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Delhi High Court - Orders

Dolby International Ab & Anr vs Reliance Jio Infocomm Limited & Anr on 13 December, 2022

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~O-2
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(COMM) 99/2021
                                DOLBY INTERNATIONAL AB & ANR. ..... Plaintiffs
                                             Through: Mr. Dushyant Dave, Senior
                                             Advocate, Mr. Chander M. Lall, Senior
                                             Advocate with Ms. Saya Choudhary Kapur,
                                             Mr. Ashutosh Kumar, Mr. Vivek Ranjan,
                                             Mr. Palash Maheshwari, Ms. Shaurya
                                             Pandey, Mr. Akshat Malpani, Ms. Ayushi
                                             Gaur and Ms. Ananya Chug, Advocates.

                                                  versus

                                RELIANCE JIO INFOCOMM LIMITED
                                & ANR.                                  ..... Defendants
                                               Through: Mr. Saikrishna Rajagopal,
                                               Advocate with Ms. Anu Paarcha, Mr.
                                               Siddharth Chopra, Mr. Arjun Gadhoke, Mr.
                                               Avijit Kumar, Mr. Aniruddh Bhatia and Ms.
                                               Parvati, Advocates forD-1.
                                               Mr. Neeraj Kishan Kaul, Senior Advocate
                                               with Ms. Pritha Suri and Ms. Ira Mahajan,
                                               Advocates for D-2.

                                CORAM:
                                HON'BLE MS. JUSTICE JYOTI SINGH
                                                  ORDER

% 13.12.2022 I.A. 20658/2022 (Application under Section 151 of the CPC filed by Defendants) Present application has been preferred on behalf of Defendants to take 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. 3120/ 2021 has been decided.

Issue notice.

Signature Not VerifiedCS(COMM) 99/2021 Page 1 of 2 Digitally Signed By:KAMAL KUMAR Signing Date:15.12.2022 20:32:13

Ms. Saya Choudhary Kapur, learned counsel accepts notice on behalf of Plaintiffs.

The application is allowed to the extent of taking the judgment on record.

Application stands disposed of.

JYOTI SINGH, J DECEMBER 13, 2022 ha CS(COMM) 99/2021 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:15.12.2022 20:32:13