Delhi High Court - Orders
Pulse Pharmaceuticals Pvt Ltd vs Tirupati Medicare Limited on 29 May, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 653/2026
PULSE PHARMACEUTICALS PVT LTD .....Plaintiff
Through: Mr. Prashant Phillips, Ms. Vindhya S.
Mani, Mr. Pallaash Shankdhar, Ms. Khushi
Lokwani, Ms. Adra Goodwin and Mr. Kartikay
Singhal, Advocates.
versus
TIRUPATI MEDICARE LIMITED .....Defendant
Through: Mr. Abhishek Jain, Mr. Amrish
Tiwari, Mr. Kapil Kumar, Mr. Munesh Kumar
Sharma, Mr. Shatandal Ghosh and Mr. Sachin
Bindal, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 29.05.2026 I.As. 15887, 15888/2026 (Exemptions)
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
I.A. 15890/2026 (u/S 151 CPC)
3. This application is filed on behalf of the Plaintiff seeking exemption from serving advance service on the Defendant.
4. Since Mr. Abhishek Jain, learned counsel has entered appearance on behalf of the Defendant, this application has become infructuous.
5. Application is disposed of as infructuous. I.A. 15885/2026 (u/O XI Rule 1(4) of Commercial Courts Act, 2015 r/w Section 151 CPC) CS(COMM) 653/2026 Page 1 of 4 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 01/06/2026 at 21:33:50
6. This application is filed on behalf of the Plaintiff seeking leave to place on record additional documents.
7. Plaintiff, if it wishes to file additional documents at a later stage, shall do so strictly in accordance with the provisions of the Commercial Courts Act, 2015.
8. Application is allowed and disposed of.
I.A. 15886/2026 (for pre-institution mediation)
9. This application is filed on behalf of the Plaintiff under Section 12-A of the Commercial Courts Act, 2015 seeking exemption from Pre-Institution Mediation.
10. Having regard to the facts of the present case wherein urgent relief is prayed for and in light of the judgment of Supreme Court in Yamini Manohar v. T.K.D. Keerthi, (2024) 5 SCC 815, as also Division Bench of this Court in Chandra Kishore Chaurasia v. RA Perfumery Works Private Ltd., 2022 SCC OnLine Del 3529, exemption is granted to the Plaintiff from Pre-Institution Mediation.
11. Application is allowed and disposed of. CS(COMM) 653/2026
12. Let plaint be registered as a suit.
13. Issue summons.
14. Mr. Abhishek Jain, learned counsel accepts summons on behalf of the Defendant.
15. Written statement shall be filed by the Defendant within 30 days from today along with affidavit of admission/denial of the documents filed by the Plaintiff.
16. It will be open to the Plaintiff to file replication within 30 days from CS(COMM) 653/2026 Page 2 of 4 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 01/06/2026 at 21:33:50 the date of receipt of written statement along with affidavit of admission/denial of documents filed by the Defendant.
17. If any of the parties wish to seek inspection of any documents, the same be sought and given the timeline prescribed in Delhi High Court (Original Side) Rules, 2018.
18. List before the learned Joint Registrar on 22.07.2026, who will carry out admission/denial of documents and marking of exhibits.
19. Without prejudice to the rights and contentions of the parties, learned counsels for the parties jointly, on instructions, submit that parties are willing to explore the possibility of amicable settlement and be referred for mediation.
20. Accordingly, with the consent of the parties, they are referred for mediation before the Delhi High Court Mediation and Conciliation Centre, where they shall appear on 09.07.2026.
21. Copy of the order be sent to the learned Co-ordinator, Delhi High Court Mediation and Conciliation Centre for appointment of a Mediator. I.A. 15884/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC)
22. This application is filed on behalf of the Plaintiff under Order XXXIX Rules 1 and 2 read with Section 151 of CPC for grant of ex parte ad interim injunction.
23. Issue notice.
24. Mr. Abhishek Jain, learned counsel accepts notice on behalf of the Defendant. Reply be filed by the Defendant within four weeks from today. Rejoinder, if any, be filed by the Plaintiff before the next date.
25. List before Court on 12.08.2026.
I.A. 15889/2026 (u/O XXVI Rules 4, 9 and 10 and Order XXXIX Rule 7 r/w CS(COMM) 653/2026 Page 3 of 4 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 01/06/2026 at 21:33:50 Section 151 of CPC)
26. This application is filed on behalf of the Plaintiff seeking appointment of Local Commissioner.
27. List before Court on 12.08.2026.
JYOTI SINGH, J MAY 29, 2026 S.Sharma CS(COMM) 653/2026 Page 4 of 4 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 01/06/2026 at 21:33:50