Delhi High Court - Orders
Synapse Communications Pvt Ltd vs Shamit Khemka & Ors on 3 February, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 91/2026
SYNAPSE COMMUNICATIONS PVT LTD .....Plaintiff
Through: Mr. C.M. Lall, Senior Advocate with
Mr. Anirudh Bhatia and Ms. Shreya Sethi,
Advocates.
versus
SHAMIT KHEMKA & ORS. .....Defendants
Through:
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 03.02.2026 I.A. 2743/2026 (Exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
I.A. 2741/2026 (for pre-institution mediation)
3. This application is filed on behalf of the Plaintiff under Section 12-A of the Commercial Courts Act, 2015 read with Rule 22 of Delhi High Court Intellectual Property Rules, 2021 and Section 151 of CPC seeking exemption from Pre-Institution Mediation.
4. Having regard to the facts of the present case wherein urgent relief is prayed for and in light of the judgment of Supreme Court in Yamini Manohar v. T.K.D. Keerthi, (2024) 5 SCC 815, as also Division Bench of this Court in Chandra Kishore Chaurasia v. RA Perfumery Works Private Ltd., 2022 SCC OnLine Del 3529, exemption is granted to the Plaintiff from CS(COMM) 91/2026 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 04/02/2026 at 20:36:25 Pre-Institution Mediation.
5. Application is allowed and disposed of.
I.A. 2744/2026 (Permission to file lengthy list of dates)
6. This application is filed on behalf of Plaintiff under Section 151 CPC seeking permission to file lengthy list of dates.
7. For the reasons stated in the application, the same is allowed, taking on record the list of dates.
8. Application stands disposed of.
I.A. 2742/2026 (u/S 149 r/w Section 151 CPC)
9. This application is filed on behalf of the Plaintiff under Section 149 read with Section 151 CPC seeking extension of time by four weeks for filing the Court fees.
10. For the reasons stated in the application, the same is allowed. Plaintiff shall deposit the requisite Court fee before the next date.
11. Application stands disposed of.
CS(COMM) 91/2026
12. Let plaint be registered as a suit.
13. Upon filing of process fee, issue summons to the Defendants through all permissible modes, returnable before the learned Joint Registrar on 02.03.2026.
14. Summons shall state that the written statements shall be filed by the Defendants within 30 days from the receipt of summons along with affidavits of admission/denial of the documents filed by the Plaintiff.
15. It will be open to the Plaintiff to file replications within the stipulated time from the date of receipt of written statements along with affidavits of admission/denial of documents filed by the Defendants.
CS(COMM) 91/2026 Page 2 of 3This 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 04/02/2026 at 20:36:25
16. If any of the parties wish to seek inspection of any documents, the same be sought and given the timeline prescribed in Delhi High Court (Original Side) Rules, 2018.
17. Learned Joint Registrar will carry out admission/denial of documents and marking of exhibits.
I.A. 2740/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC)
18. This application is filed on behalf of the Plaintiff under Order XXXIX Rules 1 and 2 read with Section 151 of CPC for grant of ex parte ad interim injunction against the Defendants.
19. Issue notice to the Defendants through all permissible modes, returnable on 12.02.2026.
20. Dasti in addition.
JYOTI SINGH, J FEBRUARY 3, 2026/VP/YA CS(COMM) 91/2026 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 04/02/2026 at 20:36:25