Delhi High Court - Orders
Swarovski India Private Limited vs Nazima Rehman Proprietor Of Glittex Inc on 22 December, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 509/2025
SWAROVSKI INDIA PRIVATE LIMITED .....Petitioner
Through: Mr. Dayan Krishnan, Sr. Advocate
with Mr. Shankh Sengupta, Mr.Albert
Sebastian, Mr. Sujoy, Mr. Shreyash
Sharma and Ms. Radhika Yadav,
Advocates.
versus
NAZIMA REHMAN PROPRIETOR OF GLITTEX INC
.....Respondent
Through: Mr. Anand Sanjay M. Nuli, Sr.
Advocate with Mr. Suraj and Mr.
Akshay Ravi, Advocates.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 22.12.2025
1. During the course of submissions, learned senior counsel appearing for the parties drew the attention of the Court to various documents and relevant contractual clauses.
2. However, the Court, considering the circumstances, requested the parties to suggest an interim mechanism that would, in the interregnum, adequately protect the rights and interests of both sides.
3. The aforesaid request was made keeping in view the fact that the winter vacations are scheduled to commence from 25.12.2025, and that the matter would necessarily have to be taken up after the vacation period.
4. Mr. Dayan Krishnan, learned senior counsel appearing for the 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 23/12/2025 at 20:57:12 petitioner has suggested the following arrangement:-
"1. Without prejudice to their rights and contentions, the Parties have agreed to maintain status quo in relation to the Forum (South) Mall boutique until the next date of hearing, on the terms recorded below:
a. The Respondent shall pay to the Petitioner a sum of INR 70,00,000 (Rupees seventy lakh only), i.e. the outstanding payments towards the material and goods already supplied, on or before 25 December 2025.
b. In case the Respondent raises a request for supply of additional goods for the Forum (South) Mall boutique, the Petitioner will be required to effect any such supply only after: (i) the Respondent clears the outstanding amount set out in paragraph 3(a) above; and ii) the Respondent makes advance payments) towards the additional goods requested, as may be agreed between the parties.
c. The Respondent undertakes that it shall not, directly or indirectly, remove, dismantle, alter, or cause to be removed/dismantled/altered, any furnishing, fixtures, fittings, signage, branding, architecture, retail equipment, or any other article associated with or belonging to the Petitioner at the Forum (South) Mall boutique, till the next date of hearing.
d. The Respondent undertakes that it shall not create or attempt to create any third party rights or interests in respect of the Forum (South) Mall boutique, and shall not enter into any arrangement, understanding, agreement, term sheet, licence, lease, franchise, concession, or other engagement (whether binding or non-binding) with any third party in relation to the Forum (South) Mall boutique (including its operation, management, possession, or use). The Respondent further undertakes that it shall not transfer and/or hard over the Forum (South) Mall boutique to any other entity, ill the next date. of hearing.
e. In the event of any breach of the above directions/undertakings, the aggrieved party shall be at liberty to apply to the Hon'ble High Court."
5. With respect to Clause 1(a), Mr. Anand Sanjay M. Nuli, learned senior counsel, submitted that instead of requiring payment on or before 25.12.2025, the timeline be extended till 01.01.2026.
6. The request seems to be reasonable, it is thus, directed that the Respondent shall pay to the Petitioner a sum of INR 70,00,000/- (Rupees 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 23/12/2025 at 20:57:12 Seventy Lakh only), being the outstanding amount towards the material and goods already supplied, on or before 01.01.2026.
7. With respect to Clause 1(b)(ii), Mr. Sanjay M. Nuli, learned senior counsel, submitted that although a credit facility of 45 days was earlier being availed by the opposite party, in the prevailing circumstances, the same may suitably be curtailed. However, the respondent should not be made liable for advance payment.
8. On overall consideration, the Court finds that the Clause 1 (b)(ii) be substituted as under:-
"b. .....
....
(ii) Respondent shall make the payment for additional goods as requested, within a period of 30 days from the date of issuance of invoice."
9. Subject to the aforesaid two modifications, the proposed arrangement shall remain operative till the next date of hearing.
10. It is clarified that the aforesaid arrangement is purely ad interim and without prejudice to the rights and contentions of the parties. This interim mechanism shall not be construed as forming part of, or having any bearing on, the main dispute that has arisen between the parties
11. List this matter on 14.01.2026.
PURUSHAINDRA KUMAR KAURAV, J DECEMBER 22, 2025 Nc/mj 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 23/12/2025 at 20:57:12