And Ors vs Lunia Marketing Private Limited And Anr
2026 Latest Caselaw 649 Cal/2

Calcutta High Court

And Ors vs Lunia Marketing Private Limited And Anr on 6 February, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-5 to 8


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

                          IPDATM/1/2026
 SHRI BHARATVARSHIYA DIGAMBER JAIN TEERTH SANKARSHINI MAHASABHA
                             AND ORS
                               VS
             LUNIA MARKETING PRIVATE LIMITED AND ANR

                          IPDATM/2/2026
 SHRI BHARATVARSHIYA DIGAMBER JAIN TEERTH SANRAKSHINI MAHASABHA
                             AND ORS
                               VS
             LUNIA MARKETING PRIVATE LIMITED AND ANR

                          IPDATM/3/2026
 SHRI BHARATVARSHIYA DIGAMBER JAIN TEERTH SANRAKSHINI MAHASABHA
                             AND ORS.
                                VS
             LUNIA MARKETING PRIVATE LIMITED AND ANR

                          IPDATM/4/2026
 SHRI BHARATVARSHIYA DIGAMBER JAIN TEERTH SANRAKSHINI MAHASABHA
                               VS
             LUNIA MARKETING PRIVATE LIMITED AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 6th February, 2026
                                                                                  Appearance:
                                                                   Mr. Sourojit Dasgupta, Adv.
                                                               Ms. Sanchari Chakraborty, Adv.
                                                               Ms. Tanishka Khandelwal, Adv.
                                                                          ...for the petitioners.
                                                                      Ms. Sagarika Dhar, Adv.
                                                                       Mr. Arjun Banerji, Adv.
                                                                     ...for the respondent no.1.

The Court: These are applications for rectification. The petitioners seek

cancellation of the mark 'Arham' (Device of Hand) bearing no.1202524 in Class 30

under Section 47(1)(b) and 57 of the Trademarks Act, 1999.

The respondent no.1 is represented and prays an opportunity to file an

affidavit.

Let Affidavit-in-Opposition be filed within two weeks from date; Reply be filed

one week thereafter.

Let these matters appear in the monthly list of March, 2026.

(RAVI KRISHAN KAPUR, J.)

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