- (1.) The first plaintiff Google India Private Limited aggrieved by the dismissal of the application filed by it under Order 1 Rule 10(2) of Civil Procedure Code (for short 'CPC') for striking out its name from the array of defendants filed the present revision.
(2.) The revision petitioner has contended in the application that it has been improperly arrayed as a party to the present suit. Though the revision petitioner is a subsidiary to Google Inc., a company incorporated under the laws of United States of America, it does not have any control over the Google Inc., its parent company or its business operations. Further having contended that the revision petitioner/first defendant was not a proper and necessary party to the lis under adjudication, the revision petitioner sought for striking out of its name from the array of parties.
(3.) The trial Court having observed that in a suit for permanent injunction filed by the plaintiff, the first defendant being the subsidiary of the third defendant was a proper party to the suit, dismissed the application filed by the revision petitioner.;