Madras High Court
Mr.Suraj Sharma vs Nippon Paint Holdings Co. Ltd on 19 November, 2025
Author: G.Jayachandran
Bench: G.Jayachandran
OSA (CAD) Nos.149 of 2024 and 2 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 19.11.2025
CORAM
THE HONOURABLE Dr.JUSTICE G.JAYACHANDRAN
and
THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
OSA (CAD) No.159 of 2024 and 2 of 2025
and CMP Nos.29763 of 2024 and 143 of 2025
1. Mr.Suraj Sharma
2. M/s.Nippon Paint & Chemicals
Tilak Nagar Road,
Ghass Mandi Basti Sheikh
Jalandhar City, Punjab – 144002
Through its Proprietor Suraj Sharma
.... Appellants in both O.S.As
V.
1. Nippon Paint Holdings Co. Ltd.,
2-1-2 Oyodo kita, Kita Ku
Osaka, Japan
Through its POA Subash Gaijes Selvaraj
2. Nippon Paint (India) Private Limited
129, 140 9th Floor,
Prestige Palladium Bayan Buildings,
Greams Road, Thousand Roads,
Chennai – 600 006
Through its POA Subash Gaijes Selvaraj
.... Respondents in both O.S.As
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OSA (CAD) Nos.149 of 2024 and 2 of 2025
Common Prayer:Original Side Appeals (CAD) have been filed under
Section 13(1) of the Commercial Courts Act read with Order XXXVI Rule 9
of Original Side Rules read with Clause 15 of the Letters Patent against
order dated 06.09.2024 in O.A.Nos.17 & 18 of 2024 in C.S.(Comm.Div)
No.7 of 2024 on the file of this Court.
In both O.S.As
For Appellants : Mr.D.Vashishtha
For Respondents :Ms.Akhila Jayaraj
CO MMON JUDGMENT
Dr.G.Jayachandran, J.
The trademark dispute initiated before this Court as C.S.(Comm.Div.)
No.7 of 2024 is now reported to have been disposed of on 14.11.2025,
pursuant to the order passed by the Hon'ble Supreme Court on 06.10.2025,
in terms of the compromise arrived at between the parties and reduced into
writing on 12.08.2025.
2. The order of the Supreme court dated 06.10.2025 indicates that the
parties have agreed that they will approach the Madras High Court that will
dispose of the pending cases between them strictly as per the settlement
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OSA (CAD) Nos.149 of 2024 and 2 of 2025
agreement dated 12.08.2025.
3. Today, when the matter is listed under the caption 'for
compliance', the counsels appearing for the parties submitted that in view of
the settlement agreement dated 12.08.2025 and the subsequent order passed
by the Hon'ble Supreme Court in Civil Appeal Nos.12569-12572 of 2025,
both the OSA (CAD) Nos.2 of 2025 and 159 of 2024 may be dismissed as
withdrawn,
4. Recording the aforesaid submission and for the reasons stated
above, both the intra Court appeals and the connected Miscellaneous
Petitions are dismissed as withdrawn. No costs.
(Dr.G.J.J.) & (M.S.K.J.)
19.11.2025
Index:yes/no
Internet:yes
Speaking order/non speaking order
Neutral citation:yes/no
sl
To
The Sub-Asst. Registrar,
Original Side, High Court, Madras.
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OSA (CAD) Nos.149 of 2024 and 2 of 2025
Dr.G.JAYACHANDRAN, J.
and
MUMMINENI SUDHEER KUMAR,J.
Sl
OSA (CAD) No.159 of 2024 and 2 of 2025
and CMP Nos.29763 of 2024 and 143 of 2025
19.11.2025
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/11/2025 06:36:02 pm )
OSA (CAD) Nos.149 of 2024 and 2 of 2025
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/11/2025 06:36:02 pm )
