Delhi High Court - Orders
Sun Pharma Laboratories Ltd vs Dabur India Ltd. & Anr on 27 September, 2024
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~1(OS)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM)-146/2022 I.As. 40347-50/2024, REVIEW
PET. 347/2024
SUN PHARMA LABORATORIES LTD. .....Appellant
Through: Ms. Nancy Roy, Mr. Karan Bajaj &
Ms. Nida Khanam, Advs.
versus
DABUR INDIA LTD. & ANR. .....Respondents
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 27.09.2024
1. This hearing has been done through hybrid mode. I.A. 40350/2024 (for exemption)
2. Allowed, subject to all just exceptions. Application is disposed of. I.A. 40347/2024 (for delay)
3. This is an application on behalf of Respondent No. 3 for condonation of delay in filing review. For the reasons stated in the application, the delay is condoned. Application is disposed of.
C.A.(COMM.IPD-TM)-146/2022 I.As. 40348-49/2024, REVIEW PET.
347/20244. This is a review petition filed on behalf of Intellectual Property Attorneys Association ('IPAA') seeking review of one observation made in paragraph 47 of the judgment dated 9th February, 2024.
5. The Court has heard Ms. Nancy Roy, ld. counsel.
6. Issue notice in the review petition. Let ld. CGSC take instructions as to the stand of the office of the CGPDTM in respect of service of counter-
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 01/10/2024 at 03:46:27 statement upon the Opponent in terms of Section 21(3) of the Trade Marks Act, 1999.
7. List on 8th October, 2024.
PRATHIBA M. SINGH, J.
SEPTEMBER 27, 2024 dj/bh 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 01/10/2024 at 03:46:27