Delhi High Court - Orders
Vianet Media Private Limited vs Atiq Ur Rehman & Anr on 6 February, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 116/2026, I.A. 3293/2026, I.A. 3294/2026, I.A. 3295/2026,
I.A. 3296/2026, I.A. 3297/2026 & I.A. 3298/2026
VIANET MEDIA PRIVATE LIMITED .....Plaintiff
Through: Mr. Harsh Kaushik, Ms. Anushree
Rauta, Mr. Shwetank Tripathi, Ms.
Devangini Rai, Mr. Sachin Akhoury
and Mr. Mohit Bangwal, Advocates.
versus
ATIQ UR REHMAN & ANR. .....Defendants
Through: Mr. T. Singhdev, Ms. Yamini Singh,
Mr. Vedaant Sood, Mr. Abhijit
Chakravarty, Mr. Tanishq Srivastava
and Mr. Mustafa Ali, Advocates for
D-1.
Mr. Aditya Gupta, Advocate for
D-2/Google.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 06.02.2026 I.A. 3297/2026 (Exemption from Pre-Institution Mediation)
1. This is an application filed by the plaintiff seeking exemption from instituting pre-institution mediation under Section 12A of the Commercial Courts Act, 2015 ('CC Act').
2. As the present matter contemplates urgent interim relief, in light of the judgment of the Supreme Court in Yamini Manohar vs. T.K.D. Keerthi:
(2024) 5 SCC 815, exemption from the requirement of pre-institution mediation is granted.
3. The application stands disposed of.
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 11/02/2026 at 20:32:31 I.A. 3294/2026 (Additional documents)
4. The present application has been filed on behalf of the plaintiff under Order XI Rule 1(4) of the Code of Civil Procedure, 1908 ('CPC') as applicable to CC Act seeking leave to place on record additional documents.
5. Learned counsel for the plaintiff submits that certain additional documents were filed yesterday vide Diary no.63198 and prays that the same may be permitted to be placed on record.
6. On the oral request, the documents filed yesterday vide Diary no.63198 be taken on record, the copies thereof are stated to have already been furnished to the learned counsel for the defendants.
7. Accordingly, the application stands disposed of. I.A. 3295/2026 (Exemption from filing org. Certified copies, translated copies, paginated proper margin/typed copies and clearer copies of dim documents
8. This is an application under Section 151 of the CPC filed on behalf of the plaintiff, seeking exemption from filing originals, certified copies, translated copies, paginated, proper margin copies and accompanying true typed copies and clearer copies of dim documents.
9. For the reasons stated, the application is allowed.
10. The clear and typed/translated copies of the documents with proper margins of the dim documents be filed within two weeks with an advance copy to the defendant.
11. Accordingly, the application stands disposed of. I.A. 3296/2026 (seeking extension of time for filing Court Fees)
12. This is an application under Section 149 read with Section 151 of the CPC filed on behalf of the plaintiff seeking extension of time for filing court fees.
13. Mr. Harsh Kaushik, learned counsel appearing for the plaintiff submits 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 11/02/2026 at 20:32:31 that the deficit in Court Fees has been made good.
14. Accordingly, the application has become infructuous and stands disposed of as such.
I.A. 3298/2026 (seeking to place on record pen-drive)
15. This application has been filed by plaintiff under Section 151 of the CPC (as amended by Commercial Courts, Commercial Division & Commercial Appellate Divisions of High Courts Act, 2015) seeking permission to place on record pen-drive containing recordings of plaintiff's and defendant's.
16. In the facts and circumstances as stated in the application, the same is allowed. The pen-drive is permitted to be taken on record.
17. Accordingly, the application stands disposed of. I.A. 3293/2026 (u/O XXXIX Rules 1 & 2 of CPC)
18. This is an application filed on behalf of the plaintiff under Order XXXIX Rules 1 and 2 of CPC seeking ad-interim injunction against the defendants.
19. Issue notice.
20. Mr. T. Singhdev, learned counsel enters appearance and accepts notice on behalf of defendant no.1 and Mr. Aditya Gupta, learned counsel enters appearance and accepts notice on behalf of defendant no.2 Google.
21. After some arguments on the interim application, it is deemed appropriate to provide an opportunity to the defendants to file their reply to the said application. The same be done within ten days from the date with an advance copy to the learned counsel for the plaintiff. Rejoinder thereto, if any, be filed within three days thereafter.
CS(COMM) 116/2026
22. In the above circumstances, let the plaint be registered as a suit.
23. Issue summons of the suit to the defendants upon filing of the process fee through all permissible modes.
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 11/02/2026 at 20:32:31
24. Mr. T. Singhdev, learned counsel enters appearance and accepts notice on behalf of defendant no.1. Mr. Aditya Gupta, learned counsel enters appearance and accepts notice on behalf of defendant no.2 Google.
25. Written Statement shall be filed by the defendants within the stipulated period. Alongwith the Written Statement, the defendants shall also file an affidavit of Admission/Denial of the documents of the plaintiff, without which the Written Statement shall not be taken on record.
26. Liberty is granted to the plaintiff to file Replication, if any, within 30 days from the receipt of the Written Statement. Along with the Replication filed by the plaintiff, an affidavit of Admission/Denial of the documents of defendant be filed by the plaintiff, without which the Replication shall not be taken on record.
27. In case any party is placing reliance on a document, which is not in their power and possession, its details and source shall be mentioned in the list of reliance, which shall also be filed with the pleadings.
28. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the prescribed timelines.
29. List on 02.03.2026. Matter to be placed 'High on Board'.
TUSHAR RAO GEDELA, J FEBRUARY 6, 2026 kct 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 11/02/2026 at 20:32:31