Delhi High Court - Orders
I Rule10(2) Cpc) Just Dial Limited vs M/S Local Search Solutions Private ... on 12 December, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~9 (Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 252/2022, I.A. 6080/2022 (Stay), I.A. 13383/2022
(Order XXXIX Rule 4 of the CPC) and I.A. 13384/2022 (Order
I Rule10(2) CPC)
JUST DIAL LIMITED ..... Plaintiff
Through: Mr. Rajshekhar Rao, Sr.
Advocate with Mr. Aditya Gupta and Mr.
Siddharth Varshney, Advs.
Versus
M/S LOCAL SEARCH SOLUTIONS
PRIVATE LIMITED & ORS. ..... Defendants
Through: Mr. Ajay Brahma, Mr. Umesh
Kumar and Mr. Bitan Chakraborty, Advs.
for Defendant 1
Mr. Dyuti Ghai, Adv. for Defendant 2
Mr. Anil Mittal, Adv. for Noida Police/State
of UP
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 12.12.2022
1. In case the Mediator is given a further opportunity, possibly the entire record of the database of the plaintiff may be removed from the server by the defendants.
2. Accordingly, list before the Mediator on 19th December 2022.
3. The learned Mediator is requested to place a further report on record within ten days thereof.
4. Signature Not Verified Renotify on 10th January 2023 before the Court. Interim orders Digitally Signed By:KAMLA RAWAT CS(COMM) 252/2022 Page 1 of 2 Signing Date:14.12.2022 11:07:34to continue till the next date of hearing.
C.HARI SHANKAR, J DECEMBER 12, 2022 rb Signature Not Verified Digitally Signed By:KAMLA RAWAT CS(COMM) 252/2022 Page 2 of 2 Signing Date:14.12.2022 11:07:34