Delhi High Court - Orders
Saregama India Limited vs Global Music Junction Private Limited & ... on 13 February, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 142/2026
SAREGAMA INDIA LIMITED .....Plaintiff
Through: Mr. Chander M. Lall, Senior Advocate
alongwith Mr. Ankur Sangal, Mr. Ankit
Arvind, Mr. Bhuvan Malhotra, Mr.
Shashwat Rakshit and Ms. Annanya
Mehan, Advocates.
versus
GLOBAL MUSIC JUNCTION PRIVATE LIMITED & ANR.
.....Defendants
Through: Mr. Akhil Sibal, Senior Advocate
alongwith Mr. Yashvardhan, Mr.
Devesh Mohan, Mr. Gyanendra Shukla,
Mr. Pranav Das, Ms. Ridhie Bajaj and
Mr. Happy Parashar, Advocates for
D-1.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 13.02.2026 I.A. 4101/2026 (Pre-institution Mediation)
1. This is an application filed by the plaintiff seeking exemption from instituting pre-litigation mediation under Section 12A of the Commercial Courts Act, 2015 (hereinafter referred to as 'CC Act') read with Section 151 of Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC').
2. As the present matter contemplates urgent interim relief, in light of the judgment of the Hon'ble Supreme Court in Yamini Manohar vs. T.K.D. Keerthi: (2024) 5 SCC 815, exemption from the requirement of pre-institution mediation is granted.
3. The application stands disposed of.
CS(COMM) 142/2026 Page 1 of 4This 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 16/02/2026 at 20:39:16 I.A. 4102/2026 (Additional Documents)
4. The present application has been filed on behalf of the plaintiff under Order XI Rule 1(4) of the CPC as applicable to commercial suits under the CC Act seeking leave to place on record additional documents.
5. The plaintiff is permitted to file additional documents in accordance with the provisions of the CC Act and the Delhi High Court (Original Side) Rules, 2018.
6. Accordingly, the application stands disposed of. I.A. 4103/2026 (Seeking Extension of time to file Court fees)
7. The present application has been filed by the plaintiff under Section 149 read with Section 151 of CPC, seeking extension of time for payment of court fees.
8. Considering the submissions made in the present application, an extension of two weeks is granted to affix the requisite court fees.
9. The application stands disposed of.
I.A. 4104/2026 (Exemption from Filing Original/Certified copies)
10. This is an application filed under Section 151 of CPC on behalf of plaintiff seeking exemption from filing original/certified, unhighlighted, typed translated from vernacular, illegible copies of documents.
11. Exemption allowed, subject to all just exceptions. However, the original/certified, unhighlighted, typed translated from vernacular, illegible copies of documents be filed within two weeks with an advance copy to the defendants.
12. The application stands disposed of.
I.A. 4105/2026 (Exemption from Filing Redacted Documents)
13. This is an application filed under Section 151 of CPC on behalf of plaintiff seeking exemption from filing redacted documents having commercial sensitive terms.
CS(COMM) 142/2026 Page 2 of 4This 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 16/02/2026 at 20:39:16
14. Exemption allowed, subject to all just exceptions. However, redacted documents having commercial sensitive terms be filed within two weeks with an advance copy to the defendants.
15. The application stands disposed of.
I.A. 4100/2026(Stay)
16. Present application has been filed on behalf of the plaintiff under Order XXXIX Rules 1 & 2 of CPC, 1908 seeking ex-parte ad-interim injunction against the defendants.
17. Issue notice.
18. Mr. Yashvardhan, learned counsel enter appearance on behalf of defendant no.1 and accepts notice.
19. Notice be served upon the defendant no.2 by all permissible modes upon the plaintiff taking steps within one week, dasti in addition.
20. Heard substantial arguments of Mr. Chander M. Lall, Senior Counsel appearing for the plaintiff and Mr. Akhil Sibal, Senior Counsel appearing for the defendant no.1.
21. Having considered the various aspects and also perusing the agreement stated to be executed between the plaintiff and defendant no.2, as also the agreement entered into between defendant no.1 and defendant no.2, this Court is of the considered opinion that the presence of defendant no.2, who is a common denominator between the plaintiff on one hand and the defendant no.1 on the other, it would be imperator to ensure that the presence of defendant no.2 before this Court to answer the Suit, as also the application bearing no. I.A. 4100/2026.
22. The defendant no.1 is permitted to file its reply within three weeks. Rejoinder thereto, if any, be filed within one week thereafter.
23. The defendant no.2 may also file reply to the said application within three weeks. Rejoinder thereto, if any, be filed within one week thereafter.
CS(COMM) 142/2026 Page 3 of 4This 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 16/02/2026 at 20:39:16 CS(COMM) 142/2026
24. Let the plaint be registered as a Suit.
25. Upon filing of the process fee within a week, issue summons of the suit to the defendants through all permissible modes.
26. The summons shall state that the Written Statements shall be filed by the defendants within 30 days from the date of the receipt of summons. Alongwith the Written Statements, the defendants shall also file Affidavits of Admission/Denial of the documents of the plaintiff, without which the Written Statements shall not be taken on record.
27. Liberty is granted to the plaintiff to file Replication, if any, within 30 days from the receipt of the Written Statements. Along with the Replication filed by the plaintiff, an Affidavit of Admission/Denial of the documents of defendants be filed by the plaintiff, without which the Replication shall not be taken on record.
28. In case any party is placing reliance on a document, which is not in their power and possession, its details and source shall be mentioned in the list of reliance, which shall also be filed with the pleadings.
29. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the prescribed timelines.
30. List before the Joint Registrar (Judicial) on 24.04.2026 for completion of service and pleadings.
List before the Court on 02.04.2026 for consideration of I.A. 4100/2026 TUSHAR RAO GEDELA, J FEBRUARY 13, 2026 kct CS(COMM) 142/2026 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 16/02/2026 at 20:39:16