Delhi High Court - Orders
Veerendra Kumar Sinha vs The Registrar Of Trademark And Anr on 22 January, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 4/2026
VEERENDRA KUMAR SINHA .....Appellant
Through: Ms. Nupur Sinha, Mr. Rajendra Prasad,
Ms. Suman Prabhakar and Mr. Asif
Khan, Advocates.
versus
THE REGISTRAR OF TRADEMARK AND ANR .....Respondents
Through: Ms. Nidhi Raman, CGSC with Mr. Om
Ram and Mr. Arnav Mittal, Advocates
for R-1.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 22.01.2026 I.A. 1848/2026 (Exemption)
1. This is an application filed on behalf of the plaintiff under Section 151 of the Code of Civil Procedure, 1908 seeking exemption from filing clear/illegible copies of the documents.
2. For the reasons stated therein, exemption is allowed, subject to all just exceptions.
3. The clear and legible copies of the documents upon which they seek to place reliance, be filed within four weeks'.
4. The application stands disposed of.
I.A. 1849/2026 (Exemption)
5. This is an application filed on behalf of the plaintiff under Section 151 of the Code of Civil Procedure, 1908 seeking exemption from filing typed legible copies of dim annexures.
6. For the reasons stated therein, exemption is allowed, subject to all just exceptions.
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 27/01/2026 at 20:33:49
7. The typed legible copies of dim annexures upon which they seek to place reliance, be filed within four weeks.
8. The application stands disposed of.
I.A. 1850/2026 (Exemption)
9. This is an application filed on behalf of the plaintiff under Section 151 of the Code of Civil Procedure, 1908 seeking exemption from filing certified copies of the annexures.
10. For the reasons stated therein, exemption is allowed, subject to all just exceptions.
11. The certified copies of the annexures upon which they seek to place reliance, be filed within four weeks.
12. The application stands disposed of.
C.A.(COMM.IPD-TM) 4/2026
13. This appeal filed on behalf of the appellant under Section 91 of the Trade Marks Act, 1999 read with Rule 156 of Trade Mark Rules, 2017 challenging the order dated 29.10.2025 passed by Registrar of Trade Marks, Delhi to restore/ regularize the Trade Mark application no.5787410 in class 45 which was rejected by the Registrar.
14. Issue notice.
15. Mr. Arnav Mittal, learned counsel for the respondent no.1 is present in Court on request accepts notice on behalf of the Registrar of Trade Marks, learned counsel for the appellant is requested to furnish a copy during the course of the day to the learned counsel for the respondents. Learned counsel for respondent no.1 shall take instructions in regard to this present appeal.
16. List on 27.01.2026 in supplementary list.
TUSHAR RAO GEDELA, J JANUARY 22, 2026/Sumit 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 27/01/2026 at 20:33:49