Delhi High Court - Orders
Ab Skf vs M/S Arihant Agency & Ors on 25 July, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1021/2024
AB SKF .....Plaintiff
Through: Mr. Saif Khan and Mr. Prajjwal,
Advs.
versus
M/S ARIHANT AGENCY & ORS. .....Defendants
Through: Mr. Arnav Goyal, Adv. for D-9
Mr. Samarendra Kumar, Adv. for D-
19
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 25.07.2025 I.A 17696/2025 (under Section 151 of the CPC seeking de-freezing of Bank Accounts freezed in the execution of the ex-parte ad-interim order dated 18.11.2024 passed by this Court)
1. The present application has been filed by the Defendant No. 9 seeking directions for de-freezing of its Bank Account (i.e., 201000192056) which was frozen in pursuance to the ad-interim order dated 18.11.2024.
2. Learned counsel for the Defendant No. 9 states that the operative direction is set out at paragraph '35.6' of the order dated 18.11.2024. He states that Defendant No. 9 is in compliance with the order dated 18.11.2024 and has not dealt with infringing goods thereafter. 2.1. He states that currently the amount lying in the above bank account is 25 lakhs approximately. He states pending the adjudication of this application, Defendant No. 9 be permitted to operate the said bank account.
CS(COMM) 1021/2024 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 28/07/2025 at 23:14:03 He states that defendant no. 9 will maintain the balance of Rs. 25 lakhs approximately, standing as on date and not withdraw the said amount.
3. Issue notice. Learned counsel for Non-applicant/Plaintiff accepts notice.
3.1. He states that he seeks to file a reply to this application. He submits that the Defendant No. 9 is related to other defendants, who have violated the interim order dated 18.11.2024.
3.2. He however, states subject to the existing balance in the bank account being preserved, Plaintiff has no objection if Defendant No. 9 operates his account towards any future credits. He states that the bank be directed to mark a lien on the existing balance in this account and not permit any withdrawal of the said amount.
4. This Court has heard the counsel for the parties.
5. Neither counsel is sure about the exact balance lying in the account as on 18.11.2024 or as on date. It appears that the balance amount may be Rs. 25 lakhs approximately.
6. It is accordingly directed that proforma Defendant No. 21/bank shall issue a certified bank statement certifying the balance amount standing as on 31.07.2025, in the above said bank account. The bank will mark a lien on the said balance amount and not permit its withdrawal, without the orders of this Court. The statement be filed on record as well as a certificate recording the lien.
7. For verifying the amount available in the account as on 31.07.2025 list the matter before the learned Joint Registrar (J) on 01.08.2025.
8. Upon steps being taken by Defendant No. 9, issue notice to proforma Defendant No. 21 for the aforesaid compliance.
CS(COMM) 1021/2024 Page 2 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 28/07/2025 at 23:14:03
9. Subject to the Defendant No. 21/bank marking a lien on the balance amount existing as on 31.07.2025 and freezing any withdrawal of the said amount, Defendant No. 21/bank shall permit Defendant No. 9 to operate this account for receiving future credits.
10. Debits in this account shall only be permitted from the amounts received by the credits in this account after 31.07.2025, without in any manner affecting the balance on which the lien is marked. CS(COMM) 1021/2024
11. Mr. Samarendra Kumar, Advocate states that he represents proforma Defendant No. 19. He submits that the said Defendant has already complied with direction issued on 18.11.2024 and therefore, the said Defendant be exempted from further appearance.
12. Learned counsel for the plaintiff has no objection to this request
13. Accordingly, proforma Defendant No. 19 is exempted from further appearance in these proceedings.
14. List before Court on date already fixed i.e., 01.09.2025.
MANMEET PRITAM SINGH ARORA, J JULY 25, 2025/hp CS(COMM) 1021/2024 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 28/07/2025 at 23:14:03