MANKIND PHARMA LIMITED Vs. REGISTRAR OF TRADE MARKS

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present appeal was filed before the IPAB and has been received by this Court, pursuant to the Tribunals Reforms Act, 2021.

(3.) The Appellant has filed the present appeal challenging the impugned order dtd. 2/8/2019 passed by the Senior Examiner of Trade Marks by which the review petition filed by the Appellant has been dismissed. The said petition was filed by the Appellant seeking review of order dtd. 20/12/2018 vide which the trade mark application of the Appellant bearing no. 2457850 for registering the word mark "DON"T WORRY" in Class- 3 had been rejected. The said application is in respect of the goods and services including: