(1.) This intra-court appeal impugns the judgment dated 29th November, 2011 of the Single Judge of this Court allowing W.P.(C) No.7882/2010 preferred by the respondent by directing the restoration and renewal of the Trademark of the respondent. Notice of this appeal and of the application for condonation of delay of 224 days in filing the appeal was issued. Though the respondent has filed a reply opposing condonation of delay but considering the fact that the question raised is of interpretation of statutory provisions and likely to have widespread ramifications, the senior counsel for the respondent at the time of hearing did not oppose the hearing of the appeal on merits. We, for the reasons stated in the application for seeking condonation of delay in filing the appeal, condone the said delay.
(2.) The writ petition from which this appeal arises was filed by the respondent pleading:-
(3.) The Registrar of Trademarks contested the writ petition aforesaid by filing a counter affidavit pleading:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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