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Delhi High Court - Orders

Singh & Singh Law Firm L.L.P & Anr vs Singh & Singh Law, Pllc & Ors on 5 July, 2022

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~10
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(COMM) 300/2022
                                SINGH & SINGH LAW FIRM L.L.P & ANR.         ..... Plaintiffs
                                              Through: Mr. Tanmaya Mehta, Mr. Vasu Vats
                                              and Ms. Mallika Bhatia Arora, Advocates.
                                                   Versus
                                SINGH & SINGH LAW, PLLC & ORS.              ..... Defendants
                                              Through: Mr. Tushar Sharma, Advocate for D-1
                                              to D-3.
                                              Mr. Mukul Rohtagi, Senior Advocate with
                                              Mr. Tejas Karia, Mr. Gauhar Mirza, Ms. Nandita
                                              Chauhan, Mr. Tejpal Singh Rathore and Mr. Akhil
                                              Shandilya, Advocates for D-8 and D-9.
                                              Ms. Mamta Jha and Ms. Shruttima Ehersa,
                                              Advocate for D-10/Google LLC.
                                CORAM:
                                HON'BLE MS. JUSTICE JYOTI SINGH
                                                   ORDER

% 05.07.2022 I.A. 9995/2022(exemption)

1. Subject to the Applicants/Defendants No. 8 and 9 filing Apostilled Power of Attorney within four weeks from today, exemption is granted.

2. Application is allowed and disposed of.

I.A. 9994/2022(under Order 39 Rule 4 CPC, by Defendants No. 8 and 9)

3. Mr. Mukul Rohtagi, learned Senior Counsel appearing on behalf of Applicants/Defendants No. 8 and 9 submits that in the absence of necessary details such as URLs etc. the Applicants/Defendants No. 8 and 9 are unable to comply with the order dated 10.05.2022 passed by this Court.

                          CS(COMM) 300/2022                                                 page 1 of 2




Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:06.07.2022
16:36:57
                           4.     Issue notice.

5. Mr. Tanmaya Mehta, learned counsel accepts notice on behalf of the Plaintiffs.

6. Reply, if any, be filed before the next date of hearing.

7. In the meantime, it is open to the Plaintiffs to furnish the necessary URLs etc. to the Applicants/Defendants No. 8 and 9, so as to enable them to comply with the order dated 10.05.2022 passed by this Court.

8. List on 22.07.2022.

9. Another copy of the plaint be supplied to learned counsel appearing on behalf of Defendants No. 1 to 3.





                                                                                       JYOTI SINGH, J
                          JULY 05, 2022/shivam




                          CS(COMM) 300/2022                                                   page 2 of 2




Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:06.07.2022
16:36:57