Delhi High Court - Orders
M/S Gopika Industries vs Dayal Industries Pvt. Ltd on 5 September, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~28, 22 to 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 700/2017 and I.A. 15635/2017
M/S GOPIKA INDUSTRIES ..... Plaintiff
Through: Mr. Vikas Khera, Mr. Vishal Sharan
and Mr. Ved Prakash, Advs.
versus
DAYAL INDUSTRIES PVT. LTD. ..... Defendant
Through: Ms. Kruttika Vijay, Ms. Abhilasha
Nautiyal, Mr. Mukul Kochhar & Ms.
Ruchi Chaudhury, Advs.
22 WITH
+ C.O. (COMM.IPD-TM) 93/2022
DAYAL FERTILIZERS PVT. LTD. ..... Petitioner
Through: Ms. Kruttika Vijay, Ms. Abhilasha
Nautiyal, Mr. Mukul Kochhar & Ms.
Ruchi Chaudhury, Advs. (M:
9873941450)
versus
GOPIKA INDUSTRIES ..... Respondent
Through: Mr. Vikas Khera, Mr. Vishal Sharan
and Mr. Ved Prakash, Advs.
23 WITH
+ C.O. (COMM.IPD-TM) 224/2022
DAYAL FERTILIZERS PVT LTD. DELHI ROAD PARTAPUR,
MEERUT, UP ..... Petitioner
Through:
versus
GOPIKA INDUSTRIES, C-58, FOCAL POINT, KHANNA,
PUNJAB-141401 ..... Respondent
Through: Mr. Vikas Khera, Mr. Vishal Sharan
and Mr. Ved Prakash, Advs.
24 WITH
+ C.O. (COMM.IPD-TM) 471/2022
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 16/09/2023 at 16:41:33
GOPIKA INDUSTRIES, C-58, FOCAL POINT, KHANNA,
PUNJAB ..... Petitioner
Through: Mr. Vikas Khera, Mr. Vishal Sharan
and Mr. Ved Prakash, Advs. (M:
7834897828)
versus
ABHAY KUMAR M/S DAYAL INDUSTRIES LTD. DELHI
ROAD, PARTAPUR, MEERUT ..... Respondent
Through: Ms. Kruttika Vijay, Ms. Abhilasha
Nautiyal, Mr. Mukul Kochhar & Ms.
Ruchi Chaudhury, Advs. for R-1.
25 WITH
+ C.O. (COMM.IPD-TM) 522/2022
GOPIKA INDUSTRIES, C-58, FOCAL POINT, KHANNA,
PUNJAB ..... Petitioner
Through: Mr. Vikas Khera, Mr. Vishal Sharan
and Mr. Ved Prakash, Advs.
versus
DAYAL INDUSTRIES LTD. 113, THAPAR NAGAR,
MEERUT ..... Respondent
Through:
26 WITH
+ C.O. (COMM.IPD-TM) 532/2022
GOPIKA INDUSTRIES ..... Petitioner
Through: Mr. Vikas Khera, Mr. Vishal Sharan
and Mr. Ved Prakash, Advs.
versus
DAYAL INDUSTRIES LIMITED AND ANR ..... Respondents
Through:
27 WITH
+ CS(COMM) 101/2017 and I.As. 1688/2017, 14306/2023
DAYAL FERTILIZERS PVT. LTD & ANR ..... Plaintiffs
Through: Ms. Kruttika Vijay, Ms. Abhilasha
Nautiyal, Mr. Mukul Kochhar & Ms.
Ruchi Chaudhury, Advs.
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 16/09/2023 at 16:41:33
versus
DAYAL AGRO INDUSTRIES & ANR. ..... Defendants
Through: Mr. Vikas Khera, Mr. Vishal Sharan
and Mr. Ved Prakash, Advs.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 05.09.2023
1. This hearing has been done through hybrid mode.
2. The present suit has been filed by M/s. Gopika Industries under Section 134 & 135 of the Trade Marks Act, 1999 as well as under section 51 of the Indian Copyright Act, 1957, seeking a decree of permanent injunction restraining Dayal Industries Pvt. Ltd. from infringing the Plaintiff's mark 'DYAL' bearing no. A-61751/2002 registered in class 31.
3. The injunction applications I.A. NO. 14306-2023 & I.A. NO. 15635- 2017 are to be heard in these matters. Mr. Khera, ld. Counsel for M/s Gopika Industries in the present case shows urgency in the matter.
4. Meanwhile, the parties are permitted to file their respective written submissions. Both the ld. Counsels for the parties are also permitted to obtain the electronic copy of the court record, to assist the Court on the next date of hearing.
5. List for hearing on 17th November, 2023 on top of the Board.
PRATHIBA M. SINGH, J.
SEPTEMBER 5, 2023/dk/ks 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 16/09/2023 at 16:41:33