Dassault Systemes Solidworks ... vs Mr. Madhav Arora & Ors on 26 May, 2026

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Delhi High Court - Orders

Dassault Systemes Solidworks ... vs Mr. Madhav Arora & Ors on 26 May, 2026

Bench: Jyoti Singh

                          $~62
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 1228/2025
                                    DASSAULT SYSTEMES SOLIDWORKS CORPORATION &
                                    ANR.                                          .....Plaintiffs
                                                Through: Mr. Shantanu Sahay, Mr. Swastik
                                                Bisarya and Ms. Manvi Panwar, Advocates.

                                                                  versus

                                    MR. MADHAV ARORA & ORS.                   .....Defendants
                                                Through:    Ms. Anjana Gosain and Ms.
                                                Akansha Choudhary, Advocates.
                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                                  ORDER

% 26.05.2026 I.A. 14750/2026

1. This application is filed jointly on behalf of the parties under Order XXIII Rule 3 read with Section 151 CPC for recordal of settlement between parties.

2. This suit is instituted on behalf of the Plaintiffs inter alia seeking a decree of permanent injunction restraining the Defendants and all others acting on their behalf from directly or indirectly copying, reproducing, storing, installing and/or using pirated/unlicensed copies of Plaintiffs' SolidWorks software program and its various versions or any other software programs developed by the Plaintiffs in any manner that may amount to infringement of the Plaintiffs' copyright subsisting in its software programs and software-related documentation.

CS(COMM) 1228/2025 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 26/05/2026 at 21:51:58

3. During the pendency of the suit, parties have amicably settled their inter se disputes and terms of settlement are incorporated in paragraphs 1(a) to 1(g) of the application.

4. Court has perused the terms of settlement and finds the same to be lawful. Accordingly, this application is allowed and disposed of, recording the settlement between the parties.

CS(COMM) 1228/2025 & I.A. 28386/2025

5. Suit is decreed in terms of settlement, which shall form a part of the decree and needless to state bind the parties thereto.

6. Registry is directed to draw up the decree sheet.

7. Suit stands disposed of along with pending application.

8. Plaintiffs are held entitled to refund of entire court fees in accordance with the Court Fees Act, 1870.

9. Date of 06.07.2026 before the learned Joint Registrar is cancelled.

JYOTI SINGH, J MAY 26, 2026/RW CS(COMM) 1228/2025 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 26/05/2026 at 21:51:58

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Delhi High Court - Orders