Calcutta High Court
Somani Realtors Pvt Ltd vs The Registrar Of Trade Marks on 24 September, 2025
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OIPD-2
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
(Intellectual Property Rights Division)
IA NO. GA-COM/1/2025
In IPDTMA/7/2025
SOMANI REALTORS PVT LTD
Vs
THE REGISTRAR OF TRADE MARKS, GOVERNMENT OF INDIA AND ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 24th September, 2025.
Appearance:
Mr. Avirup Chatterjee, Adv.
...for appellant.
The Court: This is an appeal filed under Section 91 of the Trade Marks
Act, 1999 directed against an order dated 2 December, 2022 whereby the
application for trade mark filed by the appellant has been treated to be
abandoned.
None appears on behalf of the respondents.
The appellant is directed to serve all the respondents and file an Affidavit of Service on the returnable date. It is submitted on behalf of the appellant that the Paper Book are ready and the matter be listed for hearing.
Let this matter appear in the Monthly List of November, 2025. This is an application under Section 5 of the Limitation Act, 1963. It is submitted on behalf of the appellant that there has been delay of 18 days in the filing of this appeal.
I have considered the averments in the application and I am satisfied that there is sufficient cause and good reasons for condoning the delay.
In view of the above, GA-COM/1/2025 stands allowed. There shall be an order in terms of prayer (a) of the Notice of Motion.
(RAVI KRISHAN KAPUR, J.) SK.