Delhi High Court - Orders
Cipla Limited, Mumbai Central, Mumbai, ... vs Vishal Khanna Cipla Industries, B-63, ... on 14 October, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 517/2022
CIPLA LIMITED, MUMBAI CENTRAL, MUMBAI,
MAHARASHTRA .....Petitioner
Through: Ms. Sugandha Yadav, Advocate
(Through VC)
versus
VISHAL KHANNA CIPLA INDUSTRIES, B-63, GALI NO. 5,
JAGATPURI, DELHI .....Respondent
Through: Ms. Aashna Singh, Advocate
(Through VC)
Ms. Manisha Agrawal Narain, CGSC
with Mr. Nipun Jain, Advocate for
Registrar of Trademark
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 14.10.2025
1. For the reasons recorded in the order dated 02.04.2025, the parties jointly request for an adjournment.
2. At joint request, list on 30.03.2026.
MANMEET PRITAM SINGH ARORA, J OCTOBER 14, 2025/rhc 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 15/10/2025 at 22:38:49