TATA SONS LIMITED Vs. DHARMENDRA

JUDGEMENT

(1.) I.A./2011 O. 1 R. 10(2), read with Section 151 of C.P.C. (to be numbered)

(2.) He is also directed to remove the message regarding sale of the aforesaid domain name within two days of the service of this order on him.

(3.) This order will operate from the time it is served upon defendant along with suit summon and notice of the application. The plaintiffs are directed to take dasti process and get defendant served at their own responsibility within one week. The Registry is directed to give dasti process to the plaintiff within three days. The plaintiffs are directed to comply with provisions of Order 39 Rule 3 of C.P.C. within 24 hours.