Delhi High Court - Orders
Get Out Systems Private Limited & Anr vs Mr Rajeev Malhotra & Ors on 9 December, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~36
* IN THEHIGH COURTOF DELHIAT NEW DELHI
+ CS(COMM) 824/2023 & I.A. 46655/2024
GET OUT SYSTEMS PRIVATE LIMITED & ANR.
.....Plaintiffs
Through: Mr. Sanjeev Rai Malhotra, P-2 in
person
versus
MR RAJEEV MALHOTRA & ORS. .....Defendants
Through: Mr. Rajeev Malhotra, D-1 in person
(through VC)
Ms. Sneha Jain, Ms. Surabhi Pande,
Mr. Angad S. Makkar & Ms. Srishti
Dhoundiyal, Advs. for D-5.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 09.12.2025
1. Learned counsel for defendant no. 5 states that in pursuance to the order dated 26.11.2025, she has taken instructions and defendant no. 5 is willing to engage an expert to restore/rebuild the Digital Spends Ecosystem with the Integrated Travel marketplace on the basis of the data retrieved by it on the external hard-drive; at the cost and expenses to be borne by defendant no. 5.
2. She states, however, it is the suggestion of defendant no. 5 that if plaintiff no. 2 and defendant no. 1 also render assistance to the expert engaged by defendant no. 5 as it would accelerate the process of restoration/rebuilding.
3. She states that defendant no. 5 is also willing to consider an expert suggested by plaintiff no. 2 and/or defendant no. 1 for undertaking this exercise.
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 15/12/2025 at 20:37:39
4. Plaintiff no. 2 seeks time to consider the suggestion made by defendant no. 5.
5. Defendant no. 1 states that he had actively participated in building the Digital Spends Ecosystem with the Integrated Travel marketplace and it had taken them considerable time to build the same. He states that it will take an expert many months to rebuild the Ecosystem.
6. He states that, he does not have any backup of the source code available with him.
7. He also clarifies that while 100% backup would only be available on the AWS account on which the original source code/software was hosted, there may be some bits and pieces of the source codes which may be available on the hard drive and he will undertake an exercise to verify the same before the next date of hearing.
8. Plaintiff no. 2 and defendant no. 1 are granted time to consider the submission of defendant no. 5 and revert to defendant no.5 with suggestion on the expert which defendant no. 5 can hire for undertaking this exercise of restoration/rebuilding.
9. The matter may be treated as part-heard.
10. List on 23.12.2025.
MANMEET PRITAM SINGH ARORA, J DECEMBER 9, 2025/mt/IB 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 15/12/2025 at 20:37:39