Dunlop International Limited vs Glorious Investment Limited And Anr
2025 Latest Caselaw 1780 Cal/2

Calcutta High Court

Dunlop International Limited vs Glorious Investment Limited And Anr on 16 June, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

UL
        IN THE HIGH COURT AT CALCUTTA
                    ORIGINAL SIDE
        (Intellectual Property Rights Division)

                 IPDTMA/14/2024

        DUNLOP INTERNATIONAL LIMITED
                     VS
     GLORIOUS INVESTMENT LIMITED AND ANR.

                  IPDTMA/15/2024

        DUNLOP INTERNATIONAL LIMITED
                     VS
     GLORIOUS INVESTMENT LIMITED AND ANR.

                  IPDTMA/16/2024

        DUNLOP INTERNATIONAL LIMITED
                     VS
     GLORIOUS INVESTMENT LIMITED AND ANR.

                 IPDTMA/17/2024

         DUNLOP INTERNATIONAL LIMITED
                      VS
     GLORIOUS INVESTMENTS LIMITED AND ANR.

                  IPDTMA/18/2024

        DUNLOP SLAZENGER GROUP LTD.
                     VS
     GLORIOUS INVESTMENT LIMITED AND ANR.

                  IPDTMA/19/2024

        DUNLOP SLAZENGER GROUP LTD.
                     VS
     GLORIOUS INVESTMENT LIMITED AND ANR.

                  IPDTMA/20/2024

        DUNLOP SLAZENGER GROUP LTD.
                     VS
     GLORIOUS INVESTMENT LIMITED AND ANR.
                                         2

                                         IPDTMA/21/2024

                     DUNLOP SLAZENGER GROUP LTD.
                                  VS
                 GLORIOUS INVESTMENTS LIMITED AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 16th June, 2025.
                                                                       Appearance:
                                                         Mr. Siddhartha Lahiri, Adv.
                                                           Ms. Sanjukta Gupta, Adv.
                                                        Mr. Swatarup Banerjee, Adv.
                                                               Ms. Mary Dutta, Adv.
                                                              Ms. Madhu Jana, Adv.
                                                             Mr. Dhrub Surana, Adv.
                                                                  ...for the Registrar


        The Court: By consent of the parties, the matter is treated as on the

Day's List.

        It is submitted on behalf of the Advocates appearing for the respondent

no. 2 i.e. Registrar of Trade Mark that due to inadvertence their names were

not recorded in the judgment dated 11th June, 2025.

By consent of the parties the following names are added as the Advocates

who represented the respondent no. 2 Controller:-

Mr. Siddhartha Lahiri, Advocate, Ms. Sanjukta Gupta, Advocate, Mr. Swatarup Banerjee, Advocate, Ms. Mary Dutta, Advocate, Ms. Madhu Jana, Advocate and Mr. Dhrub Surana, Advocate.

Let the above corrections be incorporated in the judgment dated 11th

June, 2025. The concerned Department is directed to do the needful.

(RAVI KRISHAN KAPUR, J.)

S.Bag