Landmark Crafts Limited vs The Registrar Of Trade Marks & Anr on 8 May, 2026

[Cites 3, Cited by 0]

Delhi High Court - Orders

Landmark Crafts Limited vs The Registrar Of Trade Marks & Anr on 8 May, 2026

Bench: Tushar Rao Gedela

              $~24
              *         IN THE HIGH COURT OF DELHI AT NEW DELHI
              +         W.P.(C)-IPD 10/2026

                        LANDMARK CRAFTS LIMITED                   .....Petitioner
                                   Through: Dr. Vipin Wason and Ms. Stuti Wason,
                                             Advocates
                                   versus

                        THE REGISTRAR OF TRADE MARKS & ANR.         .....Respondents
                                     Through: Ms. Nidhi Raman, CGSC with Mr.
                                              Arnav Mittal, Mr. Om Ram and Ms.
                                              Nikita Singh, Advocates.

                        CORAM:
                        HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                      ORDER

% 08.05.2026 CM 67/2026 (Additional Documents)

1. The present application has been filed on behalf of the petitioner under Order XI Rule 1(4) of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC') as applicable to commercial suits under the Commercial Courts Act, 2015 (hereinafter referred to as 'CC Act') seeking leave to place on record additional documents.

2. The plaintiff is permitted to file additional documents in accordance with the provisions of the CC Act and the Delhi High Court (Original Side) Rules, 2018.

3. Accordingly, the application stands disposed of. CM 68/2026 (Exemption)

1. This is an application filed on behalf of the petitioner under Section 151 of CPC seeking exemption from filing certified/true/typed/dim copies annexures.

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 11/05/2026 at 21:40:49

2. Exemption allowed, subject to just exceptions. However, certified/true/typed/dim copies annexures with proper margins be filed within four weeks with an advance copy to the respondents.

3. The application stands disposed of.

W.P.(C)-IPD 10/2026

1. Issue notice to the respondent no.2, by all permissible modes, upon the petitioner taking steps within one week. Reply, if any, be filed within two weeks from the date of service. Rejoinder thereto, if any, may be filed within two weeks thereafter.

2. List on 14.10.2026.

TUSHAR RAO GEDELA, J MAY 8, 2026 Sumit 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 11/05/2026 at 21:40:49

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders