Delhi High Court - Orders
Kia Wang vs The Registrar Of Trademarks & Anr on 11 April, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 2/2021
KIA WANG ..... Petitioner
Through: Ms. Sugandh Shahi, Advocate.
versus
THE REGISTRAR OF TRADEMARKS & ANR...... Defendants
Through: Ms. Nidhi Raman, Central
Government Standing Counsel with Mr. Zubin
Singh, Advocate for R-1.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 11.04.2022 I.A. 5622/2022 (Exemption)
1. Duly signed, affirmed and notarized affidavit be filed within two weeks from today.
2. Application is allowed and disposed of.
I.A. 5621/20223. Present application has been preferred on behalf of the Petitioner under Section 151 of CPC seeking extension of time for filing affidavit in terms of order dated 11.03.2022.
4. Issue notice.
5. Ms. Nidhi Raman, learned Central Government Standing Counsel accepts notice on behalf of Respondent No.1 and submits that the copy of present application has not been served on Respondent No.1.
6. Let copy of the application be supplied to learned counsel appearing C.O. (COMM.IPD-TM) 2/2021 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:12.04.2022 12:34:29 on behalf of Respondent No.1 during the course of day, through electronic mode.
7. Looking to the nature of the prayer and the reasons stated in the application, the same is allowed.
8. Application is allowed and disposed of. C.O. (COMM.IPD-TM) 2/2021 & I.A. 9633/2021
9. In view of the order passed in I.A. 5621/2022, a further period of three weeks is granted to the Petitioner to file affidavit in terms of order dated 11.03.2022.
10. List on 12.05.2022.
JYOTI SINGH, J APRIL 11, 2022/rk C.O. (COMM.IPD-TM) 2/2021 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:12.04.2022 12:34:29