HARSH VARDHAN Vs. ALNA BIOTECH PVT LIMITED

JUDGEMENT

(1.) This is a petition under Sec. 57 of the Trade Marks Act, whereby the petitioner seeks rectification of register of trademarks by removal, therefrom, of the GLAMROOT mark of Respondent 1. Respondent 1 has, since, applied to the Registrar of Trademarks for cancellation of the impugned mark on 12/7/2023.

(2.) In view thereof, Ms. Aparna Jain, learned Counsel for the petitioner prays that the Registrar of Trademarks may be directed to cancel the impugned GLAMROOT mark.

(3.) Mr. Sunil Tiwari, learned Counsel for Respondent 1 also joins in the request.