Delhi High Court - Orders
Synapse Communications Pvt Ltd vs Shamit Khemka & Ors on 12 March, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 91/2026
SYNAPSE COMMUNICATIONS PVT LTD .....Plaintiff
Through: Mr. Anirudh Bhatia and Ms. Shreya
Sethi, Advocates.
versus
SHAMIT KHEMKA & ORS. .....Defendants
Through: Mr. Vinay P. Tripathi, Mr. Sanjeev
Kaloty and Mr. K.K. Sharma, Advocates for D-1
& D-3.
Mr. Peeyoosh Kalra, Mr. Rohan J. Kapoor and Ms.
Meghna Nair, Advocates for D-2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 12.03.2026
CS(COMM) 91/2026
1. Learned counsel for Defendant No. 1, on instructions, submits that until the next date of hearing, the three trademarks registered in the name of Defendant No. 1 shall not be assigned to any third party.
2. Learned counsel for the Plaintiff, on instructions, submits that this statement of Defendant No. 1 will not be used in any other proceedings, more particularly, the proceedings pending before the National Company Law Tribunal.
3. List before the learned Joint Registrar on 17.03.2026. I.A. 6316/2026 (u/O XI Rules 1(2) & 1(3) of Commercial Courts Act, 2015 r/w Chapter IV Rule 1 of Delhi High Court (Original Side) Rules, 2018 and Section 151 CPC) CS(COMM) 91/2026 Page 1 of 2 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 13/03/2026 at 22:56:31
4. List before the learned Joint Registrar on 17.03.2026. I.A. 2740/2026 (u/O XXXIX Rules 1 & 2 r/w Section 151 CPC)
5. List before Court for hearing on 20.04.2026.
JYOTI SINGH, J MARCH 12, 2026/RW CS(COMM) 91/2026 Page 2 of 2 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 13/03/2026 at 22:56:31