Delhi High Court - Orders
Parle Products Pvt Ltd vs The Registrar Of Trade Marks & Anr on 26 May, 2025
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 24/2025, I.A. 13376/2025-Stay
PARLE PRODUCTS PVT LTD .....Appellant
Through: Ms. Isha Gandhi, Mr. N. K.
Bhardwaj, Mr. Bikash Ghorai, Mr.
Neeraj Bhardwaj, Advs.
versus
THE REGISTRAR OF TRADE MARKS & ANR. .....Respondents
Through: Mr. Gaurav Barathi, Adv. for R-1.
Mr. Shailen Bhatia, Ms. Sheril
Bhatia, Ms. Deeksha Gulati and
Ms. Ekta Saini, Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 26.05.2025
1. By virtue of the present appeal, the appellant seeks quashing and setting aside of the order dated 14.02.2025 passed by the respondent no.1 in opposition no.1310837 filed by the appellant against the trademark application no.6109894 in Class 30 of the Trade Marks Act, 1999, as also ancillary reliefs.
2. Issue notice.
3. Learned counsels appearing for both the respondents on advance service accept notice respectively.
4. Learned counsel appearing for respondent no.1 submits that he does not wish to file any response to the present appeal.
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 30/06/2025 at 21:10:35
5. Learned counsel for the respondent no.2 seeks, and is granted, four weeks for filing reply. Rejoinder thereto, if any, be filed within two weeks thereafter.
6. In the meanwhile, learned counsel for the appellant and the respondent no.2 seek, and are granted, six weeks to file their respective written synopsis not exceeding five pages, giving a chronological list of dates and events and relevant documents, if any, alongwith duly highlighted judgments setting out the propositions of law therein, they wish to rely upon.
7. Renotify on 23.09.2025.
SAURABH BANERJEE, J MAY 26, 2025/bh 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 30/06/2025 at 21:10:35