Delhi High Court - Orders
Alfa Laval Corporate Ab vs Clean Earth Energy Solution India ... on 13 October, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 833/2025 & I.A. 25488/2025
ALFA LAVAL CORPORATE AB .....Plaintiff
Through: Ms. Swathi Sukumar, Sr. Adv. with
Ms. Archana Shanker, Mr. Shobhit
Agrawal, Mr. Rishabh Nayak and Mr.
Ritik Raghuvanshi, Advs.
versus
CLEAN EARTH ENERGY SOLUTION INDIA PRIVATE
LIMITED & ANR. .....Defendants
Through: Mr. J. Sai Deepak, Sr. Adv. with Ms.
Mahua Roy Chowdhary and Mr.
Avinash, Sanjay Visen, Advs.
(through vc)
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 13.10.2025 I.A. 25488/2025 (seeking directions)
1. This is an application filed by the plaintiff under Section 151 of the Code of Civil Procedure, 1908, seeking directions in respect of the order passed by this Court on 23.09.2025.
2. Learned senior counsel for the plaintiff states that the plaintiff has perused the written statement dated 01.10.2025 served/filed by the defendants.
2.1. She states that in view of the averments made at paragraph '36', paragraph '55' of the said written statement and Document No. '6' filed with the written statement, the plaintiff is persuaded to believe that the CS(COMM) 833/2025 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 14/10/2025 at 22:22:24 defendants' product does not infringe the plaintiff's suit patent. 2.2. She states that, however, there is some ambiguity in the averments made in paragraph '53' and '55' She states that if the defendants clarify that they are not intending to manufacture the products in terms of the image reproduced in paragraph '55' of the written statement, the plaintiff would be satisfied and have the suit disposed of in terms of the submission made in the written statement. 2.3. She states that in these facts it may not be necessary to call upon a Scientific Advisor to carry out physical inspection of the defendants' product.
3. Learned senior counsel for the defendants states on instructions that the defendants will file an affidavit, further clarifying their stand set out at paragraphs '36' and '55' to the satisfaction of the plaintiff. 3.1. He states that the defendants are only manufacturing the actual product as per the image filed as Document No. '6' and is not manufacturing the product as per the AutoCAD image reproduced at para '55' of the written statement.
3.2. He states that the affidavit will be served and filed within one (1) week along with the pictures of the actual product. 3.3. He clarifies that the defendants even in the past have not manufactured any product corresponding to the AutoCAD image reproduced in paragraph '55' of the written statement.
4. Learned counsel for the parties state that in view of the aforesaid submissions, the directions issued to the Scientific Advisor may be suspended for now.
5. In view of the submission of the parties, the directions issued to the CS(COMM) 833/2025 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 14/10/2025 at 22:22:24 Scientific Advisor on 23.09.2025 are hereby deferred. However, the plaintiff is directed to pay part-costs of Rs. 50,000/- to the Scientific Advisor within two (2) weeks for the work that he may have already carried out.
6. The parties are directed to communicate this order to the Scientific Advisor forthwith.
7. For this limited purpose, list on 11.11.2025.
8. The digitally signed copy of this order, duly uploaded on the official website of the Delhi High Court, www.delhihighcourt.nic.in, shall be treated as a certified copy of the order for the purpose of ensuring compliance. No physical copy of order shall be insisted by any authority/entity or litigant.
MANMEET PRITAM SINGH ARORA, J OCTOBER 13, 2025/msh/aa CS(COMM) 833/2025 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 14/10/2025 at 22:22:24