Delhi High Court - Orders
M/S Haldiram (India) Pvt Ltd And Ors vs M/S Haldiram Bhujiawala Pvt Ltd And Anr on 21 April, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~2 to 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O.(COMM.IPD-CR) 768/2022
M/S HALDIRAM (INDIA) PVT LTD AND ORS .....Petitioners
Through: Mr. Neeraj Grover, Mr. Kashish Sethi,
Mr. Tushar Ranaut and Ms. Arpita
Mishra, Advocates.
versus
M/S HALDIRAM BHUJIAWALA PVT LTD AND ANR
.....Respondents
Through: Mr. Kapil Rustagi, Advocate for R-1.
(3)
+ FAO-IPD 24/2021, CM APPL.37141/2019, CM APPL.40161/2019 &
CM 13/2025
HALDIRAM BHUJIAWALA LTD .....Appellant
Through: Mr. Kapil Rustagi, Advocate.
versus
M/S HALDIRAM INDIA PVT LTD & ORS ....Respondents
Through: Mr. Neeraj Grover, Mr. Kashish Sethi,
Mr. Tushar Ranaut and Ms. Arpita
Mishra, Advocates.
(4)
+ C.O.(COMM.IPD-CR) 796/2022
M/S HALDIRAM (INDIA) PVT LTD AND ORS .....Petitioners
Through: Mr. Neeraj Grover, Mr. Kashish Sethi,
Mr. Tushar Ranaut and Ms. Arpita
Mishra, Advocates.
versus
M/S HALDIRAM BHUJIAWALA PVT LTD AND ANR
.....Respondents
Through: Mr. Kapil Rustagi, Advocate for R-1.
(5)
+ FAO-IPD 45/2021 & CM APPL.7600/2016
C.O.(COMM.IPD-CR) 768/2022 & Other Connected Matters 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 22/04/2026 at 21:41:18
PRABHU SHANKAR AGGARWAL .....Appellant
Through: Mr. Kapil Rustagi, Advocate.
versus
ANAND KUMAR DEEPAK KUMAR & ORS .....Respondents
Through: Mr. Neeraj Grover, Mr. Kashish Sethi,
Mr. Tushar Ranaut and Ms. Arpita
Mishra, Advocates.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 21.04.2026 FAO-IPD 45/2021
1. Mr. Kapil Rustagi, learned counsel appearing on behalf of the appellant Mr. Prabhu Shankar Aggarwal states that unfortunately Mr. Prabhu Shankar Aggarwal has left for his heavenly abode on 27.02.2026. He states that the death certificate will be filed within a week from date.
2. Learned counsel for the appellant states that in such circumstances the appeal itself may have become infructuous and would abate.
3. He would take appropriate instructions in that regard. C.O.(COMM.IPD-CR) 768/2022 & C.O.(COMM.IPD-CR) 796/2022
4. Mr. Kapil Rustagi, learned counsel appearing on behalf of the respondent, seeks and is granted four weeks' time to file the reply to the copyright rectification petitions bearing nos. C.O.(COMM.IPD-CR) 768/2022 & C.O.(COMM.IPD-CR) 796/2022.
5. Rejoinder thereto be filed within four weeks thereafter.
CM APPL.37142/2019 in FAO-IPD 24/2021(Summoning of Trial Court Record)
6. This is an application under Section 151 of the Code of Civil Procedure, 1908, filed on behalf of the appellant, seeking summoning of the Trial Court C.O.(COMM.IPD-CR) 768/2022 & Other Connected Matters 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 22/04/2026 at 21:41:18 Records.
7. As Trial Court Records are already on record, the application has been rendered infructuous.
8. Accordingly, the application stands disposed of being infructuous.
FAO-IPD 24/20219. It is informed that the Trial Court record in respect of the Suit bearing no. CS (COMM.)249/2019, pending before the learned Trial Court has been appended to the present appeal.
10. List all the matters on 16.09.2026.
TUSHAR RAO GEDELA, J APRIL 21, 2026 yrj C.O.(COMM.IPD-CR) 768/2022 & Other Connected Matters 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 22/04/2026 at 21:41:18