Supreme Court - Daily Orders
Aishwarya Enterprises vs Cipla Limited on 29 August, 2025
1
ITEM NO.30 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.43466/2025
[Arising out of impugned final judgment and order dated 14-05-2025
in WP(C) No. 23/2025 passed by the High Court of Delhi at New
Delhi]
AISHWARYA ENTERPRISES Petitioner(s)
VERSUS
CIPLA LIMITED & ORS. Respondent(s)
IA No. 195944/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT. IA No. 195945/2025 - EXEMPTION FROM FILING O.T., IA
No. 195942/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES & IA No. 195941/2025 - PERMISSION TO FILE
SPECIAL LEAVE PETITION)
Date : 29-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Mr. K Parameshwar, Sr. Adv.
Mr. Aditya Ashok Soni, Adv.
Mr. Anand Dilip Landge, AOR
Mrs. Sangeeta Nenwani, Adv.
Ms. Revati Pravin Kharde, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Application seeking permission to file the Special Leave Petition is granted.
2. This petition arises from the order passed by the High Court of Delhi dated 14-5-2025 in Writ Petition-IPD No.23/2025 with CM Signature Not Verified 88/2025 filed under Section 149 of the Civil Procedure Code by the Digitally signed by VISHAL ANAND Date: 2025.09.01 Respondent No.1 – herein came to be disposed of permitting the 13:54:34 IST Reason:
Respondent No.1 to submit an appropriate Form-TM-R within a period of four weeks.2
3. The High Court further directed that the Respondent No.3 therein namely the Registrar of Trade Mark shall proceed to take appropriate steps in accordance with law within the time stipulated by the High Court. The petitioner – herein before us was not a party before the High Court. It is gravely prejudiced by what the High Court has observed while disposing of the petition filed by the Respondent No.1- herein.
4. In such circumstances, we permit the petitioner to prefer an appropriate application before the High Court and redress its grievances as to why the Order passed by the High Court is causing grave prejudice to them.
5. If any such application is filed, the High Court shall hear the petitioner and decide the same in accordance with law expeditiously.
6. In the event if the High Court proceeds to pass any order adverse to the petitioner, it shall be open for them to come back to this Court.
7. With the aforesaid, the Special Leave Petition stands disposed of.
8. Pending applications, if any, also stand disposed of.
(VISHAL ANAND) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)