Delhi High Court - Orders
Mankind Pharma Limited vs Kind Patches Limited on 3 February, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 100/2026
MANKIND PHARMA LIMITED .....Plaintiff
Through: Mr. Nalin Kohli and Mr. C.M. Lall,
Senior Advocates with Mr. Ankur Sangal, Mr.
Ankit Arvind, Ms. Nidhi Pathak and Mr. Rishabh
Rao, Advocates.
versus
KIND PATCHES LIMITED .....Defendant
Through: Mr. J. Sai Deepak, Senior Advocate
with Mr. Sharabh Shrivastava, Ms. Taaniyaa
Dogra and Ms. Purnima Vashishtha, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 03.02.2026 I.A. 2916/2026 (Exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
I.A. 2917/2026 (u/S 149 r/w Section 151 CPC)
3. This application is filed on behalf of the Plaintiff under Section 149 read with Section 151 CPC seeking extension of time by two weeks for filing the Court fees.
4. For the reasons stated in the application, the same is allowed. Plaintiff shall deposit the requisite Court fee within a period of two weeks from today.
5. Application stands disposed of.
CS(COMM) 100/2026 Page 1 of 3This 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 04/02/2026 at 20:36:16 I.A. 2914/2026 (for pre-institution mediation)
6. This application is filed on behalf of the Plaintiff under Section 12-A of the Commercial Courts Act, 2015 read with Section 151 of CPC seeking exemption from Pre-Institution Mediation.
7. Having regard to the facts of the present case wherein urgent relief is prayed for and in light of the judgment of Supreme Court in Yamini Manohar v. T.K.D. Keerthi, (2024) 5 SCC 815, as also Division Bench of this Court in Chandra Kishore Chaurasia v. RA Perfumery Works Private Ltd., 2022 SCC OnLine Del 3529, exemption is granted to the Plaintiff from Pre-Institution Mediation.
8. Application is allowed and disposed of. I.A. 2915/2026 (u/O XI Rule 1(4) of Commercial Courts Act, 2015 r/w Section 151 CPC)
9. This application is 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. Application is allowed and disposed of. CS(COMM) 100/2026
12. Let plaint be registered as a suit.
13. Issue summons.
14. Mr. Sharabh Shrivastava, learned counsel accepts notice on behalf of the Defendant.
15. Written statement shall be filed by the Defendant within 30 days from today along with affidavit of admission/denial of the documents filed by the CS(COMM) 100/2026 Page 2 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 04/02/2026 at 20:36:16 Plaintiff.
16. It will be open to the Plaintiff to file replication within the stipulated time from the date of receipt of written statement along with affidavit of admission/denial of documents filed by the Defendant.
17. 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.
18. List before the learned Joint Registrar on 25.02.2026 for carrying out admission/denial of documents and marking of exhibits. I.A. 2913/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC)
19. This application is 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 against the Defendant.
20. Issue notice.
21. Mr. Sharabh Shrivastava, learned counsel accepts notice on behalf of the Defendant.
22. At request of Mr. J. Sai Deepak, learned Senior Counsel for the Defendant, list before Court on 04.02.2026.
JYOTI SINGH, J FEBRUARY 3, 2026/VP/YA CS(COMM) 100/2026 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 04/02/2026 at 20:36:16