Delhi High Court - Orders
Ani Media Pvt. Ltd vs Open Ai Opco Llc on 28 March, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1028/2024, I.A. 45300/2024, I.A. 45301/2024, I.A.
470/2025, I.A. 2199/2025, I.A. 4027/2025, I.A. 4615/2025, I.A.
4616/2025
ANI MEDIA PVT. LTD. .....Plaintiff
Through: Mr. Sidhant Kumar, Mr. Akshit
Mago, Ms. Manyaa Chandok,
Ms. Anshika Saxena and Ms. Shagun
Chopra, Advocates
versus
OPEN AI OPCO LLC .....Defendant
Through: Mr. Amit Sibal, Senior Advocate with
Mr. Sanjeev Kapoor, Mr. Nirupam
Lodha, Mr. Madhav Khosla,
Mr. Gautam Wadhwa, Ms. Moha
Paranipe, Ms. Vanshika Thapliyal,
Mr. Ankit Handa, Mr. Darpan
Sachdeva, Mr. Saksham Dhingra,
Mr. Rajat Bector, Ms. Smriti Nair and
Mr. Mehtab Singh Dhaliwal,
Advocates
Mr. Ameet Datta, Ms. Riddima
Sharma and Mr. Naimis Tewari,
Advocates for DNPA and IMAI
(Intervenor)
Mr. Adarsh Ramanujan, Amicus
Curiae with Mr. Parth Singh,
Advocate.
Prof. Arul George Scaria, Amicus
Curiae.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 28.03.2025 CS(COMM) 1028/2024 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/04/2025 at 22:08:47 I.A. 8208/2025 (seeking exemption from filing apostilled pleadings and affidavits in the suit)
1. This application has been filed on behalf of the defendant, seeking exemption from filing apostilled versions of pleadings and supporting affidavits in the present suit.
2. For the reasons stated in the application, the defendant is exempted at this stage. The defendant shall file apostilled pleadings and supporting affidavits within eight (8) weeks.
3. Application stands disposed of accordingly. I.A. 8207/2025 (condonation of delay in filing the written statement)
4. The present application has been filed on behalf of the defendant under Section 151 of the Code of Civil Procedure, 1908, seeking condonation of delay of 80 days in filing the written statement.
5. Counsel for the plaintiff does not oppose the present application.
6. For the reasons stated in the application, the delay of 80 days in filing the written statement is condoned.
7. Application stands disposed of accordingly. CS(COMM) 1028/2024
8. Submissions on behalf of the plaintiff have been concluded.
9. Mr. Amit Sibal, Senior Counsel appearing on behalf of the defendant has been heard for some time.
10. List for further submissions on the dates already fixed, that are 2nd April, 2025, 17th April, 2025, 22nd April, 2025 and 29th April, 2025 at 02:30 PM.
AMIT BANSAL, J MARCH 28, 2025/at CS(COMM) 1028/2024 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/04/2025 at 22:08:47