Delhi High Court - Orders
Vkc Nuts Private Limited vs National Internet Exchange Of India ... on 13 March, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1023/2024
VKC NUTS PRIVATE LIMITED .....Plaintiff
Through: Ms. Rima Majumdar, Mrs. Bindra
Rana, Advocates.
versus
NATIONAL INTERNET EXCHANGE OF INDIA (NIXI) & ORS.
.....Defendants
Through: Mr. Mukul Singh, CGSC with Mr.
Aryan Dhaka and Mr. Vikrant,
Advocate for D-2 and 3.
Mr. Mrinal Ojha, Mr. Debarshi Dutta,
Mr. Arjun Mookerjee, Mr. Shivam
Tiwari and Mr. Nikhil Gupta,
Advocates for D-4.
Ms. Amee Rana, Ms. Sana Bansal and
Ms. Nitya Nath, Advocates for
D-6/Meta Platform Inc.
Mr. Rajat Asija and Mr. Danish Khattar
for the D-8.
Mr. Parmanand Yadav and Ms. Ankita
for D-9.
Mr. Aishwarya Kaushi, Advocate for
D-10/Shopify.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 13.03.2026 I.A. 6362/2026 (Seeking deletion of D-8 from array of parties).
1. This is an application filed on behalf of defendant no.8/Razorpay Software Private Limited, under Order I Rule 10(2) read with Section 151 of the Code of Civil Procedure, 1908, seeking deletion of defendant no.8 from the array of parties.
2. Learned counsel appearing for the applicant/defendant no.8 submits that 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 21:35:49 the said application is necessitated since no cause of action has been alleged against defendant no.8, and as such, the presence of defendant no.8 in the Suit is unnecessary.
3. Issue notice.
4. Notice is accepted by Ms. Rima Majumdar, learned counsel for the plaintiff who disputes the submissions made. She seeks and is granted four weeks' time to file reply. Rejoinder thereto, if any, be filed within one week thereafter.
5. Learned counsel appearing for defendant nos. 2, 3, 4, 6 and 9 submit that all compliances required, have already been completed by them and they too are kept unnecessary as a party, and thus seek deletion from the array of parties.
6. Ms. Rima Majumdar, learned counsel for the plaintiff submits that she would take instructions.
7. List on 05.08.2026 for Ms. Majumdar, learned counsel for the plaintiff to complete her instructions and also for consideration of I.A. 6362/2025.
TUSHAR RAO GEDELA, J MARCH 13, 2026 Sumit 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 21:35:49