Delhi High Court - Orders
Grey Matters Educational Trust vs Examiner Of Tgrade Marks on 2 December, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 121/2021
GREY MATTERS EDUCATIONAL TRUST ..... Appellant
Through: Ms. Diksha Tuteja, Advocate.
versus
EXAMINER OF TGRADE MARKS ..... Respondent
Through: Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Sagar Mehlawat, Mr. Alexander
Mathai Paikaday, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 02.12.2022
1. Per office noting, objections raised by Registry are not cured. Appellant is directed to do the same within a period of two weeks from today. Mr. Harish Vaidyanathan Shankar, CGSC for Respondent, states that the copy of the paper book has not been received. Appellant is also directed to serve a copy of the petition to Mr. Vaidyanathan.
2. Reply/ written submission, if any, be filed within a period of four weeks from today. Rejoinder/ written submission thereto, if any, be filed within a period of two weeks thereafter.
3. List before the Joint Registrar for completion of pleadings on 12 th January, 2023.
4. List before the Court on 23rd March, 2023.
SANJEEV NARULA, J DECEMBER 2, 2022/as Signature Not Verified Digitally Signed By:AKANSHA SINGH Signing Date:04.12.2022 18:07:26