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Anjani Steels Limited vs Shailputri Iron And Steels Private ... on 18 November, 2025

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                          $~19
                          *         IN THEHIGH COURTOF DELHIAT NEW DELHI
                          +         CS(COMM) 330/2024 & I.A. 9138/2024 I.A. 9140/2024 I.A.
                                    19961/2025 I.A. 28585/2025

                                    ANJANI STEELS LIMITED                                                           .....Plaintiff
                                                                  Through:            Mr. Vikramjeet Singh, Advocate

                                                                  versus

                                    SHAILPUTRI IRON AND STEELS PRIVATE LIMITED & ORS.
                                                                             .....Defendants
                                                  Through: Mr. Raghav Bhalla, Ms. Ishita Suri
                                                           and Mr. Abhishek, Advs

                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                   ORDER

% 18.11.2025 I.A. 28585/2025

1. The present application has been filed under Section 124 of the Trade Marks Act,1999 for framing of issue regarding the invalidity of Defendant's Trade Mark registration, read with Section 151 of the Code of Civil Procedure,1908 ['CPC'].

2. Issue notice.

3. Learned counsel for the non-applicant/defendant accepts notice.

4. He seeks and is granted four (4) weeks to file his reply.

5. Rejoinder, if any, be filed within four (4) weeks thereafter.

6. List before the learned Joint Registrar (J) on 20.01.2026.

7. List before Court on 24.03.2026.

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 19/11/2025 at 21:45:15 I.A. 19961/2025

8. The present application has been filed on behalf of the Defendant under Section 124 of the Trade Marks Act,1999, read with Section 151 of the CPC.

9. Learned counsel for the non-applicant/plaintiff seeks and is granted four (4) weeks' time to file his reply.

10. Rejoinder, if any, be filed within four (4) weeks thereafter.

11. List before the learned Joint Registrar (J) on 20.01.2026.

12. List before Court on 24.03.2026.

13. Learned counsel for the plaintiff states that the captioned application has been allowed vide order dated 18.02.2025 and the defendants have been directed to answer the interrogatories by filing an affidavit within four (4) weeks from 18.02.2025, however, the defendants have failed to comply with the said order dated 18.02.2025.

14. Learned counsel for the defendant states that compliance of the order dated 18.02.2025 could not be carried out due to bereavement in the family of the counsel, and he states that the defendant undertakes to file the affidavit within four (4) weeks.

15. It is clarified that in case the affidavit is not filed within the said time, the defence of the defendant shall be struck off.

16. List before the learned Joint Registrar (J) on 20.01.2026.

17. List before Court on 24.03.2026.

MANMEET PRITAM SINGH ARORA, J NOVEMBER 18, 2025/mt Page 2 of 2 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 19/11/2025 at 21:45:15