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Signatureglobal (India) Ltd vs The Registrar Of Trade Marks on 8 July, 2025

Author: Amit Bansal

Bench: Amit Bansal

                          $~25
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         C.A.(COMM.IPD-TM) 29/2025 with I.A. 15655/2025
                                    SIGNATUREGLOBAL (INDIA) LTD.          .....Appellant
                                                Through: Ms. Ridhima Sharma, Advocate

                                                                  versus

                                    THE REGISTRAR OF TRADE MARKS           .....Respondent
                                                 Through: Ms. Nidhi Raman, CGSC with
                                                          Mr. Arnav Mittal and Mr. Om Ram,
                                                          Advocates

                                    CORAM:
                                    HON'BLE MR. JUSTICE AMIT BANSAL
                                                                  ORDER

% 08.07.2025 I.A. 15655/2025_(O-XI R-1(4) of the Commercial Courts Act)

1. The present application has been filed on behalf of the appellant seeking leave to file additional documents under the Commercial Courts Act, 2015.

2. The appellant is permitted to file additional documents in accordance with the provisions of the Commercial Courts Act, 2015 and the Delhi High Court (Original Side) Rules, 2018.

3. Accordingly, the application is disposed of. C.A.(COMM.IPD-TM) 29/2025

4. The present appeal has been filed under Section 91 of the Trade Marks Act, 1999, challenging the order dated 22nd May, 2025, passed by the Registrar of Trade Marks whereby the trade mark application bearing no.

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 09/07/2025 at 21:58:07 5317451 filed by the appellant for registration of the mark in Class 37 has been refused.

5. Issue notice.

6. Notice is accepted by Ms. Nidhi Raman, Central Government Standing Counsel for the respondent.

7. Reply/written submissions be filed within six (6) weeks from today.

8. Rejoinder be filed within three (3) weeks thereafter.

9. List before the Joint Registrar on 10th September, 2025, for completion of pleadings.

10. List before the Court on 06th November, 2025.

AMIT BANSAL, J JULY 8, 2025 ds C.A.(COMM.IPD-TM) 29/2025 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 09/07/2025 at 21:58:07