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Nokia Technologies Oy vs Asustek Computer Inc & Anr on 10 November, 2025

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                          $~29
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(COMM) 643/2025, I.A. 15134/2025, I.A. 27491/2025, I.A.
                                27789/2025 & I.A. 27815/2025
                                NOKIA TECHNOLOGIES OY                   .....Plaintiff
                                                    Through: Mr. Sandeep Sethi, Sr. Adv. with Ms.
                                                                  Abhilasha Nautiyal, Mr. Shuvam
                                                                  Bhattarcharya, Ms. Asavari Jain, Mr.
                                                                  Vignesh Raj T and Mr. Aviral Goyal,
                                                                  Advs.
                                                    versus
                                ASUSTEK COMPUTER INC
                                & ANR.                                  .....Defendants
                                                    Through: Mr. Siddhant Sharma, Ms. Mamta
                                                                  Rani Jha, Mr. Abhay Tandon and Mr.
                                                                  Shreyansh Gupta, Advs.
                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                    ORDER

% 10.11.2025 I.A. 27491/2025

1. This is an application filed by the defendants under Section 151 of the Code of Civil Procedure, 1908 ['CPC'] seeking condonation of delay of 87 days in filing the written statement and affidavit of admission/denial of documents.

2. Issue notice.

3. Learned counsel for the plaintiff accepts notice and states that she has no objection to the delay being condoned.

4. For the reasons stated in the application, delay is condoned and the application is allowed. Accordingly, written statement and affidavit of admission/denial of document is directed to be taken on record.

5. This is an application filed by the plaintiff under Order XI Rule CS(COMM) 643/2025 Page 1 of 3 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 12/11/2025 at 21:21:50 1(1)(5) of the Commercial Courts Act, 2015 and Rule 11 of High Court of Delhi Rules governing Patent Suits, 2022 read with Section 151 CPC seeking following reliefs:

"6. In light of the above facts and circumstances, it is humbly prayed that this Hon'ble Court may direct:

i. the Plaintiff to file the negotiation history between Nokia and Asus under password protected electronic form, and ii. the Plaintiff, Defendant/s, their advocate/s, and representative/s to maintain the confidentiality of these documents in terms of the existing NDA between Nokia and Asus, and iii. these documents are kept confidential under the protective seal of the Hon'ble Court in electronic form, until directed to be returned to the Plaintiff"

6. Issue notice.

7. Learned counsel for the defendants accepts notice and states that he has no objection to the reliefs.

8. In view of the consent of the parties, the reliefs prayed for in the application are allowed. The documents are taken on record without prejudice to the rights and contentions of the defendant with respect to relevance and admissibility.

9. The plaintiff is directed to provide the documents to the defendant. The defendant will file its affidavit of admission/denial of documents within two (2) weeks.

10. This is an application filed by the plaintiff under Order XI Rule 1(1)(c)(ii) and Rule 1(5) read with Section 151 CPC for bringing on record additional documents enlisted at paragraph 3 along with the reasons for filing the said documents.

11. Issue notice.

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 12/11/2025 at 21:21:50

12. Learned counsel for the defendant accepts notice and states that he has no objection, if the application is allowed.

13. The documents are taken on record without prejudice to the rights and contentions of the defendant with respect to relevance and admissibility. The defendants shall file an affidavit of admission/denial of documents within two (2) weeks.

14. Accordingly, the application stands allowed and the documents are taken on record.

15. This is an application filed under Order XXXIX Rules 1 and 2 read with Section 151 of the Code of Civil Procedure, 1908.

16. Learned senior counsel for the plaintiff states that in view of the order passed in I.A. 27789/2025, the plaintiff seeks liberty to file its unredacted rejoinder in a password protected e-file. It is ordered accordingly.

17. Learned counsel for the defendant states that the license agreements have been furnished to the members of the confidentiality club on or about 04.11.2025 and the defendant seeks an opportunity to peruse those documents before proceeding with this application.

18. In the interest of justice and at the request of defendant, list on 25.11.2025.

CS(COMM) 643/2025

19. List on 25.11.2025.

MANMEET PRITAM SINGH ARORA, J NOVEMBER 10, 2025/msh CS(COMM) 643/2025 Page 3 of 3 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 12/11/2025 at 21:21:50