NIPPON PAINT HOLDINGS CO. LTD Vs. SURAJ SHARMA

JUDGEMENT

(1.) The issue that arises for consideration in this application is whether this Court is having the territorial jurisdiction to transfer to itself by way of consolidation the Rectification Petition filed by the applicants/plaintiffs under Sec. 57 of the Trade Marks Act, pending before the Trademarks Registry at New Delhi.

(2.) The following facts are un-disputed:

(3.) The applicants/plaintiffs have filed this infringement suit on 9/1/2024 and immediately, thereafter they have filed this application seeking to transfer the Rectification Petition filed by them before the Trademarks Registry, New Delhi, to the file of this Court.