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Delhi High Court - Orders

Zomato Private Limited Formerly Zomato ... vs Harsh Pandey & Ors on 8 February, 2024

                            $~12
                            *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +         CS(COMM) 164/2021& I.A. 5064/2021.
                                      ZOMATO PRIVATE LIMITED FORMERLY ZOMATO MEDIA
                                      PVT LTD                                         ..... Plaintiff
                                                    Through: Mr. Rohan Aneja, Ms. Shruttima
                                                                Ehersa, Ms. Mamta Rani and Ms. Diya
                                                                Viswanath, Advocates.

                                                  versus
                                      HARSH PANDEY & ORS.                                                                 ..... Defendants
                                                  Through:                                          Mr. Ritesh Khare, Ms. Namrata
                                                                                                    Chandorkar and Mr. Akhilesh Gusain,
                                                                                                    Advocates for D-1 & 3 to 7(through VC)
                                      CORAM:
                                      HON'BLE MR. JUSTICE ANISH DAYAL
                                                   ORDER

% 08.02.2024

1. Counsel for the plaintiff points out that pursuant to the injunction granted in favour of the plaintiff on 08th April, 2021, the impugned videos uploaded by the defendant nos. 1-8, have been disabled since by defendant no. 9 (Google LLC), and subsequently defendant nos. 1-8 have also taken down the impugned videos.

2. Counsel for the defendant nos. 1-8 appears and states that considering that the order has worked itself out, they will file an affidavit of undertaking on behalf of the defendant nos. 1-8 before this Court stating inter alia that they shall not upload/post/share the impugned video, or any other video/content concerning the plaintiff in any manner whatsoever on any form of media, or infringe the trademark of the plaintiff in any manner, and are tendering an unconditional apology in this regard.

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 12/02/2024 at 22:42:07

3. Counsel for the plaintiff states that in view of such undertaking, he will seek instructions from the plaintiff in this regard.

4. The said affidavit be filed in the next four weeks.

5. List on 10th April, 2024.

6. Order be uploaded on the website of this Court.

ANISH DAYAL, J FEBRUARY 8, 2024/RK/na 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 12/02/2024 at 22:42:07