Delhi High Court - Orders
Diya Aggarwal vs The Registrar Of Trademarks on 19 March, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~106
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 37/2025 & I.A. 17810/2025
DIYA AGGARWAL .....Appellant
Through: Mr. Manish Dhir, Advocate.
versus
THE REGISTRAR OF TRADEMARKS .....Respondent
Through: Ms. Nidhi Raman, CGSC with Mr.
Om Ram and Ms. Nikita Singh, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 19.03.2026
1. This appeal is filed by the Appellant under Section 91 of the Trade Marks Act, 1999 against order dated 05.03.2025 passed by the Respondent refusing the trade mark Application No. 5477985 in Class 3.
2. After some arguments, learned counsel for the Appellant, on instructions, seeks to withdraw the appeal.
3. The appeal along with pending application is disposed of as withdrawn making it clear that this Court has not expressed any opinion on the merits of the case.
JYOTI SINGH, J MARCH 19, 2026/RW 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 20/03/2026 at 22:07:02