Delhi High Court - Orders
Arb Bearings Ltd vs Sunita Puri Deluxe Petrochem (India) ... on 13 September, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-CR) 696/2022
ARB BEARINGS LTD. ..... Petitioner
Through: Mr. Veerendra Kumar Sinha,
Advocate. (M:9810264713)
versus
SUNITA PURI DELUXE PETROCHEM (INDIA)
AND ANR. ..... Respondents
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 13.09.2022
1. This hearing has been done hybrid mode.
2. The present petition was originally filed before the IPAB and due to the enactment of Tribunals Reforms Act, 2021, the matter has been transferred to this Court.
3. The petition has been filed by the Applicant under Section 50 of the Copyright Act, 1957, seeking rectification of the copyright registration of the mark/artistic label 'ARB', bearing registration No.A-111636/2014, belonging to Respondent No. 1 - Sunita Puri, trading as M/s Deluxe Petrochem (India).
4. Issue notice to the Respondents. The Respondents shall be served at the address given in the memo of parties (Address: L-3, Indraprastha Apartment, Ratan Lai Nagar, Kanpur U.P).
5. List on 3rd November, 2022, before the Joint Registrar for completion of service and pleadings.
Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:15.09.2022 16:35:246. List on 9th December, 2022, before the Court.
PRATHIBA M. SINGH, J.
SEPTEMBER 13, 2022/dk/ss Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:15.09.2022 16:35:24