Delhi High Court - Orders
Jindal (India) Limited vs Jt Ndal Nextgen Pvt Ltd & Anr on 12 September, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 976/2025 & I.As. 22618-21/2025
JINDAL (INDIA) LIMITED .....Plaintiff
Through: Mr. Sanjay Aggarwal, Mr. Rishabh
Srivastava, Mr. Sahil Gupta and Mr.
Yashaswini Sharma, Advocates
versus
JT NDAL NEXTGEN PVT LTD & ANR. .....Defendants
Through: Mr. Adarsh Ramanujam, Mr.
Vikramjeet Singh, Ms. Pragya
Dhoundiyal and Ms. Divyanshi
Bansal, Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 12.09.2025 I.A. 22619/2025
1. This application has been filed under section 151 of the Code of Civil Procedure, 1908 ['CPC'], by the plaintiff seeking exemption from filing clear copies.
2. The plaintiff shall file legible and clearer copies of the exempted documents, compliant with practice rules, before the next date of hearing.
3. With the aforesaid directions, this application stands disposed of.
I.A. 22621/20254. This application has been filed under Section 12A of the Commercial Courts Act, 2015 read with Section 151 CPC, by the plaintiff seeking exemption from instituting pre-litigation mediation.
CS(COMM) 976/2025 Page 1 of 5This 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 15/09/2025 at 22:51:24
5. Having regard to the facts that the present suit contemplates urgent interim relief and in light of the judgement of the Supreme Court in Yamini Manohar v. T.K.D. Keerthi1, exemption from the requirement of pre- institution mediation is granted to the plaintiff.
6. Accordingly, the application stands disposed of. CS(COMM) 976/2025, I.A. 22618/2025 and I.A. 22620/2025
7. The present suit has been filed for permanent injunction restraining the defendants from infringement and passing off the registered and unregistered trade marks and copyright of the plaintiff's trademark 'JINDAL', 'RANGEEN', etc.
8. Let the plaint be registered as a suit.
9. Issue summons.
10. Mr. Vikramjeet Singh, Advocate enters appearance on behalf of the defendants on advance service. He confirms the receipt of the entire paper- book and waives the right of formal service of summons.
11. It is directed that the written statement(s) be filed within thirty (30) days. The defendants shall also file affidavit(s) of admission/denial of the documents filed by the plaintiff, failing which the written statement(s) shall not be taken on record.
The defendants will also file their reply to the interim applications within the same period.
12. The plaintiff is at liberty to file replication thereto within thirty (30) days (30) after filing of the written statement(s). The replication(s) shall be accompanied by affidavit(s) of admission/denial in respect of the documents filed by the defendants, failing which the replication(s) shall not be taken on 1 (2024) 5 SCC 815 CS(COMM) 976/2025 Page 2 of 5 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 15/09/2025 at 22:51:24 record.
The plaintiff will file its rejoinder to the interim application within the same period.
13. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
14. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018
15. After some arguments, learned counsel for the defendants state on instructions that defendants give an undertaking that defendants do not dispute the plaintiff's proprietorship rights in its trademark registration No. 4471872 for the device mark and trademark registration No. 4471871 for the wordmark JINDAL. 15.1 He states that with respect to defendants impugned trademark 'JT NDAL NEXTGEN' the defendants are willing to drop the words 'NDAL' from the mark and only retain 'JT NEXTGEN'. He states that the defendant will share with the plaintiff its (new) proposed logo mark for 'JT NEXTGEN' within 48 hours.
15.2 He states that the defendants will not use its current trademark 'JT NDAL NEXTGEN' till the next date of hearing.
15.3 He states that defendants will also take all appropriate steps to have its trade name changed so as to delete the reference to the word NDAL; however, the defendants would require a reasonable period of three (3) months to make all statutory compliances including change of stationary as CS(COMM) 976/2025 Page 3 of 5 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 15/09/2025 at 22:51:24 well as in the web domain names.
16. The time as sought by the defendants for effecting the change is granted.
17. With respect to the impugned mark "RANGAN"/ , learned counsel for the defendants submits that as per the defendants RANGAN is a name of a flower in Bangla language. 17.1 He states that defendants will take instruction on change of the device mark of 'RANGAN' so as to avoid any similarity with the plaintiff's device mark "RANGEEN/ .
18. He states that the aforesaid submissions regarding change of marks have been made on a without prejudice basis. The said submission is taken on record.
19. This Court has, however, perused the paper book and finds that the defendants use of its device mark - along with on its product is deceptively similar to plaintiff's marks CS(COMM) 976/2025 Page 4 of 5 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 15/09/2025 at 22:51:24 "JINDAL" along with "RANGEEN" on its identical product.
20. It is a matter of record that promoter-director of defendant no. 1 used to carry out job work for the plaintiffs until the year 2022 for this product. Thus, the adoption of these deceptively similar marks on identical products by the defendants is prima-facie not honest.
21. The defendant is directed to ensure that the impugned marks and are not used on its products until the next date of hearing.
22. The parties are directed to arrive at mutual consensus through the offices of their respective counsels.
23. In view of the submissions made by the defendant, the matter is adjourned by one (1) week.
24. List for consideration on 24.09.2025 in "Supplementary List".
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 12, 2025/rhc/IB/MG CS(COMM) 976/2025 Page 5 of 5 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 15/09/2025 at 22:51:24