Delhi High Court - Orders
Interdigital Technology Corporation & ... vs Xiaomi Corporation & Ors on 20 November, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~18 and 19 (original side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ IA 6440/2020 in CS(COMM) 295/2020
INTERDIGITAL TECHNOLOGY
CORPORATION & ORS. .....Plaintiffs
Through Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola
and Ms. Pallavi Bhatnagar,
Advs.
versus
XIAOMI CORPORATION & ORS. ..... Defendants
Through Mr. Saikrishna Rajagopal, Mr.
Siddharth Chopra, Ms. Sneha
Jain, Ms. Garima Sahney, Ms.
Anu Paarcha, Dr. Victor
Vaibhav Tandon, Mr. Arjun
Gadhoke and Ms. Charu
Grover, Advs.
+ IA 6446/2020 in CS(COMM) 296/2020
INTERDIGITAL VC HOLDINGS INC & ORS. .....Plaintiffs
Through Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola
and Ms. Pallavi Bhatnagar,
Advs.
versus
XIAOMI CORPORATION & ORS. ..... Defendants
Through Mr. Saikrishna Rajagopal, Mr.
Siddharth Chopra, Ms. Sneha
Jain, Ms. Garima Sahney, Ms.
Anu Paarcha, Dr. Victor
Vaibhav Tandon, Mr. Arjun
Gadhoke and Ms. Charu
Grover, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
Signature Not Verified
Digitally Signed By:SUNIL CS(COMM) 295/2020 & contd. matter Page 1 of 3
SINGH NEGI
Signing Date:24.11.2020
17:13:03
ORDER
% 20.11.2020
(Video-Conferencing)
IA 10370/2020 in CS(COMM) 295/2020
1. This application, at the instance of the defendants, prays that IA 8772/2020 be heard and decided before hearing and adjudication of IA 6440/2020.
2. In IA 6440/2020, learned counsel for the plaintiffs is still addressing arguments. IA 8772/2020 is listed on 25th November, 2020.
3. There is no chance of arguments in IA 6440/2020 being concluded prior to the said date. Accordingly, it is not necessary to decide this application.
4. The application is, therefore, disposed of with a direction to both sides to file short notes, precisely setting out the submissions that they seek to urge in this application, not exceeding five pages, to be emailed to the Court Master at least 48 hours in advance of the next date of hearing, after exchanging of copies with each other.
5. It is made clear that IA 8772/2020 shall be taken up for hearing on the next date of hearing. Learned counsel for the applicant, for the plaintiffs and the defendants are granted 1½ hours each to argue on the application, following which the plaintiffs shall be granted 45 minutes by way of rejoinder.
Signature Not Verified Digitally Signed By:SUNIL CS(COMM) 295/2020 & contd. matter Page 2 of 3 SINGH NEGI Signing Date:24.11.2020 17:13:036. If necessary, the hearing of the application would be carried over to the next date of hearing or subsequent dates as required.
7. Learned counsel are directed to strictly adhere to the time schedule as stipulated hereinabove.
8. With this understanding, this application stands disposed of.
IA 10510/2020 in CS(COMM) 295/2020
1. Issue notice. Notice is accepted by Mr. Saikrishna Rajagopal, learned counsel for the defendants, who submits that he would file a response to this application within a period of three days.
2. Accordingly, renotify this application also for hearing and disposal on 25th November, 2020 IA 6440/2020 in CS(COMM) 295/2020 IA 6446/2020 in CS(COMM) 296/2020
1. Renotify for continuation of submissions of Mr. Pravin Anand on 25th November, 2020, as part heard.
C. HARI SHANKAR, J.
NOVEMBER 20, 2020 r.bararia Signature Not Verified Digitally Signed By:SUNIL CS(COMM) 295/2020 & contd. matter Page 3 of 3 SINGH NEGI Signing Date:24.11.2020 17:13:03