Delhi High Court - Orders
Nokia Solutions And Networks Oy & Anr vs Verifone India Sales Private Limited & ... on 5 July, 2024
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 316/2024
NOKIA SOLUTIONS AND NETWORKS OY & ANR.
.....Plaintiffs
Through: Ms. Abhilasha Nautiyal, Mr.
Shuvam Bhattacharya and Ms.
Neilotpal Mukhopadhyay,
Advocates
versus
VERIFONE INDIA SALES PRIVATE LIMITED & ORS.
.....Defendants
Through: Mr. Prithvi Singh and Ms. Devyani
Nath, Advcoates
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 05.07.2024
I.A. 32439/2024-Dir
1. Vide the present application, the plaintiff seeks the following reliefs:-
a. the Plaintiffs to make available to the Hon'ble Court and the Defendants the unredacted Rejoinder and documents in support thereto under password protected electronic form or in a sealed cover, and b. the Defendants, their advocates, and representatives to maintain the confidentiality of the unredacted Rejoinder and documents in support thereto in terms of the existing NDA between Nokia and Verifone, and c. the unredacted Rejoinder and documents in support thereto are kept confidential under the protective seal of the Hon 'ble Court in electronic form or sealed cover, and d. any further orders as maybe deemed fit and proper in the 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 09/07/2024 at 05:56:11 facts and circumstances of this case.
2. Learned counsel appearing for the defendants has no objection if the present application is allowed.
3. Accordingly, in view of Rule 24 of Chapter XI of the Delhi High Court (Original Side) Rules 2018, let the electronic record by way of an encrypted CD/DVD/Medium with a hash value in a non-edited form be filed by the plaintiff before the Registry within a period of four weeks.
4. Accordingly, let the same upon filing form a part of the record of the present suit by way of an electronic folder in such a manner that it can be opened to view by this Court as and when required. Also, let the hash value be kept separately by the Registry as a part of the record of the present suit.
CS(COMM) 316/2024
5. List on the date already fixed i.e. 12.07.2024.
SAURABH BANERJEE, J JULY 5, 2024/akr 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 09/07/2024 at 05:56:11