M/S. Pyromaitre Thermal India Pvt. ... vs Pyromaitre Inc. Thr Its Authorized Rep ...
2026 Latest Caselaw 637 Bom

Bombay High Court

M/S. Pyromaitre Thermal India Pvt. ... vs Pyromaitre Inc. Thr Its Authorized Rep ... on 20 January, 2026

Author: N. J. Jamadar

Bench: N. J. Jamadar

2026:BHC-AS:2755
                                                                                    -CRA470-2025.DOC

                                                                                                  Santosh

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION


                                 CIVIL REVISION APPLICATION NO. 470 OF 2025

                       M/s. Pyromaitre Thermal India Pvt. Ltd.
                       Represented by its Director,                                      ...Applicant
                       Mr. Vishnu Gangadhar Godse,                                        (Ori.Deft.3)
                                           Versus
                       1. Pyromaitre INC., (A Company
                       incorporated under the Canada Business
                       Incorporations Act) through its authorized
                       representative Ms. Arunadevi Vinay
                       Nayarankar
                       2. Vishnu Gangadhar Godse
                       3. M/s. R. V. Industries,
 SANTOSH               Proprietor, Mr. Vishnu Gangadhar Godse
 SUBHASH
 KULKARNI              4. Radha Vishnu Godse
 Digitally signed by
                                                                                    ...Respondents
 SANTOSH SUBHASH
 KULKARNI
 Date: 2026.01.20
 21:24:07 +0530
                       Mr. S. S. Patwardhan, i/b M. A. Shelar, for the Applicant.
                       Mr. Jai Chhabria, a/w Shashwat Rai, Mrinali Dave, i/b
                             Keystone Partners, for Respondent No.1.

                                                       CORAM:             N. J. JAMADAR, J.
                                                       Reserved On:       6th JANUARY, 2O26
                                                       Pronounced On:     20th JANUARY, 2O26

                       ORDER:

-

1. This revision application is directed against the order

dated 24th June, 2025 passed by the learned District Judge,

Pune, in Commercial Suit No.14 of 2022, whereby an application

preferred by the applicant - original defendant No.3 for rejection

of the plaint under the provisions of Order VII Rule 11 of the

Code of Civil Procedure, 1908 ("the Code"), came to be rejected.

-CRA470-2025.DOC

2. In fact this is the second round of proceedings before this

Court. By an order dated 23 rd October, 2023, the learned

District Judge had initially rejected the said application for

rejection of plaint (Exhibit-28). The said order was assailed in

revision before this Court in CRA/702/2023. By an order dated

4th March, 2025, this Court was persuaded to partly allow the

revision application and remit the same for afresh decision on

the point: whether the suit is barred by the provisions contained

in Section 12A of the Commercial Courts Act, 2015 ('the Act,

2015") for not resorting to pre-institution mediation?

3. The petitioner carried the matter before the Supreme

Court in SLP(C) No.13532/2025. By an order dated 23 rd May,

2025, the Supreme Court disposed of the said SLP observing

that when the Commercial Court at Pune hears the matter

afresh in pursuance of the remand order passed by this Court,

it shall keep in mind the dictum as laid down by the Supreme

Court in one of the recent pronouncements in M/s. Dhanbad

Fuels Pvt. Limited vs. Union of India and another 1. All other

contentions were kept open for the parties to be canvassed

before the Commercial Court.

1 (2025) INSC 696.

-CRA470-2025.DOC

4. By the impugned order, the learned Judge, Commercial

Court, was again persuaded to reject the application holding,

inter alia, that the suit does contemplate an urgent interim relief

and, therefore, the omission to resort to pre-institution

mediation under Section 12A of the Act, 2015 did not entail the

consequence of the rejection of the plaint, the plaint does

disclose a cause of action and the plaint was not liable to be

rejected on the ground that Arunadevi Vinay Nayarankar, who

has signed and verified the plaint, was not authorized to

institute the suit against the applicant - defendant No.3.

5. Being aggrieved the applicant has again invoked the

revisional jurisdiction.

6. An elaborate reference to the facts may not be warranted

as in the order passed in CRA/702/2023 dated 4 th March, 2025,

this Court had adverted to the facts in a little detail.

6.1 Suffice to note that, the applicant is a company

incorporated under the Canada Business Incorporations Act. It

is engaged in the business of manufacture and sell of the

industrial ovens and complex heat transfer machinery. The

plaintiff claims, its brand has earned an enviable reputation in

the industry. A Licence Agreement, dated 5 th December, 2013,

was executed between the plaintiff and Pyromaitre Terminal

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India Pvt. Ltd. (D3), a Company incorporated to manufacture,

use and sell the plaintiff's product using the technical and

engineering knowledge and know how developed by the plaintiff.

Alleging breach on the part of the defendants, the said Licence

Agreement came to be terminated with effect from 30 th October,

2015.

6.3 In the month of April, 2019, the plaintiff learnt that, one of

the prospective purchaser of the plaintiff was in possession of

an industrial oven that was a replica of P-4412E Oven designed

by the plaintiff. Further enquiries revealed that, the infringing

oven was identical in its design and make as the plaintiff's oven.

The infringing oven was manufactured by illegally using the

plaintiff's proprietary information. Thus, the suit came to be

instituted for injunction, damages and consequential reliefs.

7. In the wake of the averments in the plaint and the

documents annexed with it, I have heard Mr. Patwardhan, the

learned Counsel for the applicant - defendant, and Mr.

Chhabria, the learned Counsel for the respondents - plaintiffs,

at some length.

8. Mr. Patwardhan, the learned Counsel for the applicant,

submitted that despite directions by the Supreme Court and

this Court to apply the correct principles in the matter of

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rejection of the plaint for not-resorting to pre-institution

mediation as mandated by Section 12A of the Act, 2015, the

learned Judge, Commercial Court, approached the controversy

from an incorrect perspective. Amplifying the submission Mr.

Patwardhan submitted that, the incorrect approach becomes

evident from the fact that the learned Judge posed a wrong

question namely, "whether the suit can be protected from the

rejection of the plaint" (paragraph 14 of the impugned order).

According to Mr. Patwardhan, the wrong question led to wrong

answer. Instead, the learned Judge ought to have posed upto

himself the question as to whether the plaint was liable to be

rejected for not resorting to mandatory pre-institution

mediation.

9. In view of the decision of the Supreme Court in the case of

Patil Automation Pvt. Ltd. V/s. Rakheja Engineers Pvt. Ltd. 2,

that Section 12A of the Ac, 2015 is mandatory and that, any

suit instituted violating mandate of Section 12A must be visited

with rejection of plaint under Order VII Rule 11 CPC, even suo

motu by the Commercial Court, in the instant case, the learned

Judge misdirected himself in examining his issue with a view to

2 (2022) 10 SCC 1

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protect the suit from the rejection of the plaint, submitted Mr.

Patwardhan.

10. On the merits of the matter, Mr. Patwardhan would urge

that, a bare perusal of the averments in paragraphs 41 and 42

of the plaint would indicate that there was no semblance of

immediacy in seeking the interim relief. The plaintiff allegedly

learned about the alleged infringement of its intellectual

property rights in the month of April, 2019. Yet, the suit came

to be instituted in the month of March, 2022. From the own

showing of the plaintiff, the plaint did not contemplate any

urgent interim relief.

11. Mr. Patwardhan would urge the learned Judge was swayed

by the alleged intellectual property rights violation, and, in the

process, lost sight of the fact that, there was no case for urgent

interim relief. Mr. Patwardhan submitted that, in fact, the

instant suit does not, strictly speaking involve infringement of

the rights and obligations in relation to intellectual property. At

any rate, the timelag between the accrual of the cause of action

and the institution of the suit was such that, by no stretch of

imagination, could it be said that the suit contemplates urgent

interim relief.

-CRA470-2025.DOC

12. Lastly, Mr. Patwardhan would urge, if the expression

"contemplates any urgent interim relief" is construed so losely,

as has been construed in the impugned order, the very object of

peremptory pre-institution mediation under Section 12A of the

Act, 2015 would be defeated. To lend support to this

submission, Mr. Patwardhan placed reliance on the decision of

the Supreme Court in the case of Patil Automation (supra) and

the judgment of this Court in the cases of Chemco Plast V/s.

Chemco Plastic Industries Ltd.3 and Y-Not Films LLP and

another vs. Ultra Media and Entertainment Private Limited4.

13. Per contra, Mr. Chhabria, the learned Counsel for the

respondents, submitted that the endeavour of the defendants

has been to keep the plaintiff away from interim reliefs, on one

or the other pretext. Despite a period of more than three years

having been elapsed since the institution of the suit, the

application for interim reliefs has not been effectively heard. Mr.

Chhabria would urge, the controversy sought to be raised by the

petitioner has been settled by the decisions of the Supreme

Court and this Court, especially, in the context of a suit where

the plaintiff alleges infringement of intellectual property rights.

In the case at hand, the plaint contains clear and explicit

3 2024 SCC OnLine Bom 1607.

4 2024 SCC OnLIne Bom 3085.

-CRA470-2025.DOC

averments to demonstrate that the plaintiff alleges infringement

of the intellectual property rights and has, in fact, pleaded that

the alleged infringement furnishes a continuing cause of action.

In the backdrop of the nature of the suit and a very strong

prima facie case of infringement of the plaintiff's intellectual

property rights, the learned Judge, Commercial Court, was fully

justified in declining to reject the plaint as the suit does

contemplate an urgent interim relief.

14. Mr. Chhabria laid emphasis on the judgment of the

Supreme Court in the case of Dhanbad Fuels Private Limited vs.

Union of India and another5 and a recent pronouncement in the

case of Novenco Building and Industry A/S vs. Xero Energy

Engineering Solutions Private Ltd. and another6, wherein the

Supreme Court has expounded the import of the expression,

"contemplates any urgent interim relief" under Section 12A of

the Act, 2015, in its application to an action for infringement of

intellectual property rights.

15. In the light of the facts of the case, adverted to above, the

moot question that wrenches to the fore is, whether the

purported delay in seeking the interim reliefs in relation to the

infringement of the intellectual property rights, from the date of 5 2025 SCC OnLIne SC 1129.

6 2025 SCC OnLine SC 2278.

-CRA470-2025.DOC

the accrual of the cause of action, justifies an inference that the

suit does not contemplate an urgent interim relief?

16. With the pronouncement of the Supreme Court in the case

of Patil Automation (supra), there can be no duality of opinion

that the pre-institution mediation, envisaged by Section 12A of

the Act, 2015, is mandatory. In a commercial suit, the Court is

enjoined to examine whether the institution of the suit without

resorting to pre-institution mediation was justifiable on the

touchstone of contemplation of an urgent interim relief, even

suo motu. The only outlet to claim exemption from the

peremptory pre-institution mediation is, the contemplation of an

urgent interim relief in such suit.

17. Thus, when confronted with the question, as to whether

the plaint is liable to be rejected for not exploring pre-institution

mediation, the approach to be adopted by the Court would be

one of striking a balance. At the one end of the spectrum is, the

necessity to adopt an approach which does not defeat the object

of mandatory pre-institution mediation. At the other end of the

spectrum is, the compulsion to not shut doors on a party which

requires an urgent interim relief in a commercial suit. A too

rigid construction of the expression, "contemplates an urgent

interim relief", would deprive a party of the hearing, at the

-CRA470-2025.DOC

threshold, where urgent interim relief is necessary to protect its

interest.

18. In the suits involving assertions of infringement of

intellectual property rights, the construction of the expression,

"contemplates any urgent interim relief", is informed by two

critical factors. One, often than not, an infringement of

intellectual property rights affords a continuing cause of action

as the injury is caused at the every moment of infringement.

Two, in the matter of infringement of intellectual property rights

there is an element of public interest as well.

19. In the case of Yamini Manohar vs. T.K.D. Keerthi7, the

Supreme Court expounded the import of the expression, "a suit

which does not contemplate any urgent interim relief", from the

point of view of the party; whose contemplation matters, the test

to be applied to judge the existence of contemplation of urgent

interim relief and the possibility of urgent interim relief being

prayed for to circumvent the mandate of pre-instittuion

mediation. The observations of the Supreme Court in

paragraphs 10 to 12 read as under:

"10. We are of the opinion that when a plaint is filed under the CC Act, with a prayer for an urgent interim relief, the commercial court should examine the nature

7 (2024) 5 SCC 815.

-CRA470-2025.DOC

and the subject matter of the suit, the cause of action, and the prayer for interim relief. The prayer for urgent interim relief should not be a disguise or mask to wriggle out of and get over Section 12-A of the CC Act. The facts and circumstances of the case have to be considered holistically from the standpoint of the plaintiff. Non-grant of interim relief at the ad-interim stage, when the plaint is taken up for registration/admission and examination, will not justify dismissal of the commercial suit under Order VII, Rule 11 of the Code; at times, interim relief is granted after issuance of notice. Nor can the suit be dismissed under Order VII, Rule 11 of the Code, because the interim relief, post the arguments, is denied on merits and on examination of the three principles, namely, (i) prima facie case, (ii) irreparable harm and injury, and (iii) balance of convenience. The fact that the court issued notice and/or granted interim stay may indicate that the court is inclined to entertain the plaint.

11. Having stated so, it is difficult to agree with the proposition that the plaintiff has the absolute choice and right to paralyze Section 12-A of the CC Act by making a prayer for urgent interim relief. Camouflage and guise to bypass the statutory mandate of pre-litigation mediation should be checked when deception and falsity is apparent or established. The proposition that the commercial courts do have a role, albeit a limited one, should be accepted, otherwise it would be up to the plaintiff alone to decide whether to resort to the procedure under Section 12-A of the CC Act. An "absolute and unfettered right" approach is not justified if the pre-institution mediation under Section 12-A of the CC Act is mandatory, as held by this Court in Patil Automation Pvt. Ltd. (supra).

12. The words "contemplate any urgent interim relief" in Section 12-A(1) of the CC Act, with reference to

-CRA470-2025.DOC

the suit, should be read as conferring power on the court to be satisfied. They suggest that the suit must "contemplate", which means the plaint, documents and facts should show and indicate the need for an urgent interim relief. This is the precise and limited exercise that the commercial courts will undertake, the contours of which have been explained in the earlier paragraph(s). This will be sufficient to keep in check and ensure that the legislative object/intent behind the enactment of Section 12-A of the CC Act is not defeated."

(emphasis supplied)

20. In the case of Dhanbad Fuels (supra), after adverting to

the aforesaid pronouncement in the case of Yamini Manohar

(supra), the Supreme Court enunciated that the test under

Section 12A is not whether the prayer for urgent interim relief

actually comes to be allowed or not, but whether on

examination of the nature and the subject-matter of the suit

and the cause of action, the prayer for urgent interim relief by

the plaintiff could be said to be contemplable when the matter is

seen from the standpoint of the plaintiff. However, what also be

kept in mind by the Court is that the urgent interim relief must

not be merely on unfounded cause of action by the plaintiff to

bypass the mandatory requirement of Section 12A of the Act,

2015.

21. The recent pronouncement of the Supreme Court in the

case of Novenco Building (supra) further illuminates the path,

-CRA470-2025.DOC

especially in an action for infringement of intellectual property

rights. The facts in the said case appear to have a

resemblance to the facts of the case at hand. Novenco Building,

the appellant therein, a Danish Company, initiated a patent and

design infringement a suit before the Delhi High Court, alleging

that the respondents were unlawfully manufacturing and selling

products that violated its registered intellectual property rights.

Xero Energy, the defendant therein, allegedly, in violation of the

distribution agreement, incorporated Aeronaut Fans Industry

Pvt. Ltd. (R2) for manufacture and sell of identical fans. Novenco

Building discovered the said fact in the month of July, 2022.

The Commercial Suit came to be instituted on 4th June, 2024.

22. In the backdrop of the delay, the Delhi High Court held

that delay between inspection and filing of the commercial suit

exhibits patent lack of urgency and exemption from requirement

of compliance of the mandate contained in Section 12A of the

Act could not be claimed merely because interim reliefs were

sought.

23. The Supreme Court, in the light of the aforesaid facts,

emphasized that, the insistence of pre-institution mediation in a

situation of ongoing infringement would render the plaintiff

remediless allowing the infringer to continue to profit under the

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protection of procedural formality. The Supreme Court

expounded the legal test distilled from the previous precedents,

and enunciated the law as under:

"20. The legal test distilled from the aforesaid decisions for the purposes of rejection of the plaint and for adjudication of interim relief can be culled out as follows:

(i) Section 12A mandatorily requires pre-institution mediation for commercial suits, non-compliance of which would ordinarily render the plaint institutionally defective.

(ii) A plaintiff can be exempted from the requirement of Section 12A only when the plaint and the documents attached with it clearly show a real need for urgent interim intervention. A wholesome reading of the plaint and the material annexed to the plaint ought to disclose the need for urgent relief.

(iii) The court must look at the plaint, pleadings and supporting documents to decide whether urgent interim relief is genuinely contemplated. The court may also look for immediacy of the peril, irreparable harm, risk of losing rights/assets, statutory timelines, perishable subject-matter, or where delay would render eventual relief ineffective.

(iv) A proforma or anticipatory prayer for urgent relief used as a device to skip mediation will be ignored and the court can require the parties to comply with Section 12A of the Act.

(v) The court is not concerned with the merits of the urgent relief, but if the relief sought seems to be plausibly urgent from the standpoint of the plaintiff the court can dispense with the requirement under Section 12A of the Act.

ANALYSIS

21. Thus, the question whether a suit "contemplates any urgent interim relief" needs to be examined on the touchstone of the aforementioned criteria. The issue which arises for consideration in this appeal is whether a suit alleging continuing infringement of patent and design rights, accompanied by a prayer for interim injunction, can be said to contemplate urgent relief within the meaning of Section 12A of the Act, notwithstanding certain delay in its institution.

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22. The subject matter of the present action is continuing infringement of intellectual property. Each act of manufacture, sale, or offer for sale of the infringing product constitutes a fresh wrong and recurring cause of action. It is well settled in law that mere delay in bringing an action does not legalise an infringement and the same cannot defeat the right of the proprietor to seek injunctive relief against the dishonest user. The appellant has pleaded that Xero Energy, its former distributor, has dishonestly appropriated its proprietary designs and patents to manufacture and market identical fans under deceptively similar name. The accompanying material demonstrates that such infringing activity is continuing and causing immediate and irreparable harm to the appellant's business reputation, goodwill and proprietary rights.

23. From the standpoint of the appellant, each day of continuing infringement aggravates injury to its intellectual property and erodes its market standing. The urgency, therefore, Midas Hygiene Industries Private Ltd. & Anr. (supra) is inherent in the nature of the wrong and does not lie in the age of the cause but in the persistence of the peril. The court cannot be unmindful of the fact that intellectual property disputes are not confined to the private realm. When imitation masquerades as innovation, it sows confusion among consumers, taints the market place and diminishes faith in the sanctity of the trade. The public interest, therefore, becomes the moral axis upon which the urgency turns. Therefore, the public interest element, need to prevent confusion in the market and to protect consumers from deception further imparts a colour of immediacy to the reliefs sought.

24. The appellant's prayer for injunction cannot be characterised as mere camouflage to evade mediation. It is a real grievance founded on the continuing nature of infringement and irreparable prejudice likely to be caused by the delay. The court must look beyond time lag and evaluate the substance of the plea for interim protection. The insistence of pre-institution mediation in a situation of ongoing infringement, in effect, would render the plaintiff remediless allowing the infringer to continue to profit under the protection of procedural formality. Section 12A of the Act was not intended to achieve such kind of anomalous result.

25. The learned Single Judge as well as the Division Bench of the High Court erred in construing the test for urgent relief enumerated in Section 12A of the Act, in as much as the courts have proceeded to examine the entitlement of the appellant to urgent relief based on the merits of the case rather than looking at the urgency as is evident from the plaint and the documents annexed thereto from the standpoint of the plaintiff. The High Court has proceeded on

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the premise that lapse of time between the appellant's discovery of infringement and filing of suit negated the element of urgency. Such an approach, in our considered view, is contrary to the principles laid down by the decisions of this Court. The High Court has also failed to take into account that the present action is one of the continuous infringement of intellectual property.

CONCLUSION

26. For the reasons stated above, we hold that (i) In actions alleging continuing infringement of intellectual property rights, urgency must be assessed in the context of the ongoing injury and the public interest in preventing deception, (ii) Mere delay in institution of a suit by itself, does not negate urgency when the infringement is continuing."

(emphasis supplied)

24. Mr. Patwardhan made a valiant effort to demonstrate that,

the facts in the case at hand are such that the aforesaid

pronouncement does not come to the rescue of the plaintiff. As

noted above, laying emphasis on the date of the accrual of the

cause of action, as articulated in paragraphs 41 and 42 of the

plaint, and the date of the institution of the suit, Mr.

Patwardhan would urge, even if maximum latitude is given to

the plaintiff and some allowance is given for the time spent in

ascertaining the facts and taking steps to institute the suit, the

delay of almost three years under no circumstances can be said

to be such as to still retain an element of urgency in seeking the

interim relief.

25. I am afraid to accede to the aforesaid submissions of Mr.

Patwardhan. The paragraphs 41 and 42 of the plaint cannot be

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read in isolation and torn out of context. Indeed the plaintiff

refers to the different dates at which the cause of action arose.

However, the Court cannot lose sight of the fact that, in

paragraph 41 itself, the plaintiff categorically asserted that the

defendants were continuously making unauthorized use of the

proprietary information and such infringement furnishes a

continuing cause of action and the cause of action would

continue to arise till such time as the defendants were

restrained by the Court from committing the offending acts. In

paragraph 42 an effort was made by the plaintiff to account for

the delay. Eventually the Court may or may not find that the

delay has been properly accounted for. The question as to

whether the Court would ultimately grant the interim relief is

not the barometer on which the contemplation of urgent interim

relief is to be judged.

26. The submission of Mr. Patwardhan that the suit is not in

effect an action for infringement of intellectual property rights is

required to be stated to be repelled. If the plaint is read as

whole, in a meaningful manner; that is what required to be done

at the stage of consideration of the application under Order VII,

Rule 11, it becomes abundantly clear that the plaintiff is

asserting infringement of the intellectual property rights and

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has specifically asserted that the defendants have manufactured

the industrial oven by infringing the design of P-4412E Oven

manufactured by the plaintiff. It has been categorically asserted

that the infringing oven was identical in its design and make as

the plaintiff's oven.

27. On a careful analysis of the facts of the case, this Court

finds that the enunciation of law in the case of Novenco Building

(supra) is on all four with the facts of the case at hand. If the

urgency is assessed on the touchstone of continuous injury and

public interest, as has been ordained in the said decision, the

delay in the institution of the suit does not detract materially

from the plaintiff's contemplation of an urgent interim relief

especially when the plaintiff alleges that the infringement of its

intellectual property rights is continuing.

28. The ground of absence of cause of action is clearly

untenable. The contention that the plaint was liable to be

rejected on the ground that Arunadevi Vinay Nayarankar was

not authorized to institute the suit against the applicant -

defendant No.3, also does not merit countenance. In the order

passed by this Court in CRA/702/2003 dated 4th March, 2025,

after adverting to the provisions of Order VI Rule 14 and Order

XXIX Rule 1 of the Code and the judgment of the Supreme

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Court in the case of Union Bank of India vs. Naresh Kumar and

others8, this Court has already repelled the said challenge as

the defect, if any, is plainly curable and, even otherwise, such

defect in signing and verification of the plaint does not

constitute a ground for rejection of the plaint under Order VII

Rule 11 of the Code. Thus, it would be superfluous to further

delve into this aspect of the matter.

29. For the foregoing reasons, I am inclined to hold that the

learned Judge, Commercial Court, was justified in rejecting the

application for rejection of the plaint. Revision application,

therefore, deserves to be dismissed.

30. Hence, the revision application stands dismissed with

costs.

[N. J. JAMADAR, J.]

8 (1996) 6 SCC 660.