Delhi High Court - Orders
Inbrew Beverages Private Limited vs Mr Rishi Rai & Ors on 24 March, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~58, 59, 63, 64 & 76
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 79/2026, I.A. 7755/2026, 7756/2026
INBREW BEVERAGES PRIVATE LIMITED .....Petitioner
Through: Mr. Hemant Singh, Ms. Mamta Rani
Jha, Mr. Manish Kumar Mishra, Ms. Akansha
Singh, Ms. Tarushi Agrawal, Ms. Saloni
Raghuvanshi and Ms. Shivani Sengar, Advocates.
versus
MR RISHI RAI & ORS. .....Respondents
Through: Mr. Neeraj Grover, Ms. Meenakshi
Ogra, Mr. Tarun Khurana, Mr. Samrat S. Kang,
Mr. Ayush Jain and Ms. Shuruti Gupta, Advocates
R-1 and 2.
59
+ C.O. (COMM.IPD-TM) 80/2026, I.A. 7838/2026, 7839/2026
INBREW BEVERAGES PRIVATE LIMITED .....Petitioner
Through: Mr. Hemant Singh, Ms. Mamta Rani
Jha, Mr. Manish Kumar Mishra, Ms. Akansha
Singh, Ms. Tarushi Agrawal, Ms. Saloni
Raghuvanshi and Ms. Shivani Sengar, Advocates.
versus
GAURAV RAI & ORS. .....Respondents
Through: Mr. Neeraj Grover, Ms. Meenakshi
Ogra, Mr. Tarun Khurana, Mr. Samrat S. Kang,
Mr. Ayush Jain and Ms. Shuruti Gupta, Advocates
for R-1 and 2.
63
+ CS(COMM) 301/2026
INBREW BEVERAGES PRIVATE LIMITED .....Plaintiff
C.O. (COMM.IPD-TM) 79/2026 and connected matters Page 1 of 6
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 25/03/2026 at 21:47:12
Through: Mr. Hemant Singh, Ms. Mamta Rani
Jha, Mr. Manish Kumar Mishra, Ms. Akansha
Singh, Ms. Tarushi Agrawal, Ms. Saloni
Raghuvanshi and Ms. Shivani Sengar, Advocates.
versus
REGENT BEERS AND WINES LTD & ANR. .....Defendants
Through: Mr. J. Sai Deepak, Senior Advocate
with Ms. Meenakshi Ogra, Mr. Tarun Khurana,
Mr. Samrat S. Kang, Ms. Shuruti Gupta and Mr.
Vishnu Gambhir, Advocates.
64
+ CS(COMM) 302/2026
INBREW BEVERAGES PRIVATE LIMITED .....Plaintiff
Through: Mr. Hemant Singh, Ms. Mamta Rani
Jha, Mr. Manish Kumar Mishra, Ms. Akansha
Singh, Ms. Tarushi Agrawal, Ms. Saloni
Raghuvanshi and Ms. Shivani Sengar, Advocates.
versus
REGENT BEERS AND WINES LIMITED & ANR. .....Defendants
Through: Mr. J. Sai Deepak, Senior Advocate
with Ms. Meenakshi Ogra, Mr. Tarun Khurana,
Mr. Samrat S. Kang, Ms. Shuruti Gupta and Mr.
Vishnu Gambhir, Advocates.
76
+ C.O. (COMM.IPD-TM) 73/2026
INBREW BEVERAGES PRIVATE LIMITED .....Petitioner
Through: Mr. Hemant Singh, Ms. Mamta Rani
Jha, Mr. Manish Kumar Mishra, Ms. Akansha
Singh, Ms. Tarushi Agrawal, Ms. Saloni
Raghuvanshi and Ms. Shivani Sengar, Advocates.
versus
C.O. (COMM.IPD-TM) 79/2026 and connected matters Page 2 of 6
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 25/03/2026 at 21:47:12
MR RISHI RAI & ORS. .....Respondents
Through: Mr. Neeraj Grover, Ms. Meenakshi
Ogra, Mr. Tarun Khurana, Mr. Samrat S. Kang,
Mr. Ayush Jain and Ms. Shuruti Gupta, Advocates
for R-1 and 2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 24.03.2026 I.A. 7757/2026 (Exemption) in C.O. (COMM.IPD-TM) 79/2026 I.A. 7840/2026 (Exemption) in C.O. (COMM.IPD-TM) 80/2026
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
C.O. (COMM.IPD-TM) 79/2026 & I.As. 7755/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC), 7756/2026 (u/O XI Rule 1(4) r/w Section 151 CPC) C.O. (COMM.IPD-TM) 80/2026 & I.As. 7838/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC), 7839/2026 (u/O XI Rule 1(4) r/w Section 151 CPC) C.O. (COMM.IPD-TM) 73/2026 & I.As. 7503/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC), 7504/2026 (u/O XI Rule 1(4) r/w Section 151 CPC)
3. These petitions are filed on behalf of the Petitioner under Sections 11 and 18(4) read with Section 57 of the Trade Marks Act, 1999 seeking cancellation and expunging of impugned Trademark bearing Registrations No. 6345959 in Class 35 for the mark REGENT'S BOLT/ , No. 4732421 in Class 32 for the mark 'Regent Bolt' and No. 6255581 in Class C.O. (COMM.IPD-TM) 79/2026 and connected matters Page 3 of 6 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 25/03/2026 at 21:47:12 32 for the mark REGENT'S BOLT/ respectively from the Register of Trade Marks.
4. Issue notice.
5. Mr. Neeraj Grover, learned counsel accepts notice on behalf of Respondents No. 1 and 2 and seeks and is granted four weeks to file replies. Rejoinders, if any, be filed within two weeks thereafter.
6. Notice be issued to Respondent No. 3 through all permissible modes, returnable before Court on 14.05.2026.
I.A. 7749/2026 (Exemption) in CS(COMM) 301/2026 I.A. 7753/2026 (Exemption) in CS(COMM) 302/2026
7. Allowed, subject to all just exceptions.
8. Applications stand disposed of.
I.A. 7747/2026 (u/O XI Rule 1 (4) of Commercial Courts Act, 2015 r/w Section 151 CPC) in CS(COMM) 301/2026 I.A. 7751/2026 (u/O XI Rule 1 (4) of Commercial Courts Act, 2015 r/w Section 151 CPC) in CS(COMM) 302/2026
9. These applications are filed on behalf of the Plaintiff seeking to place on record additional documents within 30 days.
10. Plaintiff, if it wishes to file additional documents at a later stage, shall do so strictly in accordance with provisions of the Commercial Courts Act, 2015.
11. Applications are allowed and disposed of. I.A. 7748/2026 (u/O II Rule 2 r/w Section 151 CPC) in CS(COMM) 301/2026 I.A. 7752/2026 (u/O II Rule 2 r/w Section 151 CPC) in CS(COMM) 302/2026 C.O. (COMM.IPD-TM) 79/2026 and connected matters Page 4 of 6 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 25/03/2026 at 21:47:12
12. These applications are filed on behalf of the Plaintiff seeking leave to proceed with relief of infringement against the Defendants by way of a separate suit being filed herewith.
13. Issue notice.
14. Ms. Meenakshi Ogra, learned counsel accepts notice on behalf of the Defendants and seeks and is granted four weeks to file replies. Rejoinders, if any, be filed within two weeks thereafter.
15. List before Court on 14.05.2026 at 02:30 P.M. CS(COMM) 301/2026 & CS(COMM) 302/2026
16. Let plaints be registered as suits.
17. Issue summons.
18. Ms. Meenakshi Ogra, learned counsel accepts summons on behalf of the Defendants.
19. Written statements shall be filed by the Defendants within 30 days from today along with affidavit of admission/denial of the documents filed by the Plaintiff.
20. It will be open to the Plaintiff to file replications within 30 days from the date of receipt of written statements along with affidavit of admission/denial of documents filed by the Defendants.
21. If any of the parties wish to seek inspection of any documents, the same be sought and given the timeline prescribed in Delhi High Court (Original Side) Rules, 2018.
22. List before the learned Joint Registrar on 15.04.2026, who will carry out admission/denial of documents and marking of exhibits. I.A. 7746/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC) in CS(COMM) 301/2026 C.O. (COMM.IPD-TM) 79/2026 and connected matters Page 5 of 6 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 25/03/2026 at 21:47:12 I.A. 7750/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC) in CS(COMM) 302/2026
23. These applications are filed on behalf of the Plaintiff under Order XXXIX Rules 1 and 2 read with Section 151 of CPC for grant of ex parte ad interim injunction.
24. Issue notice.
25. Ms. Meenakshi Ogra, learned counsel accepts notice on behalf of the Defendants and seeks and is granted four weeks to file replies. Rejoinders, if any, be filed within two weeks thereafter.
26. List before Court for hearing on 14.05.2026 at 02:30 P.M. JYOTI SINGH, J MARCH 24, 2026 S.Sharma C.O. (COMM.IPD-TM) 79/2026 and connected matters Page 6 of 6 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 25/03/2026 at 21:47:12