Delhi High Court - Orders
Uflex Limited vs Ase Pack Laminates Limited And Anr on 9 September, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 926/2025 & CC(COMM) 37/2025 I.A. 22136-
22142/2025
UFLEX LIMITED .....Plaintiff
Through: Mr. Tahir AJ, Mr. Ansh Sharma,
Advs.
versus
ASE PACK LAMINATES LIMITED AND ANR
.....Defendants
Through: Mr. Sanuj Das, Advocate (through
VC)
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 09.09.2025 I.A. 22136/2025 (seeking exemption from pre-institution mediation)
1. This is an application filed by the plaintiff in the year 2024 seeking exemption from pre-litigation mediation under Section 12A of the Commercial Courts Act, 2015 read with Section 151 of the Code of Civil Procedure, 1908 ['CPC'].
2. Parties state that attempt at mediation was made, however it has been unsuccessful.
3. They state presently there is no scope for mediation.
4. Keeping in view the relief sought in the present application and in light of the judgement of the Supreme Court in Yamini Manohar v. T.K.D. Page 1 of 3 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 15/09/2025 at 21:39:57 Krithi1, the application stands disposed of.
I.A. 22137/2025 (for exemption)
5. This is an application filed on behalf of the plaintiffs under Section 151 of CPC for exemption from service of suit papers on defendants.
6. The relief sought in this application has become infructuous.
7. The application stands disposed of, as infructuous. I.A. 22138/2025 (for exemption)
8. This is an application filed on behalf of the plaintiff under Section 151 of CPC seeking exemption from filing certified copies, typed copies, copies with appropriate margins, legible copies and mistranslation.
9. Learned counsel for the applicant/plaintiff states that certified copies have already been filed and the relief sought in the application have become infructuous.
10. The application stands disposed of, as infructuous. I.A. 22139/2025 (Under Order XI Rule 1(4) CPC)
11. This is an application under Order XI Rule 1(4) of CPC [as amended by the Commercial Courts Act, 2015].
12. Learned counsel for the plaintiff states that plaintiff is not pressing for this application.
13. Accordingly, the application stands disposed of.
I.A. 22142/202514. This is an application under Section 151 of the CPC, filed by the plaintiff to take the compact disk (CD) on record containing video recording on machine of the plaintiff showing the patented process.
15. The plaintiff is directed to file the CD/pen-drive in accordance with 1 (2024) 5 SCC 815 Page 2 of 3 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 15/09/2025 at 21:39:57 the Rule 24 of the Delhi High Court (Original Side) Rules, 2018.
16. Registry may receive electronic record on CD so long as it is encrypted with a hash value or in any other non-editable format. The video recording contained in CD be placed in the electronic record of the present suit in a format which is non-editable, so that the same can be viewed by the court during hearing.
17. With the aforesaid directions, this application stands disposed of. CS(COMM) 926/2025
18. Learned counsel for the parties state that the matter may be placed before the learned Joint Registrar (J) for completion of pleadings in the suit, counterclaim as well as the applications.
19. List before the learned Joint Registrar (J) on 14.10.2025.
20. List before Court on 11.03.2026.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 9, 2025/mt/MG Page 3 of 3 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 15/09/2025 at 21:39:57