Delhi High Court - Orders
Bhargava Medical And Trauma Centre vs Bhargava Hospital And Anr on 9 October, 2025
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 391/2021
BHARGAVA MEDICAL AND TRAUMA CENTRE .....Petitioner
Through: Mr. S.K. Bansal & Mr. Pankaj Kumar,
Advocates.
versus
BHARGAVA HOSPITAL AND ANR. .....Respondents
Through: Mr. Chirag Ahluwalia, Advocate for
Respondent No.1.
Mr. Mukul Singh, CGSC with Ms. Ira
Singh, Advocate for Respondent No.2.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 09.10.2025 I.A. 16274/2023
1. This is an Application filed by Respondent No. 1 to produce the documents by the Petitioner under Order XI Rule 14 and 16 read with Section 151 of the Code of Civil Procedure, 1908 ("CPC").
2. The learned Counsel for Respondent No. 1 has submitted that this Application has been filed for seeking direction to the Petitioner to produce a copy of the Registered Trust Deed of Bhargava Clinic since 1971, Registration Certificate of Bhargava Clinic Trust, Income Tax Exemption Certificate of Bhargava Clinic Trust, Dissolution Document and also produce the original copy of all these documents.
3. The Petitioner has filed the reply to this Application and has submitted that all the documents relevant for the adjudication of the present Petition are already placed on record. It is further submitted by the Petitioner that the C.O. (COMM.IPD-TM) 391/2021 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 11/10/2025 at 00:43:27 Petitioner has been registered as a Trust contrary to Respondent No. 1's claim and the documents sought to be produced by Respondent No. 1 are irrelevant to the present Petition and not needed for the adjudication of the present Petition.
4. In view of the said submissions made by the Petitioner, no further orders are required to be passed in this Application as the legal consequences of not filing these documents will follow at the stage of final hearing of this Petition, if ultimately, it is found that these documents are relevant and necessary for adjudication of this Petition.
5. Accordingly, the present Application stands disposed of with the aforesaid observation.
I.A. 8953/20236. This is an Application filed by the Petitioner under Order VII Rule 14 read with Section 151 of the CPC for producing the documents which the Petitioner claims are essential for adjudication of the Petition.
7. The Petitioner has submitted that the User Affidavit dated 08.04.2013 filed by Respondent No. 1 before the Trade Mark office is vital for adjudication of the present Petition. The Petitioner has further submitted that the Petitioner could not file the aforesaid document as the same was not under power and possession of the Petitioner.
8. The learned Counsel for Respondent No. 1 denies the submissions made by the learned Counsel for the Petitioner stating that the document was always available with the Petitioner as the same was filed during the process of registration of the Impugned Trade Mark by Respondent No. 1.
9. The learned Counsel for Respondent No. 1 also submits that the document sought to be placed on record has not been referred in this Petition C.O. (COMM.IPD-TM) 391/2021 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 11/10/2025 at 00:43:27 and is not relevant for adjudication of this Petition.
10. Given the nature of the document as the same is belonging to Respondent No. 1, it is directed to be placed on record while reserving the right of the Parties to make their submissions with regard to relevancy, admissibility, and necessity of this document to be considered for adjudication of this Petition, at the time of final hearing of this Petition.
11. Accordingly, the Application stands disposed of. C.O. (COMM.IPD-TM) 391/2021
12. List for hearing on 28.01.2026.
TEJAS KARIA, J OCTOBER 9, 2025/ 'A' C.O. (COMM.IPD-TM) 391/2021 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 11/10/2025 at 00:43:27