Delhi High Court - Orders
Macawber Beekay Private Limited vs Macawber Engineering Inc & Anr on 26 September, 2025
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 231/2025, I.A. 24462/2025, I.A. 24463/2025
& I.A. 24464/2025
MACAWBER BEEKAY PRIVATE LIMITED .....Petitioner
Through: Mr. Nishant Mahtta, Mr. Junaid Alam
and Mr. S. Nithin, Advocates.
versus
MACAWBER ENGINEERING INC & ANR. .....Respondents
Through: Ms. Nidhi Raman, CGSC with Mr.
Mayank Sansanwal and Mr. Om Ram,
Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 26.09.2025
1. This is a Rectification Petition filed under Section 57 of the Trade Marks Act, 1999 for cancellation of the registration of the Trade Mark 'MACAWBER' bearing Registration No. 632400 under Class 7 ("Impugned Mark") from the Register of the Trade Marks.
2. Issue Notice. The learned Counsel for Respondent No. 1 and Respondent No. 2 accept Notice.
3. The learned Counsel for Respondent No. 1 submits that Respondent No. 1 has preliminary objection with regard to the jurisdiction of this Court as the Impugned Mark is registered with the Registrar of Trade Marks in Mumbai.
4. It is clarified that the said issue is pending before the Full Bench of this Court and the objection will be considered at an appropriate stage.
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 30/09/2025 at 21:35:11
5. Let the Reply be filed within a period of four weeks from date. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
6. List for hearing on 12.01.2026.
TEJAS KARIA, J SEPTEMBER 26, 2025 ap 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 30/09/2025 at 21:35:11