Delhi High Court - Orders
Mahesh Gupta vs Registrar Of Trademarks & Anr on 20 January, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O.(COMM.IPD-TM) 7/2021 & IA No.11382/2021(for stay)
MAHESH GUPTA ..... Petitioner
Through: Ms. Sugandh Shahi, Advocate.
versus
REGISTRAR OF TRADEMARKS & ANR. ..... Respondents
Through: Mr. Harish Vaidyanathan Shankar,
CGSC for R-1.
Mr. Amit Gupta, R-2 in person.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 20.01.2022 [VIA VIDEO CONFERENCING] I.A. No.1054/2022(for withdrawal of present petition)
1. This application has been filed on behalf of the applicant/petitioner seeking to withdraw the present petition on account of a settlement having been arrived at between the parties in CS(COMM) 514/2021. Accordingly, the petitioner wishes to withdraw the present petition.
2. The same is not opposed by the respondent no.2 appearing in person as well as Mr. Harish Vaidyanathan Shankar, CGSC appearing on behalf of respondent no.1.
3. Accordingly, the present application is allowed and the petition along with the stay application is dismissed as withdrawn.
4. In light of Section 89 of the Code of Civil Procedure, 1908 (CPC) read with Section 16 of the Court Fees Act, 1870, since the matter has been settled at a very early stage, the court fee be refunded to the petitioner.
AMIT BANSAL, J JANUARY 20, 2022 ak Signature Not Verified Signed By:ARUNA KANWAR Signing Date:20.01.2022 21:52:55