Delhi High Court - Orders
Mensa Brand Technologies Private ... vs Registrar Of Trade Marks on 17 March, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 9/2025 & I.A. 6794-6795/2025
MENSA BRAND TECHNOLOGIES
PRIVATE LIMITED .....Appellant
Through: Mr. Aditya Gupta, Mr. Siddharth
Varshney and Ms. Aakriti Bansal,
Advocates
versus
REGISTRAR OF TRADE MARKS .....Respondent
Through: Ms. Nidhi Raman, CGSC with
Mr. Debasish Mishra, Advocate for R1
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 17.03.2025
1. This appeal has been filed under Section 91 of the Trade Marks Act, 1999 challenging the order dated 13th June, 2024, passed by the Registrar of Trade Marks in trademark application no.4488111.
2. Mr. Aditya Gupta, counsel appearing for the appellant submits that the mark which was cited in the impugned order and was the basis of refusal had been assigned in favour of the appellant, and the assignment deed was duly filed before the Trade Mark Registry.
3. Issue notice.
4. Notice is accepted on behalf of the counsel for the respondent, who seeks time to take instructions.
5. Reply, if any, be filed within two weeks.
6. Rejoinder thereto, if any, be filed within one week thereafter.
C.A.(COMM.IPD-TM) 9/2025 Page 1 of 2This 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 18/03/2025 at 22:33:02
7. List on 23rd April, 2025.
AMIT BANSAL, J MARCH 17, 2025/ds C.A.(COMM.IPD-TM) 9/2025 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 18/03/2025 at 22:33:02