Delhi High Court - Orders
Communication Components Antenna Inc vs Mobi Antenna Technologies Shenzhen Co. ... on 5 May, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 8/2026
COMMUNICATION COMPONENTS ANTENNA INC.
.....Decree Holder
Through: Mr. Ankit Jain, Senior Advocate
alongwith Mr. Sidhant Goel, Mr. Mohit
Goel, Mr. Aditya Goel, Mr. Deepankar
Mishra and Mr. Kartikeya Tandon,
Advocates.
versus
MOBI ANTENNA TECHNOLOGIES SHENZHEN CO. LTD
.....Judgement Debtor
Through: Mr. Siddharth Sharma, Advocate for
JD.
Ms. Abhilasha Nautiyal, Mr. Shuvam
Bhattacharya, Advocates for Garnishee.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 05.05.2026 EX.APPL.(OS)343/2026 (Seeking directions to the garnishee for transfer of money)
1. Ms. Abhilasha Nautiyal, learned counsel appearing for the garnishee/Nokia Solutions and Networks India Private Limited, states that pursuant to the order dated 06.04.2026, an affidavit of the authorized representative of the garnishee has been filed in a redacted form along with the application explaining the manner and modalities by which the bank is to transfer the money from its account to be deposited before this Court, which would incorporate within itself the closure of entries in the Import Data Processing and Monitoring System (IDPMS) for the purposes of payment obligations envisaged in the Foreign Exchange Management Act, 1999 (FEMA). The specifications to that extent have been provided in para 3.1 of the EX.P. 8/2026 Page 1 of 5 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 05/05/2026 at 21:49:56 said affidavit.
2. Ms. Nautiyal, learned counsel further states that the affidavit, though was filed in terms of the Confidentiality Club constituted by this Court, however, the directions which are sought are not in the nature of confidential information and thus can be incorporated in the order that may be passed.
3. Therefore, the said affidavit is being reproduced hereunder:
"AFFIDAVIT OF MR. MANVEER SINGH, OF LEGAL AGE, WORKING AS SENIOR LEGAL COUNSEL AT NOKIA SOLUTIONS & NETWORKS INDIA PRIVATE LIMITED HAVING REGISTERED OFFICE AT 1507, REGUS BUSINESS CENTRE, EROS CORPORATE TOWERS, LEVEL 15, NEHRU PLACE, NEW DELHI, 110019 I, the above-named deponent, state as under:
1. I am the authorized signatory of Nokia Solutions & Networks India Private Limited. This Affidavit is being filed in compliance with order dated 6 April 2026 passed by this Hon'ble Court.
2. The list of invoices actually due and payable by Nokia Solutions and Networks India Private Limited to Mobi Antenna Technologies Shenzhen Co. Ltd. as on 31 March 2026 is provided below:
S.No. Invoice and Purchase Order Invoice No. Date
1. Invoice: 507198860901036 01/09/2025 PO: 50719886
2. Invoice: 508706021004034 04/10/2025 PO: 50870602
3. Invoice: 508246400922033 22/09/2025 PO: 50824640
4. Invoice: 508246401021032 21/10/2025 PO: 50824640
5. Invoice: 507198660926033 26/09/2025 PO: 50719866
6. Invoice: 509632341027039 27/10/2025 PO: 50963234
7. Invoice: 507198661021033 21/10/2025 PO: 50719866
8. Invoice: 508661131024033 24/10/2025 PO: 50866113
9. Invoice: 508246400922034 22/09/2025 PO: 50824640 EX.P. 8/2026 Page 2 of 5 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 05/05/2026 at 21:49:56
10. Invoice: 509632341110033 10/11/2025 PO: 50963234
3. It is respectfully prayed that this Hon'ble Court may be pleased to direct that, upon payment with respect to the invoices being made by Nokia Solutions and Networks India Private Limited that were due as on 31 March 2026, in compliance with the Hon'ble Court's direction:
3.1. The Authorised Dealer Bank, namely Bank of America (AD Code:
6430004 / 2900009), shall close entries in the IDPMS (Import Data Processing and Monitoring System) corresponding to the invoices stated below and to treat such payment pursuant to the Hon'ble Court's order as valid discharge of Nokia Solutions and Networks India Private Limited's payment obligations for the purposes of Foreign Exchange Management Act, 1999 (FEMA) and IDPMS compliance for the closure of corresponding import entries:
S.No. Invoice and Purchase Order Invoice
No. Date
1. Invoice: 507198860901036 01/09/2025
PO: 50719886
2. Invoice: 508706021004034 04/10/2025
PO: 50870602
3. Invoice: 508246400922033 22/09/2025
PO: 50824640
4. Invoice: 508246401021032 21/10/2025
PO: 50824640
5. Invoice: 507198660926033 26/09/2025
PO: 50719866
6. Invoice: 509632341027039 27/10/2025
PO: 50963234
7. Invoice: 507198661021033 21/10/2025
PO: 50719866
8. Invoice: 508661131024033 24/10/2025
PO: 50866113
9. Invoice: 508246400922034 22/09/2025
PO: 50824640
10. Invoice: 509632341110033 10/11/2025
PO: 50963234
3.2. it is further prayed that this Hon'ble Court may be pleased to record that:EX.P. 8/2026 Page 3 of 5
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 05/05/2026 at 21:49:56
(i) Nokia Solutions and Networks India Private Limited shall be immediately discharged from making payment under the invoices listed above to Mobi Antenna Technologies Shenzhen Co. Ltd.;
(ii) The above listed invoices shall stand fully satisfied by the said payment in accordance with the Hon'ble Court's direction;
(iii) The said payment in accordance with the Hon'ble Court's direction shall constitute full and final discharge of Nokia Solutions and Networks India Private Limited's liability in respect of the aforesaid invoices, and no further claims by Mobi Antenna Technologies Shenzhen Co. Ltd. or otherwise shall lie against Nokia Solutions and Networks India Private Limited in respect thereof;
(iv) The bank account holder's name, bank account number, bank details (name, address, IFSC Code, Swift Code, and currency of transfer);
(v) As the payment under the above invoices has been made strictly in compliance with and pursuant to the Hon'ble Delhi High Court's order and directions, Foreign Exchange Management Act, 1999 (FEMA) related guidelines are complied with.
4. It is respectfully prayed that Nokia Solutions and Networks India Private Limited is discharged from the present proceedings once all payments actually due and payable to Mobi Antenna Technologies Shenzhen Co. Ltd. as per Affidavit dated 5 February 2026 are deposited/paid as per the Hon'ble Court's directions, Nokia Solutions and Networks India Private Limited being a neutral garnishee acting in compliance with the directions of this Hon'ble Court."
4. Para 3.2 of the said affidavit is in terms of Order XXI Rule 46(f) of the Code of Civil Procedure, 1908, wherein it is stated that the garnishee is to be discharged immediately upon making the payment under the invoices listed in para 2 of the affidavit. This would govern the payments to be made by the garnishee to the judgement debtor, covered under the said affidavit. It is also made clear that the said payment shall be deposited before this Court and shall also constitute full and final discharge of the garnishee in respect of the aforesaid invoices alone.
5. It is also made clear that there shall be no further claims by the judgment debtor i.e. Mobi Antenna Technologies Shenzhen Co. Ltd against the garnishee to that extent.
EX.P. 8/2026 Page 4 of 5This 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 05/05/2026 at 21:49:56
6. The details of the bank account where the amounts under the said affidavit are to be deposited are as under:
BANK ACCOUNT DETAILS OF THIS COURT FOR DEPOSITING AMOUNT PURSUANT TO THE HON'BLE COURT'S ORDER"
ACCOUNT NAME: DELHI HIGH COURT PDC ACCOUNT ACCOUNT NUMBER: 15530110030226 IFSC CODE: UCBA0001553 SWIFT CODE: UCBAINBB242
7. Since the payment under the above invoices is to be made strictly in compliance and in pursuance of this Court's order within ten days, the guidelines relatable to the Foreign Exchange Management Act, 1999 shall be deemed to have been complied with.
EX.APPL.(OS)665/2026
8. In view of the aforesaid order, the present application has been rendered infructuous and dismissed as such.
EX.APPL.(OS)637/2026
9. The present application has been filed on behalf of the Garnishee under Section 151 of the Code of Civil Procedure, 1908, read with Rule 19, Delhi High Court Intellectual Property Rights Division Rules, 2022.
10. In view of the aforesaid order and for the reasons stated therein, the application is allowed. The said affidavit is taken on record.
11. Application stands disposed of.
EX.P. 8/202612. List on the date already fixed i.e. 29.07.2026.
13. Dasti under the signatures of Court Master.
TUSHAR RAO GEDELA, J MAY 5, 2026/anj EX.P. 8/2026 Page 5 of 5 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 05/05/2026 at 21:49:56