Delhi High Court - Orders
Valuedrive Technologies Private ... vs Vivo Mobile India Private Limited on 15 September, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 276/2025, I.A. 8120/2025 & I.A. 17333/2025
VALUEDRIVE TECHNOLOGIES PRIVATE
LIMITED .....Plaintiff
Through: Mr. Soumya Khandelwal, Adv.
(through vc)
versus
VIVO MOBILE INDIA PRIVATE
LIMITED .....Defendant
Through: Ms. Anu Paarcha and Ms. Alka Bisht,
Advs.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 15.09.2025 I.A. 17333/2025 (seeking leave to file certain YouTube videos in a pen drive)
1. This is an application under Section 151 of the CPC, filed by the defendant seeking leave to file certain YouTube videos in a pen drive.
2. The defendant is directed to file the pen-drive in accordance with the Rule 24 of the Delhi High Court (Original Side) Rules, 2018.
3. Registry may receive electronic record on pen-drive/CD so long as it is encrypted with a hash value or in any other non-editable format. The video recording contained in pen-drive/CD be placed in the electronic record of the present suit in a format which is non-editable, so that the same can be viewed by the Court during hearing.
4. With the aforesaid directions, this application stands disposed of.
CS(COMM) 276/2025 Page 1 of 2This 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 17/09/2025 at 22:22:40 CS(COMM) 276/2025
5. Learned counsel for the requests for an adjournment which is not opposed.
6. List on 05.03.2026.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 15, 2025/msh CS(COMM) 276/2025 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 17/09/2025 at 22:22:40