Gujarat High Court
Sunil Vasudev Chelani vs Registrar Of Trademarks on 16 January, 2023
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/SCA/219/2022 ORDER DATED: 16/01/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 219 of 2022
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SUNIL VASUDEV CHELANI
Versus
REGISTRAR OF TRADEMARKS
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Appearance:
ARPIT R SINGHVI(9524) for the Petitioner(s) No. 1
MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1
MR. PARTH H BHATT(6381) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV
Date : 16/01/2023
ORAL ORDER
1. Heard Mr.Arpit Singhvi learned advocate for the petitioner and Mr.Parth Bhatt learned Standing Counsel for the respondent-Union of India.
2. The prayer in the petition is to direct the respondent authority to decide the representation dated 29.11.2021.
3. The representation was in context of four applications filed for registration of Trademark. Page 1 of 2 Downloaded on : Mon Jan 16 20:53:34 IST 2023 C/SCA/219/2022 ORDER DATED: 16/01/2023
4. Mr.Singhvi states that as far as Clauses 29, 30, and 49 are concerned, the grievance is redressed inasmuch as, the registration has been granted. For registration of Clause 35, the hearing is scheduled for tomorrow before the Trademark Registry.
5. The date of hearing is fixed tomorrow i.e. 17.01.2023. In that view of the matter, the prayers I the petition is answered, however, it is expected that the Trademark Registry on hearing the parties as far as possible, shall decide the same in accordance with law within a period of eight weeks from the date of receipt of copy of this order.
6. The petition is disposed of.
(BIREN VAISHNAV, J) ANKIT SHAH Page 2 of 2 Downloaded on : Mon Jan 16 20:53:34 IST 2023