Madras High Court
Ab Skf vs Nutech Bearings And 2 Others on 6 April, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
A No. 13 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06-04-2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
A No. 13 of 2026
IN C.S(COMM DIV) NO. 1 OF 2026
AB SKF
Represented by its Authorized Signatory
Mr.Nripendra Kashyap, SE 415, 50 Goteborg
Sweden
..Applicant(s)
Vs
1. NuTech Bearings
Rep by its Partner,
Mr.K.J.A.S.Ravi Pather,
Old.No.151, Thambu Chetty Street,
Chennai-600001, Tamil Nadu.
2. Heeraa Bearings and Oils
Rep.by its Proprietor Mr.Harishkumar
Sharmila,
No.224. P.H.Road, Maduravoyal,
Tiruvallur-600 095, Tamil Nadu, India
3. Navkaar Trading Company
Rep.by its Proprietor Mr.Harishkumar
Sharmila,
No 9, Pillayar Koil St, MG Nagar,
Poonamallee, Chennai, Tamil Nadu 600 056
..Respondent(s)
PRAYER: To join all the causes of action in respect of the relief of injunction
for infringement of trade mark and copyright and passing off in the above suit.
__________
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https://www.mhc.tn.gov.in/judis
A No. 13 of 2026
SENTHILKUMAR RAMAMOORTHY, J.
RNA
For Applicant(s): M/S.Premchandar K
For Respondent(s): Mr.A.Swaminathan for R2 & R3
Mr.D.Ashok Kumar for R1
ORDER
By this application, the plaintiff seeks to join the causes of action relating to infringement of trade mark, copyright and passing off.
2. The plaintiff has instituted the action as a rolled up action in respect of alleged trade mark infringement, copyright infringement and passing off.
3. The defendants have not filed the counter in this application till date.
4. Considering that the rolled up action is instituted against common defendants, it is in the interest of justice that these causes of action be combined so as to avoid multiplicity of proceedings. Therefore, this application is allowed as prayed for.
06-04-2026 (2/3) RNA A No. 13 of 2026 IN C.S(COMM DIV) NO. 1 OF 2026 __________ Page2 of 2 https://www.mhc.tn.gov.in/judis