Delhi High Court - Orders
Bennett, Coleman And Company Limited ... vs Fashion One Television Llc 820 Meridian ... on 5 January, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 144/2022
BENNETT, COLEMAN AND COMPANY LIMITED TIMES OF
INDIA BUILDING DR. D.N. ROAD MUMBAI- 4000001,
MAHARASHTRA ..... Petitioner
Through: Mr. Shakti Priyan Nair, Advocate.
versus
FASHION ONE TELEVISION LLC 820 MERIDIAN AVE., SUITE
100, MIAMI BEACH, FLORIDA 33139, USA AND THE
REGISTRAR OF TRADEMARKS ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 05.01.2023
1. Petitioner is directed to serve Respondent No. 1, by all permissible modes including speed post and approved courier. Affidavit of service also be filed one week before the next date of hearing.
2. Respondent No. 1 shall be permitted to file a reply, if any, within a period of four weeks from date of service.
3. Parties are directed to file their brief note of submissions, not exceeding three pages, along with relevant case law(s), in terms of IPD Rules, at least two weeks before the next date of hearing.
4. The same shall also be handed over as well as e-mailed to the Court Master within the same timelines.
5. List before the Joint Registrar for completion of service and pleadings on 15th February, 2023.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:05.01.2023 18:49:006. List before the Court on 22nd March, 2023.
SANJEEV NARULA, J JANUARY 5, 2023 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:05.01.2023 18:49:00