Delhi High Court - Orders
Parle Products Private Limited vs Avon Agro Industries Private Limited & ... on 8 September, 2025
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 202/2025, I.A. 22052/2025, I.A. 22053/2025
& I.A. 22054/2025
PARLE PRODUCTS PRIVATE LIMITED .....Petitioner
Through: Mr. J. Sai Deepak, Senior Advocate
with Ms. Isha Gandhi, Mr. N.K.
Bhardwaj, Mr. Bikash Ghorai, Mr.
Neeraj Bhardwaj, Mr. Avinash K.
Sharma & Ms. Purnima Vashishtha,
Advocates.
Versus
AVON AGRO INDUSTRIES PRIVATE LIMITED
& ANR. .....Respondents
Through: Mr. Ajay S., Mr. Sanjeev & Mr.
Chirag Ahluwalia, Advocates for R-1.
Ms. Nidhi Raman, Mr. Mayank
Sansanwal & Mr. Om Ram,
Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 08.09.2025
1. This is a Petition filed under Sections 47 and 57 of the Trade Marks Act, 1997 for removal/expungement/cancellation of Trade Mark registered vide Registration No.1606123 in Class 29 in favour of Respondent No.1, from the Register of Trade Marks.
2. Issue Notice.
3. The learned Counsel for Respondent No.1 and 2 accept Notice.
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 12/09/2025 at 22:51:13
4. Let Reply be filed within a period of four weeks from date. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
5. List on 10.12.2025.
TEJAS KARIA, J SEPTEMBER 8, 2025 'gsr' 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 12/09/2025 at 22:51:13