Delhi High Court - Orders
Jindal (India) Limited vs Jt Ndal Nextgen Pvt Ltd & Anr on 24 September, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 976/2025 & I.A. 22618/2025, 22620/2025
JINDAL (INDIA) LIMITED .....Plaintiff
Through: Mr. Rishabh Srivastava, Mr. Sahil
Gupta and Mr. Sanjay Aggarwal,
Advocates.
versus
JT NDAL NEXTGEN PVT LTD & ANR. .....Defendants
Through: Counsel.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 24.09.2025 I.A. 23956/2025(seeking directions to re-file the suit)
1. This is an application under section 151 of the Code of Civil Procedure ['CPC'], filed by the plaintiff seeking relief to re-file the claim along with the paper book.
2. The Registry is directed to permit the plaintiff to re-file the same.
3. The application is allowed.
4. The learned counsel for the defendants has suggested revised logo for its mark 'RANGAN'.
5. He states that the defendant is proposing its mark 'RANGAN' without any accompanying device in the following form:
6. This Court, prima facie finds that with this proposed change of the 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 25/09/2025 at 22:56:03 defendant's mark 'RANGAN', the defendants have taken a pro-active step to be as far away as possible from the mark of the plaintiff .
7. The learned counsel for the plaintiff seeks time to take instructions on the aforesaid proposal.
8. The learned counsel for the defendants' request that the matter be taken on 26.09.2025.
9. However, the learned counsel for the plaintiff requests for 06.10.2025.
10. Consequently, the matter is adjourned to 08.10.2025.
11. It is clarified that no further adjournment will be granted.
12. Interim order to continue.
13. List on 08.10.2025 in the 'Supplementary List'.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 24, 2025/ssc/IB 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 25/09/2025 at 22:56:03