Delhi High Court - Orders
Eicher Motors Limited vs Http//Royalenfielddealerindia.In/ & ... on 18 December, 2025
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 411/2025 & I.A. 11295/2025
EICHER MOTORS LIMITED .....Plaintiff
Through: Mr. Ritwik Sharma and Mr. C.A.
Brijesh, Advocates.
versus
HTTP//ROYALENFIELDDEALERINDIA.IN/
& ORS. .....Defendants
Through: Mr. Abhishek Gupta, CGSC with Mr.
Kumar Kartikeya and Mr. Dhananjay
Singh, Advocates for D23.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 18.12.2025
1. The learned Counsel for the Plaintiff submits that as per order dated 17.11.2025 passed by the learned Joint Registrar (Judicial), none of the Defendants have filed their Written Statements and the right to file the Written Statements stands closed.
2. The learned Counsel for the Plaintiff further submits that the Plaintiff has come across certain domain names infringing the Mark 'ROYAL ENFIELD'.
3. In view of the same, the learned Counsel for the Plaintiff seeks time to file an appropriate application for impleadment of the relevant parties, who are infringing the Mark 'ROYAL ENFIELD'.
4. At the request of the learned Counsel for the Plaintiff, list on 20.04.2026.
TEJAS KARIA, J DECEMBER 18, 2025/sms 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 19/12/2025 at 21:03:24