Delhi High Court - Orders
Tibbs Foods Private Limited vs The Registrar Of Trademarks & Anr on 28 January, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~104
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 7/2026, I.A. 2265/2026 & I.A. 2266/2026
TIBBS FOODS PRIVATE LIMITED .....Appellant
Through: Mr. Jaspreet Singh Kapur, Mr. Wasim
Ansari and Ms. Shweta, Advocates.
versus
THE REGISTRAR OF TRADEMARKS & ANR. .....Respondents
Through: Ms. Nidhi Raman, CGSC alongwith
Mr. Om Ram and Mr. Arnav Mittal,
Advocates for RTM/R-1.
Mr. M.K. Miglani, Mr. Hardik Gogia
and Mr. Utkarsh Jha, Advocates for
R-2.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 28.01.2026 CAV 36/2026
1. Mr. M.K. Miglani, learned counsel enters appearance on behalf of respondent no.2 and accordingly, the Caveat stands discharged. C.A.(COMM.IPD-TM) 7/2026
2. This is an appeal under Section 91 of the Trade Marks Act, 1999 seeking setting aside of the order dated 17.10.2025 passed by the respondent no.1, Registrar of Trade Marks in the Trade Mark Opposition bearing No.1106766 filed by the appellant against respondent no.2 in respect of the trade mark/device mark under Application No.4749100.
3. Issue notice.
4. Notice is accepted by Ms. Nidhi Raman, learned CGSC appearing for respondent no.1 and Mr. M.K. Miglani, learned counsel accepts notice on 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 02/02/2026 at 20:34:40 behalf of respondent no.2.
5. Reply be filed within four weeks from date. Rejoinder thereto be filed within four weeks thereafter.
6. List on 14.05.2026.
7. In the meanwhile, the record pertaining to proceedings to Trade Mark Application No.4749100 and Opposition No.1106766 from respondent no.1 i.e. Registrar of Trade Marks, Delhi, be summoned before next date of hearing.
TUSHAR RAO GEDELA, J JANUARY 28, 2026 kct 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 02/02/2026 at 20:34:40