Delhi High Court - Orders
Nuvoco Vistas Corporation Limited vs The Advertising Standards Council Of ... on 27 February, 2026
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 817/2024 & I.A. 41890/2024, I.A. 41893/2024, I.A.
43731/2024, I.A. 43740/2024
NUVOCO VISTAS CORPORATION LIMITED .....Plaintiff
Through: Ms. Prakriti Varshney, Advocate
(M:9899257363)
versus
THE ADVERTISING STANDARDS COUNCIL OF INDIA
.....Defendant
Through: Ms. Avni Singh, Mr. Vaibhav
Sharma, Advocate for R-1
(M:9958018998)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 27.02.2026 I.A. 43740/2024
1. The present application has been filed on behalf of the defendant seeking condonation of delay of 3 days in filing the written statement.
2. Accordingly, considering the submissions made before this Court, delay of 3 days in filing the written statement is condoned.
3. Application is disposed of.
I.A. 43731/20244. The present application has been filed on behalf of the defendant seeking condonation of delay of 3 days in filing reply to the application filed under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 ("CPC").
5. Accordingly, considering the submissions made before this Court, Page 1 of 3 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 02/03/2026 at 20:45:41 delay of 3 days in filing the reply to the application filed under Order XXXIX Rules 1 and 2 of CPC, is condoned.
6. Application is disposed of.
I.A. 41893/20247. The present application has been filed on behalf of the plaintiff under Section 151 of CPC, read with Rule 24 of the Chapter XI of the Delhi High Court (Original Side) Rules, 2018, ("Original Side Rules"), seeking permission to file electronic records in a Compact Disc ("CD")/Digital Video Disc ("DVD").
8. In terms of Rule 24 of Chapter-XI of the Original Side Rules, it is made clear that electronic records can be received in CD/DVD/Medium, encrypted with a hash value. The said Rule is extracted as below:
"24. Reception of electronic evidence - A party seeking to tender any electronic record shall do so in a CD/ DVD/ Medium, encrypted with a hash value, the details of which shall be disclosed in a separate memorandum, signed by the party in the form of an affidavit. This will be tendered along with the encrypted CD/ DVD/ Medium in the Registry. The electronic record in the encrypted CD/ DVD/ Medium will be uploaded on the server of the Court by the Computer Section and kept in an electronic folder which shall be labeled with the cause title, case number and the date of document uploaded on the server. Thereafter, the encrypted CD/ DVD/ Medium will be returned to the party on the condition that it shall be produced at the time of admission/denial of the documents and as and when directed by the Court/ Registrar. The memorandum disclosing the hash value shall be separately kept by the Registry on the file. The compliance with this rule will not be construed as dispensing with the compliance with any other law for the time being in force including Section 65B of the Indian Evidence Act, 1872."
9. Accordingly, the Registry may receive electronic record in a CD/DVD, so long as it is encrypted with a hash value or in any other non- editable format. The CD/DVD, containing the documents, be placed in the Page 2 of 3 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 02/03/2026 at 20:45:41 electronic record of the present suit.
10. Accordingly, the present application is allowed and the plaintiff is allowed to place the documents in a CD/DVD.
11. With the aforesaid directions, the present application is disposed of. CS(OS) 817/2024
12. Learned counsel for the defendant submits that since the reporting in question was a print advertisement published on 15th August, 2024, and in terms of the order dated 09th October, 2024, the impugned order dated 24th September, 2024 has not been circulated to any third party and the same has not been uploaded on the website. She, thus, submits that the present matter can be disposed of in view of the aforesaid.
13. Learned counsel for the plaintiff submits that she shall take instructions in that regard.
14. List before the Joint Registrar (Judicial) on 09th April, 2026.
15. List before the Court for instructions of the plaintiff on 24th March, 2026.
MINI PUSHKARNA, J FEBRUARY 27, 2026/au Page 3 of 3 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 02/03/2026 at 20:45:41