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Sap Se vs Parag Tukaram Kosurkar And Ors on 10 December, 2025

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                          $~27
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 391/2025 & I.A. 10673/2025 I.A. 15408/2025
                                    SAP SE                                                                                 .....Plaintiff
                                                                  Through:            Mr. Ranjan Narula, Mr. Shakti Priyan
                                                                                      Nair and Mr. Parth Bajaj, Advocates

                                                                  versus

                                    PARAG TUKARAM KOSURKAR AND ORS .....Defendants
                                                Through: Mr. Rahul Vidhand and Mr. Dhruv
                                                         Sikka (VC), Advocate for D-1 & 2

                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                                  ORDER

% 10.12.2025 I.A. 15408/2025(under Order XI Rule 2 CPC)

1. This is an application filed by the plaintiff seeking leave to serve interrogatories on the defendant no. 1.

2. On perusal of the interrogatories, this Court finds that the relevant interrogatories are 1, 3, 4 and 9, keeping in view the prayer clause (a) sought in the plaint.

3. Learned counsel for the defendant states that defendant has already made full disclosure in paragraph 12 of the preliminary submission and objections of the written statement, which according to him, answer the aforesaid interrogatories.

4. Be that as it may, defendant no. 1 is directed to answer interrogatories 1, 3, 4, and 9 specifically.

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 12/12/2025 at 21:07:52

5. Let the response be filed within a period of two (2) weeks.

6. This Court finds no reason, at this stage, to direct the defendants to answer the remaining interrogatories, in view of the stand taken by the defendant at paragraph 12 of its written statement. However, the plaintiff will be at liberty to ask these questions to the defendants, if the plaintiff so deems appropriate, when the defendants step into the witness box.

7. At this stage, learned counsel for the plaintiff states that plaintiff apprehends that the stand taken by the defendants in paragraph 12 is not plausible and therefore false. He states that plaintiff believes that since defendant follows the class room module for coaching students, the defendants would necessarily have their own server and possess software for teaching the students.

8. Learned counsel for the defendants vehemently denies the said suggestion and reiterates the stand already taken at paragraph 12.

9. In these facts, this Court having perused the defendant no. 12's stand in its written statement, has put to the learned counsel for the plaintiff if the plaintiff so desires, a Local Commissioner can be appointed by the Court at plaintiff's cost to visit the premises of the defendants to verify the stand of the defendants taken at paragraph 12 of the plaint.

10. The plaintiff seeks time to take instructions on the aforesaid.

11. List on 18.05.2026.

CS(COMM) 391/2025

12. List on 18.05.2026.

MANMEET PRITAM SINGH ARORA, J DECEMBER 10, 2025/hp Page 2 of 2 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 12/12/2025 at 21:07:52