TATA SKY LTD Vs. YOUTUBE LLC & ORS

JUDGEMENT

(1.) IA No. 48/2016 (seeking deletion of Defendant No. 2 from array of parties)

(2.) Considering that Defendant No. 1 has participated in these proceedings, and is not disputing the jurisdiction of this Court, and with Defendant No. 1 having already complied with the interim injunction issued on 27th August 2015, the Court sees no reason why Defendant No. 2 should continue to be arrayed as a party to the suit.

(3.) The application is accordingly allowed and Defendant No. 2 is deleted from the array of parties. IA No. 353/2016 (under Order XXXIX Rule 4 CPC)