Petals Ivf And Women Care Centre Llp vs Rpci Pvt. Ltd. & Ors on 30 March, 2026

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Delhi High Court - Orders

Petals Ivf And Women Care Centre Llp vs Rpci Pvt. Ltd. & Ors on 30 March, 2026

Bench: Jyoti Singh

                          $~65
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         C.O. (COMM.IPD-TM) 90/2026 & I.A. 8420/2026
                                    PETALS IVF AND WOMEN CARE CENTRE LLP                                                   .....Petitioner
                                                                  Through: Ms.      Swathi   Sukumar,    Senior
                                                                  Advocate with Mr. S. Santanam Swaminadhan,
                                                                  Mr. Kartik Malhotra, Mr. Anindit Mandal, Ms.
                                                                  Shreya Mansi James and Ms. Shivani Choudhary,
                                                                  Advocates.

                                                                  versus

                                    RPCI PVT. LTD. & ORS.                                                             .....Respondents
                                                                  Through: Mr. Sumit Nagpal, SPC with Mr.
                                                                  Tannay Saini, Advocate for R-3.

                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                                  ORDER

% 30.03.2026 I.A. 8419/2026 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

I.A. 8421/2026

3. This application is filed on behalf of the Petitioner under Section 151 CPC seeking condonation of delay of 6 days in refiling the present petition.

4. For the reasons stated in the application, the same is allowed. Delay of 6 days in re-filing the present petition is condoned.

5. Application stands disposed of.

C.O. (COMM.IPD-TM) 90/2026 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 31/03/2026 at 20:54:35 C.O. (COMM.IPD-TM) 90/2026 & I.A. 8420/2026

6. This rectification petition is filed on behalf of the Petitioner under Section 57 read with Sections 7, 11, 18, 29 of the Trade Marks Act, 1999 seeking cancellation of registration of trade mark / "MAAERI" (Device) under TM Application No. 6285630 in Class 44 from the register of trade marks.

7. Issue notice.

8. Mr. Sumit Nagpal, learned SPC accepts notice on behalf of Respondent No. 3.

9. Reply be filed within four weeks from today.

10. Rejoinder, if any, be filed before the next date of hearing.

11. Issue notice to Respondents No. 1 and 2 through all permissible modes, returnable on 10.07.2026.

12. Till the next date of hearing, Respondents No. 1 and 2 will not create any third party proprietary rights in the trade marks in question.

JYOTI SINGH, J MARCH 30, 2026/RW C.O. (COMM.IPD-TM) 90/2026 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 31/03/2026 at 20:54:35

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Delhi High Court - Orders