Delhi High Court - Orders
Adobe Incorporated & Ors vs Yy And Ors on 20 April, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (COMM) 103/2026
ADOBE INCORPORATED & ORS. .....Appellants
Through: Ms. Shruti Baid, Ms. Aarshia Behl,
Mr. Suryansh Gupta, Ms. Aashi
Sharma and Ms. Bhavya Manda,
Advs. (through VC).
versus
YY AND ORS. .....Respondents
Through: Ms. Diya Kapur, Sr. Adv. with Mr.
Chaitanya D Mehta, Ms. Manjira
Dasgupta, Mr. Bhargav Ravindran
Thali, Mr. Mayank Khaitan, Mr.
Raghav Kumar and Mr. Naibedya
Dash, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 20.04.2026 CM APPL. 26025/2026
1. This application has been filed by the respondents/applicants with the following prayers:-
"a. Direct the de-sealing/release of Respondent No 5's systems, i.e., desktops and laptops seized and sealed by the local commissioners in pursuance of the Order dated 13.04.2026 in favour of Respondent No. 5 so as to permit Respondent No. 5 to use the same for its business operations and/or issue appropriate directions in respect of Order dated 13.04.2026 with such terms and conditions as may be deemed just and appropriate 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 22/04/2026 at 20:51:49 by this Hon'ble Court;
b. Pass any further Order as this Hon'ble Court may deem fit and proper to do complete justice in light of the facts and circumstances of the present case."
2. The application was mentioned in the morning for being listed today. The same has been listed in pre-lunch session vide supplementary list. We have taken up the matter at 02:30 PM.
3. Ms. Shruti Baid, learned counsel who appears for the appellants/non- applicants, through video-conferencing, requests that the learned counsel for the respondents be directed to furnish a copy of the judgment(s) handed over to the Court, today. Same be given in soft version during the course of the day.
4. Having seen the contents of the application, we deem it appropriate to direct the appearance of the Local Commissioners, who were appointed to execute the commission in terms of our order dated 13.04.2026, tomorrow in the Court.
5. Liberty is also granted to the counsel for the appellants to inform the Local Commissioners about their presence before the Court tomorrow.
6. Re-notify on 21.04.2026.
V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J APRIL 20, 2026/sr 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 22/04/2026 at 20:51:49