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Ab Skf vs M/S Arihant Agency & Ors on 9 February, 2026

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~45
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 1021/2024
                                    AB SKF                                                       .....Plaintiff
                                                                  Through: Mr. Saif Khan, Mr. Prajjwal
                                                                  Kushwah, Ms. Diya Viswanath and Ms. Shayal
                                                                  Anand, Advocates.

                                                                  versus

                                    M/S ARIHANT AGENCY & ORS.                 .....Defendants
                                                 Through: Mr. Arnav Goyal, Advocate.
                                                 Mr. Rahul Berwar, Ms. Nidhi Jain, Mr. Deepesh
                                                 Bhardwaj, Mr. Apoorv Bansal, Ms. Manini Sidhu,
                                                 Ms. Aayushi Tiwari, Advocates for D2 to D16,
                                                 D17, D26, D27 and D28.

                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                                  ORDER

% 09.02.2026 I.A. 3547/2026

1. This joint application is filed on behalf of the parties under Order XXIII Rule 3 CPC for recording the settlement arrived at between them vide Settlement Agreement dated 10.12.2025, copy of which has been placed on record as Document-C to this application.

2. Court has perused the terms of the settlement and finds the same to be lawful.

3. Accordingly, for the reasons stated in the application, the same is allowed, recording the settlement between the parties.

4. Application stands disposed of.

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 10/02/2026 at 20:34:58 CS(COMM) 1021/2024

5. This suit is filed on behalf of the Plaintiff inter alia seeking permanent injunction restraining Defendants No. 1 to 17 and John Doe(s) from infringing the name/mark 'SKF', 'SKF' trade dress and/or any other mark identical or deceptively similar to trademark 'SKF'.

6. During the pendency of the suit, parties have amicably settled their inter se disputes and executed a Settlement Agreement on 10.12.2025, incorporating the terms of settlement.

7. The suit is decreed in terms of prayer clauses 69(a) to (d) of the plaint.

8. Registry is directed to draw up the decree sheet.

9. Since parties have settled their disputes, it is directed that Defendant No. 18 shall remove the lien marked on the bank account of Defendant No. 7 as earlier directed vide order dated 16.10.2025. Permission is granted to remit the damages and cost etc., to the Plaintiff as per applicable RBI Rules and in accordance with law.

10. Plaintiff is held entitled to refund of entire court fee in accordance with Court Fees Act, 1870.

11. Suit is disposed of along with pending applications.

12. Date of 24.02.2026 stands cancelled.

JYOTI SINGH, J FEBRUARY 9, 2026/YA CS(COMM) 1021/2024 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 10/02/2026 at 20:34:58