Delhi High Court - Orders
Simply Vyapar Apps Pvt. Ltd vs Adj Utility Apps Private Limited & Anr on 1 December, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 650/2025
SIMPLY VYAPAR APPS PVT. LTD. .....Plaintiff
Through: Mr. Naman Joshi, Adv.
versus
ADJ UTILITY APPS PRIVATE LIMITED & ANR. .....Defendants
Through: Ms. Vrinda Bhandari, Ms. Anandita
Rana & Ms. Nitya Jain, Advs. For D-
1.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 01.12.2025 I.A. 15312/2025 (under Order XXXIX, Rules 1 & 2 of CPC)
1. This is an application filed by the plaintiff under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure, 1908, seeking a temporary injunction restraining groundless threats, tortious interference, and illegal takedown of the plaintiff's mobile application.
2. Learned counsel for the plaintiff and defendant no. 1 jointly state that prayer clause (a) of this application has been addressed/satisfied with the passing of the interim order dated 03.07.2025.
3. It is stated that, however, prayer clauses (c) and (d) still remain pending for consideration.
4. Learned counsel for defendant no. 1 states that a reply to this application with respect to prayer clauses (c) and (d) will be filed within two [2] weeks.
CS(COMM) 650/2025 Page 1 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 03/12/2025 at 21:37:45
5. Rejoinder, if any, be filed within two [2] weeks thereafter.
6. List before the learned Joint Registrar (J) for completion of pleadings and admission/denial of documents on 09.01.2026. CS(COMM) 650/2025
7. Learned counsel for defendant no. 1 states that defendant no.1 has filed its written statement along with affidavit of admission/denial of documents.
7.1 She states that there is a delay of approximately fifty-five [55] days beyond the statutory period of thirty [30] days. However, the written statement has been filed within the maximum permissible period of one hundred twenty [120] days.
7.2 She states that parties were also negotiating a settlement; however, the same failed. Consequently, this also led to the delay in filing the written statement.
7.3 She states that defendant no. 1 has also filed a formal application for condonation of delay, which is not listed before this Court.
8. Learned counsel for the plaintiff confirms receipt of the pleadings filed by defendant no. 1.
9. Keeping in view the aforesaid submission of defendant no.1 and with a view to expediting the suit proceedings, the delay in filing the written statement on behalf of defendant no. 1 is hereby condoned.
10. The written statement and the affidavit of admission/denial of documents are taken on record.
11. Plaintiff is directed to file its replication within thirty [30] days.
12. List before the learned Joint Registrar (J) for completion of pleadings on 09.01.2026.
CS(COMM) 650/2025 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 03/12/2025 at 21:37:45
13. List before the Court for Case Management hearing and disposal of application on 04.05.2026.
MANMEET PRITAM SINGH ARORA, J DECEMBER 1, 2025/ng/aa CS(COMM) 650/2025 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 03/12/2025 at 21:37:45