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Baxter International Inc vs John Doe & Ors on 6 October, 2025

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                          $~43
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    CS(COMM) 259/2024
                               BAXTER INTERNATIONAL INC.          .....Plaintiff
                                             Through: Ms. Aradhna Lakhtakia (through vc)
                                                      and Mr. Akshay Bhardwaj, Rahul
                                                      Chaudhry Advs.
                                             versus
                               JOHN DOE & ORS.                    .....Defendants
                                             Through: Mr. Ujjawal Bhargava, Adv. for D-2

                                                                                      Ms. Swati Agarwal, Mr. Shashank
                                                                                      Mishra, Ms. Shivika Mattoo and Ms.
                                                                                      Aratrika Brahmachari, Advs. for D-4

                                                                                      Ms. Nidhi Raman, CGSC with Mr.
                                                                                      Om Ram and Mr. Mayank Sansanwal,
                                                                                      Advs. for D-6 and 7
                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                                  ORDER

% 06.10.2025 I.A. 24794/2025

1. This is an application under Section 151 of the Code of Civil Procedure, 1908 ['CPC'], filed on behalf of the plaintiff for filing a compact disk ['CD']/pen drive containing infringing videos circulated on defendant no. 2's platform bearing the Plaintiff's trademarks BAXTER/ .

2. The plaintiff is directed to file the CD/pen-drive in accordance with Rule 24 of Chapter XI of the Delhi High Court (Original Side) Rules, 2018.

3. Registry is directed to receive the electronic record on CD so long as it is encrypted with a hash value or in any other non-editable format. The video recording contained in the CD be placed in the electronic record in a CS(COMM) 259/2024 Page 1 of 3 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 07/10/2025 at 21:48:29 format which is non-editable, so that the same can be viewed by the Court during the hearing.

4. With the aforesaid directions, this application stands disposed of. I.A. 24793/2025 (seeking take down of additional infringing URLS misusing the plaintiff's Baxter trademark)

5. This is an application under Section 151 of CPC, filed by the plaintiff, seeking a direction to defendant no. 2 to take down three [3] URLs ['infringing URLs'], which are enlisted in paragraph no. 7 of the captioned application.

5.1 Ms. Aradhna Lakhtakia, learned counsel for the plaintiff states that the fraudulent activities restrained by this Court vide interim order dated 22.03.2024 are still being carried on these infringing URLs. 5.2 She states that vide an interim order dated 22.03.2024 [specifically paragraph nos. 26.3 and 26.7], the defendant no. 2 was directed to take down the infringing URLs and the plaintiff was granted liberty to approach defendant no. 2 to take down any additional URLs that are promoting the activities of the rogue websites and infringing the marks of the plaintiff. 5.3 She relies upon the screenshots of the content/video available on at these infringing URLs, which have been reproduced at paragraph no. 9 of the captioned application.

5.4 She states that the financial schemes being offered to general public through the infringing URLs refers to the plaintiff's trademark BAXTER/ . She states that the same are covered by the interim order dated 22.03.2024 and is thus, liable to be taken down.

6. Issue notice.

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 07/10/2025 at 21:48:29

7. Mr. Ujjawal Bhargava, learned counsel for defendant no. 2 accepts notice. He states that defendant no. 2 will abide by the directions issued by this Court.

8. This Court has perused the screen shots of these URLs reproduced in the application and is satisfied that the financial product being offered in these URLs makes prominent reference to plaintiff's trademark BAXTER/ and uses its propertitary copyrighted content to mislead the general public into beleiving that these are products/services originating from the plaintiff.

9. The order dated 22.03.2024 is hereby extended to the three [3] URLs, and the defendant no. 2 is directed to take down these infringing URLs in terms of the conditions set out in paragraph no. 26.3 (i) and (ii) of the order dated 22.03.2024, within one [1] week.

10. After the BSI details are furnished by the Defendant No. 2, Plaintiff will take steps to implead the uploader of the aforesaid URLs within one (1) week and serve them with a copy of this order and order dated 22.03.2024. Compliance of the provisions of Order XXXIX Rule 3 of CPC be done within one [1] week from receipt of BSI details.

11. With the aforesaid directions, this application stands disposed of. CS(COMM) 259/2024

12. List on 09.12.2025, the date already fixed.

MANMEET PRITAM SINGH ARORA, J OCTOBER 6, 2025/msh/AJ/MG CS(COMM) 259/2024 Page 3 of 3 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 07/10/2025 at 21:48:29