INTERDIGITAL TECHNOLOGY CORPORATION Vs. XIAOMI CORPORATION

JUDGEMENT

(1.) I.A. 8772/2020 in CS(COMM) 295/2020

(2.) Understandably aggrieved by this order of the Wuhan Court, the plaintiffs have moved the present application before this Court. Para 33 of the application, which contains the payers made therein, reads thus:

(3.) Notice was issued, on this application, returnable on 25th November, 2020. Mr. Gaurab Banerjee, learned Senior Counsel appearing for the plaintiffs-applicants, however, pressed for ad interim relief in terms of prayer (i) in the application. Short notice, returnable on 5 th October, 2020, qua this prayer made on behalf of the plaintiffs was, therefore, issued, and response was invited, from the defendant, thereon. The defendant has filed a reply to the application, albeit by way of email to the Court Master, which is taken on record. Documents have also been filed, with the reply, which are treated as annexures to the reply, and are also taken on record.