Delhi High Court - Orders
Eicore Technologies Pvt. Ltd. & Ors vs Eexpedise Technologies Pvt. Ltd. & Ors on 10 December, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1146/2018, I.A. 13265/2018, 6886/2021
EICORE TECHNOLOGIES PVT. LTD. & ORS. ..... Plaintiffs
Through: Mr. Jayant Mehta, Senior Advocate.
versus
EEXPEDISE TECHNOLOGIES PVT. LTD. & ORS. ..... Defendants
Through: Mr. Anil Sapra, Senior Advocate with
Mr. Sandeep Sharma, Ms. Bitika
Sharma, Ms. Vrinda Pathak and Mr.
Luv Virmani, Advocates for
Defendants No. 1-7 and 12-19.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 10.12.2021
[VIA HYBRID MODE]
I.A. 16454/2021 (u/Order XI Rule 5 r/w Section 151 of CPC, 1908, on behalf of the Plaintiffs praying for leave of this Court to file the additional documents mentioned in this application and bring them in the records of the suit)
1. The Plaintiff alleges that Defendants have infringed Plaintiff's copyright in the software called 'HealthBuzz'. It is alleged that the Defendants are now using and modifying the source code of the said software.
2. Issue notice. Mr Vrinda Pathak, Advocate accepts notice on behalf for the Defendants No. 1-7 and 12-19. Upon filing of process fee, issue notice to the remaining Defendants, by all permissible modes, returnable on the next Signature Not Verified Signed By:SAPNA SETHI Signing Date:16.12.2021 13:11:14 date of hearing.
3. Reply to the application be filed within a period of three weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.
4. Re-notify on 31st January, 2022.
SANJEEV NARULA, J DECEMBER 10, 2021/hd Signature Not Verified Signed By:SAPNA SETHI Signing Date:16.12.2021 13:11:14