Delhi High Court - Orders
Columbia Pictures Industries, Inc vs Registrar Of Trade Marks & Anr on 8 August, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 44/2025
COLUMBIA PICTURES INDUSTRIES, INC .....Appellant
Through: Mr. Parth Agrawal and Mr.
Abhyudhaya Tiwari, Advocates
versus
REGISTRAR OF TRADE MARKS & ANR. .....Respondents
Through: Ms. Nidhi Raman, CGSC with Mr.
Om Ram, Advocate for R-1
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 08.08.2025 I.A. 19223/2025 (for seeking exemption from filing the original/certified copies of the annexures, documents and also seeking exemption from filing fair typed copies of the dim annexures, English translation of documents and for leaving proper margins)
1. Exemption is granted, subject to all just exceptions.
2. The Appellant shall file legible and clearer copies of exempted documents, in compliance with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of. C.A.(COMM.IPD-TM) 44/2025
4. This is an appeal filed under Section 91 of the Trade Marks Act, 1999 read with Rule 156 of the Trade Marks Rules, 2017 against the order dated 16.04.2025.
5. Issue notice. Ms. Nidhi Raman, Advocate accepts notice on behalf of C.A.(COMM.IPD-TM) 44/2025 Page 1 of 2 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 11/08/2025 at 22:39:30 Respondent No. 1.
6. Upon steps being taken by the Appellant, issue notice to Respondent No. 2 through all modes.
7. Let the reply be filed within a period of four (4) weeks.
8. Rejoinder thereto, if any, be filed within a period of four (4) weeks thereafter.
9. List the matter before the Ld. Joint Registrar (J) on 15.09.2025.
10. List the matter before the Court on 13.01.2026.
MANMEET PRITAM SINGH ARORA, J AUGUST 8, 2025/rhc C.A.(COMM.IPD-TM) 44/2025 Page 2 of 2 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 11/08/2025 at 22:39:30