Info Edge India Ltd vs Synapseindia Outsourcing Pvt Ltd & Anr on 19 February, 2026

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Delhi High Court - Orders

Info Edge India Ltd vs Synapseindia Outsourcing Pvt Ltd & Anr on 19 February, 2026

Bench: C. Hari Shankar

                  $~23
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         FAO (COMM) 54/2026, CM APPL. 11603/2026 (Stay), CM
                            APPL. 11604/2026 (Lengthy List of Dates) & CM APPL.
                            11605/2026 (Exemption)

                            INFO EDGE INDIA LTD                      .....Appellant
                                          Through: Ms. Swathi Sukumar, Sr. Adv.
                                          with Mr. Aman Taneja, Mr. Rishabh
                                          Sharma, Ms. Vanshika Thapliyal, Ms.
                                          Ambica Sood and Mr. Ritik Raghuwanshi,
                                          Advs.

                                                          versus

                            SYNAPSEINDIA OUTSOURCING
                            PVT LTD & ANR.                       .....Respondents
                                          Through: Mr. Bhuvanesh Sehgal, Adv.
                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                                          ORDER

% 19.02.2026 CM APPL. 11605/2026 & CM APPL. 11604/2026

1. Exemptions allowed, subject to all just exceptions.

2. The applications stand disposed of.

FAO (COMM) 54/2026

3. This is an appeal against an order by which an application of the respondent under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 has been allowed.

FAO (COMM) 54/2026 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 20/02/2026 at 20:45:02

4. Issue notice.

5. Notice is accepted on behalf of the respondent by Mr. Bhuvanesh Sehgal.

6. As this is a statutory appeal, we dispense with the requirement of exchange of pleadings.

7. Both sides are directed to place on record short notes of their respective submissions not exceeding four pages each, with cross reference to relevant PDF page numbers, after exchanging copies with each other at least a week in advance of the next date of hearing. Reference to the authorities must be contained in the written submissions.

8. Re-notify for disposal on 24 March 2026 in the supplementary list.

CM APPL. 11603/2026 (Stay)

9. Issue notice.

10. Notice is accepted on behalf of the respondent by Mr. Bhuvanesh Sehgal.

11. Reply, if any, be filed within three weeks with advance copy to learned Counsel for the appellant who may file rejoinder thereto FAO (COMM) 54/2026 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 20/02/2026 at 20:45:02 within one week thereof.

12. Re-notify on 24 March 2026.

C. HARI SHANKAR, J OM PRAKASH SHUKLA, J FEBRUARY 19, 2026/AR FAO (COMM) 54/2026 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 20/02/2026 at 20:45:02

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Delhi High Court - Orders