LAWS(DLH)-2021-7-69

SNAPDEAL PRIVATE LIMITED Vs. FUTURETIMES TECHNOLOGIES PVT. LTD.

Decided On July 19, 2021
Snapdeal Private Limited Appellant
V/S
Futuretimes Technologies Pvt. Ltd. Respondents

JUDGEMENT

(1.) Plaintiff is a company incorporated under the Indian Companies Act, 1956. Plaintiff's online marketplace www.snapdeal.com provides an online technology platform for third party sellers to connect with millions of customers to buy products from any part of the country.

(2.) Defendant is an Indian subsidiary of Jiayun Data Technology Company which runs and operates the e-commerce website www.clubfactory.com for shopping apparel and accessories.

(3.) According to plaintiff, in the month of March, 2020, the plaintiff came across several advertisements on Facebook by the e-commerce portal www.clubfactory.com, with the byline "Everything cheaper than Snapdeal".