Delhi High Court - Orders
A. Menarini India Private Limited vs Mankind Consumer Products Private ... on 21 April, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 107/2026 CM APPL. 24840/2026
A. MENARINI INDIA PRIVATE LIMITED .....Appellant
Through: Mr. Sandeep Sethi, Sr. Adv. and Mr.
Manish K. Jha, Sr. Adv. with Mr.
Ananya Kumar, Mr. Kamaljeet Singh,
Mr. Utkarsh Khandelwal, Mr.
Vaibhav Khanna, Mr. Krisna
Gambhir, Ms.Shreya Sethi, Mr.
Himanshu, Advs.
versus
MANKIND CONSUMER PRODUCTS PRIVATE LIMITED
.....Respondent
Through: Mr. Rajiv Nayyar, Senior Adv. and Mr
Akhil Sibal, Senior Adv. with Ms.
Pallavi Shali, Mr. Prateush Sharma,
Ms. Sugandh Shahi and Mr. Aditya
Patodia, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 21.04.2026 CM APPL. 24841/2026 (Exemption)
1. Exemption is allowed, subject to all just exceptions.
2. The application stands disposed of.
FAO(OS) (COMM) 107/2026 CM APPL. 24840/20261. Issue notice. Notice is accepted by Ms. Pallavi Shali, learned counsel for the respondent.
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 21:20:50
2. Learned senior counsel for the parties agree that they shall file written submissions within two days, by giving reference to the judgments, which they wish to rely upon.
3. Re-notify on 24.04.2026.
V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J APRIL 21, 2026/rk 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 21:20:50