Delhi High Court - Orders
Mexswitchgears Pvt Ltd. 9Th Kilometer ... vs Som Datt M/S Niraj Sales Csorporation, ... on 6 December, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 92/2022
MEXSWITCHGEARS PVT LTD. 9TH KILOMETER MEX
ESTATE, PATHANKOT ROAD, JALANDHAR ..... Appellant
Through: Mr. Sheril Bhatia and Mr. Raghav
Bhalla, Advocates.
versus
SOM DATT M/S NIRAJ SALES CSORPORATION, 10762
MANANPURA, KAROL BAGH, NEW DSELHI ..... Respondent
Through: Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Sagar Mehlawat, Mr. Alexander
Mathai Paikaday, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 06.12.2022
1. Notice could not be issued to the respondent no.1 as the Process Fee filed on behalf of the petitioner has been returned under objections.
2. Upon the counsel for the petitioner taking steps, let fresh notice be issued to the respondent no.1 through all modes.
3. Reply/written submission be filed within four weeks from today.
4. Rejoinder thereto, if any, be filed before the next date of hearing.
5. Counsel for the respondent no.2 submits that the matter is covered by the judgment of a Coordinate Bench of this Court in Aman Engineering Works v. Registrar Trade Marks, 2022 SCC OnLine Del 3666.
6. List on 1st February, 2023.
AMIT BANSAL, J.
DECEMBER 6, 2022/at Signature Not Verified Digitally Signed By:AMIT BANSAL Signing Date:06.12.2022 18:31:34