Delhi High Court - Orders
Appy Pie Llp vs Engineer.Ai India Pvt. Ltd. & Ors on 13 July, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 467/2022 & I.A. 10589/2022, I.A. 10590/2022
APPY PIE LLP ..... Plaintiff
Through: Mr. Atul Y. Chitale. Sr. Advocate
with Ms. Tanvi Kakar, Mr. Madhav
Chitale, Mr. Himanshu Bajaj & Mr.
Raj Kumar, Advocates.
(M:9810424400)
versus
ENGINEER.AI INDIA PVT. LTD. & ORS. ..... Defendant
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 13.07.2022 I.A. 10590/2022(for exemption)
1. Allowed, subject to all just exceptions.
2. I.A. 10589/2022 is disposed of.
CS(COMM) 467/2022 & I.A. 10589/2022(for stay)
3. The subject matter of this case involves allegations of misuse of the Plaintiff's trademark 'APPY PIE', through the Google Ads Program. However, a perusal of the memo of parties shows that Google LLC has not been impleaded as a party. Accordingly, on oral prayer of Mr. Chitale, ld. Sr. Counsel, under instructions from Mr. Himanshu Bajaj, ld. Counsel for the Plaintiff, Google LLC is impleaded as Defendant No.5.
4. Let the amended memo of parties be placed on record at least two days before the next date.
Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:14.07.2022 15:55:185. Copy of this paperbook be also served upon Ld. Counsel for Google LLC - Mr. Neel Mason, who regularly appears on behalf of Google LLC, before this Court.
6. At the request of ld. Counsel for the Petitioner, list on 20 July, 2022.
th PRATHIBA M. SINGH, J.
JULY 13, 2022 dj/ss Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:14.07.2022 15:55:18