STARTUPWALA PRIVATE LIMITED Vs. GOOGLE INDIA PRIVATE LIMITED

JUDGEMENT

(1.) This hearing has been done through hybrid mode. I.A. 6942/2024 (for exemption)

(2.) This is an application seeking exemption from filing originals/certified/cleared/typed or translated copies of documents, left side margins, electronic documents, etc. Original documents shall be produced/filed at the time of Admission/denial, if sought, strictly as per the provisions of the Commercial Courts Act and the DHC (Original Side) Rules, 2018.

(3.) Exemption is allowed, subject to all just exceptions.