Delhi High Court - Orders
Godaddy Com Llc vs Dabur India Limited And Ors on 18 March, 2026
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~23 to 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 40/2026
GODADDY COM LLC .....Appellant
Through: Mr. Pradyumn Sharma and Ms.
Shivani Choudhary, Advocates.
versus
DABUR INDIA LIMITED AND ORS .....Respondents
Through: Mr. Avijit Sharma and Mr.
Anirudh Bhakru, Advocates for R-1.
Mr. Varun Pathak, Mr. Akhil Shadilya and
Mr. Tanuj Sharma, Advocates.
Mr. Vishal Hablani, Advocate for R-5 and
19.
Mr. Deepak Gogia, Mr. Aadhar Nautiyal and
Ms. Shivangi Kohli, Advocates for R-18.
+ FAO(OS) (COMM) 41/2026
GODADDY COM LLC ....Appellant
Through: Mr. Mrinal Ojha, Mr. Debarshi
Dutta, Mr. Nikhil Gupta, Mr. Yogesh Singh,
Mr. Arjun Mookerjee and Mr. Shivam
Tiwari, Advocates.
versus
COLGATE PALMOLIVE COMPANY ORS .....Respondents
Through:
+ FAO(OS) (COMM) 42/2026
GODADDY OPERATING COMPANY LLC .....Appellant
Through: Ms. Swati Agarwal, Mr.
Vaarish Sawlani, Ms. Saumya Pawar and
Mr. Suvaroop Saha Roy, Advocates.
versus
ULTRATECH CEMENT LIMITED & ORS. .....Respondents
FAO(OS) (COMM) 40/2026 & conn. Page 1 of 2
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 23/03/2026 at 21:03:10
Through: Ms. Akanksha Singh, Advocate
for R-1 and 2.
Mr. Jagdish Chandra, CGSC with Ms.
Maanya Saxena and Mr. Sujeet Chaudhary,
Advocates for UOI.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
ORDER
% 18.03.2026 CM APPL. 12946/2026 (Stay) & 16700/2026 (Rectification) in FAO(OS) (COMM) 40/2026 CM APPL. 12967/2026 (Stay) & 16822/2026 (Rectification) in FAO(OS) (COMM) 41/2026 CM APPL. 13007/2026 (Stay) & 16610/2026 (Rectification) in FAO(OS) (COMM) 42/2026
1. These applications seek change of the next date of hearing which is incidentally the date on which the time for filing rejoinder would expire. Similar matters have been re-notified for 25 March 2026.
2. Rejoinders to the replies to the stay applications be filed, if not already filed, within three days from today.
3. Re-notify on 25 March 2026.
C. HARI SHANKAR, J.
OM PRAKASH SHUKLA, J.
MARCH 18, 2026/pa FAO(OS) (COMM) 40/2026 & conn. Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/03/2026 at 21:03:10