Delhi High Court - Orders
Bentley Systems Inc & Anr vs Mr Vikas Murlidhar Bhalerao on 10 March, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1166/2024 & I.A. 49149/2024
BENTLEY SYSTEMS INC & ANR. .....Plaintiffs
Through: Mr. Swastik Bisarya, Advocate.
versus
MR VIKAS MURLIDHAR BHALERAO .....Defendant
Through: Mr. Manish Kumar and Mr. Vikas
Murlidhar, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 10.03.2026
1. This suit is instituted on behalf of the Plaintiffs seeking a decree of permanent injunction restraining the Defendant and all others acting on its behalf from copying, reproducing, storing, installing and/or using pirated/unlicensed software program(s) of Plaintiff No. 1 including but not limited to Openflows WaterGems and its various versions or any other software program(s) developed by the Plaintiffs, amounting to copyright infringement, amongst other reliefs.
2. During the pendency of the suit parties were referred to the Delhi High Court Mediation and Conciliation Centre, where they have amicably resolved their inter se disputes and a Settlement Agreement has been executed incorporating the terms of settlement whereby Defendant has agreed to purchase the licenses, as referred therein, acknowledging the ownership of intellectual property rights of the Plaintiffs in the subject software programs. Copy of the Settlement Agreement has been placed on CS(COMM) 1166/2024 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 20/03/2026 at 21:05:51 record along with the purchase order. In light of the settlement, counsel for Plaintiffs submits that the suit be decreed in favour of the Plaintiffs and against the Defendant.
3. Court has perused the terms of settlement and finds the same to be lawful. Accordingly, the suit is decreed in terms of the Settlement Agreement between the parties which shall form a part of the decree and terms thereof shall bind the parties thereto.
4. Registry is directed to draw up the decree sheet.
5. Suit is disposed of along with pending application.
6. Plaintiffs are held entitled to refund of entire court fees in accordance with Court Fees Act, 1870.
JYOTI SINGH, J MARCH 10, 2026/VP CS(COMM) 1166/2024 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 20/03/2026 at 21:05:51