Latest News
Back
Document:
Delhi HC Directs to Suspend "Dream11 Team" Website
GoDaddy has been directed by the Delhi High Court to suspend/block a website which runs under the name of “Dream11 Team”. The order was the result of a suit which has been filed by Sporta Technologies for the infringement of trademark. (Sporta Technologies v. Dream11 Team)
A restraining order has also been filed by the Dream11 team whereby the owners of the Dream11 team has been restricted from using the “Dream11” trademark or domain name or a mark which is deceptively similar to that of the plaintiffs company. The infringement material has also been directed to be taken down from all the social media pages of “Dream11 Team”.
The order against “Dream11”, which is a fantasy sports platform which is also the title sponsor of the Indian Premier League (IPL) 2020, has been passed by a single judge bench of the Supreme Court which consisted of Justice Rajiv Shakder.
It was informed to the court that the website ‘www.dream11.com’ was being operated by the plaintiff which is Sporta Technologies and that the trademark “Dream11” was registered under them. It was contended by the plaintiff company that the identical trademark has been slavishly adopted by the owners of the defendant (Dream11) company and thereby confusion in the mind of the consumers were created.
On hearing both the parties the court was of the opinion that at this stage, a prima facie case in favour of the plaintiffs has been established.
The Delhi High Court had also further stated the following,
“In the meanwhile, the defendant, its proprietor, partners, employees and agents are restrained from using the mark “Dream 11” and the logo set forth hereafter or any other trademark/logo which is deceptively similar to the plaintiffs’ trademarks and logo.
Furthermore, the defendant, its proprietor, partners, employees and agents are restrained from using the plaintiffs’ trademark as part of its domain name. Besides the foregoing, defendant no. 1 is also directed to take down the infringing material from its social media pages.”
Summons in the suit has been issued by the court and the matter has been listed for further hearing on 6th October.
Document:
