Delhi High Court - Orders
Minda Spectrum Advisory Limited & Ors vs Mindra Ev Pvt. Ltd. & Anr on 24 December, 2025
$~12
*IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1431/2025
MINDA SPECTRUM ADVISORY LIMITED & ORS.....Plaintiffs
Through: Mr. Chander M. Lall, Senior Advocate
with Ms. Aadya Chawla, Ms. Rinkoo
Kakkar, Ms. Nandini Choudhary, Ms.
Mrinalini Goyat, Mr. Aditya Prakash
Mishra & Ms. Annanya Mehan,
Advocates.
Versus
MINDRA EV PVT. LTD. & ANR. .....Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 24.12.2025 IA No. 32834/2025 (for permission to file dim/illegible/vernacular foreign documents)
1. The Plaintiffs have filed the present Application under Section 151 of the Code of Civil Procedure, 1908 ("CPC") seeking permission to file dim, illegible vernacular foreign documents at the time of filing of the Suit.
2. Considering the submissions made in the present Application, time of two weeks is granted.
3. The Application stands disposed of.
IA No. 32836/2025 (Exemption from pre-institution Mediation)
4. This is an Application filed by the Plaintiffs seeking exemption from instituting pre-litigation Mediation under Section 12A of the Commercial Courts Act, 2015 ("CC Act").
5. As the present matter contemplates urgent interim relief, in light of the judgment of the Supreme Court in Yamini Manohar v. T.K.D. Krithi, 2023 CS(COMM) 1431/2025 Page 1 of 10 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 30/12/2025 at 20:30:52 SCC OnLine SC 1382, exemption from the requirement of pre-institution Mediation is granted.
6. The Application stands disposed of.
IA No. 32838/2025 (for extension of time to file Court Fees)
7. The present Application has been filed by the Plaintiffs under Section 149 read with Section 151 of the CPC, seeking exemption from payment of Court Fees at the time of the filing of the Suit.
8. Considering the submissions made in the present Application, time of two weeks is granted to deposit the Court Fees.
9. The Application stands disposed of.
IA No. 32837/2025 (Exemption from filing the documents in separate volumes)
10. This is an Application on behalf of the Plaintiffs under Section 151 of the CPC seeking exemption from filing the documents in separate volumes.
11. For the reasons stated in the Application, the same is allowed.
12. The Application stands disposed of.
CS(COMM) 1431/2025
13. Let the Plaint be registered as a Suit.
14. Issue Summons. Let the Summons be served to the Defendants through all permissible modes upon filing of the Process Fee.
15. The Summons shall state that the Written Statement(s) shall be filed by the Defendant(s) within 30 days from the date of the receipt of Summons. Along with the Written Statement(s), the Defendant(s) shall also file an Affidavit of Admission / Denial of the documents of the Plaintiff(s), without which the Written Statement(s) shall not be taken on record.
CS(COMM) 1431/2025 Page 2 of 10This 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 30/12/2025 at 20:30:52
16. Liberty is granted to the Plaintiff(s) to file Replication(s), if any, within 30 days from the receipt of the Written Statement(s). Along with the Replication(s) filed by the Plaintiff(s), an Affidavit of Admission / Denial of the documents of Defendant(s) be filed by the Plaintiff(s), without which the Replication(s) shall not be taken on record.
17. In case any Party is placing reliance on a document, which is not in their power and possession, its details and source shall be mentioned in the list of reliance, which shall also be filed with the pleadings.
18. If any of the Parties wish to seek inspection of any documents, the same shall be sought and given within the prescribed timelines.
19. List before the learned Joint Registrar on 24.02.2026 for completion of service and pleadings.
IA No. 32835/2025 (O-XI R-1(4) of the Code of Civil Procedure, 1908)
20. The present Application has been filed on behalf of the Plaintiffs under Order XI Rule 1(4) of the CPC as applicable to Commercial Suits under the CC Act seeking leave to place on record additional documents.
21. The Plaintiffs are permitted to file additional documents in accordance with the provisions of the CC Act and the Delhi High Court (Original Side) Rules, 2018.
22. Accordingly, the Application stands disposed of. I.A. No. 32833/2025 (U/O XXXIX Rules 1 & 2 of CPC)
23. Issue Notice. Notice be served through all permissible modes upon filing of the Process Fees.
24. The present Suit has been filed for permanent injunction restraining infringement of the registered Trade Marks, 'MINDA', ' ', and CS(COMM) 1431/2025 Page 3 of 10 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 30/12/2025 at 20:30:52 ' ' ("Plaintiffs' Marks") passing off, dilution, unfair competition for rendition of accounts / damages, delivery up, etc.
25. The learned Senior Counsel for the Plaintiffs made the following submissions:
25.1. The Plaintiffs are companies incorporated under the provisions of the Companies Act, 1956. The Plaintiffs are leading manufacturers of a wide range of automotive components, including in the Electric Vehicle ("EV") segment, and transact business under the Plaintiffs' Mark. The Plaintiffs' Marks have been used extensively as part of the Plaintiffs' primary branding and corporate identity since its inception and adoption in 1958. 25.2. The Plaintiffs' Mark, 'MINDA' forms an inseparable and essential part of the Plaintiffs' Corporate Names as well as various registered Trade Marks.
The variants of the Plaintiffs' Mark, 'MINDA' have been coined and adopted over a period of time, and have been successfully registered all over the world, including India. The Plaintiffs' Mark, 'MINDA' is recognized as a well- known Mark under the list of well-known Marks vide Trade Mark No. 816590. The details of the registration of the Plaintiffs' Marks in India are as under:
S.No. Trade mark Proprietor Application Application Class Status User Date No. Date 1 Minda Minda 05/02/2020 4431208 12 Registered 1/06/1962 (word) Spectrum Advisory Limited Plaintiff No. 1 herein 2 Minda Minda 12/04/1996 711203 11 Registered 1/06/1962 (device) Spectrum CS(COMM) 1431/2025 Page 4 of 10 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 30/12/2025 at 20:30:52 Advisory Limited Plaintiff No. 1 herein 3 Minda Minda 27/04/1994 241844 9 Registered Proposed Spectrum to be used Advisory (device) Limited Plaintiff No. 1 herein 25.3. The Defendants have adopted the Marks, 'MINDRA', ' ' and ' ' ("Impugned Marks") and the Corporate Names, 'Mindra Green Energy LLP' & 'Mindra EV Pvt. Ltd' ("Impugned Trade Names") for manufacture and sale of various goods, including EV charging stations, power electronic products etc. 25.4. The features, colour combination, font style and representation of the Plaintiffs' Marks have been imitated by the Defendants in the Impugned Marks. A comparison of the Plaintiffs' Marks and the Impugned Marks is reproduced hereunder:
PLAINTIFFS' DEFENDANTS'
MARKS MARKS
MARKS MINDA MINDRA
CS(COMM) 1431/2025 Page 5 of 10
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 30/12/2025 at 20:30:52 LABEL 25.5. The Plaintiffs' representatives, in the month of August 2025, came across the Defendants' websites www.mindraev.com and wwwmindragreen.com ("Defendants' Websites"), wherein the Impugned Marks are being used by the Defendants for various goods including EV chargers and inverters. However, a WhoIs search revealed that the registrant details of the websites were concealed as Defendants' Websites. As per the information available on the Defendants' Websites, the 'Mindra Group' was established in 2017 and is engaged in manufacture and sale of various goods, including EV charging stations, power electronic products etc. 25.6. Upon further research online and particularly on the website of the Trade Marks Registry, the Plaintiffs came across registrations for the Impugned Marks. Defendant No. 2 has obtained registration over the Impugned Mark, ' ' in Class 9 vide Application No. 4701032 filed on 14.10.2020 on a proposed to be used basis and for the Impugned Mark ' ' in Class 9 vide Trade Mark Application No. 5778245 filed on CS(COMM) 1431/2025 Page 6 of 10 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 30/12/2025 at 20:30:52 January 24.01.2023, with a user claim of 25.07.2022. Defendant No. l has also obtained registration over the Impugned Mark, ' ' in Class 9 vide Trade Mark Application No. 5778246 filed on 24.01.2023, with a user claim of 25.07.2022, for the goods in respect of charging stations for electric vehicles, battery charging devices for motor vehicle. 25.7. The Plaintiffs conducted a detailed investigation into the businesses being carried on by the Defendants, in order to ascertain the use of the Impugned Marks and the Impugned Trade Name. Through the investigation, it was revealed that Defendant Nos. 1 and 2 are group companies, which are being operated from the same location and by the same set of directors. The entities are engaged in selling EV chargers, EV charging stations and solar grid inverters under the Impugned Mark, 'MINDRA' since the year 2017. The Defendants are supplying their products all over the country, including to New Delhi.
25.8. Upon finding out about the extent and scale of the business activities being conducted by the Defendants under the impugned Marks, the Plaintiffs immediately issued a Cease & Desist Notice dated 18.08.2025 ("Cease and Desist Notice") to the Defendants, calling upon them to immediately discontinue the unauthorized use of the Impugned Marks, which are deceptively similar to the Plaintiffs' Marks. The Cease-and-Desist Notice was duly sent by e-mail and speed post to the Defendants' registered addresses. In response to the Cease-and-Desist Notice, the Defendants sent a reply dated 19.09.2025, wherein they denied the allegations raised in the Cease-and- Desist Notice and refused to cease and desist from using the Impugned Marks.
CS(COMM) 1431/2025 Page 7 of 10This 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 30/12/2025 at 20:30:52
26. Having considered the submissions advanced by the learned Senior Counsel for the Plaintiffs, the pleadings and the documents on record it is clear that the Plaintiffs are the proprietor of the Plaintiffs' Marks. The Plaintiffs have been able to establish long and continuous use of the Plaintiffs' Marks with respect to wide range of automotive components, including in the electric vehicle segment. The Plaintiffs have demonstrated the goodwill and reputation acquired by the products under the Plaintiffs' Marks. The Defendants' use of the Impugned Marks and the Impugned Trade Names is prima facie dishonest and nothing but an attempt to ride the goodwill and reputation of the Plaintiff's Marks so as to cause confusion in the market.
27. The Defendants are not only riding on goodwill and reputation enjoyed by the Plaintiffs but are also attempting to show some association or nexus with the Plaintiffs, where none exists. There is a strong likelihood that unwary consumers will be duped into buying the products of the Defendants by believing them to be originating from the Plaintiffs, which is detrimental to not only the reputation and goodwill of the Plaintiffs, but is also detrimental to the consumers as they are being deceived into buying products of the Defendants as the Impugned Marks and the Impugned Trade Names are deceptively similar to the Plaintiffs' Mark.
28. The Defendants' use of the Impugned Trade Names is infringing the Plaintiffs' Marks by virtue of Section 29(5) of the Trade Marks Act, 1999 as it is deceptively similar to the Plaintiffs' Marks.
29. This is a case of triple identity, where the Plaintiffs' Marks and the Impugned Marks and the Impugned Trade Names are deceptively similar, the product category is identical and the trade channel as also the consumer base is identical. The Plaintiffs being the prior user, adopter and the registered CS(COMM) 1431/2025 Page 8 of 10 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 30/12/2025 at 20:30:52 owner of the Plaintiffs' Marks is entitled to protection. The Impugned Trade Names are also being used for dealing in identical and cognate and allied products and therefore an injunction must follow against the Impugned Trade Names as well.
30. A prima facie case of passing off has been made by the Plaintiffs on the basis of prior use and goodwill of the Plaintiffs' Marks, there is a likelihood of confusion amongst the common class of consumers, which is likely to harm the reputation of the Plaintiffs and dilute the Plaintiffs' Marks.
31. The Plaintiffs have made out a prima facie case for grant of an ex-parte ad-interim injunction. Balance of convenience is in favour of the Plaintiffs and against the Defendants. Irreparable injury would be caused to the Plaintiffs if an ex-parte ad- interim injunction is not granted.
32. Accordingly, the Defendants, their directors, assignee in business, associates, affiliates, franchisees, licensees, distributors, dealers, stockists, retailers and agents are restrained from manufacturing, selling, offering for sale, advertising, directly or indirectly dealing in automotive components, including in the electric vehicle segment, under the Impugned Marks ''MINDRA', ' ' and ' ' and / or the Impugned Trade Names, 'Mindra Green Energy LLP' and 'Mindra EV Pvt. Ltd.' or any other Trade Mark / Trade Name that may be phonetically, visually, structurally and deceptively similar to the Plaintiffs' Marks CS(COMM) 1431/2025 Page 9 of 10 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 30/12/2025 at 20:30:52 'MINDA' , ' ', and ' ' so as to cause passing off of the Plaintiffs' Marks.
33. Let the Reply to the present Application be filed within four weeks after service of Notice. Rejoinder thereto, if any, be filed before the next date of hearing.
34. The compliance of Order XXXIX Rule 3 of the CPC be done within three weeks.
35. List before this Court on 27.04.2026.
TEJAS KARIA, J DECEMBER 24, 2025 'gsr' CS(COMM) 1431/2025 Page 10 of 10 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 30/12/2025 at 20:30:52