Delhi High Court - Orders
Mr. Nadir Rizvi, S/O Mohd. Ahmed Rizvi ... vs Rafiq Ahmed M/S. Special Ruquayya Hina ... on 31 July, 2024
$~26 & 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 301/2022
MR. NADIR RIZVI, S/O MOHD. AHMED RIZVI M/S. AMROHA
MEHNDI UDHYOG .....Petitioner
Through: Mr. Pranav Gupta, Mr. Rahul Verma,
Mr. Utkarsh Sirohi, Mr. Sushal
Tripathi, Mr. Arya Tripathi, Mr.
Himanshu Kalra, Mr. Shankar Kant
Nirala, Mr. Saraswat, Mr. Saurabh
Kumar, Mr. Rishi Raj Singh, Mr.
Sambhav Shekhar, Mr. Ahant
Bhardwaj, Mr. Satyanand, Advocates
(M:8851953920)
versus
RAFIQ AHMED M/S. SPECIAL RUQUAYYA HINA ZULFI AND
THE REGISTRAR OF TRADEMARKS .....Respondents
Through: Mr. S. Nithin, Advocate for R-1
(M:9958030324)
Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Alexander Mithai Paikadey,
Advocates for R-2(M:7800932000)
27
+ C.O. (COMM.IPD-TM) 469/2022
AMROHA MEHNDI UDHYOG, OPP. NAGAR PALIKA DISTT.
AMROHA, UP .....Petitioner
Through: Mr. Pranav Gupta, Mr. Rahul Verma,
Mr. Utkarsh Sirohi, Mr. Sushal
Tripathi, Mr. Arya Tripathi, Mr.
Himanshu Kalra, Mr. Shankar Kant
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 03/08/2024 at 01:17:27
Nirala, Mr. Saraswat, Mr. Saurabh
Kumar, Mr. Rishi Raj Singh, Mr.
Sambhav Shekhar, Mr. Ahant
Bhardwaj, Mr. Satyanand, Advocates
versus
RAFIQ AHMED M/S SHAHJI GENERAL STORE, MOHALLA
BASAWAN GANJ, AMROHA,DISTT. J.P. NAGAR, UP
.....Respondent
Through: Mr. S. Nithin, Advocate for R-1
(M:9958030324)
Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Alexander Mithai Paikadey,
Advocates for R-2(M:7800932000)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 31.07.2024
1. Learned counsel for respondent brings to the notice of this Court that a suit bearing No. 01/2016 is pending in District Court, Jyotiba Phule Nagar, Amroha, that has been filed on behalf of the respondent. He further submits that an earlier suit, being Suit No. 01/2013 filed on behalf of the petitioner herein, already stands dismissed vide order dated 22nd April, 2022 by Additional District Judge, Jyotiba Phule Nagar, Amroha.
2. Learned counsel for the respondent submits that the present rectification petitions have been filed, without seeking leave of the court under Section 124(1) (ii) of the Trademarks Act, 1999. Thus, he submits that the present petitions are liable to be dismissed on that ground alone.
3. Learned counsel for the petitioner submits that he may be granted 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 03/08/2024 at 01:17:27 some time to seek instructions, whether any leave under Section 124 (1)(ii) of the Trademarks Act, 1999, has been taken.
4. List on 16th August, 2024.
MINI PUSHKARNA, J JULY 31, 2024 au 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 03/08/2024 at 01:17:27