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Delhi High Court - Orders

Impressario Entertainment And ... vs Vardhaman Choksi And Ors on 20 November, 2023

Author: C.Hari Shankar

Bench: C. Hari Shankar

                             $~20 to 61
                             *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         C.A.(COMM.IPD-TM) 12/2023
                                       IMPRESSARIO ENTERTAINMENT AND HOSPITALITY
                                       PVT. LTD.                       ..... Appellant
                                                    versus

                                       VARDHAMAN CHOKSI AND ORS                                                             ..... Respondents

                             +         C.O. (COMM.IPD-TM) 72/2021
                                       VARDHAMAN CHOKSI                                                                      ..... Petitioner

                                                                            versus

                                       IMPRESARIO ENTERTAINMENT AND HOSPITALITY
                                       PVT. LTD. AND ANR.              .... Respondents

                                                                            With

                                       C.O. (COMM.IPD-TM) 92/2021, C.O.                                                    (COMM.IPD-TM)
                                       93/2021,
                                       C.O. (COMM.IPD-TM) 95/2021, C.O.                                                    (COMM.IPD-TM)
                                       96/2021,
                                       C.O. (COMM.IPD-TM) 98/2021, C.O.                                                    (COMM.IPD-TM)
                                       145/2021,
                                       C.O. (COMM.IPD-TM) 177/2021, C.O.                                                   (COMM.IPD-TM)
                                       194/2021,
                                       C.O. (COMM.IPD-TM) 202/2021, C.O.                                                   (COMM.IPD-TM)
                                       204/2021,
                                       C.O. (COMM.IPD-TM) 212/2021, C.O.                                                   (COMM.IPD-TM)
                                       215/2021,
                                       C.O. (COMM.IPD-TM) 226/2021, C.O.                                                   (COMM.IPD-TM)
                                       264/2021,
                                       C.O. (COMM.IPD-TM) 269/2021, C.O.                                                   (COMM.IPD-TM)
                                       283/2021,
                                       C.O. (COMM.IPD-TM) 333/2021, C.O.                                                   (COMM.IPD-TM)
                                       382/2021,
                                       C.O. (COMM.IPD-TM) 386/2021, C.O.                                                   (COMM.IPD-TM)
                                       406/2021,

                             C.A.(COMM.IPD-TM) 12/2023 & other connected matters                                                      Page 1 of 3
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 22/11/2023 at 00:10:47
                                        C.O. (COMM.IPD-TM) 47/2022, C.O.                                                    (COMM.IPD-TM)
                                       80/2022,
                                       C.O. (COMM.IPD-TM) 81/2022, C.O.                                                    (COMM.IPD-TM)
                                       135/2022,
                                       C.O. (COMM.IPD-TM) 137/2022, C.O.                                                   (COMM.IPD-TM)
                                       150/2022,
                                       C.O. (COMM.IPD-TM) 152/2022, C.O.                                                   (COMM.IPD-TM)
                                       153/2022,
                                       C.O. (COMM.IPD-TM) 156/2022, C.O.                                                   (COMM.IPD-TM)
                                       192/2022,
                                       C.O. (COMM.IPD-TM) 197/2022, C.O.                                                   (COMM.IPD-TM)
                                       200/2022,
                                       C.O. (COMM.IPD-TM) 212/2022, C.O.                                                   (COMM.IPD-TM)
                                       254/2022,
                                       C.O. (COMM.IPD-TM) 259/2022, C.O.                                                   (COMM.IPD-TM)
                                       284/2022,
                                       C.O. (COMM.IPD-TM) 552/2022, C.O.                                                   (COMM.IPD-TM)
                                       681/2022,
                                       C.O. (COMM.IPD-TM) 719/2022, C.O.                                                   (COMM.IPD-TM)
                                       720/2022

                                       For Appellant/Petitioners:
                                                          Mr. Chander M. Lall, Sr. Advocate with Ms.
                                                          Shikha Sachdeva, Mr. Manish Dhir and Ms.
                                                          Devika Gupta, Advs for Appellant in Item
                                                          20
                                                          Mr. Sunil Dalal, Sr. Advocate with Mr.
                                                          Mustafa Alam, Ms. Yashima Sharma, Mr.
                                                          Lakshya Kaushik and Ms. Heeba Ansari,
                                                          Advs. for Petitioner in Items 21 to 61

                                       For Respondents:
                                                                            Mr. Sunil Dalal, Sr. Advocate with Mr.
                                                                            Mustafa Alam, Ms. Yashima Sharma, Mr.
                                                                            Lakshya Kaushik and Ms. Heeba Ansari,
                                                                            Advs. for Respondents in Item 20
                                                                            Mr. Chander M. Lall, Sr. Advocate with Ms.
                                                                            Shikha Sachdeva, Mr. Manish Dhir and Ms.
                                                                            Devika Gupta, Advs for Respondents in
                                                                            Items 21 to 61
                                                                            Mr. Harish Vaidyanathan Shankar, CGSC
                                                                            with Mr. Srish Kumar Mishra, Mr. Sagar
                             C.A.(COMM.IPD-TM) 12/2023 & other connected matters                                                  Page 2 of 3
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 22/11/2023 at 00:10:47
                                                                             Mehlawat, Mr. Alexander Mathai Paikaday,
                                                                            Mr. Sriram and Mr. Krishnan V, Advs. for
                                                                            Registrar of Trade Marks
                                       CORAM:
                                       HON'BLE MR. JUSTICE C. HARI SHANKAR
                                                                            ORDER

% 20.11.2023

1. Mr. Dalal submits that he has not been served a copy of the written submissions filed by M/s. Impressario Entertainment and Hospitality Pvt Ltd. Mr. Lall, learned Senior Counsel for M/s. Impressario Entertainment and Hospitality Pvt Ltd undertakes to provide a copy of the written submissions to learned Counsel for the respondent in CA (Comm IPD-TM) 12/2023 during the course of the day. Mr. Dalal also submits that, in the written submissions filed by his clients, there are certain errors and he submits that he would place corrected written submissions on record.

2. Renotify all these matters for hearing and disposal at the end of the board on 21 February 2024.

3. Both sides may place on record additional written submissions if they so require within a period of ten days from today.

C.HARI SHANKAR, J NOVEMBER 20, 2023 rb Click here to check corrigendum, if any C.A.(COMM.IPD-TM) 12/2023 & other connected matters Page 3 of 3 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 22/11/2023 at 00:10:48