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Delhi High Court - Orders

Piyush Agrawal vs Velbiom Probiotics Pvt. Ltd. & Anr on 8 January, 2026

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~18
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 599/2025 & I.A. 14583/2025
                                    PIYUSH AGRAWAL                                                                  .....Plaintiff
                                                                  Through: Mr. Mayank Kshirsagar, Ms. Anumita
                                                                  Verma, Ms. Khyati Jain, Ms. Pavani Verma and
                                                                  Mr. Parth Sarathi, Advocates.
                                                                  versus

                                    VELBIOM PROBIOTICS PVT. LTD. & ANR.                                             .....Defendants
                                                                  Through: Mr. Rajshekhar Rao, Senior Advocate
                                                                  with Mr. Achal Shekhar and Mr. Akash Nair,
                                                                  Advocates.

                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                                  ORDER

% 08.01.2026

1. During the course of hearing, Mr. Rajshekhar Rao, learned Senior Counsel for Defendants, on instructions, submits that without prejudice to the rights and contentions of the Defendants, they are willing to explore the possibility of amicable resolution of inter se disputes between the parties.

2. Counsel for the Plaintiff has no objection to this course of action.

3. Accordingly, without prejudice to the rights and contentions of the respective parties, they are referred for mediation before the Delhi High Court Mediation and Conciliation Centre, where they shall appear on 16.01.2026.

4. List before Court on 29.01.2026.

5. Copy of the order be sent to the learned Co-Ordinator, Delhi High CS(COMM) 599/2025 Page 1 of 2 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 08/01/2026 at 20:35:56 Court Mediation and Conciliation Centre to appoint a Senior Mediator, preferably from the field of Intellectual Property Rights.

6. Mr. Rajshekhar Rao submits that the assurance given to the Court on 16.07.2025 shall continue till the next date.

JYOTI SINGH, J JANUARY 8, 2026/RW CS(COMM) 599/2025 Page 2 of 2 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 08/01/2026 at 20:35:56