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Delhi High Court - Orders

M/S Drs Logistics (P) Ltd & Another vs Google India Pvt Ltd & Anr on 13 December, 2022

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~19
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 1/2017 & I.As. 2645-2646/2020, 7203/2020, 1307/2021,
                                    2173/2022.
                                    M/S DRS LOGISTICS (P) LTD & ANOTHER                                ..... Plaintiffs
                                                           Through:       Mr. Chander M. Lall, Senior
                                                                          Advocate with Ms. Aastha Kakkar
                                                                          and Ms. Ananya Chugh, Advocates.

                                                           versus

                                    GOOGLE INDIA PVT LTD & ANR                                       ..... Defendants
                                                           Through:       Mr. Arun Kathpalia, Senior Advocate
                                                                          with Mr. Saransh Jain and Ms. Diksha
                                                                          Gupta, Advocates for D-1.
                                                                          Mr. Sandeep Sethi, Senior Advocate
                                                                          with Mr. Neel Mason, Mr. Ankit
                                                                          Rastogi, Mr. Vihan Dang, Ms. Aditi
                                                                          Umapathy and Ms. Varsha Jhavar,
                                                                          Advocates for D-3.

                                    CORAM:
                                    HON'BLE MR. JUSTICE SANJEEV NARULA
                                                           ORDER

% 13.12.2022

1. Counsel for the Defendants state that cross-appeals against order dated 30th October, 2021 of the instant suit have been heard substantially by the division bench and are next listed on 01st January 2022.1

2. They also state that the same bench has also reserved for orders another cross-appeal pertaining to restrain of keyword 'MakeMyTrip',2 the 1 FAO(OS)(COMM.) 2/2022 and FAO(OS)(COMM.) 22/2022.

2

FAO(OS)(COMM.) 147/2022 and FAO(OS) (COMM.) 148/2022, reserved on 29th November 2022.

Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:15.12.2022 18:40:17

outcome of which would also influence the present matter.

3. Mr. Chander M. Lall, Senior Counsel for Plaintiffs, states that irrespective of the afore-noted appeals, there is presently no stay of the orders.

4. Re-notify on 16th March, 2023.

SANJEEV NARULA, J DECEMBER 13, 2022/as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:15.12.2022 18:40:17