Delhi High Court - Orders
Alkem Laboratories Ltd vs Alchem International Pvt. Ltd on 6 November, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1050/2018
ALKEM LABORATORIES LTD. .....Plaintiff
Through: Mr. Rajiv Nayar, Sr. Adv. with Mr.
Sagar Chandra, Ms. Ishani Chandra,
Ms. Srijan Uppal, Ms. Mehek Dua,
Mr. Samanyu Bhatnagar and Mr.
Prabhav Bahugna, Advs.
versus
ALCHEM INTERNATIONAL PVT. LTD. .....Defendant
Through: Mr. D.P. Singh, Sr. Adv. with Ms.
Sonam Gupta, Mr. Saumay Kapoor,
Mr. Shiva Pande and Ms. Ritvika
Poswal, Advs. Contemnor Nos. 2, 3
and 4
Mr. Rajsekhar Rao, Sr. Adv. with Ms.
Sonam Gupta, Mr. Saumay Kapoor,
Mr. Shiva Pande, Ms. Ritvika Poswal,
Advs.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 06.11.2025 I.A. 27387/2025
1. This is an application filed under Order XXXIX Rule 2A read with Section 151 Code of Civil Procedure, 1908 ('CPC').
2. Learned senior counsel for the defendant appears on advance notice. He states that the defendant has taken steps to ensure compliance of the injunction order dated 10.10.2025 read in conformity with the direction issued by the Division Bench vide its order dated 17.10.2025. 2.1. He states the defendant has discontinued any direct sales of its products and has also discontinued any further sales to any of its CNF CS(COMM) 1050/2018 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 07/11/2025 at 23:09:47 agents. He further states that all corrective steps for removing social media platform listings and e-commerce platform listings have also been taken. 2.2. He states that an updated stock statement with respect to its existing stock and the stock that had already been dispatched will be filed within one (1) week.
2.3. He has handed over a short note dated 06.11.2025, which reads as under:
"a) Ceased manufacturing, selling or offering for sale any new products under the trademark 'ALCHEM/ALCHEMLIFE', except products permitted under the order dated 17.10.2025 passed by the Hon'ble Division Bench in FAO(OS)(COMM) 166 of 2025 entitled 'Alchem International Pvt. Ltd. v. Alkem Laboratories Ltd.' (Order dated 17.10.2025).
Sample email dated 11.10.2025 demonstrating that the Defendant has stopped manufacturing/packaging products under the impugned mark "ALCHEM/ALCHEMLIFE" is annexed herewith as Document 1.
b) Taken down the website alchemlife.com.
Screenshot of the webpage alchemlife.com is annexed as Document 2.
c) Deactivated its Instagram, Facebook, YouTube and LinkedIn pages. Screenshots of the inaccessible social media pages are annexed as Document 3.
d) Removed all retail products from the website alcheminternational.com and the website is now only confined to APIs as specifically permitted under the order dated 10.10.2025. Screenshots of alcheminternational.com are annexed as Document 4.
e) Ceased to sell or offer for sale any retail products on any digital platform. The products available on these platforms are ones being stock already in market, or are being listed by third party vendors, which listing is permitted under the Order dated 17.10.2025. Screenshots of sample listings on digital platforms is annexed as Document 5."
2.4. He states that this matter may be taken up after the Division Bench has heard the matter, and states that the defendant undertakes to ensure that it remains fully compliant with the injunction order read with the order of CS(COMM) 1050/2018 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 07/11/2025 at 23:09:47 the Division Bench.
3. In view of the aforesaid statement of the defendant no. 1, the matter is adjourned to the date already fixed, i.e., 03.12.2025. I.A. 27386/2025 (seeking appointment of Local Commissioner)
4. This is an application filed on behalf of the plaintiff under Order XXVI Rule 9 and Order XXXIX Rule 7 of the CPC read with Section 151 CPC, for the appointment of a Local Commissioner.
5. In view of the aforesaid statements of the defendant, no orders are being passed in the captioned application.
MANMEET PRITAM SINGH ARORA, J NOVEMBER 6, 2025/msh/aj CS(COMM) 1050/2018 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 07/11/2025 at 23:09:47