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Delhi High Court - Orders

Mr. Nadir Rizvi, S/O Mohd. Ahmed Rizvi ... vs Rafiq Ahmed M/S. Special Ruquayya Hina ... on 13 March, 2024

                                    $~23 & 24
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    (23)
                                    +           C.O. (COMM.IPD-TM) 301/2022
                                                MR. NADIR RIZVI, S/O MOHD. AHMED RIZVI M/S. AMROHA
                                                MEHNDI UDHYOG                             ..... Petitioner
                                                              Through: Mr. Akash Chatterjee and Mr. Pranav
                                                                        Gupta, Advocates.
                                                              versus

                                                RAFIQ AHMED M/S. SPECIAL RUQUAYYA HINA ZULFI AND
                                                THE REGISTRAR OF TRADEMARKS             ..... Respondent
                                                             Through: Mr. Junaid Alam, Advocate.

                                    (24)
                                    +           C.O. (COMM.IPD-TM) 469/2022
                                                AMROHA MEHNDI UDHYOG, OPP. NAGAR PALIKA DISTT.
                                                AMROHA, UP                            ..... Petitioner
                                                           Through: Mr. Akash Chatterjee and Mr. Pranav
                                                                    Gupta, Advocates.
                                                           versus

                                                RAFIQ AHMED M/S SHAHJI GENERAL STORE, MOHALLA
                                                BASAWAN GANJ, AMROHA,DISTT. J.P. NAGAR, UP
                                                                                        ..... Respondent
                                                             Through: Mr. Junaid Alam, Advocate.

                                                CORAM:
                                                HON'BLE MR. JUSTICE ANISH DAYAL
                                                                                      ORDER

% 13.03.2024

1. Mr. Akash Chatterjee, Advocate, appears on behalf of the petitioners in these rectification petitions and states that they have been appointed only two 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 16/03/2024 at 01:24:33 days back and have just filed their Vakalatnama. Accordingly, he seeks time to present the case.

2. He seeks revival of the right to file rejoinder which was closed by this Court's order dated 13th December, 2023. However, at this stage, rejoinder may not be necessary and the matter will be considered on the basis of the pleadings already filed by the parties. If there is any further information which has to be elicited from the parties, the Court will pass suitable directions as and when required.

3. Renotify on 31st July, 2024.

4. Order be uploaded on the website of this Court.

ANISH DAYAL, J MARCH 13, 2024/kct/rj 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 16/03/2024 at 01:24:33