Delhi High Court - Orders
Worldquant, Llc vs Alphagrep Securities Private Limited & ... on 5 May, 2025
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 901/2024, I.A. 42315/2024-Stay, I.A. 42317/2024-O 2
R 2, I.A. 45095/2024, I.A. 45103/2024, I.A. 45658/2024, I.A.
49088/2024
WORLDQUANT, LLC .....Plaintiff
Through: Mr. Nitin Masilmani, Ms. Anannya
Ghosh, Mr. Amritanshu Jha, Ms.
Kashish Chhabra and Mr. Suyash
Joshi, Advocates
versus
ALPHAGREP SECURITIES PRIVATE LIMITED
& ANR. .....Defendants
Through: Mr. Ajay Bhargava, Ms. Vanita
Bhargava, Mr. Nirupam Lodha, Mr.
Kshitij Parashar, Mr. Gautam
Wadhwa and Ms. Phalguni Nigam,
Advocates
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 05.05.2025 I.A.11105/25-By plaintiff seeking appointment of technical expert
1. By virtue of the present application, the plaintiff seeks the following reliefs:
"a. Appoint of technical expert under Rule 31 of the IPD Rules to compare to source code of the Plaintiff's WorldQuant BRAIN software platform with the source code of Defendants' AlphaVerse software platform and provide report on the issues identified and in the manner detailed in the enclosed draft instructions for the technical expert;
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 29/06/2025 at 18:48:50 b. Direct the technical expert to execute a non-disclosure agreement, whereunder the technical expert agrees (i) to preserve confidentiality of the respective source and object codes corresponding to the WorldQuant BRAIN software platform as well as the Alpha Verse software platform, as well as confidentiality of the contents of the Report to this Hon'ble Court, and (ii) not to use the respective source and object codes for any purpose, other than executing the mandate of this Court."
2. Issue notice.
3. Learned counsel for the defendants accepts notice. He seeks and is granted four weeks to file reply.
4. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
5. Renotify on 20.08.2025.
SAURABH BANERJEE, J MAY 5, 2025/So 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 29/06/2025 at 18:48:50