Delhi High Court - Orders
Marico Ltd vs Divine Pharmaceuticals on 14 September, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 503/2018 & I.A. 3661/2008 & 6184/2008
MARICO LTD.
..... Plaintiff
Through: Mr.Zeeshan Khan & Ms.Saloni,
Advs.
versus
DIVINE PHARMACEUTICALS
..... Defendant
Through: Mr.Bineesh Karat, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 14.09.2022
1. The learned counsel for the plaintiff submits that vide order dated 22.04.2022 passed in W.P. Nos. 3768 and 3769 of 2011 by the High Court at Judicature at Madras, the order dated 21.01.2011 passed in Rectification No. 259345 in Class 3, and the impugned order dated 10.02.2011, made in Rectification No. 259225 in Class 3, by which the Registrar of Trade Marks had been pleased to order the cancellation of the marks registered in the name of the predecessor of the plaintiff, have been set aside. The learned counsel for the defendant submits that he has no instructions in regard to this order.
2. The learned counsel for the plaintiff prays for an adjournment on the ground that the plaintiff's application seeking assignment of the registration in favour of the plaintiff is pending before the learned Registrar of Trade Marks.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:16.09.2022 19:10:153. At the request of the learned counsels for the parties, re-list on 16th January, 2023.
4. In the meantime, the parties shall file a brief synopsis of their arguments referring to the pagination of the e-file of this Court, along with the copies of the judgments that they sought to rely upon, at least two weeks before the next date of hearing.
NAVIN CHAWLA, J SEPTEMBER 14, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:16.09.2022 19:10:15