Delhi High Court - Orders
Verdes Innovations S.A vs Sterling New Horizons Private Limited & ... on 18 March, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 260/2026
VERDES INNOVATIONS S.A. .....Plaintiff
Through: Mr. Ankit Sahni, Ms. Kritika Sahni,
Mr. Chirag Ahluwalia and Mr. Mohit Maru,
Advocates.
versus
STERLING NEW HORIZONS PRIVATE LIMITED & ANR.
.....Defendants
Through:
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 18.03.2026 I.A. 6875/2026 (for pre-institution mediation)
1. This application is filed on behalf of the Plaintiff under Section 12-A of the Commercial Courts Act, 2015 read with Section 151 CPC seeking exemption from Pre-Institution Mediation.
2. Having regard to the facts of the present case wherein urgent relief is prayed for and in light of the judgment of Supreme Court in Yamini Manohar v. T.K.D. Keerthi, (2024) 5 SCC 815, as also Division Bench of this Court in Chandra Kishore Chaurasia v. RA Perfumery Works Private Ltd., 2022 SCC OnLine Del 3529, exemption is granted to the Plaintiff from Pre-Institution Mediation.
3. Application is allowed and disposed of.
I.A. 6877/2026 (u/O XI Rule 1 (4) of Commercial Courts Act, 2015 r/w CS(COMM) 260/2026 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 18/03/2026 at 21:53:17 Section 151 CPC)
4. This application is filed on behalf of the Plaintiff seeking to place on record additional documents within 30 days.
5. Plaintiff, if it wishes to file additional documents at a later stage, shall do so strictly in accordance with provisions of the Commercial Courts Act, 2015.
6. Application is allowed and disposed of.
I.A. 6878/2026 (u/S 151 CPC)
7. This application is filed on behalf of the Plaintiff seeking to file electronically notarized affidavits on record as also to exempt the Plaintiff from filing physical notarized and apostilled affidavits and to effectuate advance service on the Defendants. Relief of filing a detailed list of dates and events and a detailed synopsis is also sought.
8. For the reasons stated in the application, the same is allowed, permitting the Plaintiff to file electronically notarized affidavits as also exempting the Plaintiff to effect advance service on the Defendants. Plaintiff shall file a detailed list of dates and events and a detailed synopsis within 10 days from today.
9. Application stands disposed of.
CS(COMM) 260/2026
10. Let plaint be registered as a suit.
11. Upon filing of process fee, issue summons to the Defendants through all permissible modes, returnable before the learned Joint Registrar on 08.04.2026. Dasti in addition.
12. Summons shall state that the written statements shall be filed by the Defendants within 30 days from the receipt of summons along CS(COMM) 260/2026 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 18/03/2026 at 21:53:17 with affidavit of admission/denial of the documents filed by the Plaintiff.
13. It will be open to the Plaintiff to file replications within 30 days from the date of receipt of written statements along with affidavit of admission/denial of documents filed by the Defendants.
14. If any of the parties wish to seek inspection of any documents, the same be sought and given the timeline prescribed in Delhi High Court (Original Side) Rules, 2018.
15. Learned Joint Registrar will carry out admission/denial of documents and marking of exhibits.
I.A. 6876/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC)
16. This application is filed on behalf of the Plaintiff under Order XXXIX Rules 1 and 2 read with Section 151 of CPC for grant of ex parte ad interim injunction.
17. Issue notice to the Defendants through all permissible modes, returnable before Court on 02.04.2026. Dasti in addition.
JYOTI SINGH, J MARCH 18, 2026 S.Sharma CS(COMM) 260/2026 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 18/03/2026 at 21:53:17