Delhi High Court - Orders
Adobe Incorporated & Ors vs Mr. Namit Naresh Malhotra & Ors on 1 September, 2025
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 928/2025, IA No.21502/2025 & 21504/2025
ADOBE INCORPORATED & ORS. .....Plaintiffs
Through: Ms. Aarshia Behl, Ms. Shruti Baid &
Ms. Aashi Sharma, Advocates.
Versus
MR. NAMIT NARESH MALHOTRA & ORS. .....Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 01.09.2025
IA No.21503/2025
1. This is an Application under Section 151 of the Code of Civil Procedure, 1908 for seeking exemption from institution of pre-suit mediation.
2. The Parties are referred to Mediation before the Delhi High Court Mediation & Conciliation Centre ("DHCMCC").
3. The DHCMCC shall issue Notice to Defendants informing the date and time for Mediation.
4. List before DHCMCC on 04.09.2025 at 2:30 PM.
5. In view of the above, the Application stands disposed of. CS(COMM) 928/2025, IA No.21502/2025 & 21504/2025
6. In view of the order passed in IA No.21503/2025, list on 13.10.2025.
TEJAS KARIA, J SEPTEMBER 1, 2025 'gsr' 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 03/09/2025 at 22:29:24