Delhi High Court - Orders
Alu Wrap India Private Limited vs Registrar Of Trade Marks on 17 February, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 49/2026
ALU WRAP INDIA PRIVATE LIMITED .....Appellant
Through: Mr. Ashish Mohan, Mr. Vivek Kumar
Singh and Mr. Kumar Kashyap, Advocates.
versus
REGISTRAR OF TRADE MARKS .....Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 17.02.2026 I.A. 4363/2026 (Exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
C.O. (COMM.IPD-TM) 49/2026 & I.A. 4362/2026
3. This appeal is filed on behalf of the Appellant under Section 91 of the Trade Marks Act, 1999 and Rule 156 of the Trade Mark Rules, 2017 challenging orders dated 06.10.2025 and 10.07.2025 passed in trademark application no. 5599573.
4. At the outset, learned counsel for the Appellant, on instructions, seeks to withdraw the present appeal to file a fresh appeal on the same cause of action with complete and better particulars.
5. Accordingly, this appeal is disposed of as along with pending application withdrawn with liberty as prayed for, in accordance with law.
JYOTI SINGH, J FEBRUARY 17, 2026/YA 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 18/02/2026 at 20:37:11