Delhi High Court - Orders
Koninklijke Philips N.V vs Oplus Mobitech India Pvt. Ltd. & Ors on 13 December, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~O-1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 574/2019
KONINKLIJKE PHILIPS N.V. ..... Plaintiff
Through: Mr. Chander M. Lall, Senior
Advocate with Ms. Saya Choudhary Kapur,
Mr. Ashutosh Kumar, Ms. Vrinda Bagaria,
Mr. Swarnil Dey, Mr. Munesh Sharma,
Advocates.
versus
OPLUS MOBITECH INDIA PVT. LTD.
& ORS. ..... Defendants
Through: Mr. Saikrishna Rajagopal, Mr.
Siddharth Chopra, Mr. Arjun Gadhoke, Mr.
Arjun Gadhoke, Mr. Avijit Kumar, Ms. N.
Parvati, Ms. Anu Paarcha and Mr. Aniruddh
Bhatia, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 13.12.2022 I.A. 20659/2022 (Application under Section 151 of the CPC filed by Defendant No.2) Present application has been preferred on behalf of Defendant No.2 for taking into account and consider the judgement dated 17.11.2022 passed in C.S. Comm. 303/2021 titled as Nokia Technologies OY vs Guangdong OPPO Mobile Technologies Corp & Ors., whereby IA No. 14318/2019 has been decided.
Issue notice.
Ms. Saya Choudhary Kapur, learned counsel accepts notice on behalf of Plaintiff.
The application is allowed to the extent of taking the judgment on record.
Application stands disposed of.
JYOTI SINGH, J Signature Not VerifiedDECEMBER 13, 2022/ha Digitally Signed By:KAMAL KUMAR Signing Date:15.12.2022 20:32:13