Delhi High Court - Orders
Rahimullah vs The Registrar Of Trade Marks & Anr on 4 July, 2025
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 27/2025
RAHIMULLAH .....Appellant
Through: Mr. Kumar Mukesh, Adv.
versus
THE REGISTRAR OF TRADE MARKS & ANR. .....Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 04.07.2025 I.A. 15349/2025-Delay of 29 days
1. By virtue of the present application under Section 5 read with Section 14 of the Limitation Act, 1963, the appellant seeks condonation of a delay of 29 days in preferring the captioned appeal and accompanying application(s) against the order dated 26.12.2024 passed by the Assistant Registrar of Trade Marks in Opposition No.1119891.
2. For the reasons stated therein, the present application is allowed and the delay of 29 days delay in preferring the captioned appeal and accompanying application(s) is condoned.
3. The present application stands disposed of. C.A.(COMM.IPD-TM) 27/2025, I.A. 15348/2025-Stay
4. By virtue of the present appeal under Section 91 of the Trade Marks Act, 1999 read with Section 13 of Commercial Court Act, 2015 and 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 08/07/2025 at 21:36:05 Section 151 of the Code of Civil Procedure, 1908, the appellant seeks setting aside of the order dated 26.12.2024 passed by the Assistant Registrar of Trade Marks in Opposition No.1119891, as also other ancillary reliefs.
5. Upon the appellant taking the requisite steps within one week, issue notice to all the respondents by all permissible modes, returnable on 13.10.2025.
6. Reply(s), if any, be filed by the respondents within four weeks. Rejoinder(s) thereto, if any, be filed within two weeks thereafter.
7. Learned counsel for the parties are further also 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.
8. Renotify on 13.10.2025.
SAURABH BANERJEE, J JULY 4, 2025/Ab 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 08/07/2025 at 21:36:05