Delhi High Court - Orders
Duroply Industries Limited vs Maamansa Enterprises Pvtltd.And Anr on 10 January, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 6/2022
DUROPLY INDUSTRIES LIMITED ..... Petitioner
Through: Mr. Sushant Singh, Ms. Geetika
Kapur and Mr. Sourav Pattanaik,
Advocates.
versus
MAAMANSA ENTERPRISES PVTLTD.AND ANR..... Respondents
Through: Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Sagar Mehlawat and Mr.
Alexander Mathai Paikaday,
Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 10.01.2023
1. Per office noting, memo of parties has not been filed. Petitioner is directed to do the same within two weeks from today.
2. Mr. Sushant Singh, counsel for Petitioner, states that Petitioner is the proprietor of 'DURO family of marks' and has registrations of several marks in its favour which have common prefix of 'DURO'.
3. Further, Mr. Singh has pointed out that although his brief contains a copy of counter statement/ reply filed by Respondent No. 1, he will have to confirm if the same was filed before IPAB. If such is the case, Petitioner is permitted to place a copy thereof on record, along with an affidavit in support.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:11.01.2023 12:47:554. Mr. Singh is further directed to serve a copy of this order on counsel who represented Respondent in proceedings pending before Calcutta High Court in C.S. 94 of 2020, as well as on counsel, who has filed said counter statement/ reply.
5. Re-notify on 20th March, 2023.
SANJEEV NARULA, J JANUARY 10, 2023 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:11.01.2023 12:47:55