Delhi High Court - Orders
North Side Brewers Private Ltd vs The Registrar Of Trade Marks & Anr on 6 May, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 17/2024, I.A. 7200/2024, I.A. 7201/2024
NORTH SIDE BREWERS PRIVATE LTD ..... Appellant
Through: Mr. John Mathew, Advocate.
versus
THE REGISTRAR OF TRADE MARKS & ANR. ..... Respondents
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 06.05.2024 I.A. 7199/2024 (delay in filing the appeal)
1. For the grounds and reasons stated therein, the application is allowed and the delay of 53 days in filing the appeal is condoned.
2. Disposed of.
C.A.(COMM.IPD-TM) 17/2024
3. The Appellant had filed trademark application No. 5421811 in Class 43 for the device mark " ". On 27th October, 2023,1 the Registrar of trademarks deemed the application abandoned under Section 21(2) of the Trademarks Act, 1999 [referred to as 'the Act'], as the Appellant had not filed counter statement to the notice of opposition, which, according to the 1 Impugned Order 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 10/05/2024 at 21:58:38 records of the trademark registry, was served on the Appellant on 19th July, 2023.
4. Although the Appellant assails the Impugned order, at the same time, they have applied for the subject mark afresh. In light of the above, Mr. John Mathew, counsel for the Appellant, after making some submissions, states that he would like to withdraw the present appeal and continue with the fresh application that he has filed which may be considered on its own merits.
5. In view of the above, the present appeal is dismissed as withdrawn. Needless to say, the fresh application filed by the Appellant shall be dealt with and examined on its own merits in accordance with law.
6. Appeal along with pending applications stand disposed of.
SANJEEV NARULA, J MAY 6, 2024 nk 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 10/05/2024 at 21:58:38