Delhi High Court - Orders
Microsoft Corporation & Anr vs Rajesh Kumar & Ors on 17 January, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 444/2016
MICROSOFT CORPORATION & ANR ..... Plaintiffs
Through: Appearance not given.
versus
RAJESH KUMAR & ORS ..... Defendants
Through: Ms. Deepali Aggarwal, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 17.01.2023
1. Counsel for Plaintiff, without prejudice to his rights and contentions, states that in case Defendants are willing to give an undertaking that they shall not use unlicensed/ infringing products that breach Plaintiffs' copyrighted software, which are subject matter of the suit, they are willing to consider giving up the claim up for damages.
2. The matter was passed over in the first call to enable counsel for Defendants to take instructions. In the post-lunch session, she has apprised that she has been unable to contact her client and seeks a short accommodation.
3. At request, re-notify on 20th January, 2023.
SANJEEV NARULA, J JANUARY 17, 2023/nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:18.01.2023 17:45:58