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Delhi High Court - Orders

Ani Media Private Limited vs Dynamite News Network Private Limited & ... on 29 January, 2026

Author: Tushar Rao Gedela

Bench: Tushar Rao Gedela

              $~45
              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
              +         CS(COMM) 251/2025, I.A. 7382/2025 & I.A. 1558/2026
                        ANI MEDIA PRIVATE LIMITED                      .....Plaintiff
                                      Through: Mr. Sidhant Kumar, Mr. Vinayak
                                               Thakur and Mr. Akshit Mago,
                                               Advocates.
                                      versus
                        DYNAMITE NEWS NETWORK PRIVATE LIMITED & ANR.
                                                                       .....Defendants
                                      Through: Mr. Kunal Vajani, Mr. Kunal Mimani
                                               and Mr. Prashant Alai, Advocates for
                                               D-1.
                                               Ms. Mamta Rani Jha, Ms. Shruttima
                                               Ehersa, Ms. Aishwarya Debedasshine
                                               and Ms. Vereesha Irfan, Advocates for
                                               D-2.
                        CORAM:
                        HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                     ORDER

% 29.01.2026 I.A. 7385/2025 (Exemption from filing hash value certificate)

1. This is an application under Section 63 of Bharatiya Sakshya Adhiniyam, 2023 read with Section 151 of the Code of Civil Procedure, 1908 seeking exemption from filing the hash value certificate.

2. For the reasons stated therein, the application is allowed.

3. The plaintiff shall file the hash value certificate within four weeks.

4. The application stands disposed of.

CS(COMM) 251/2025

5. The Registry is directed not to list I.A. 1558/2026, inasmuch as the same was already disposed of vide the order 20.01.2026 by the Joint Registrar.

6. Learned counsel for the plaintiff submits that the reply was refiled yesterday and a copy was furnished to him by the defendant. As such, he would require some time to file rejoinder.

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 02/02/2026 at 20:40:14

7. Accordingly, four weeks' time is granted to file the same.

8. List on 13.07.2026.

9. Interim order, if any, to continue till the next date of hearing.

TUSHAR RAO GEDELA, J JANUARY 29, 2026/Sumit 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 02/02/2026 at 20:40:14