Delhi High Court - Orders
Lifestyle Equities Cv & Anr vs Amazon Technologies, Inc on 18 November, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 443/2020
LIFESTYLE EQUITIES CV & ANR. .....Plaintiffs
Through: Mr. Sidhant Goel, Mr. Mohit Goel &
Mr. Deepankar Mishra, Advs.
versus
AMAZON TECHNOLOGIES, INC. .....Defendant
Through: None.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 18.11.2025 I.A. 28770/2025 (for inspecting and obtaining a copy of the unredacted license agreement filed under sealed cover by defendant no. 2)
1. In view of the fact that this suit has been decreed vide judgment dated 25.02.2025 and RFA (OS) (COMM.) 11/2025 is pending, the plaintiff is directed to seek for relief prayed for in this application from the Appellate Court, as this Court has become functus officio.
2. With the aforesaid directions, the application stands disposed of.
MANMEET PRITAM SINGH ARORA, J NOVEMBER 18, 2025/ng/aj This is a digitally signed order.
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