Delhi High Court - Orders
Nokia Technologies Oy vs Hisense Group Holdings Co. Ltd. & Anr on 10 November, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 645/2025, I.A. 15149/2025, I.A. 27781/2025, I.A.
27782/2025, I.A. 27783/2025, I.A. 27784/2025, I.A. 27790/2025 &
I.A. 27791/2025
NOKIA TECHNOLOGIES OY .....Plaintiff
Through: Mr. Sandeep Sethi, Sr. Adv. with Ms.
Abhilasha Nautiyal, Mr. Shuvam
Bhattarcharya, Ms. Asavari Jain, Mr.
Vignesh Raj T and Mr. Aviral Goyal,
Advs.
versus
HISENSE GROUP HOLDINGS CO. LTD.
& ANR. .....Defendants
Through: Mr. Saikrishna Rajagopal with Ms.
Julien George, Dr. Victor V. Tandon,
Mr. Avijit Kumar, Ms. N. Parvati,
Ms. Alka Bisht and Mr. Christo Sabu,
Advs.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 10.11.2025 I.A. 27783/2025 (seeking condonation of delay in filing a rejoinder to the defendants' reply to I.A. no. 15149/2025) I.A. 27784/2025 (seeking condonation of delay in re-filing the I.A. 27783/2025)
1. Issue notice.
2. Learned counsel for the defendants accepts notice and states that he has no objection to the delay being condoned.
3. For the reasons stated in the applications, the delay is condoned and CS(COMM) 645/2025 Page 1 of 3 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 12/11/2025 at 21:21:54 the rejoinder to I.A. 15149/2025 is directed to be taken on record.
4. The applications are disposed of.
I.A. 27790/2025 (permission to file unredacted rejoinder in I.A. no. 15149/2025 in a sealed cover under a password protected electronic form) I.A. 27791/2025 (condonation of delay in re-filing I.A. 27790/2025)
5. Issue notice.
6. Learned counsel for the defendants accepts notice and states that he has no objection to the reliefs sought.
7. For the reasons stated in the applications, the applications are allowed and the relief sought for filing unredacted rejoinder in I.A. 15149/2025 as prayed for is granted.
I.A. 27782/2025 (condonation of delay in re-filing I.A. 27781/2025)
8. For the reasons stated in the application, the delay in re-filing I.A. 27781/2025 is hereby condoned and the application is allowed.
9. Accordingly, the application is disposed of. I.A. 27781/2025 (seeking permission to file additional confidential documents in a sealed cover in password protected electronic form)
10. This is an application filed by the plaintiff seeking following reliefs at paragraph 7:
"7. In light of the above facts and circumstances, it is humbly prayed that this Hon'ble Court may direct:
(i) the Plaintiff to file the negotiation history between Nokia and Hisense and Nokia's confidential information from the discussions with CTU under password protected electronic form, and
(ii) the Plaintiff, the Defendants, their advocate/s, and representative/s to maintain the confidentiality of these documents in terms of the existing NDA between Nokia and Hisense and also the tri-partite NDA executed amongst Nokia, Hisense and CTU, and
(iii) these documents are kept confidential under the protective seal CS(COMM) 645/2025 Page 2 of 3 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 12/11/2025 at 21:21:54 of the Hon'ble Court in electronic form, until directed to be returned to the Nokia"
11. Issue notice.
12. Learned counsel for the defendant accepts notice and states that he has no objection if the application is allowed, however, the plaintiff be directed to provide the copy of the confidential documents.
13. In view of the aforesaid submissions of the parties, the reliefs sought are granted. The plaintiff is directed to provide the documents to the defendant in the password protected electronic form. The defendant will file its affidavit of admission/denial of documents within two (2) weeks.
14. This application is disposed of.
I.A. 15149/2025 (under Order XXXIX Rules 1 and 2 read with Section 151 of the CPC, 1908)
15. This is an application filed under Order XXXIX Rules 1 and 2 read with Section 151 of the Code of Civil Procedure, 1908.
16. Learned counsel for the defendant states that the license agreements have been furnished to the members of the confidentiality club on or about 04.11.2025 and the defendant seeks an opportunity to peruse those documents.
17. In the interest of justice, list on 25.11.2025. CS(COMM) 645/2025
18. List on 25.11.2025.
MANMEET PRITAM SINGH ARORA, J NOVEMBER 10, 2025/msh CS(COMM) 645/2025 Page 3 of 3 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 12/11/2025 at 21:21:54