Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 341/2021
| Through: | Ms. Mamta Rani Jha and Mr. | |
| Anuraj Tirthankar, Advs. for R-1 |
Settlement Agreement dated 20 July 2023.
2. As envisaged in clause 5 of the Settlement Agreement, an
application has been moved by Respondent 1 on 12 September 2023
for cancellation of Registration No. 1158390 dated 22 December 2005
granted by the Trade Mark Registry for the mark “DUKE” in class 12
in the name of Honda Motorcycles & Scooter India Pvt. Ltd.
3. Learned Counsel for the parties are present.
C.O. (COMM.IPD-TM) 341/2021 Page 1 of 2
Signature Not Verified
Digitally Signed
By:HARIOM
Signing Date:08.12.2023
16:01:30
4. In view thereof, they pray that the present petition may be
disposed of as settled between them.
5. The learned Counsel for the parties are ad idem that the Trade
Mark Registry may be directed to take time bound steps to remove,
from the Register of the Trade mark, the mark “DUKE”, vide
Registration No. 1158390 dated 22 December 2005, granted in favour
of Honda Motorcycles & Scooter India Pvt. Ltd, w.e.f. 13 December
2002.
6. The Registry of Trade Marks is directed to take appropriate
steps accordingly.
7. The petition stands disposed of in the aforesaid terms.
8. Let a copy of this order be provided to Mr. Harish
Vaidyanathan Shankar, learned CGSC, who appears on behalf of
Trade Mark Registry before this Court, so that he may transmit it to
the Trade Mark Registry in order to ensure compliance.
C. HARI SHANKAR, J.
DECEMBER 7, 2023
dsn
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C.O. (COMM.IPD-TM) 341/2021 Page 2 of 2
Signature Not Verified
Digitally Signed
By:HARIOM
Signing Date:08.12.2023
16:01:30