Delhi High Court - Orders
Voiceage Evs Llc vs Guangdong Oppo Mobie ... on 25 July, 2025
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 306/2023
VOICEAGE EVS LLC .....Plaintiff
Through: Mr. Pravin Anand, Ms. Vaishali Mittal
& Ms. Prachi Sharma, Advocates.
versus
GUANGDONG OPPO MOBIE TELECOMMUNICATIONS CORP
LTD & ORS. .....Defendants
Through: Ms. Mamta Rani Jha, Mr. Siddhant
Sharma, Mr. Abhay Tandon, Mr.
Rishabh Paliwal & Mr. Kartikay
Vikrant Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 25.07.2025 I.A. 16916/2025
1. The Application filed by the Plaintiff under Order 23 Rules 1 and 3 read with Section 151 of the Code of Civil Procedure, 1908 ('CPC').
2. It is submitted by the learned Counsel for the Plaintiff that during the pendency of the present Suit, the Parties have settled the dispute and entered into Settlement Agreement, containing the terms of settlement.
3. By way of the present Application, the Plaintiff seeks disposal of the present proceedings on the following terms:
(i) The Parties have entered into a Settlement Agreement providing the terms and the time duration for the Worldwide Patent Licence.
(ii) The Defendant has agreed to withdraw the Counter-Claim and the Revocation Petitions instituted by the Defendant, which are as under:
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 28/07/2025 at 23:19:58
a) CO COMM NO. (IPD-PAT) 7/2024 has been filed against the patent IN322739,
b) CO COMM NO. (IPD-PAT) 9/2024 has been filed against the patent IN405869,
c) CO COMM NO. (IPD-PAT) 12/2024 has been filed against the patent IN478573,
d) CO COMM NO. (IPD-PAT) 13/2024 has been filed against the patent IN301675,
e) CO COMM NO. (IPD-PAT) 13/2025 has been filed against the patent IN398908.
(iii) The Parties have agreed to withdraw all the proceedings filed against each other and the same shall not be enforced against each other in view of the Worldwide Patent Licence and the Settlement Agreement entered into between the Parties.
4. In view of the above, the Revocation Petitions, being CO COMM NO. (IPD-PAT) 7/2024, CO COMM NO. (IPD-PAT) 9/2024, CO COMM NO. (IPD-PAT) 12/2024, CO COMM NO. (IPD-PAT) 13/2024 and CO COMM NO. (IPD-PAT) 13/2025, are hereby withdrawn with immediate effect.
5. The Application stands disposed of.
CS(COMM) 306/2023
6. The present Suit is disposed of in terms of order passed above in I.A. No. 16916/2025. The Parties are bound by the Terms of the Settlement.
7. The date already fixed, i.e., on 06.08.2025, stands cancelled.
TEJAS KARIA, J JULY 25, 2025/ 'A' 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 28/07/2025 at 23:19:58