Delhi High Court - Orders
Meta Platforms Inc vs Noufelmalol And Anr on 15 October, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 109/2024 & EX.APPL.(OS) 1488/2025
META PLATFORMS INC .....Decree Holder
Through: Mr. J.V. Abhay, Mr. Dhruv Grover,
Advocates
versus
NOUFELMALOL AND ANR .....Judgement Debtors
Through: Mr. Haneesh Krishnan, Advocate
(through VC)
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 15.10.2025 EX.APPL.(OS) 1488/2025 (for correction)
1. This is an application filed by the decree holder under Section 152 read with Section 151 of the Code of Civil Procedure, 1908, seeking correction of the order dated 15.09.2025 and more specifically paragraph '5' therein.
2. Learned counsel for the decree holder states that as on 15.09.2025, there were active links available on Zomato, Swiggy, Instagram, Justdial and Magicpin which the judgment debtor had to take down in compliance with the decree.
2.1. He further states that the judgment debtor has to take steps to withdraw its trademark applications from the TM registry. 2.2. He fairly states that, as on 15.09.2025, the reference to these links or the trademark applications was not a part of the record of the Court.
3. Learned counsel for the judgment debtor has entered appearance on EX.P. 109/2024 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 20/10/2025 at 21:46:57 advance service, and he states that the judgment debtor, after receiving the decree holder's letter dated 21.09.2025, has taken steps for the removal of the infringing links on Zomato, Swiggy, Instagram, Justdial and Magicpin. 3.1. He states that, to his knowledge, all the links have been taken down; however, if there is any outstanding link, the decree holder can once again communicate with him, and he shall take fresh steps for approaching Zomato, Swiggy, Instagram, Justdial and Magicpin. 3.2. He states that with respect to the URLs on Instagram, the decree holder itself is at liberty to take down the two alleged infringing links. 3.3. He states that with respect to the trademark application, the judgment debtor has made attempts through the online portal; however, the application has not been accepted due to procedural defects. He states that judgment debtor will now make a manual request to the trademark registry for withdrawal of the said applications.
4. Learned counsel for the decree holder states that he will also extend assistance to the judgment debtor and/or the counsel for taking appropriate steps before the trademark registry.
5. This Court records that in hearing held on 15.09.2025 and prior thereto, the issue of compliance of decree pertained to non-compliances listed by the investigator appointed by the decree holder in its affidavit dated 01.08.2025.
6. On 15.09.2025, this Court recorded the submissions of the judgment debtor and the decree holder with respect to the compliance of the said affidavit of the investigator's report and therefore, the submission recorded at paragraph '5' was correct; and does not require any amendment.
7. Since the issue of the alleged infringing links on Zomato, Swiggy, EX.P. 109/2024 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 20/10/2025 at 21:46:57 Instagram, Justdial, and Magicpin, as well as the withdrawal of the application before the Trademark Registry, were not placed on record, these facts did not arise for consideration were not recorded in the order
8. Be that as it may, the judgment debtor has expressed its willingness to comply with take down of the infringing links as well as withdrawal of the applications, and therefore, the decree holder cannot have any grievance against the judgment debtor.
9. The decree holder is hereby granted liberty to directly approach Zomato, Swiggy, Instagram, Justdial and Magicpin for take down of the infringing links.
10. With these observations, this application stands disposed of.
MANMEET PRITAM SINGH ARORA, J OCTOBER 15, 2025/mt/aa EX.P. 109/2024 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 20/10/2025 at 21:46:57