Delhi High Court - Orders
Tecniqua India Private Limited vs Controller General Of Patents, Designs ... on 20 January, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C)-IPD 1/2026
TECNIQUA INDIA PRIVATE LIMITED .....Petitioner
Through: Mr. Nageshwar Kumhar, Mr.
Siddharth Yadav, Mr. Ayush Dey, Mr. Anmol
Pandey, Mr. Nitin Kumar Yadav and Mr. Vikas
Kumar, Advocates.
versus
CONTROLLER GENERAL OF PATENTS, DESIGNS AND
TRADE MARKS .....Respondent
Through: Ms. Pratima N. Lakra, CGSC with
Mr. Adhiraj Singh, GP and Mr. Shailendra Kumar
Mishra, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 20.01.2026 CM No. 18/2026 (Exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CM No.19/20263. This application is filed by the Petitioner under Section 151 CPC seeking permission for filing lengthy list of dates and events and brief synopsis.
4. For the reasons stated in the application, the same is allowed. List of dates and brief synopsis is taken on record.
5. Application stands disposed of.
W.P.(C)-IPD 1/2026 Page 1 of 4This 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 27/01/2026 at 20:30:40 W.P.(C)-IPD 1/2026
6. This writ petition is filed by the Petitioner seeking a direction to the Controller General of Patents, Designs and Trade Marks ('Controller') to expeditiously decide the pending TM-P application dated 02.04.2024 for recordal of assignment in respect of trademark application No. 3801356 in Class 09 for the mark TENDA/ .
7. Petitioner avers that earlier proprietor Shenzhen Tenda Technology Co. Ltd. filed a trade mark application bearing No. 3801356 in Class 09 for registration of the mark TENDA/ on 10.04.2018. The mark was registered on 09.10.2021 in Class 09 in the name of the proprietor. On 22.03.2024, through a duly executed Deed of Assignment between Shenzhen Tenda Technology Co. Ltd. and the Petitioner, the former assigned for said trademark in favour of the Petitioner and accordingly, the Petitioner filed a request on 02.04.2024 for recordal of assignment under Section 45 of the Trade Marks Act, 1999 ('1999 Act') by submitting requisite Form TM-P and requested entry of Petitioner's name in the Register in respect of registered trademark TENDA/ .
8. Learned counsel for the Petitioner submits that registered trademark TENDA/ has been duly assigned to the Petitioner vide Assignment Deed dated 22.03.2024 and immediately a request was made to the Registrar of Trade Marks to enter the name of the Petitioner in the Register and requisite documents, including Form TM-P was submitted. However, despite the request made to the Registrar, followed by reminders W.P.(C)-IPD 1/2026 Page 2 of 4 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 27/01/2026 at 20:30:40 dated 25.06.2024, 04.09.2024, 16.05.2025 and 27.06.2025, no action has been taken by the Respondent. He further submits that Respondent issued notice dated 28.08.2025 to the previous proprietor Shenzhen Tenda Technology Co. Ltd., seeking its 'no objection' to recordal of the trademark. On receipt of copy of the notice, Petitioner filed a detailed reply enclosing a duly notarized and apostilled 'No Objection Certificate' issued by Shenzhen Tenda Technology Co. Ltd. confirming its consent to the assignment and recordal of ownership in favour of the Petitioner. However, till date, no steps have been taken for recordal of assignment and even the response to RTI application dated 25.11.2025, throws no light on the current status of the request made by the Petitioner.
9. Issue notice.
10. Ms. Pratima N. Lakra, learned CGSC accepts notice on behalf of the Respondent.
11. From the narrative in the writ petition, it emerges that Shenzhen Tenda Technology Co. Ltd. had filed trademark application for registering the trademark TENDA/ in Class 09 on 10.04.2018 and the trademark was registered on 09.10.2021. Through a Deed of Assignment dated 22.03.2024, Shenzhen Tenda Technology Co. Ltd. assigned the said trademark in favour of the Petitioner, who immediately requested the Respondent for recordal of assignment under Section 45 of 1999 Act and also submitted Form TM-P requesting for entry of its name in respect of the registered trademark. As per the Petitioner, 'no objection' has been tendered by Shenzhen Tenda Technology Co. Ltd., the previous proprietor of the trademark, for transferring and recording of ownership of the trademark in W.P.(C)-IPD 1/2026 Page 3 of 4 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 27/01/2026 at 20:30:40 question in favour of the Petitioner, however, there is total inaction by the Respondent till date.
12. In these facts and circumstances and without entering into the merits of the case, this writ petition is disposed of directing the Respondent to process and consider TM-P Request No. 412919 dated 02.04.2024 filed by the Petitioner under Section 45 of 1999 Act for recordal of assignment in respect of Registered Trademark No. 3801356 in Class 09 for the trademark TENDA/ within a period of six weeks from the date of receipt of this order and take a decision, in accordance with law. Needless to state that in the event of any surviving grievance, it will be open to the Petitioner to take recourse to legal remedies.
13. Writ petition stands disposed of in the aforesaid terms.
JYOTI SINGH, J JANUARY 20, 2026/RW W.P.(C)-IPD 1/2026 Page 4 of 4 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 27/01/2026 at 20:30:40