(1.) This hearing has been done through hybrid mode.
(2.) Allowed, subject to all just exceptions. Applications are disposed of.
(3.) This is an appeal filed under Sec. 91 of the Trade Marks Act, 1999 (hereinafter 'Act') challenging the order of the Trademark Registry dtd. 21/7/2022 dismissing opposition no.204995 of the Appellant/Opponent (hereinafter 'Opponent') against trade mark application no.1309040 of Respondent No.1/ Applicant (hereinafter 'Applicant') for the mark 'Dabur Glucorid KP (Label)' in class 5. Vide the said order, the extension of time sought by the Appellant for taking the evidence on record under Rule 50(3) of the Trade Marks Rules, 2002, (hereinafter '2002 Rules'), after delay in service of evidence to the Applicant, was rejected and in effect the opposition has been deemed to have been abandoned under Rule 50(2) of 2002 Rules.