Delhi High Court - Orders
Mebigo Labs Private Limited vs Greenhorn Wellness Private Limited on 27 November, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1270/2025
MEBIGO LABS PRIVATE LIMITED .....Plaintiff
Through: Mr. Saikrishna Rajagopal, Mr.
Devvrat Joshi, Mr. Angad Singh
Makkar & Mr. Sankalp Arya, Advs.
versus
GREENHORN WELLNESS PRIVATE LIMITED .....Defendant
Through: Mr. Aditya Gupta, Mr. Siddharth
Varshney & Ms. Aakriti Bansal,
Advs.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 27.11.2025 I.A. 29574/2025(seeking leave to file additional documents)
1. This is an application on behalf of the plaintiff seeking leave to file additional documents under Order XI Rule 1(4) read with Section 151 of the Code of Civil Procedure, 1908 ['CPC'] [as amended by the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 ('Commercial Courts Act')], within thirty [30] days.
2. The plaintiff, if it wishes to file additional documents, will file the same within thirty [30] days from today, and it shall do so strictly as per the provisions of the Commercial Courts Act and the Delhi High Court (Original Side) Rules, 2018 ['DHC Rules'].
3. For the reasons stated in the application, the same is allowed.
4. Accordingly, the application is disposed of.
I.A. 29575/2025 (seeking exemption from pre-institution mediation)
5. This is an application under Section 12A of the Commercial Courts CS(COMM) 1270/2025 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 01/12/2025 at 22:00:09 Act, read with Section 151 CPC, filed by the plaintiff seeking exemption from instituting pre-litigation mediation.
6. Having regard to the facts that the present suit contemplates urgent interim relief, and in light of the judgment of the Supreme Court in Yamini Manohar v. T.K.D. Keerthi1, exemption from the requirement of pre- institution mediation is granted to the plaintiff.
7. Accordingly, the application stands disposed of. I.A. 29576/2025 (seeking permission to file redacted versions of documents)
8. This is an application filed by the plaintiff under Section 151 of CPC, seeking permission to file redacted versions of documents.
9. Exemption sought is granted at this stage to file redacted documents.
10. Accordingly, the application stands disposed of. I.A. 29577/2025 (seeking extension of time to file Court Fees)
11. This is an application filed by the plaintiff under Section 149, read with Section 151 of CPC, seeking extension of time to file Court Fees.
12. Learned counsel for the plaintiff states that the Court Fees certificate will be deposited within three [3] days.
13. Time sought is granted, and the application stands disposed of. I.A. 29578/2025 (seeking leave to file videos in CD/pen drive)
14. This is an application filed by the plaintiff under Section 151 of CPC, seeking permission to file certain videos on a pen-drive.
15. The plaintiff is directed to file the pen-drive in accordance with Rule 24 of the DHC Rules.
16. The Registry may receive an electronic record on pen-drive so long as it is encrypted with a hash value or in any other non-editable format. The CS(COMM) 1270/2025 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 01/12/2025 at 22:00:09 video recording contained in a pen-drive be placed in the electronic record of the present suit in a format that is non-editable, so that the same can be viewed by the court during the hearing.
17. With the aforesaid directions, this application stands disposed of. CS(COMM) 1270/2025 & I.A. 29573/2025 (Under Order XXXIX Rules 1 and 2 of CPC)
18. Let the plaint be registered as a suit.
19. Issue summons and notice in the injunction application.
20. Mr. Aditya Gupta, learned counsel, enters appearance and accepts summons and notice in the injunction application. He waives formal notice of summons and states that he will file his vakalatnama before the next date of hearing.
21. At the request of the defendant, list on 01.12.2025 in the supplementary list.
MANMEET PRITAM SINGH ARORA, J NOVEMBER 27, 2025/ng/aa 1 (2024) 5 SCC 815 CS(COMM) 1270/2025 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 01/12/2025 at 22:00:09