Delhi High Court - Orders
Adobe Incorporated & Ors vs Mr. Namit Naresh Malhotra & Ors on 26 November, 2025
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 928/2025
ADOBE INCORPORATED & ORS. .....Plaintiffs
Through: Ms. Shruti Baid, Ms. Yashi Singh,
Mr. Ashwarya Bansal and Ms.
Bhavya Manda, Advocates.
versus
MR. NAMIT NARESH MALHOTRA & ORS. .....Defendants
Through: Mr. Yashraj Singh Deora, Ms. Madhu
Gadodia, Mr. Harshvardhan Jha, Ms.
Shruti Sharma, Mr. Sumeet Mishra,
Ms. Jasmeet Kaur, Ms. Vinayika
Shahi and Mr. Priyesh Mohan
Srivastava, Advocates for D5.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 26.11.2025
CS(COMM) 928/2025
1. The learned Counsel for the Parties submit that the Mediation has not been successful.
2. Let the Plaint be registered as a Suit.
3. Issue Summons. The learned Counsel for Defendant No. 5 accepts Summons.
4. Let the Summons be served to the remaining Defendants through all permissible modes upon filing of the Process Fee.
5. The Summons shall state that the Written Statement(s) shall be filed by the Defendants within 30 days from the date of the receipt of Summons.
CS(COMM) 928/2025 Page 1 of 3This 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 01/12/2025 at 21:37:28 Along with the Written Statement(s), the Defendants shall also file an Affidavit of Admission / Denial of the documents of the Plaintiffs, without which the Written Statement(s) shall not be taken on record.
6. Liberty is granted to the Plaintiffs to file Replication(s), if any, within 30 days from the receipt of the Written Statement(s). Along with the Replication(s) filed by the Plaintiffs, an Affidavit of Admission / Denial of the documents of Defendants be filed by the Plaintiffs, without which the Replication(s) shall not be taken on record.
7. In case any Party is placing reliance on a document, which is not in their power and possession, its details and source shall be mentioned in the list of reliance, which shall also be filed with the pleadings.
8. If any of the Parties wish to seek inspection of any documents, the same shall be sought and given within the prescribed timelines.
9. List before the learned Joint Registrar on 13.01.2026 for completion of pleadings.
I.A. 21504/2025(Additional Documents)
10. The present Application has been filed on behalf of the Plaintiffs under Order XI Rule 1(4) of the Code of Civil Procedure, 1908 as applicable to Commercial Suits under the Commercial Courts Act, 2015 ("CC Act") seeking leave to place on record additional documents.
11. The Plaintiffs are permitted to file additional documents in accordance with the provisions of the CC Act and the Delhi High Court (Original Side) Rules, 2018.
12. Accordingly, the Application stands disposed of. I.A. 21502/2025(U/O XXXIX Rule 1 and 2 of CPC)
13. Issue Notice. The learned Counsel for Defendant No. 5 accepts CS(COMM) 928/2025 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 01/12/2025 at 21:37:28 Notice.
14. Notice be served to the remaining Defendants through all permissible modes upon filing of the Process Fees.
15. Let the Reply to the present Application be filed within four weeks from date. Rejoinder thereto, if any, be filed before the next date of hearing.
16. List before this Court on 09.03.2026.
TEJAS KARIA, J NOVEMBER 26, 2025/sms CS(COMM) 928/2025 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 01/12/2025 at 21:37:28