Delhi High Court - Orders
Razorpay Software Private Limited & Anr vs John Doe & Ors on 10 September, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 269/2024 & I.A. 7290/2024 and I.A. 7292/2024
RAZORPAY SOFTWARE PRIVATE LIMITED & ANR.
.....Plaintiffs
Through: Mr. Akshay Maloo, Adv. (Through
VC)
versus
JOHN DOE & ORS. .....Defendants
Through: Ms. Swati Agarwal, Mr. Vaarish
Sawlani and Ms. Saumya Pawar,
Advs. for D-6
Mr. K.G. Gopalakrishnan & Mr.
Kunwar Raj Singh, Advs. for D-14
(Through VC)
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 10.09.2025
CS(COMM) 269/2024
1. Learned counsels for defendant no. 6 and defendant no. 14 state that they have already complied with the directions issued in the injunction order dated 02.02.2024 and therefore, pray for deletion from the array of parties.
2. Learned counsel for the plaintiff confirms the aforesaid submissions and has no objection to the oral request.
3. Accordingly, defendant no. 6 and 14 are deleted form the memo of parties.
4. The parties are directed to file an amended memo of parties within 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 11/09/2025 at 23:08:42 one (1) week.
5. Learned counsel for the plaintiff states that the suit can be decreed qua the contesting defendants and to assist the Court, he will file a written Note within two (2) weeks.
6. List on 04.11.2025.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 10, 2025/hp 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 11/09/2025 at 23:08:42