Delhi High Court - Orders
Aktiebolaget Volvo & Ors. ... vs 3. Learned Counsel For The Defendant ... on 24 September, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 132/2025 & I.A. 4085/2025 I.A. 4089/2025 I.A.
16783/2025
AKTIEBOLAGET VOLVO & ORS. .....Plaintiffss
Through: Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola and
Ms. Saijal Arora, Advs.
versus
VOLVO LUBRICANT OIL CO .....Defendant
Through: Ms. Himanshi Nagar and Ms. Nandini
Singh, Advs.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 24.09.2025 I.A. 4085/2025
1. This is an application filed by the Plaintiffs under Order XXXIX Rule 1 and 2 Code of Civil Procedure, 1908 ('CPC'), seeking an interim injunction.
2. There is an ad-interim injunction order dated 17.02.2025 granted in favour of the Plaintiffs.
3. Learned counsel for the Defendant states that the Defendant is not contesting the injunction order, and the same can be made absolute.
4. In view of the aforesaid submissions, the injunction granted vide order dated 17.02.2025 is made absolute until the final disposal of the suit.
5. Accordingly, the application stands disposed of.
CS(COMM) 132/2025 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 25/09/2025 at 22:55:38 I.A. 16783/2025 (for wilful disobedience of the order dated 17.02.2025)
6. This is an application filed by the Plaintiffs under Order XXXIX Rule 2-A CPC for wilful disobedience of the order dated 17.02.2025.
7. Learned counsel for the Defendant states on instructions that the Defendant will take steps immediately to purge the contempt and remove all deviations listed in the application.
7.1. She states that the Defendant will write to e-commerce marketplaces, as well as the GST department and the banks, within one (1) week from today to remove the infringing links and change the name of the Plaintiffs in their records.
7.2. She states that a copy of the applications filed with the e-commerce marketplaces, the GST department, and the banks will be provided to the Plaintiffs within one (1) week.
7.3. She states that the Court may grant a reasonable time to the Defendant to comply with the injunction order in respect of taking steps rectification of the GST records and the bank's records, as well as the email addresses.
8. Having considered the submission of the Defendant, subject to the Defendant initiating all steps within one week, the Defendant is granted an outer limit of three (3) months to ensure due compliance with the rectification of its trade name in all official and statutory records, including email.
I.A. 4089/2025 (seeking interrogatories)
9. This is an application filed by the Plaintiff under Order X1 Rule 2 [as amended by the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 ('Commercial Courts Act')], read with Section 151 of CPC, seeking interrogatories.
CS(COMM) 132/2025 Page 2 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 25/09/2025 at 22:55:38
10. Learned counsel for the Plaintiffs states that the Defendant be directed to answer interrogatory no. iii and iv so as to enable the Plaintiffs to make an assessment of its claim of damages.
11. Learned counsel for the Defendant states that she will file her reply to this application and answer interrogatory no. iii and iv within a period of two (2) weeks.
12. List before the learned Joint Registrar (J) on 18.11.2025. CS(COMM) 132/2025
13. It is a matter of record that the Defendant has not filed its written statement within 120 days of service of summons.
14. In view of this fact, the right of the Defendant to file its written statement is hereby closed.
15. Learned counsel for the Plaintiffs and defendant states that the parties are willing to consider an amicable settlement with respect to the claim for damages and costs and will discuss an out of Court settlement.
16. At joint request, list before the Court on 20.01.2026.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 24, 2025/hp/aa CS(COMM) 132/2025 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 25/09/2025 at 22:55:38