Delhi High Court - Orders
Frankfinn Entertainment Company Pvt. ... vs Unisys Infosolutions Pvt. Ltd. & Ors on 16 September, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 192/2021, I.A. 4183/2022, I.A. 14039/2022, I.A.
11070/2025.
FRANKFINN ENTERTAINMENT COMPANY PVT. LTD.
.....Plaintiff
Through: Mr. Kapil Midha with Ms. Muskan
Garg, Advs.
versus
UNISYS INFOSOLUTIONS PVT. LTD. & ORS. .....Defendants
Through: Mr. Nikhil Chawla, Ms. Mansa Mehta,
Advs. for D-1
Mr. Arjun Natarajan, Mr. Aayush
Kumar, Mr. Nakul Gupta, Advs. for -2
Mr. Aditya Gupta, Mr. Siddharth
Varshney, Mr. Sauhard Alung, Advs.
for D-3
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 16.09.2025 I.A. 8250/2021 (under Order VII Rule 11 CPC)
1. Learned counsel for the plaintiff is granted last opportunity to file his reply within four (4) weeks.
2. List before the learned Joint Registrar (J) 27.11.2025, the date already fixed.
3. List before Court 15.01.2026.
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 19/09/2025 at 23:11:01 I.A. 11070/2025
4. This is an application filed by defendant nos.1 and 2 seeking exemption from filing hard copies of 45,000 pages of revenue disclosure.
5. For the reasons stated in the application, the exemption is granted.
6. The applicant/defendant nos. 1 and 2 are directed to place on record the e-copy of these documents in a CD as per Rule 24 of Delhi High Court (Original side) Rules, 2018; after providing copy to the plaintiff.
7. The application stands disposed of.
CRL.M.A. 10303/2021 and CRL.M.A. 18422/2021(under Section 340 of the Code of Criminal Procedure, 1973)
8. Learned counsel for the applicant will address arguments in these applications on the next date.
9. List before the learned Joint Registrar (J) on 27.11.2025, the date already fixed.
10. List before Court 15.01.2026.
I.A. 3922/202211. This is an application under Section 151 of the Code of Civil Procedure, 1908, filed by the defendant no.1 seeking enlargement/extension of the timeline for complying with the direction of disclosing the User ID and Password for the YouTube channel for a further period of two (2) weeks.
12. The application is infructuous and is accordingly, disposed of.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 16, 2025/gm/MG 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 19/09/2025 at 23:11:01