Delhi High Court - Orders
Seema Goel vs The Registrar Of Trade Marks on 24 November, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 81/2025
SEEMA GOEL .....Appellant
Through: Mr. Roop Singh, Adv.
versus
THE REGISTRAR OF TRADE MARKS .....Respondent
Through: Ms. Nidhi Raman, CGSC with Mr.
Om Ram, Mr. Arnav Mittal & Mr.
Mayank Sansanwal, Advs.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 24.11.2025 I.A. 29290/2025 (for exemption from filing certified copies of the documents)
1. Subject to the Plaintiff filing the certified copies of the documents sought to be relied upon within four (4) weeks from today, exemption is granted for the present.
2. The application is disposed of.
C.A.(COMM.IPD-TM) 81/2025
3. This is an appeal under Section 91 of the Trade Marks Act, 1999 challenging the order dated 12.08.2025 passed by the learned Registrar of Trade Marks in application no. 4550705 filed by the appellant.
4. Issue notice. Learned counsel for the respondent accepts notice. He is directed to seek instructions and/or file its reply within a period of four (4) weeks.
5. List on 15.01.2026.
MANMEET PRITAM SINGH ARORA, J NOVEMBER 24, 2025/ng 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 25/11/2025 at 21:03:15