GOOGLE INDIA PVT. LIMITED THROUGH ITS POA HOLDER GITANJALI DUGGAL Vs. BLUEBERRY BOOKS AND OTHERS

LAWS(SC)-2016-8-183

SUPREME COURT OF INDIA

Decided on August 16,2016

Google India Pvt. Limited Through Its Poa Holder Gitanjali Duggal Appellant

VERSUS

Blueberry Books And Others Respondents

JUDGEMENT

- (1.) Heard the learned counsel for the petitioner and perused the relevant material. We are not inclined to interfere. The Special Leave Petition is accordingly dismissed. However, we make it clear that we have expressed no opinion on the merits of the case and it will be open for the petitioner to urge all contentions as may be available to it in law before the appropriate forum(s).;

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