Delhi High Court - Orders
M/S B.L And Company vs Registrar Of Trade Marks on 7 August, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 43/2025 & I.A. 19162/2025
M/S B.L AND COMPANY .....Appellant
Through: Mr. Amique Khalid and Ms. Tanzeela
Farheen, Advs.
versus
REGISTRAR OF TRADE MARKS .....Respondent
Through: Ms. Nidhi Raman, CGSC with Mr.
Om Ram, Adv.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 07.08.2025 I.A. 19162/2025 (application under Section 151 of the Code of Civil Procedure, 1908 seeking exemption from filing certified copy of order dated 25.04.2025 and grounds for refusal)
1. This an application filed under Section 151 of the Code of Civil Procedure, 1908 ('CPC') seeking exemption from filing certified copy of order dated 25.04.2025 and grounds for refusal.
2. The application is allowed subject to the certified copy of the order dated 25.04.2025 and grounds for refusal being filed within four (4) weeks.
3. This application is disposed of.
C.A.(COMM.IPD-TM) 43/2025
4. This is an appeal filed under Section 91 of the Trade Marks Act, 1999 read with Rule 125 of the Trade Marks Rules, 2017, arising out of the impugned order dated 25.04.2025 against refusal of trade mark application C.A.(COMM.IPD-TM) 43/2025 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 08/08/2025 at 23:52:02 no. 6082940 for the mark B.L.A.C. under class 6.
5. Issue notice. Ms. Nidhi Raman, learned counsel for the Respondent accepts notice. Reply be filed within four (4) weeks. Rejoinder thereto, if any, be filed within four (4) weeks thereafter.
6. Copy of the paper book has been supplied to the learned counsel for the Respondent.
7. Lits on 14.01.2026.
MANMEET PRITAM SINGH ARORA, J AUGUST 7, 2025/msh C.A.(COMM.IPD-TM) 43/2025 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 08/08/2025 at 23:52:02