Delhi High Court - Orders
Interdigital Technology Corporation & ... vs Xiaomi Corporation & Ors on 17 December, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~13 & 14 (original side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 295/2020 & I.A. 6440/2020, I.A. 6445/2020, I.A.
9306/2020, I.A. 9307/2020, I.A. 9308/2020, I.A. 10510/2020,
I.A. 8772/2020
INTERDIGITAL TECHNOLOGY CORPORATION
& ORS. ..... Plaintiffs
Through: Mr. Gourab Banerji, Sr. Adv.
assisted by Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola, Ms. Manisha
Singh and Ms. Pallavi Bhatnagar, Advs.
versus
XIAOMI CORPORATION & ORS. ..... Defendants
Through: Mr. Neeraj K. Kaul, Sr. Adv.
assisted by Mr. Saikrishna Rajagopal, Mr.
Siddharth Chopra, Ms. Sneha Jain, Ms.
Garima Sahney, Ms. Stuti Dhyani, Ms.
Charu Grover, Ms. Anu Paarcha, Mr. Vivek
Ayyagari, Dr. Victor Vaibhav Tandon, Mr.
Arjun Gadhoke, Mr. Avijit Kumar, Mr.
Aniruddh Bhatia, Ms. Pritha Suri and Ms.
Chanan Parwani, Advs.
+ CS(COMM) 296/2020 & I.A. 6446/2020, I.A. 6451/2020, I.A.
9303/2020, I.A. 9304/2020, I.A. 9305/2020
INTERDIGITAL VC HOLDINGS INC & ORS ...... Plaintiffs
Through: Mr. Gourab Banerji, Sr. Adv.
assisted by Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola, Ms. Manisha
Singh and Ms. Pallavi Bhatnagar, Advs.
versus
XIAOMI CORPORATION & ORS. ..... Defendants
Through: Mr. Neeraj K. Kaul, Sr. Adv.
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
CS(COMM) 295/2020 & CS(COMM) 296/2020 Page 1 of 2
Signing Date:21.12.2020
18:43:31
assisted by Mr. Saikrishna Rajagopal, Mr.
Siddharth Chopra, Ms. Sneha Jain, Ms.
Garima Sahney, Ms. Stuti Dhyani, Ms.
Charu Grover, Ms. Anu Paarcha, Mr. Vivek
Ayyagari, Dr. Victor Vaibhav Tandon, Mr.
Arjun Gadhoke, Mr. Avijit Kumar, Mr.
Aniruddh Bhatia, Ms. Pritha Suri and Ms.
Chanan Parwani, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 17.12.2020 (Video-Conferencing) I.A. 8772/2020 in CS(COMM) 295/2020
1. Both sides have been heard at great length.
2. Judgment in IA 8722/2020 is reserved.
3. Both sides are requested to place on record their short note of submissions, making it as precise as possible, by way of e-mail to the Court Master within a period of five days from today.
I.A. 6440/2020 in CS(COMM) 295/2020 I.A. 6446/2020 in CS(COMM) 296/2020 Renotify on 22nd December, 2020 as part-heard at the end of the Board, subject to earlier part-heard matters, if any.
C. HARI SHANKAR, J.
DECEMBER 17, 2020 Signature Not Verified dsn Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 295/2020 & CS(COMM) 296/2020 Page 2 of 2 Signing Date:21.12.2020 18:43:31