Nokia Technologies Oy vs Guangdong Oppo Mobile ... on 10 May, 2022

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Delhi High Court - Orders

Nokia Technologies Oy vs Guangdong Oppo Mobile ... on 10 May, 2022

Bench: Prathiba M. Singh

                                                            Signature Not Verified
                                                            Digitally Signed
                                                            By:DEVANSHU JOSHI
                                                            Signing Date:12.05.2022
                                                            15:52:08

$~14
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS (COMM) 304/2021 & CC (COMM) 5/2022, I.A.7706/2021
     NOKIA TECHNOLOGIES OY                            ..... Plaintiff
                   Through: Mr. Pravin Anand, Ms. Vaishali
                              Mittal, Ms. Shraddha Singh Chauhan,
                              Mr. Rohin Koolwal & Ms. Pallavi
                              Bhatnagar,       Advocates         (M-
                              8373944051)
                   versus

      GUANGDONG OPPO MOBILE TELECOMMUNICATIONS
      CORP., LTD. & ORS.                       ..... Defendants
                      Through: Mr. Arjun Gadhoke, Ms. Prachi
                               Sharma & Mr. Vivek Ayyagari,
                               Advocates (M-7838099586)
      CORAM:
      JUSTICE PRATHIBA M. SINGH
                ORDER

% 10.05.2022

1. This hearing has been done through hybrid mode.

2. The following queries have been put to the Defendants during the course of the hearing:

i) Whether the functionality in IN'531 exists in the impugned devices;

ii) Whether the Defendants purchase their chipsets from Qualcomm;

iii) Whether there is a license agreement between the Defendants and Qualcomm.

3. Ld. Counsel for the Defendants submit that the main counsel would obtain instructions and then reply to these queries. All the above queries shall be answered by the Defendants on the next date of hearing.

Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:12.05.2022 15:52:08

4. Ld. counsels for both the parties shall ensure that the main arguing counsels along with at least one representative from each party who is technically qualified to answer the queries of the Court are available in Court during the course of hearing.

5. List on 19th July, 2022 and 20th July, 2022 at 2:30 p.m.

6. Mr. Pravin Anand, ld. counsel has made further submissions today. This is a part-heard matter.

PRATHIBA M. SINGH, J.

MAY 10, 2022 Rahul/SK

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Delhi High Court - Orders