Delhi High Court - Orders
Artius Interior Products (P) Ltd & Anr vs Mr. Hardeep Singh Gill And Ors on 25 February, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 950/2018, I.A. 7919/2018, I.A. 7923/2018, I.A. 8166/2018,
I.A. 8165/2018 & I.A. 534/2019
ARTIUS INTERIOR PRODUCTS (P) LTD & ANR. .....Plaintiffs
Through: Mr. Aritra Das, Advocate.
versus
MR. HARDEEP SINGH GILL AND ORS. .....Defendants
Through: Mr. Yogesh Dass, Mohd Shahbaz
Ahmed and Mohd. Shahnawaz Ahmed,
Advocates for D-1, 5 and 6.
Mr. Sidhant Garg, Advocate for D-3.
Ms. Vinita Sahitya, Advocate for D-4.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 25.02.2026
1. Learned counsel for the parties handed over the proposed joint issues on behalf of the plaintiff as also defendant no.1. 3, 5 and 6.
2. After having heard the learned counsel for the parties and perusal of the pleadings, the following issues are framed:
(i) Whether the plaintiff is entitled to a decree of specific performance against the defendant no.1 and 2, specifically the enforcement of Art 6 and covenant against non-disclosure of confidential information both forming a part of their employment agreements? OPP
(ii) Whether the plaintiff has a copyright in its a) manufacturing process/technical knowhow; b) lists and database of prospective customers, architects and interior designers; and c) engineering drawings? OPP 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 02/03/2026 at 20:34:02
(iii) Whether the plaintiff is entitled to a decree of permanent and mandatory injunction jointly and severally against all the defendants and their agents restraining them from the use and disclosure of plaintiff's confidential information and breaching its confidential information as prayed in the Suit? OPP
(iv) Whether the plaintiff is entitled to recover damages/rendition of accounts from the defendants? OPP
(v) Whether the Suit is bad for non-joinder of parties and hence not maintainable? OPD
(vi) Whether the Court lacks jurisdiction in view of Section 62(2) of the Copyright Act, 1957? OPD
(vii) Whether the plaintiff is guilty of suppression of material facts and is thus not entitled to any relief? OPD
(viii) Whether the Suit is not maintainable against defendant no.4 on account of lack of cause of action qua defendant no.4? OPP
(ix) Relief , if any.
3. No other issues arises or is pressed for.
4. Parties are directed to file their list of witnesses within fifteen (15) days from date. The plaintiff is directed to file affidavit of evidence of this witnesses within six (06) weeks from date with an advance copy thereto be furnished to the learned counsel for the defendants.
5. List before the Joint Registrar (Judicial) for completion of pleadings on 13.05.2026.
TUSHAR RAO GEDELA, J FEBRUARY 25, 2026 Sumit 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 02/03/2026 at 20:34:02