Rajasthan High Court - Jaipur
Harish Narang Son Of Shri S.R. Narang vs Registrar Of Trade Marks on 24 November, 2022
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 16724/2022
Harish Narang Son Of Shri S.r. Narang, Trading As - Hb Agro
Industries, At F-80, Kartarpura Industrial Area, 22 Godown,
Jaipur, Rajasthan.
----Petitioner
Versus
1. Registrar Of Trade Marks, Government Of India, Trade
Marks Registry, Boudhik Sampadda Bhawan, Antop Hill,
S.m. Road, Mumbai-400037
2. Assistant Registrar Of Trade Marks, Boudhik Sampadda
Bhawan, Near Chankayapuri Overbridge, Besides Amc
City, Civic Centre, Ghatlodia, Ahmedabad- 380061.
----Respondents
For Petitioner(s) : Mr. Ghanshyam Das Bansal with Mr. Dharmendra Gupta For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 24/11/2022 This writ petition has been filed seeking a direction for the respondents to proceed the petitioner's Form-TM-P dated 12.11.2021.
Learned counsel for the petitioner submits that his application for post registration changes in the trade mark under the Trade Mark Act is pending consideration for last more than a year. He prays for a direction for its expeditious disposal.
In view of limited prayer made by learned counsel for the petitioner, this writ petition is being disposed of in following terms without issuing notice to the respondents.
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The respondents are directed to decide
application/Form-TM-P filed by the petitioner seeking post
registration changes in the trade mark as early as possible but not later than three months from the date of receipt of a copy of this order.
(MAHENDAR KUMAR GOYAL),J PRAGATI/114 (Downloaded on 25/11/2022 at 12:40:23 AM) Powered by TCPDF (www.tcpdf.org)