Delhi High Court - Orders
Fotografik Enterprises Private ... vs Adobe Incorporated & Ors on 22 May, 2024
Author: Rekha Palli
Bench: Rekha Palli
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (COMM) 97/2024, CM APPL. 30549/2024 -Ex./LLOD, CM
APPL. 30548/2024 -Stay, CM APPL. 30550/2024 -Dir. & CM
APPL. 30551/2024 -Addl. Doc.
FOTOGRAFIK ENTERPRISES PRIVATE LIMITED & ORS.
..... Appellant
Through: Mr. Milind Jain, Adv.
versus
ADOBE INCORPORATED & ORS. ..... Respondent
Through: Ms. Aarshia Behl, Mr. Anmol
Kasana, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 22.05.2024
1. The present appeal under Section 13(1) of Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015, seeks to assail the order dated 02.05.2024 passed by the learned District Judge (Commercial Court-05), South East District, Saket Court, New Delhi in CS(COMM) No. 326/2024.
2. On 21.05.2024, after this Court had heard learned counsel for the parties at some length, it was conveyed to the Court that the parties have arrived at a settlement, the terms whereof were to be produced before the Court today.
3. It is in these circumstances that this Court had granted liberty to the appellant to de-seal the 171 computers and 2 servers which had been sealed by the learned Local Commissioner appointed by the learned 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 25/05/2024 at 01:43:52 Trial Court. Learned counsel for the parties hand over a copy of the settlement agreement dated 22.05.2024 in Court, which is taken on record and the appeal is, alongwith all pending applications, disposed of in terms thereof. The original signed agreement be filed in the Registry within three days.
4. Needless to state, the parties will remain bound by the terms of the aforesaid settlement agreement.
REKHA PALLI, J SAURABH BANERJEE, J MAY 22, 2024 al 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 25/05/2024 at 01:43:52