Delhi High Court - Orders
Kent Ro Systems Ltd vs Union Of India & Ors on 3 November, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2668/2020
KENT RO SYSTEMS LTD ..... Petitioner
Through Ms.Rajeshwari H and Mr.Swapnil
Gaur, Advs.
versus
UNION OF INDIA & ORS ..... Respondents
Through Mr.Gaurang Kanth, CGSC with
Ms.Biji Rajesh, Adv. for UOI.
Ms.Binita Shahi, Adv for R-3
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 03.11.2020 This hearing is conducted through Video-Conferencing. CM No. 27773/2020 Learned counsel for the petitioner has pointed out to the order of this court dated 06.03.2020 by which order this writ petition was disposed of with a direction to the Registrar of Trade mark to decide the matter expeditiously and in any case before 30.09.2020. It is pleaded that the needful has not been done.
Learned counsel for respondent No.1 states that presently only short matters are being taken through Video-Conferencing and that the petitioner have failed to indicate the time limit to make their oral submissions.
Learned counsel for the petitioner states that they will take only approximately half an hour to complete their oral submissions. A similar submission is made by the learned counsel for respondent No. 3 that they will also take approximately half an hour to make their submissions.
In these facts and circumstances, let the Registrar of Trade Mark hear the petitioner and respondent No. 3 through Video-Conferencing expeditiously. The Registrar will comply with the order of this court dated 06.03.2020.
In view of the above, nothing further survives in this application and the same is disposed of.
JAYANT NATH, J NOVEMBER 3, 2020 rb