Delhi High Court - Orders
Interdigital Technology Corporation & ... vs Guangdong Oppo Mobile ... on 10 May, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~1 (OS) & 2 (OS)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (COMM) 692/2021
INTERDIGITAL TECHNOLOGY
CORPORATION & ORS. ..... Plaintiffs
Through: Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola and
Ms. Pallavi Bhatnagar, Advocates.
versus
GUANGDONG OPPO MOBILE TELECOMMUNICATIONS
CORP. LTD. & ORS. ..... Defendants
Through: Mr Saikrishna Rajagopal, Ms Anu
Paarcha, Mr Aqun Ghadhoke, Mr
Vivek Ayyagari, Mr Avijit Kumar,
Mr Anirudh Bhatia & Ms Parvati,
Advs. (M: 8017571175)
2(OS) AND
+ CS (COMM) 707/2021
INTERDIGITAL VC HOLDINGS INC & ORS. ..... Plaintiffs
Through: Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola and
Ms. Pallavi Bhatnagar, Advocates.
versus
GUANGDONG OPPO MOBILE TELECOMMUNICATIONS
CORP. LTD & ORS. ..... Defendant
Through: Mr Saikrishna Rajagopal, Ms Anu
Paarcha, Mr Aqun Ghadhoke, Mr
Vivek Ayyagari, Mr Avijit Kumar,
Mr Anirudh Bhatia & Ms Parvati,
Advs.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 10.05.2023
1. This hearing has been done through hybrid mode. I.A. 21645/2022 in CS (COMM) 692/2021 I.A. 21997/2022 in CS (COMM) 707/2021 Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:12.05.2023 17:18:49
2. These are applications filed by the Defendant seeking leave to file revised response to interrogatories. Ld. Counsel for the Plaintiff, Mr. Anand submits that he has no objection to the same being allowed.
3. For the reasons stated in the applications, the application is allowed. Let the revised responses be filed within four weeks. I.As.21356/2022, 4065/2023 & 11485/2022 in CS (COMM) 692/2021 I.As. 4066/2023 & 11484/2022 in CS (COMM) 707/2021
4. Ld. counsel for the Plaintiffs has made a proposal wherein one in- house manager from the Defendants' side can be added to the confidentiality club, on the condition that the said person shall not take part in licensing negotiations for the next two years and shall be bound by the confidentiality conditions. However, after some hearing, the Defendants' counsel is not agreeable to the period of exclusion for two years. Ld. Counsel for the Defendants seeks time to seek instructions on the period of exclusion.
5. Insofar as the confidentiality club is concerned, ld. Counsel for the Plaintiffs submits that the Defendants' agreements ought to also be disclosed to the members of the confidentiality club so that there is clarity. However, on this issue, Mr. Sai Krishna, ld. Counsel for the Defendants submits that in the UK, such a request has been rejected.
6. List these applications for hearing on 15th July, 2023.
7. These are part heard matters.
PRATHIBA M. SINGH, J.
MAY 10, 2023/dk/am Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:12.05.2023 17:18:49