Delhi High Court - Orders
Mankind Pharma Limited vs Brinton Pharmaceuticals Limited on 12 February, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (COMM) 166/2024
MANKIND PHARMA LIMITED .....Appellant
Through: Mr. Amit Sibal, Sr. Adv. with
Mr. Hemant Daswani, Ms.
Pranjal, Mr. Saksham Dhingra,
Mr. Ankur Vyas, Advs.
versus
BRINTON PHARMACEUTICALS LIMITED .....Respondent
Through: Mr. Rahul Vidhani and Ms.
Nidhi Pandey, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 12.02.2025 CM APPL. 8400/2025
1. This application has been filed by the respondent to bring on record the fact that its trade mark has been registered on 08.02.2025 and to place the registration certificate on record.
2. Issue notice.
3. Notice is accepted by Mr. Hemant Daswani, the learned counsel on behalf of the appellant.
4. Let the reply to this application be filed within a period of two weeks. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
5. List on 13th May, 2025.
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 01/03/2025 at 01:10:59
6. As this application may have some vital effect on the adjudication of the appeal, which was heard and reserved for judgment on 21.01.2025, the said Order dated 21.01.2025 is recalled.
7. The appeal shall also be listed for further hearing on 13 th May, 2025.
NAVIN CHAWLA, J SHALINDER KAUR, J FEBRUARY 12, 2025 SU/SK/DG Click here to check corrigendum, if any 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 01/03/2025 at 01:10:59