Loreal S.A vs Spv Laboratories Private Limited on 23 January, 2026

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Delhi High Court - Orders

Loreal S.A vs Spv Laboratories Private Limited on 23 January, 2026

Bench: C. Hari Shankar

                  $~5
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         FAO (COMM) 18/2026, CM APPLs. 4701/2026, 4702/2026,
                            4703/2026, 4704/2026 & 4705/2026

                            LOREAL S.A.                                                                     .....Appellant
                                                          Through: Ms. Swathi Sukumar, Sr. Adv.
                                                          with Mr. Shravan Kumar Bansal and Ms.
                                                          Suvarna Singh, Advs.

                                                          versus

                            SPV LABORATORIES PRIVATE LIMITED                                             .....Respondent
                                        Through:

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                                          ORDER

% 23.01.2026 CM APPL. 4704/2026 (for exemption)

1. Exemption allowed subject to all just exceptions.

2. Application stand disposed of.

FAO (COMM) 18/2026, CM APPLs. 4701/2026 & 4705/2026

3. Issue notice to the respondents, returnable on 2 March 2026.

4. Notice may be served on the respondent additionally through Counsel, who appeared on behalf of the respondent before the learned Commercial Court.

FAO (COMM) 18/2026 Page 1 of 2

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 28/01/2026 at 20:32:44

5. As this is a statutory appeal, we dispense with the requirement of exchange of pleadings.

6. Re-notify on 2 March 2026 for disposal in the Supplementary List.

7. However, both sides are directed to place on record short notes of their respective submissions not exceeding four pages each, duly cross referencing PDF page numbers of the record, after exchanging copies with each other at least a week in advance of the next date of hearing.

CM APPL. 4703/2026 (for summoning the record)

8. This application seeks summoning of the trial court record.

9. Let the trial court record be requisitioned and electronic copies thereof be placed on both the files. Application is disposed of.

C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

JANUARY 23, 2026/aky FAO (COMM) 18/2026 Page 2 of 2 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 28/01/2026 at 20:32:44

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Delhi High Court - Orders