Delhi High Court - Orders
Kia Wang vs The Registrar Of Trade Marks & Anr on 12 May, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 2/2021 and IA 9633/2021
KIA WANG ..... Petitioner
Through: Ms. Sugandh Shahi, Advocate
versus
THE REGISTRAR OF TRADE MARKS & ANR. ..... Respondents
Through: Ms. Nidhi Raman, CGSC with Mr.
Zubin Singh, Advocate
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 12.05.2022 Learned counsel appearing on behalf of the Petitioner prays for a further period of three weeks to file affidavit in terms of orders dated 11.03.2022 and 11.04.2022, on the ground that the Petitioner was hospitalized and could not instruct the counsel on record.
Let the affidavit be filed within three weeks from today. List on 01.08.2022.
JYOTI SINGH, J MAY 12, 2022 yg Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:17.05.2022 16:16:23