WINZO GAMES PRIVATE LIMITED Vs. GOOGLE LLC

JUDGEMENT

(1.) The present application has been filed on behalf of the plaintiff under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC) seeking to restrain the defendants from displaying any warning against the use of the gaming platform/application 'WinZO Games' of the plaintiff on the Android Operating System/s.

(2.) Notice was issued in the application on 22/3/2022 and reply thereto has subsequently been filed on behalf of the defendant no.1. Plaintiff has also filed a rejoinder to the reply filed by the defendant no.1.

(3.) Arguments in the application were heard on 8/2/2022 and both sides have filed a brief note of their submissions.