Registration of trademark pendente lite warrants amendment of passing off plaint to include infringement claims to avoid multiplicity.

The Petitioner, L’Oreal SA, filed a suit for passing off in April 2024 against the Respondents for using marks (GARUDA BRIGHT COMPLETE, etc.) similar to its "GARNIER BRIGHT COMPLETE" mark.

At the time of filing, the Petitioner’s trademark application was pending. On April 20, 2025, the registration was granted.

The Petitioner subsequently moved an application under Order VI Rule 17 of the CPC to amend the plaint to include the factum of registration and the additional relief of infringement.

The Trial Court dismissed the application on February 10, 2026, ruling that it introduced a new cause of action not pleaded in the original plaint and that the trial had already progressed.

The Petitioner challenged this dismissal under Article 227 of the Constitution.

The Court applied Order VI Rule 17 of the Code of Civil Procedure (CPC), emphasizing that amendments necessary for determining the "real question in controversy" should be allowed.

It relied on Rajesh Kumar Aggarwal v. K.K. Modi, which held that the rule of amendment is one of justice and equity, and subsequent events should be considered to shorten litigation.

It further cited Usha International v. Usha Television Ltd. and Pravesh Narula v. Raj Kumar Jain, establishing that an action for passing off can be "telescoped" into an action for infringement if registration is obtained pendente lite, as both are based on fundamentally similar principles and facts.

The Court reasoned that the Trial Court adopted a hyper-technical approach.

It observed that the cause of action for infringement arose from the same set of facts, rival marks, and products as the passing off claim.

Since the registration was granted after the suit was filed, the Petitioner could not have pleaded the registration in the original plaint; thus, the Trial Court’s finding of lack of "due diligence" or failure to mention the application was erroneous.

The Court found that denying the amendment would necessitate a second suit for infringement, leading to multifariousness and a waste of judicial time.

Furthermore, since Respondents 2–5 were already ex parte, the amendment caused no prejudice to the defense.

The High Court quashed the Trial Court's order dated February 10, 2026, allowed the application under Order VI Rule 17 CPC, and directed the Trial Court to take the amended plaint on record and proceed with the suit.