Delhi High Court - Orders
Termo Isi Sistemleri Ticaret Ve Sanayi ... vs Registrar Of Trade Marks on 18 December, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 14/2023
TERMO ISI SISTEMLERI TICARET VE
SANAYI ANONIM SIRKETI ..... Appellant
Through: Mr. Anshuman Upadhyay, Mr.
Naseem, Mr. Sashi Bhushan, Mr.
Manish, Ms. Apoorva, Advs. (M.
99113 73783)
versus
REGISTRAR OF TRADE MARKS ..... Respondent
Through: Mr. Harish Vaidyanathan Shankar,
CGSC, with Mr. Srish Kumar
Mishra, Mr. Alexander Mathai
Paikaday, Mr. Krishnan V. Advs.
(M. 9810788606)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 18.12.2023
1. This hearing has been done through hybrid mode.
2. The Appellant-Termo Isi Sistemleri Ticaret Ve Sanayi Anonim Sirketi has preferred the present appeal under Section 91 of the Trade Marks Act, 1999, seeking to challenge the order dated 1st March, 2023 passed by the Respondent - Registrar of Trade Marks concerning the Appellant's trade mark application for the device mark 'ECOSTAR' bearing no. '4553823' dated 2nd July, 2020.
3. List for hearing on 8th April, 2024.
PRATHIBA M. SINGH, J.
DECEMBER 18, 2023/dk/dn 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 20/12/2023 at 22:06:49