Delhi High Court - Orders
Sis Cash Services Ltd vs The Registrar Of Trade Marks on 10 December, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 85/2025
SIS CASH SERVICES LTD. .....Appellant
Through: Ms. Rima Majumdar, Mr. Bhanu
Dhingra, Mr. Kashish Vij, Mrs.
Bindra Rana, Mr. Vikrant Rana and
Ms. Lucy Rana, Advocates
versus
THE REGISTRAR OF TRADE MARKS .....Respondent
Through: Mr. Gaurav Barathi, SPC for UOI
with Mr. Arnav Mittal and Ms. Rasya
Rawal, Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 10.12.2025
1. This is an appeal filed under Section 91 of the Trade Marks Act, 1999 and under Rule 156 of the Trade Mark Rules, 2017 challenging the order dated 19.09.2025 passed by the Senior Examiner of Trade Marks, Geographical indication and copyright.
2. Issue notice. Learned counsel for respondent no. 1 accepts notice.
3. He is directed to take instructions on the pleading set out at paragraph '12' of page 16 of the appeal; since it appears from the impugned order that the sole reason for rejecting the appellant's application is the cited mark no. 6251503.
4. List on 17.02.2026.
MANMEET PRITAM SINGH ARORA, J DECEMBER 10, 2025/rhc 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 12/12/2025 at 21:07:46