Delhi High Court - Orders
Rahul Mittra vs Google Llc & Anr on 9 July, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 150/2020 & I.A. 4151/2020
RAHUL MITTRA .....Plaintiff
Through Mr. Vishal Gohri, Adv.
versus
GOOGLE LLC & ANR. .....Defendants
Through Ms. Mamta Rani Jha, Advocate with
Ms. Shruttima Eshersa and Ms.
Sakshi Jhalani, Advocates., Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 09.07.2020 [Court hearing convened via video-conferencing on account of COVID-19]
1. Mr. Gohri, who appears on behalf of the plaintiff, says that the offending Uniform Resource Locator [URL] has been taken down by defendant no. 1.
2. Even according to Mr. Gohri, the suit has, in effect, served its purpose.
3. Mr. Gohri further says that he has filed an amended memo of parties, in terms of the last order i.e. order dated 02.06.2020. 3.1 Mr. Gohri says that he has arrayed the uploader of the offending link i.e. Hindi Movies, [email protected] as defendant no. 2.
4. However, there is no appearance on behalf of defendant no. 2.
CS(COMM) 150/2020 1/2 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date10.07.2020 09:225. At this stage, Mr. Gohri says that he wishes to seek instructions in the matter as to whether the plaintiff intends to proceed any further in the suit.
6. In the meanwhile, issue summons in the suit and notice in the captioned application to defendant no. 2 i.e. Hindi Movies, [email protected] via all modes including email.
7. On the next date of hearing, Mr. Gohri will revert with instructions in the matter.
8. Renotify the matter on 24.07.2020.
RAJIV SHAKDHER, J JULY 09, 2020 pmc/KK Click here to check corrigendum, if any CS(COMM) 150/2020 2/2 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date10.07.2020 09:22