Delhi High Court - Orders
Leayan Global Private Limited vs Comfort X India & Anr on 10 March, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~11 to 13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 418/2022, I.A. 4844/2022 & I.A. 40223/2024
LEAYAN GLOBAL PRIVATE LIMITED .....Petitioner
Through: Mr. Shravan Kumar Bansal and Ms.
Shruti Manchanda, Advocates.
versus
COMFORT X INDIA & ANR. .....Respondents
Through: Mr. Amit Gupta, Mr. Kshitij Vaibhav,
Ms. Mushan Nagpal and Mr. H.S.
Mahapatra, Advocates.
(12)
+ C.O. (COMM.IPD-TM) 419/2022 & I.A. 4847/2022
LEAYAN GLOBAL PRIVATE LIMITED .....Petitioner
Through: Mr. Shravan Kumar Bansal and Ms.
Shruti Manchanda, Advocates.
versus
COMFORT X INDIA & ANR. .....Respondents
Through: Mr. Amit Gupta, Mr. Kshitij Vaibhav,
Ms. Mushan Nagpal and Mr. H.S.
Mahapatra, Advocates.
(13)
+ CS(COMM) 648/2022 & I.A. 15292/2022
COMFORT X INDIA .....Plaintiff
Through: Mr. Amit Gupta, Mr. Kshitij Vaibhav,
Ms. Mushan Nagpal and Mr. H.S.
Mahapatra, Advocates.
versus
LEAYAN GLOBAL PRIVATED LIMITED .....Defendant
Through: Mr. Shravan Kumar Bansal and Ms.
Shruti Manchanda, Advocates.
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 12/03/2026 at 21:06:06
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 10.03.2026
1. Some arguments have been addressed by Mr. Bansal, learned counsel appearing for the defendant in CS(COMM) 648/2022, however, he remains inconclusive.
2. While arguing, Mr. Bansal has relied on the judgment of Coordinate Bench in Astral Ltd v. Ashirvad Pipes Pvt. Ltd. in CS(COMM) 309/2022 dated 23.02.2023 as also the judgment of the Supreme Court in Pernod Richard India Pvt. Ltd. & Anr v. Karanveer Singh Chhabra, 2025 SCC OnLine SC 1701. It is deemed appropriate to direct the parties to also bring to Court the samples of the labels and the products on which such labels have been placed for visual inspection.
3. In the meanwhile, Trade Mark Registry is requested to file the entire digital record pertaining to Trademark Registration nos. "2412376 in Class 25"
and "1305441 in Class 25" in C.O. (COMM.IPD-TM) 418/2022 and C.O. (COMM.IPD-TM) 419/2022 respectively, before the next date of hearing.
4. List on 18.05.2026 for further arguments.
TUSHAR RAO GEDELA, J MARCH 10, 2026 yrj 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 12/03/2026 at 21:06:06