Delhi High Court - Orders
Ja Sterile Pvt Ltd vs The Registrar Of Trademarks, ... on 8 December, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 84/2025
JA STERILE PVT LTD .....Appellant
Through: Mr. Abhijit Mittal, Ms. Shaivya Singh
and Ms. Nishtha Nanda, Advocates
versus
THE REGISTRAR OF TRADEMARKS, TRADEMARKS
REGISTRY & ANR. .....Respondents
Through: Ms. Nidhi Raman, CGSC with Mr.
Om Ram and Mr. Arnav Mittal,
Advocates for R-1
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 08.12.2025 I.A. 30608/2025 (for exemption)
1. This application under Section 151 of the Code of Civil Procedure, 1908 ['CPC'], has been filed by the plaintiff seeking exemption from filing original/certified, typed/clear copies of the Annexure and the dim/illegible document and documents with improper double space and left side margins.
2. Original documents shall be produced/filed at the time of Admission/Denial, if sought, strictly as per the provisions of the Commercial Courts Act, 2015 and the Delhi High Court (Original Side) Rules, 2018.
3. The certified, typed and/or fair copies of the illegible documents be filed within four (4) weeks.
4. Accordingly, the application stands disposed of.
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 09/12/2025 at 20:55:42 C.A.(COMM.IPD-TM) 84/2025
5. This petition has been filed under Section 91 of the Trademarks Act, 1999 impugning the order dated 08.08.2025 passed by the Registrar of Trademark.
6. Learned counsel for the Appellant states that the medical certificate of the Trademark attorney has been filed as document no. 18.
7. He states that the Appellant undertakes do not seek any further adjournment and remain present on the next date of hearing fixed by the Registrar of Trademark.
8. Issue notice. Learned counsel for the Respondent no. 1 accepts notice.
9. Upon steps being taken by the Appellant, issue notice to Respondent no. 2 through all modes.
10. List this matter along with C.A.(COMM.IPD-TM) 42/2025 on 15.01.2026 before the same Bench.
MANMEET PRITAM SINGH ARORA, J DECEMBER 8, 2025/rhc 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 09/12/2025 at 20:55:42