TELEPATHY INC Vs. DIRECTI INTEREST SOLUTIONS PVT LTD

JUDGEMENT

(1.) THE Petitioner, has invoked Section 34 of the Arbitration and Conciliation Act, 1996 (the Arbitration Act), thereby challenged award dated 20 February 2012 passed by Respondent No.4, being an Arbitrator appointed under .In Domain Name Dispute Resolution Policy (INDRP).

(2.) BY the impugned award, the following decision is taken:

(3.) THE Petitioner is a renowned company incorporated under the laws of United States of America carrying on varied business including providing search engine services, web development services, online (over the internet) marketing, advertisement and promotions. The Petitioner is the owner/"Registrant" of the domain name "FLS.IN" as registered on 24 March 2005. Directi Internet Solutions Limited is Respondent No.1, accredited domain name registrar; National Internet Exchange of India is Respondent No.2, Section 25 company promoted by the Government of India interalia to set up internet domain name operations and related activities; .In Registry is Respondent No.3, body set up by Respondent No.2 to implement the INDRP Policy and Rules; Vinod Agarwal is Respondent No.4, the Arbitrator and; Flsmidth A/s is Respondent No.5, the Complainant.