AQUA PUMP INDUSTRIES Vs. AMAZON TECHNOLOGIES INC

JUDGEMENT

(1.) There are two plaintiffs and two defendants in this suit. To be noted, today vide a memo dated 29.01.2019, plaintiffs have given up all suit reliefs claimed against first defendant. In this memo, plaintiffs have also said, they are giving up first defendant. This leaves this suit with original defendant No.2, namely, Amazon Seller Services (P) Limited, as sole defendant.

(2.) This Commercial Division is informed that Amazon Seller Services (P) Limited is a company incorporated in India and in the light of narrative supra, same shall be referred to as sole defendant.

(3.) The entire suit primarily pertains to take down mechanism. Today, Ms.Gladys Daniel, learned counsel on record for the two plaintiffs and Mr.Premchander of M/s.Anand & Anand (Law Firm) on behalf of sole defendant are before this Commercial Division.