SURJIT MATHARU Vs. JAGDISH MATHARU

JUDGEMENT

(1.) Petitioners claim to be the joint owners of disputed Trade Mark Nos. 353474B, 345429B and 353473B. Respondents applied for registration of these Trade Marks by filing TM 24. Their request was allowed by impugned order dated 11.6.99 passed by Registrar.

(2.) Petitioners have filed this petition under A227 to assail the order. Their grievance is that Registrar had passed a telegraphic unreasoned order without hearing them which suffered from gross non-application of mind.

(3.) L/C for Respondents justified the impugned order by reference to contemporaneous record. He claimed that Registrar had passed the order taking in regard such record which included the dissolution of partnership Deed and petitioner's objections etc.