Delhi High Court - Orders
Diya Aggarwal vs The Registrar Of Trademarks on 28 July, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 37/2025 & I.A. 17810/2025
DIYA AGGARWAL .....Appellant
Through: Mr. Manish Dhir, Adv.
versus
THE REGISTRAR OF TRADEMARKS .....Respondent
Through: Ms. Nidhi Raman, CGSC with Mr.
Om Ram, Adv.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 28.07.2025
1. The present appeal under Section 91 of the Trade Marks Act, 1999 has been filed by the Appellant assailing the Order dated 05.03.2025 passed by the Respondent, thereby, refusing the Trade Mark Application No. 5477985 in Class 3 filed by the Appellant.
2. Issue notice.
3. Ms. Nidhi Raman, learned standing counsel appearing on behalf of the Respondent accepts notice.
4. Reply be filed within four (4) weeks. Rejoinder thereto, if any, be filed within three (3) weeks, thereafter.
5. List before the learned Joint Registrar (J) on 01.09.2025.
6. List before the Court on 16.12.2025.
7. The digitally signed copy of this order, duly uploaded on the official website of the Delhi High Court, www.delhihighcourt.nic.in, shall be treated 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 31/07/2025 at 21:50:24 as a certified copy of the order for the purpose of ensuring compliance. No physical copy of order shall be insisted by any authority/entity or litigant.
MANMEET PRITAM SINGH ARORA, J JULY 28, 2025/msh/MG 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 31/07/2025 at 21:50:24