Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Bosch Ltd vs Micolube India Ltd on 10 February, 2023

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~11 & 12
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     C.O. (COMM.IPD-TM) 473/2022
                                BOSCH LTD.                                           ..... Petitioner
                                                  Through:     Mr. Ashwin Kumar D.S. and Ms.
                                                               Surbhi Mehta, Advocates.

                                                  versus

                                MICOLUBE INDIA LTD.                              ..... Respondent
                                             Through:          Mr. S.K. Bansal and Mr. Ajay
                                                               Amitabh Suman, Advocates for R-1.

                          +     C.O. (COMM.IPD-TM) 525/2022
                                BOSCH LIMITED                                        ..... Petitioner
                                                  Through:     Mr. Ashwin Kumar D.S. and Ms.
                                                               Surbhi Mehta, Advocates.

                                                  versus

                                MICOLUBE INDIA LTD.                                 ..... Respondent
                                                  Through:     Mr. S.K. Bansal and Mr. Ajay
                                                               Amitabh Suman, Advocates for R-1.

                                CORAM:
                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                  ORDER

% 10.02.2023

1. Mr. Ashwin Kumar D.S., counsel for Petitioner states that the order under Section 124 of the Trade Marks Act, 1999 passed by the Civil Court shall be placed on record within one week from today, copy whereof has been provided to Mr. S.K. Bansal, counsel for Respondent No. 1.

2. Mr. Bansal further states that apart from the aforenoted rectification petitions, another petition is filed by Micolube India Limited against Bosch Ltd., after enactment of the Tribunals Reforms Act, 2021 and consequent abolishment of IPAB. The same is pending before the Madras High Court. Mr. S.K. Bansal, counsel for Respondent No. 1, states that he is in the process of taking steps to have the said matter clubbed along with the present petitions.

3. As per office noting - memo of parties filed by Petitioner vide E- Diary No. 1864207/2022 and vakaltnama filed on behalf of Respondent vide E-Diary No. 1863537/2022, are both returned under objections. Parties are directed to cure the defects within one week from today and bring the above documents on record.

4. Further, at request, parties are referred to mediation and, in that regard, list before the Delhi High Court Mediation and Conciliation Centre on 13th March, 2023 at 4:30 PM.

5. List before the Court on 18th July, 2023.

SANJEEV NARULA, J FEBRUARY 10, 2023 nk Signature Not Verified Digitally Signed By:AKANSHA SINGH Signing Date:11.02.2023 21:43:31