Delhi High Court - Orders
Bennet, Coleman And Company Limited vs Fashion One Television Llc And Anr on 22 March, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 255/2021
BENNET, COLEMAN AND COMPANY LIMITED ..... Petitioner
Through: Mr. Shakti Priyan Nair and Ms.
Pragya Jain, Advocates.
versus
FASHION ONE TELEVISION LLC 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
% 22.03.2023
1. There is no appearance on behalf of Respondent No. 1 - Fashion One Television LLC. As noted in order dated 15th February, 2023, Respondent No. 1 could not be served through speed post. Service was thus attempted through e-mail. However, in the opinion of the Court, Respondent No. 1 should also be served through their registered Trademark Agent on the address available with the Trademarks Registry. Counsel for Petitioner states that he will take steps to attempt service on the Respondent No. 1's Trademark Agent, through all permissible modes. Let an affidavit of service be filed at least one week before the next date of hearing.
2. List before the Joint Registrar for completion of service on 10th May, Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:22.03.2023 17:44:07 2023 and before Court on 03rd August, 2023.
SANJEEV NARULA, J MARCH 22, 2023/d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:22.03.2023 17:44:07