Delhi High Court - Orders
Parle Agro Private Limited vs Pepsico India Holdings Private Ltd. & ... on 9 October, 2025
$~18 & 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 944/2023 & I.A. 3878/2024
PARLE AGRO PRIVATE LIMITED .....Plaintiff
Through: Mr. Chander M. Lall, Senior Advocate
along with Mr. Ankur Sangal, Mr.
Ankit Arvind, Mr. Shashwat Rakshit
& Ms. Nidhi Pathak, Advocates.
versus
PEPSICO INDIA HOLDINGS PRIVATE LTD.
& ANR. .....Defendants
Through: Mr. Dayan Krishnan, Senior Advocate
with Mr. Angad Bani, Ms. Avni
Sharma, Ms. Aparna Singh, Mr.
Shreedhar, Mr. Deepak Gogia and Mr.
Aadhar Nautiyal, Advocates.
+ CS(COMM) 837/2025 & I.A. 21972/2025
PARLE AGRO PRIVATE LIMITED .....Plaintiff
Through: Mr. Chander M. Lall, Senior Advocate
along with Mr. Ankur Sangal, Mr.
Ankit Arvind, Mr. Shashwat Rakshit
& Ms. Nidhi Pathak, Advocates.
versus
PEPSICO INDIA HOLDINGS PVT. LTD. & ANR. .....Defendants
Through: Mr. Angad Bani, Ms. Avni Sharma
and Ms. Aparna Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 09.10.2025 I.A. 25083/2025 in CS(COMM) 837/2025
1. This is an Application filed on behalf of Defendant No. 1 under Section 124 of the Trade Marks Act, 1999 read with Order XIV Rule 1 of the Code of Civil Procedure, 1908.
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 11/10/2025 at 00:44:16
2. Issue Notice. The learned Counsel for the Plaintiff accepts Notice.
3. Let the Reply be filed within a period of four weeks from date. Rejoinder thereto, if any, be filed within a period of two weeks thereafter. I.A. 26144/2023 in CS(COMM) 944/2023
4. Mr. Dayan Krishnan, the learned Senior Counsel for the Defendants has concluded his submissions.
I.A. 19770/2025 in CS(COMM) 837/2025
5. List for hearing the submissions on behalf of the Defendants on 11.11.2025.
TEJAS KARIA, J OCTOBER 9, 2025/sms 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 11/10/2025 at 00:44:16