RADICO KHAITAN LTD 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.) This is an appeal filed by the Appellant" Radico Khaitan Ltd. challenging the rejection of trademark application No.2387452 for the registration of the word mark "EFKAY"S XXX RUM" in class 33. The Appellant is aggrieved by the order dtd. 23/6/2020 passed by the Senior Examiner by which the review petition filed by the Appellant has been dismissed. The said review petition was filed seeking review of the order dtd. 19/7/2018 vide which the trade mark application of the Appellant bearing no. 2387452 for the registration of the mark "EFKAY"S XXX RUM" in class 33 was rejected.