Delhi High Court - Orders
A. Menarini India Private Limited vs Mankind Consumer Products Private ... on 24 April, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~9
* 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. along with
Mr. Ananya Kumar, Mr. Kamaljeet
Singh, Mr. Utkarsh Khandelwal, Mr.
Vaibhav Khanna, Mr. Krisna
Gambhir, Ms. Shreya Sethi and Mr.
Himanshu Mishra, Advs.
versus
MANKIND CONSUMER PRODUCTS PRIVATE LIMITED
.....Respondent
Through: Mr Rajiv Nayyar, Sr. Adv. and Mr.
Akhil Sibal, Sr Adv. with Mr
Prateush Sharma and Ms Pallavi
Shali, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 24.04.2026
1. This appeal has been filed challenging the order dated 20.03.2026 passed by the learned Single Judge on an application filed by the respondent under Order XXXIX Rules 1 & 2 of CPC, 1908 in CS(COMM) 280/2026.
2. Mr. Rajiv Nayyar submits that as the impugned order has been passed without notice to the appellant herein, he is agreeable on the impugned order being kept in abeyance till the learned Single Judge decides the application afresh. Mr.Sandeep Sethi, is also agreeable to the submission made by Mr.Nayyar.
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 28/04/2026 at 20:46:55
3. He also states that the reply to the application shall be filed within ten days. Rejoinder thereto, be filed within one week thereafter.
4. List the application before the learned Single Judge on 18.05.2026.
5. Suffice to state the submission made by Mr. Nayyar to which Mr. Sethi is agreeable, is taken on the record.
6. It is clarified that this Court has not expressed itself on the issues/merits of the appeal.
7. This appeal along with pending application is closed V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J APRIL 24, 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 28/04/2026 at 20:46:55