Delhi High Court - Orders
Epikindifi Software And Solutions ... vs Edison Ramesh & Ors on 10 November, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 783/2023
EPIKINDIFI SOFTWARE AND SOLUTIONS PRIVATE LIMITED
.....Plaintiff
Through: Mr. Gautam Swarup, Mr. Ankur Das,
Mr. Rudra Deosthli & Ms. Sakshi
Pandey, Advs.
versus
EDISON RAMESH & ORS. .....Defendants
Through: Ms. Pooja Lakshmi, Adv. for D-7.
Mr. Maanav Kumar & Ms. Shivanjali
Bhalerao, Advs. for D-11
Mr. Abhijeet Swaroop, Adv. for D-
12.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 10.11.2025 IA 40287/2025 (Order VII Rule 11 CPC)
1. This is an application filed by defendant no.7 under Order VII Rule 11 CPC.
2. In this application, the defendant no.7 has made the following submissions at paragraph 6 and 7:
"6. That admittedly the Defendant No.7 does not as possess any Multi-factor Authentication (MFA) key. The said MFA keys were only possessed by Dev-Ops team consisting of 5 members and that the Defendant No. 7 is not all part the said team and only Human Resource personnel. Therefore, the plaint does not disclose a cause of action and does not outline a legally recognizable claim against the defendant No.7 and suffers from insufficient cause of action.
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7. That the Defendant No.7 is only an Human Resources (HR) personnel in the said company whose role is limited to Recruitment and Selection, Employee Relations, Training and Development, Compensation and Benefits, Performance Management, Employee Engagement and with no access to Software operations, related passwords or software source codes."
3. Learned counsel for the plaintiff states that in view of the subsequent information made available, the plaintiff is satisfied that defendant no.7 does not possess MFA key and, therefore, has no objection to her deletion from the array of parties.
4. Learned counsel for the applicant/defendant no. 7 prays that this application may itself be treated as an application for deletion. The said submission is accepted and this application is treated an application under Order 1 Rule 10 CPC.
5. Keeping in view the assertions made by the applicant/defendant no.7 at paragraphs 6 and 7 with respect to the fact that she does not have in her possession any MFA key and the submission of the plaintiff, the application is allowed and defendant no.7 is hereby deleted from the array of parties.
6. The application is disposed of with the aforesaid directions.
7. Amended memo of parties be filed within two weeks. I.A. 26682/2025 (Order VI R 17 CPC)
8. This is an application filed by the plaintiff under Order VI Rule 17 CPC for amendment of plaint vis-à-vis defendant no.1 to 8 and 10 to 12.
9. Learned counsel for the plaintiff states that in view of the orders passed today in IA No. 40287/2024 deleting defendant no. 7, notice is only being pressed against defendant nos.1 to 6, 8 and 10 to 12. The said submissions are taken on record.
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 11/11/2025 at 21:38:08
10. Issue notice. Learned counsel for defendant nos.11 and 12 accept notice. Reply be filed within two (2) weeks. Rejoinder be filed with two (2) weeks thereafter.
11. Upon steps being taken by the plaintiff, issue notice to defendant nos.1 to 6 and 8 through counsel via e-mode. The said defendants as well will file their reply withing two (2) weeks.
12. List before the learned Joint Registrar on. 18.12.2025.
13. List before Court on 22.01.2026, i.e., the date already fixed.
MANMEET PRITAM SINGH ARORA, J NOVEMBER 10, 2025/gm 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 11/11/2025 at 21:38:08