Delhi High Court - Orders
Ab Skf vs M/S Arihant Agency & Ors on 16 October, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1021/2024, I.A. 26005/2025, I.A. 26006/2025, I.A.
26020/2025, I.A. 26041/2025, I.A. 26021/2025
AB SKF
.....Plaintiff
Through: Mr. Saif Khan, Mr. Prajjwal
Kushwaha, Mr. Shayal Anand, Advs.
versus
M/S ARIHANT AGENCY & ORS.
.....Defendant
Through: Mr. Arnav Goyal, Adv.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 16.10.2025 I.A. 26021/2025 (under Section 151 of the CPC seeking de-freezing of Bank Accounts freezed in the execution of the ex-parte ad-interim order dated 18.11.2024 passed by this Court)
1. The present application has been filed by Defendant No. 2 seeking directions for de-freezing of its Bank Account (i.e., 4348455973) which was frozen in pursuance to the ad-interim order dated 18.11.2024.
2. Learned counsel for the Defendant No. 2 states that the operative direction is set out at paragraph '35.3' of the order dated 18.11.2024. He states that Defendant No. 2 is in compliance with the order dated 18.11.2024 and has not dealt with infringing goods thereafter.
CS(COMM) 1021/2024 Page 1 of 8This 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 20/10/2025 at 22:01:31 2.1. He states that the amount lying in the bank account no. 4348455973 is Rs. 11,08,445. He states pending the adjudication of this application, Defendant No. 2 be permitted to operate the said bank account.
3. Issue notice. Learned counsel for Non-applicant/Plaintiff accepts notice.
4. He states that he seeks to file a reply to this application.
5. He states that the Defendant no. 2 is also a contemnor in I.A. no. 5922/2025 (u/o 39 Rule 2A of CPC) where notice was issued to the said Defendant vide order dated 05.03.2025 and no reply has been filed by the said Defendant till date. Hence, he states that the bank be directed to mark a lien on the existing balance and not permit any withdrawal of the said amount.
6. This Court has heard the counsel for the parties.
7. The bank will mark a lien on the above-said balance amount and not permit its withdrawal, without the orders of this Court. The statement be filed on record as well as a certificate recording the lien.
8. Upon steps being taken by Defendant No. 2, issue notice to proforma Defendant No. 18 for the aforesaid compliance.
9. Subject to the Defendant No. 18/bank marking a lien on the above said amount and freezing any withdrawal of the said amount, Defendant No. 18/bank shall permit Defendant No. 2 to operate this account for receiving future credits.
I.A _26020/2025 (under Section 151 of the CPC seeking de-freezing of Bank Accounts freezed in the execution of the ex-parte ad-interim order dated 18.11.2024 passed by this Court) CS(COMM) 1021/2024 Page 2 of 8 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 20/10/2025 at 22:01:31
10. The present application has been filed by Defendant No. 4 seeking directions for de-freezing of its Bank Account (i.e., 5547719507) which was frozen in pursuance to the ad-interim order dated 18.11.2024.
11. Learned counsel for the Defendant No. 4 states that the operative direction is set out at paragraph '35.3' of the order dated 18.11.2024. He states that Defendant No. 4 is in compliance with the order dated 18.11.2024 and has not dealt with infringing goods thereafter. 11.1. He states that currently the amount lying in the bank 5547719507 is Rs. 8,55,993. He states pending the adjudication of this application, Defendant No. 4 be permitted to operate the said bank account.
12. Issue notice. Learned counsel for Non-applicant/Plaintiff accepts notice.
13. He states that he seeks to file a reply to this application.
14. He states that the Defendant no. 4 is also a contemnor in I.A. no. 5922/2025 (u/o 39 Rule 2A of CPC) where notice was issued to the said Defendant vide order dated 05.03.2025 and no reply has been filed by the said Defendant till date. Hence, he states that the bank be directed to mark a lien on the existing balance and not permit any withdrawal of the said amount.
15. This Court has heard the counsel for the parties.
16. The bank will mark a lien on the above-said balance amount and not permit its withdrawal, without the orders of this Court. The statement be filed on record as well as a certificate recording the lien.
17. Upon steps being taken by Defendant No. 4, issue notice to proforma Defendant No. 18 for the aforesaid compliance.
CS(COMM) 1021/2024 Page 3 of 8This 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 20/10/2025 at 22:01:31
18. Subject to the Defendant No. 18/bank marking a lien on the above said amount and freezing any withdrawal of the said amount, Defendant No. 18/bank shall permit Defendant No. 4 to operate this account for receiving future credits.
I.A 26005/2025 (under Section 151 of the CPC seeking de-freezing of Bank Accounts freezed in the execution of the ex-parte ad-interim order dated 18.11.2024 passed by this Court)
19. The present application has been filed by Defendant No. 5 seeking directions for de-freezing of its Bank Account (i.e., 1913948403) which was frozen in pursuance to the ad-interim order dated 18.11.2024.
20. Learned counsel for the Defendant No. 5 states that the operative direction is set out at paragraph '35.3' of the order dated 18.11.2024. He states that Defendant No. 2 is in compliance with the order dated 18.11.2024 and has not dealt with infringing goods thereafter. 20.1. He states that currently the amount lying in the bank 1913948403 is Rs. 34,52,311. He states pending the adjudication of this application, Defendant No. 5 be permitted to operate the said bank account.
21. Issue notice. Learned counsel for Non-applicant/Plaintiff accepts notice.
22. He states that he seeks to file a reply to this application.
23. He, however, states that subject to the existing balance in the bank account being preserved, Plaintiff has no objection if Defendant No. 5 operates his account towards any future credits.
24. He states that the Defendant no. 5 is also a contemnor in I.A. no. 5922/2025 (u/o 39 Rule 2A of CPC) where notice was issued to the said Defendant vide order dated 05.03.2025 and no reply has been filed by the CS(COMM) 1021/2024 Page 4 of 8 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 20/10/2025 at 22:01:31 said Defendant till date. Hence, he states that the bank be directed to mark a lien on the existing balance and not permit any withdrawal of the said amount.
25. This Court has heard the counsel for the parties.
26. The bank will mark a lien on the above-said balance amount and not permit its withdrawal, without the orders of this Court. The statement be filed on record as well as a certificate recording the lien.
27. Upon steps being taken by Defendant No. 5, issue notice to proforma Defendant No. 18 for the aforesaid compliance.
28. Subject to the Defendant No. 18/bank marking a lien on the above said amount and freezing any withdrawal of the said amount, Defendant No. 18/bank shall permit Defendant No. 5 to operate this account for receiving future credits.
I.A. 26041/2025 (under Section 151 of the CPC seeking de-freezing of Bank Accounts freezed in the execution of the ex-parte ad-interim order dated 18.11.2024 passed by this Court)
29. The present application has been filed by Defendant No. 7 seeking directions for de-freezing of its Bank Account (i.e., 1312374315) which was frozen in pursuance to the ad-interim order dated 18.11.2024.
30. Learned counsel for the Defendant No. 7 states that the operative direction is set out at paragraph '35.3' of the order dated 18.11.2024. He states that Defendant No. 2 is in compliance with the order dated 18.11.2024 and has not dealt with infringing goods thereafter.
CS(COMM) 1021/2024 Page 5 of 8This 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 20/10/2025 at 22:01:31 30.1. He states that currently the amount lying in the bank 1312374315 is Rs. 8,04,344. He states pending the adjudication of this application, Defendant No. 7 be permitted to operate the said bank account.
31. Issue notice. Learned counsel for Non-applicant/Plaintiff accepts notice.
32. He states that he seeks to file a reply to this application. He submits that Defendant No. 7 is related to other defendants, who have violated the interim order dated 18.11.2024.
33. He, however, states that subject to the existing balance in the bank account being preserved, Plaintiff has no objection if Defendant No. 7 operates his account towards any future credits. He states that the bank be directed to mark a lien on the existing balance in this account and not permit any withdrawal of the said amount.
34. This Court has heard the counsel for the parties.
35. The bank will mark a lien on the above-said balance amount and not permit its withdrawal, without the orders of this Court. The statement be filed on record as well as a certificate recording the lien.
36. Upon steps being taken by Defendant No. 7, issue notice to proforma Defendant No. 18 for the aforesaid compliance.
37. Subject to the Defendant No. 18/bank marking a lien on the above said amount and freezing any withdrawal of the said amount, Defendant No. 18/bank shall permit Defendant No. 7 to operate this account for receiving future credits.
I.A. 26006/2025 (under Section 151 of the CPC seeking de-freezing of Bank Accounts freezed in the execution of the ex-parte ad-interim order dated 18.11.2024 passed by this Court) CS(COMM) 1021/2024 Page 6 of 8 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 20/10/2025 at 22:01:31
38. The present application has been filed by Defendant No. 8 seeking directions for de-freezing of its Bank Account (i.e., 2146343119) which was frozen in pursuance to the ad-interim order dated 18.11.2024.
39. Learned counsel for the Defendant No. 8 states that the operative direction is set out at paragraph '35.3' of the order dated 18.11.2024. He states that Defendant No. 8 is in compliance with the order dated 18.11.2024 and has not dealt with infringing goods thereafter.
40. He states that currently the amount lying in the bank 2146343119 is Rs. 517. He states pending the adjudication of this application, Defendant No. 8 be permitted to operate the said bank account.
41. Issue notice. Learned counsel for Non-applicant/Plaintiff accepts notice.
42. He states that he seeks to file a reply to this application. He submits that Defendant No. 8 is related to other defendants, who have violated the interim order dated 18.11.2024.
43. He, however, states that subject to the existing balance in the bank account being preserved, Plaintiff has no objection if Defendant No. 8 operates his account towards any future credits. He states that the bank be directed to mark a lien on the existing balance in this account and not permit any withdrawal of the said amount.
44. This Court has heard the counsel for the parties.
45. The bank will mark a lien on the above-said balance amount and not permit its withdrawal, without the orders of this Court. The statement be filed on record as well as a certificate recording the lien.
CS(COMM) 1021/2024 Page 7 of 8This 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 20/10/2025 at 22:01:31
46. Upon steps being taken by Defendant No. 8, issue notice to proforma Defendant No. 18 for the aforesaid compliance.
47. Subject to the Defendant No. 18/bank marking a lien on the above said amount and freezing any withdrawal of the said amount, Defendant No. 18/bank shall permit Defendant No. 8 to operate this account for receiving future credits.
I.A. 26005/2025, I.A. 26006/2025, I.A. 26020/2025, I.A. 26041/2025, I.A. 26021/2025
48. List for compliance of the aforesaid directions before the learned Joint Registrar (J) on 07.11.2025.
49. The parties are at liberty to approach the concerned bank with a copy of this order for early compliance.
50. 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 16, 2025/ck CS(COMM) 1021/2024 Page 8 of 8 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 20/10/2025 at 22:01:31