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Parle Products Private Limited vs The Registrar Of Trade Marks & Anr on 18 August, 2025

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                     *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                     +    C.A.(COMM.IPD-TM) 49/2025, IA No.19990/2025
                          PARLE PRODUCTS PRIVATE LIMITED                   .....Appellant
                                        Through: Mr. J. Sai Deepak, Senior Advocate with
                                                   Ms. Isha Gandhi, Mr. N.K. Bhardwaj, Mr.
                                                   Bikash Ghorai, Mr. Neeraj Bhardwaj and
                                                   Ms. Purnima Vashishtha, Advocates.
                                                  Versus
                          THE REGISTRAR OF TRADE MARKS & ANR.              .....Respondents
                                        Through: Ms. Nidhi Raman, CGSC with Mr. Om
                                                   Ram and Mr. Mayank Sansanwal,
                                                   Advocates for R-1.
                                                   Mr. Ajay Sahni and Mr. Mohit Maru,
                                                   Advocates for R-2.
                          CORAM:
                          HON'BLE MR. JUSTICE TEJAS KARIA
                                        ORDER

% 18.08.2025 I.A. 19991/2025 (Exemption)

1. Exemption is allowed, subject to all just exceptions.

2. The Application stands disposed of.

3. This is an Application filed on behalf of the Appellant under Section 151 of the Code of Civil Procedure, 1908, seeking summoning of the electronic record of the complete paper book of Opposition No. 1075195, filed by the Appellant before Respondent No. 1, in relation to the Impugned Trade Mark Application No. 1606126 in Class 30 for the Mark '20-20', filed by Respondent No. 2.

4. The learned Counsel for the Appellant submits that the said record is relevant for the purpose of deciding the present Appeal.

5. In view of the above and for the reasons mentioned in the Application, let 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 20/08/2025 at 22:04:22 the digital copy of the record of Opposition No. 1075195, filed by the Appellant before Respondent No. 1, in relation to the Impugned Trade Mark Application No. 1606126 in Class 30 for the Mark '20-20', filed by Respondent No. 2 be placed on record before the next date of hearing.

6. The Application stands disposed of.

C.A.(COMM.IPD-TM) 49/2025 & IA No.19990/2025

7. Issue Notice. The learned Counsel for Respondent Nos. 1 and 2 accept Notice.

8. The Parties are given liberty to file Written Submissions along with any document they wish to file and the case laws relied upon by them, within a period of four weeks.

9. List for hearing on 10.10.2025.

TEJAS KARIA, J AUGUST 18, 2025 ap 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 20/08/2025 at 22:04:22