Delhi High Court - Orders
Razorpay Software Limited vs Payu Payments Private Limited And Anr & ... on 19 March, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~108
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 270/2026
RAZORPAY SOFTWARE LIMITED .....Plaintiff
Through: Mr. Chander M. Lall, Senior
Advocate with Mr. Zeeshan Ali Khan, Ms. Ananya
and Ms. Saumya Agarwal, Advocates.
versus
PAYU PAYMENTS PRIVATE LIMITED AND ANR & ANR.
.....Defendants
Through: Mr. Rajeeve Mehra, Senior Advocate
with Mr. V Anush Raajan, Mr. Pradyumn Yadav
and Mr. Manas Tuli, Advocates for D-1 with Mr.
Abhishek Butoliya, A.R. of D-1.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 19.03.2026 I.As. 6973/2026, 6974/2026 (Exemptions)
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
I.A. 6972/2026 (for pre-institution mediation)
3. This application is filed on behalf of the Plaintiff under Section 12-A of the Commercial Courts Act, 2015 read with Section 151 of CPC seeking exemption from Pre-Institution Mediation.
4. Having regard to the facts of the present case wherein urgent relief is prayed for and in light of the judgment of Supreme Court in Yamini Manohar v. T.K.D. Keerthi, (2024) 5 SCC 815, as also Division Bench of CS(COMM) 270/2026 Page 1 of 4 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 23/03/2026 at 21:25:44 this Court in Chandra Kishore Chaurasia v. RA Perfumery Works Private Ltd., 2022 SCC OnLine Del 3529, exemption is granted to the Plaintiff from Pre-Institution Mediation.
5. Application is allowed and disposed of. I.A. 6975/2026 (u/O XI Rule 1 (4) of Commercial Courts Act, 2015 r/w Section 151 CPC)
6. This application is filed on behalf of the Plaintiff seeking to place on record additional documents within 30 days.
7. Plaintiff, if it wishes to file additional documents at a later stage, shall do so strictly in accordance with provisions of the Commercial Courts Act, 2015.
8. Application is allowed and disposed of. I.A. 6976/2026 (u/S 151 CPC)
9. This application is filed on behalf of the Plaintiff seeking to file ad campaigns in CD/pen drive.
10. Permission has been granted by order dated 18.03.2026. No further order is required.
11. Application stands disposed of.
CS(COMM) 270/2026
12. Let plaint be registered as a suit.
13. Issue summons.
14. Mr. V Anush Raajan, learned counsel accepts summons on behalf of Defendant No. 1.
15. Written statement shall be filed by Defendant No. 1 within 30 days from today along with affidavit of admission/denial of the documents filed by the Plaintiff.
CS(COMM) 270/2026 Page 2 of 4This 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 23/03/2026 at 21:25:44
16. It will be open to the Plaintiff to file replication within 30 days from receipt of the written statement along with affidavit of admission/denial of documents filed by Defendant No. 1.
17. Upon filing of process fee, issue summons to Defendant No. 2 through all permissible modes, returnable before the learned Joint Registrar on 13.04.2026.
18. Summons shall state that the written statement shall be filed by Defendant No. 2 within 30 days from the receipt of summons along with affidavits of admission/denial of the documents filed by the Plaintiff.
19. It will be open to the Plaintiff to file replication within 30 days from receipt of the written statement along with affidavit of admission/denial of documents filed by Defendant No. 2.
20. If any of the parties wish to seek inspection of any documents, the same be done in accordance with Delhi High Court (Original Side) Rules, 2018.
21. Learned Joint Registrar will carry out admission/denial of documents and marking of exhibits.
I.A. 6971/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC)
22. This application is filed on behalf of the Plaintiff under Order XXXIX Rules 1 and 2 read with Section 151 of CPC for grant of ex parte ad interim injunction.
23. Issue notice.
24. Mr. V Anush Raajan, learned counsel accepts notice on behalf of Defendant No. 1 and seeks and is granted one week to file reply. Rejoinder, if any, be filed before the next date.
CS(COMM) 270/2026 Page 3 of 4This 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 23/03/2026 at 21:25:44
25. Upon filing of process fee, issue notice to Defendant No. 2 through all permissible modes, returnable before Court for hearing on 30.03.2026.
JYOTI SINGH, J MARCH 19, 2026 S.Sharma CS(COMM) 270/2026 Page 4 of 4 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 23/03/2026 at 21:25:44