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Delhi High Court - Orders

The Capital Group Companies, Inc vs Ashok Kumar & Ors on 12 March, 2026

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                          $~6 (OS)
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +                                       CS(COMM) 389/2022
                                    THE CAPITAL GROUP COMPANIES, INC              .....Plaintiff
                                                 Through: Mr. Prakhar Singh Mr. Naqeeb Nawas,
                                                          Advs.
                                                 versus

                                    ASHOK KUMAR & ORS.                                                  .....Defendants
                                                Through:                              Mr. Nishant Gautam CGSC with Ms.
                                                                                      Kavya Shukla, Mr. Vineet Negi, Mr.
                                                                                      Naman Sharma and Ms. Theresa
                                                                                      Advs. (M: 9744371140).
                                                                                      Mr. Zoheb Hossain, Special Counsel
                                                                                      NFRA, Mr. Pranjal Tripathi & Mr.
                                                                                      Satyam, Advs. Ms. Nidhi Raman,
                                                                                      CGSC with Mr. Om Ram & Ms. Nikita
                                                                                      Singh, Advs. for D-4 & 5.
                                                                                      Mr. Pradyumn Sharma, Adv.
                                                                                      Mr. Varun Pathak, Ms. Amee Rana,
                                                                                      Mr. Vishesh Sharma and Mr. Tanuj
                                                                                      Sharma, Advocates for D-23 (M:
                                                                                      9599198161).
                                    CORAM:
                                    JUSTICE PRATHIBA M. SINGH
                                             ORDER

% 12.03.2026

1. This hearing has been done through hybrid mode.

2. Ld. Counsel for the Plaintiff submits that all Defendants except Defendant No. 20 (new Defendant No. 8) have been served.

3. In respect of Defendant No. 8 - Sukanti Mohapatra, it is submitted that the infringing website run by Defendant No. 8 on which the infringing goods were available has now been removed. Further, the Plaintiff is unable to serve 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 13/03/2026 at 22:46:59 the said Defendant.

4. Accordingly, the Plaintiff does not press any further relief against the said Defendant.

5. Let Mr. Nishant Gautam, ld CGSC obtain instructions from MeitY or any other department of the Government of India and file a status report in respect of the compliances undertaken pursuant to the judgment dated 24th December, 2025.

6. List on 29th April, 2026.

PRATHIBA M. SINGH, J.

MARCH 12, 2026/MR 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 13/03/2026 at 22:46:59