/-Form of Counterstatement[Sections 21(2), 47, 57, 59(2), rules 49, 93,99,101](To be filed in triplicate)In the matter of anopposition No...............to application No................in class _____forthe registration of a trade mark.I (or we)'....................the applicant(s) for registration of the above trade mark, hereby give notice that the following are the grounds on which I (or we) relyfor my(or our) application:-I (or we) admit thefollowing allegations in the notice of opposition................All communications inrelation to these proceedings may be sent to the following address in India:...................................................................Dated this ............dayof.........20......
