Tata Sons Private Limited vs Hakunamatata Tata Founders & Ors on 14 July, 2021

[Cites 1, Cited by 2]

Delhi High Court - Orders

Tata Sons Private Limited vs Hakunamatata Tata Founders & Ors on 14 July, 2021

Bench: C. Hari Shankar

                          $~18 (original)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(COMM) 316/2021 & I.A.8000/2021, I.A.8001/2021,
                                I.A.8002/2021, I.A.8003/2021, I.A.8004/2021

                                TATA SONS PRIVATE LIMITED                 ..... Plaintiff
                                              Through: Mr.Pravin        Anand             and
                                              Mr.Achuthan Sreekumar, Advs.

                                                     versus

                                HAKUNAMATATA TATA FOUNDERS & ORS.
                                                                                  ..... Defendants
                                                     Through: Mr. Mrinal Ojha, Mr. Trinath
                                                     Tadakamalla, Mr. Debarshi Dutta and Mr.
                                                     Aayush Kevlani, Advs. for Defendant No. 3-
                                                     GoDaddy.com LLC


                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR
                                          ORDER

% 14.07.2021 (Video-Conferencing) I.A.8000/2021 (under Order XXXIX Rules 1 & 2 of the CPC)

1. Mr. Anand has concluded his arguments both on the aspect of territorial jurisdiction and interim interlocutory reliefs.

2. Arguments have been heard. Reserved for orders.

I.A.8001/2021 (under Order XI Rule 1(4) of the CPC) Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 316/2021 Page 1 of 2 Signing Date:16.07.2021 08:47:07

1. Subject to the right of the defendants to admit/deny the same, the plaintiff is at liberty to file additional documents within a period of four weeks from today. Exemption is granted for the present.

2. The application stands disposed of.

I.A.8002/2021 (exemption)

1. Subject to the plaintiff filing legible copies of any dim or illegible documents on which it may seek to place reliance within four weeks from today, exemption is granted for the present.

2. The application is disposed of.

I.A.8003/2021 (exemption)

1. Subject to the plaintiff filing notarised affidavits in support of the suit and the applications within two weeks of the resumption of normal court work, exemption is granted for the present.

2. The application is disposed of.

I.A. 8004/2021 (exemption)

1. Mr. Anand submits that the court fees stand deposited. Accordingly, this application has been rendered infructuous and is disposed of as such.

C. HARI SHANKAR, J.

JULY 14, 2021/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 316/2021 Page 2 of 2 Signing Date:16.07.2021 08:47:07

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Delhi High Court - Orders