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Del. HC to Centre: Take Action Against Five International DNRs For Non-Compliance of Judicial Orders - (11 Nov 2022)

CIVIL

Delhi High Court has directed Centre to take action against five Domain Name Registrars for non-compliance of judicial orders, and also consider if those DNRs should be permitted to continue to offer their goods and services in India, if they are not giving effect to orders of Indian courts.

Tags : DELHI HIGH COURT   DNRS   NON-COMPLIANCE  

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