ARUN JAITLEY Vs. NETWORK SOLUTIONS PRIVATE LIMITED

JUDGEMENT

(1.) The plaintiff Mr. Arun Jaitley has filed the present suit for permanent injunction restraining the defendants from misuse and immediate transfer of domain name.

(2.) The name of defendant No.1 Network Solutions Private Limited was deleted vide order dated 15.04.2009. Amended memo of parties is already filed on record and defendant Nos. 2 to 4 have been numbered as defendant Nos. 1, 2 and 3 respectively. Mr C.M. Lall is appearing on behalf of defendant Nos. 1 and 2 as per amended memo of parties. The defendant No.3 namely Portfolio Brains LLC was proceeded ex-parte vide order dated 06.01.2010.

(3.) When the suit along with interim application was listed, the court passed the interim order in favour of the plaintiff. The operative portion of the interim order passed is as under: