Ab Skf & Anr vs M/S Osaka International Inc. & Ors on 13 March, 2026

[Cites 2, Cited by 0]

Delhi High Court - Orders

Ab Skf & Anr vs M/S Osaka International Inc. & Ors on 13 March, 2026

Bench: Jyoti Singh

                          $~27
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 197/2024
                                    AB SKF & ANR.                                                                   .....Plaintiffs
                                                                  Through:            Mr. Saif Khan, Advocate.

                                                                  versus

                                    M/S OSAKA INTERNATIONAL INC. & ORS. .....Defendants
                                                  Through: Mr. Atul Tripathi, SSC CBIC with
                                                  Mr. Subham Mishra and Mr. Akshay Sagar,
                                                  Advocates for D-10.
                                                  Ms. Mrinal Ojha, Mr. Debarshi Dutta & Mr. Arjun
                                                  Mookerjee, Mr. Yogesh Singh and Mr. Shivam
                                                  Tiwari, Advocates for proposed D-12.
                                                  Mr. Kshitij Parashar, Advocate for D-13.
                                                  Mr. Rishabh, Advocate for D-16.
                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                                  ORDER

% 13.03.2026 I.A. 3029/2026 (u/O XIII-A CPC read with Order XV-A of The Delhi High Court Rules (Original Side), 2018)

1. Another copy of the application be given to the learned Counsel for Defendant No. 16, who may file reply within four weeks from today.

2. On 04.02.2026, time was granted to Defendants No. 1 to 6, 15 and 16 to file replies within two weeks. However, neither there is appearance on behalf of said Defendants nor replies have been filed.

3. In the interest of justice, adverse orders are deferred for today making it clear that if the replies are not filed within four weeks from today, the right to file replies shall stand closed.

CS(COMM) 197/2024 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 16/03/2026 at 21:17:45

4. Learned Counsel for Defendant No. 14 submits that reply has been filed on 10.02.2026. Let the same be brought on record before the next date.

5. Rejoinders, if any, to the replies be filed by Defendants No. 1 to 6, 14, 15 and 16, before the next date.

I.A. 6350/2026

6. This application is filed on behalf of proposed Defendant No. 13/Verisign Inc. under Section 151 CPC seeking permission for exemption for filing an apostilled affidavit at this stage and also for extension for filing apostilled affidavit.

7. For the reasons stated in the application, the same is allowed, exempting the proposed Defendant No. 13 from filing an apostilled affidavit at this stage. However, the apostilled version of the affidavit will be filed within four weeks from today. Reply be taken on record if clear of all other objections.

8. Application stands disposed of.

CS(COMM) 197/2024 & I.A. 10648/2024 List on 17.04.2026.

JYOTI SINGH, J MARCH 13, 2026/VP CS(COMM) 197/2024 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 16/03/2026 at 21:17:45

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders