Madras High Court
Sun Pharmaceutical Industries Limited vs Assistant Registrar Of Trade Marks on 8 January, 2026
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
C.M.P.Nos.327 & 331 of 2026 in
CMA (TM) SR No.159635 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.01.2026
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
C.M.P.Nos.327 & 331 of 2026
in
CMA (TM) SR No.159635 of 2025
Sun Pharmaceutical Industries Limited
Through its Constituted Attorney,
Mr.Daniel S,
17/B, Mahal Industrial Estate,
Mahakali Caves Road,
Andheri (E), Mumbai – 400 559. … Petitioner/Appellant
in both petitions
vs.
1.Assistant Registrar of Trade Marks
Intellectual Property Building,
G.S.T. Road, Guindy,
Chennai – 600 032.
2.K.Venkateswara Rao … Respondents/Respondents
in both petitions
C.M.P.No.327 of 2026 in CMA (TM) SR No.159635 of 2025
filed under Section 151 of the Code of Civil Procedure, 1908, praying to
accept the cause title in the present appeal against the impugned order
dated 24.03.2025 passed by first respondent in the matter of Opposition
No.MAS-792892 filed by the appellant against the second respondent’s
Application No.2113640.
1/4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 01:10:22 pm )
C.M.P.Nos.327 & 331 of 2026 in
CMA (TM) SR No.159635 of 2025
C.M.P.No.331 of 2026 in CMA (TM) SR No.159635 of 2025
filed under Order III Rule 2 of the Code of Civil Procedure, 1908,
praying to recognise the Power of Attorney issued by the appellant
company in favour of the Constituted Attorney, Mr.Daniel S to file the
present appeal against the impugned order dated 24.03.2025 passed by
first respondent in the matter of Opposition No.MAS-792892 filed by the
appellant against the second respondent’s Application No.2113640.
For Petitioner : Mr.M.S.Bharath
[in both petitions]
For Respondents : Mr.J.Madanagopal Rao
[in both petitions] Senior Panel Counsel
*****
COMMON ORDER
C.M.P.No.327 of 2026 in CMA (TM) SR No.159635 of 2025 has been filed seeking to accept the cause title in the present appeal against the impugned order dated 24.03.2025 passed by first respondent in the matter of Opposition No.MAS-792892 filed by the appellant against the second respondent’s Application No.2113640.
2. C.M.P.No.331 of 2026 in CMA (TM) SR No.159635 of 2025 has been filed seeking to recognise the Power of Attorney issued by the appellant company in favour of the Constituted Attorney, Mr.Daniel S to file the present appeal against the impugned order dated 24.03.2025 passed by first respondent in the matter of Opposition No.MAS-792892 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 01:10:22 pm ) C.M.P.Nos.327 & 331 of 2026 in CMA (TM) SR No.159635 of 2025 filed by the appellant against the second respondent’s Application No.2113640.
3. Heard learned counsel on either side.
4. Satisfied with the reasons assigned in the affidavits filed in support of these petitions, these petitions are allowed as prayed for.
Registry is directed to carry out necessary amendment in all the concerned records.
08.01.2026 gm 3/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 01:10:22 pm ) C.M.P.Nos.327 & 331 of 2026 in CMA (TM) SR No.159635 of 2025 N.ANAND VENKATESH, J.
gm C.M.P.Nos.327 & 331 of 2026 in CMA (TM) SR No.159635 of 2025 08.01.2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 01:10:22 pm )