Delhi High Court - Orders
Parle Products Pvt Ltd vs The Registrar Of Trade Marks & Anr on 27 April, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 316/2026 CM APPL. 27819-27820/2026
PARLE PRODUCTS PVT LTD
.....Appellant
Through: Mr. Jai Sai Deepak, Senior Adv. with
Mr. Bikash Ghorai, Mr. N.K.
Bhardwaj, Mr. Neeraj bhardwaj, Mr.
Rahul Maratha, Mr. Salil Oberoi,
Advs.
versus
THE REGISTRAR OF TRADE MARKS & ANR.
.....Respondents
Through: Mr. Ajay Sahni and Mr. Mohit Maru,
Advs. for the R- 2
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 27.04.2026
1. Mr. Jai Sai Deepak, learned Senior Counsel for the appellant is stated to be busy in the Supreme Court.
2. Renotify on 28.04.2026.
V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J APRIL 27, 2026/rt 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 30/04/2026 at 20:48:37