Delhi High Court - Orders
Worldquant, Llc vs Alphagrep Securities Private Limited & ... on 17 November, 2025
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 901/2024
WORLDQUANT, LLC .....Plaintiff
Through: Mr. Amit Sibal, Senior Advocate with
Mr. Nitin Masilmani, Mr. Dushyant
Manocha, Mr. Amritanshu Jha, Ms.
Kashish Chhabra & Mr. Ankit Handa,
Advocates.
Versus
ALPHAGREP SECURITIES PRIVATE LIMITED
& ANR. .....Defendants
Through: Mr. Chander M. Lall, Senior Advocate
with Mr. Ajay Bhargava, Mr. Nirupam
Lodha, Mr. Kshitij Parashar, Ms.
Phalguni Nigam & Mr. Gautam
Wadhwa, Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 17.11.2025 IA No.42315/2025 (u/O XXXIX R-1&2 CPC)
1. The learned Senior Counsel appearing for the Plaintiff submits that the present Application can be allowed by affirming the directions contained in Paragraph Nos.70 to 72 of the order dated 16.10.2024. Paragraphs Nos. 70 to 72 of the order dated 16.10.2024 are reproduced below:
CS(COMM) 901/2024 Page 1 of 4This 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 19/11/2025 at 21:18:56 "70. Accordingly, till the next date of hearing, an ex-parte ad interim injunction, is granted in favour of the plaintiff and against the defendants, restraining the defendants by themselves and also through their individual proprietors, partners, directors, agents, representatives, assignees, heirs, successors, stockists and all other acting for and on their behalf, from using or making available for use, the Alpha Verse software platform, and from doing any other acts or deeds arising out of or relating to the Alpha Verse software platform, that amounts to or are likely to amount to infringement of the plaintiff's copyrights relating to the literary and artistic works, and / or computer programmes that form part of the WorldQuant BRAIN software platform, or passing off in respect of the plaintiff's trade dress, that forms part of the WorldQuant BRAIN software platform.
71. Further, directions are issued to defendant nos. 1 and 2, to preserve without any modification, a copy of the source code and object code, that it is using to implement the Alpha Verse software platform, as it stands as of today. It is further directed that a copy of the said source code and object code, shall be submitted to this Court on Digital Versatile Disk ("DVD"), within 24 hours of receipt of the present order.
72. However, it is clarified that the defendants are free to operate their platform, after removing the infringing material."
2. The learned Senior Counsel appearing for the Defendants has no objection to the present Application being allowed in terms of Paragraph Nos. 70 to 72 of the order dated 16.10.2024.
3. Therefore, with the consent of the Parties, the present Application is allowed in terms of the directions issued in Paragraph Nos.70 to 72 of the order dated 16.10.2024, which shall continue to operate till the final disposal of the present Suit.
4. The Application stands disposed.
IA No.42317/2024 (u/O II R-2 CPC)
5. The present Application has been filed on behalf of Plaintiff under Order II Rule 2 read with Section 151 of the Code of Civil Procedure, 1908 CS(COMM) 901/2024 Page 2 of 4 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 19/11/2025 at 21:18:56 ("CPC") seeking leave to sue the Defendant for additional relief including an account of profits and / or additional damages.
6. For the reasons stated in the present Application, the same is allowed.
7. Accordingly, the Application stands disposed of. IA No.45103/2024 (u/O XXXIX R-4 CPC)
8. Defendant No.1 has filed the present Application Under Order XXXIX Rule 4 read with Section 151 of the CPC seeking setting aside of the ex-parte ad-interim injunction dated 16.10.2024. The learned Senior Counsel for Defendant No. 1 does not press the present Application in view of the order passed in IA No.42315/2025.
9. Accordingly, the present application is disposed of as not pressed. IA Nos.45095/2024 & 11105/2025
10. Vide order dated 20.08.2025, both Parties were directed to explore the possibility if they were agreeable to a joint set of instructions and if the Parties were not able to arrive at joint set of instructions, the Parties were directed to provide their respective set of instructions to the Technical Expert within a period of two weeks.
11. The learned Senior Counsel for the Plaintiff submits that the instructions provided by the Defendants are beyond the scope of the controversy between the Parties. The learned Senior Counsel for the Defendants does not agree and objects to the said submission.
12. The learned Senior Counsel for the Plaintiff seeks time to file objections to the instructions submitted by the Defendants to the Technical Expert within a period of four weeks.
13. Let both Parties file their respective Written Submissions with regard to the issue of manner of providing instructions to the Technical Expert within CS(COMM) 901/2024 Page 3 of 4 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 19/11/2025 at 21:18:56 a period of four weeks and identify the common areas on which both the Parties agree for the Technical Expert to evaluate the source code and object code of the Plaintiff's software, and the source code and object code of Defendant No.1's software, for providing an independent report.
14. List on 12.02.2026.
TEJAS KARIA, J NOVEMBER 17, 2025/'gsr' CS(COMM) 901/2024 Page 4 of 4 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 19/11/2025 at 21:18:56