Delhi High Court - Orders
Verizon Trademark Services Llc & Ors vs Selvaganapathy Swaminathan & Anr on 23 January, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 756/2022 & I.A. 17801/2022, I.A. 17802/2022
VERIZON TRADEMARK SERVICES LLC & ORS.
..... Plaintiffs
Through: Mr. Pravin Anand, Ms. Vaishali
Mittal and Ms. Richa Bhargava, Advs.
versus
SELVAGANAPATHY SWAMINATHAN & ANR..... Defendants
Through:
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 23.01.2023 I.A. 17801/2022 (under Order XXXIX Rules 1 & 2)
1. Mr. Praveen Anand has placed on record an email dated 8th December 2022 received from Defendant 1 Selvaganapathy Swaminathan, which reads thus:
"Shivang Sharma From: bright hitech <[email protected] > Sent: 08 December 2022 20:31 To: Shivang Sharma; Siddhant Chamola; Vaishali Mittal CAUTION: This email originated from outside the organization. Proceed with caution! Open only if you know the sender.
Dear shivang Sharma Myself created bright hi tech in 2017 and in the lift manufacturing field from the year 2017, in the 14 Apr 2022 as per numerology changed name and created new company name as veryzon However, after your email and subsequent issues I faced, I suspended Signature Not Verified the domain created by me and I will change my company name and Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 756/2022 Page 1 of 2 Signing Date:25.01.2023 15:01:38 continue the old name itself.
My working area is only in Chennai and I am the lone person running the company with contract employees, I am not having financial and legal support to take your court processes in Delhi. Also the company is running in losses only.
Kindly excuse and forgive me and give some time to change company names to older.
Mine is a small scale company, and not relevant to the telecom business itself.
Kindly excuse and forgive me Thanks and regards Selva ganapathi"
2. In view of the aforesaid email, the ad interim order dated 2nd November 2022 is confirmed qua defendant 1.
CS(COMM) 756/2022 & I.A. 17801/2022
3. List before the learned Joint Registrar (Judicial) for completion of pleadings, admission and denial of the documents and marking of exhibits qua defendant 2 on 24th February 2023, whereafter the matter would be placed before the Court for case management hearing and further proceedings.
C.HARI SHANKAR, J JANUARY 23, 2023/AR Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 756/2022 Page 2 of 2 Signing Date:25.01.2023 15:01:38