STP LIMITED Vs. REGISTRAR OF TRADE MARKS

JUDGEMENT

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

(2.) The present appeal has been filed by the Appellant - STP Limited seeking setting aside of the order dtd. 31/12/2018 passed by the Hearing Officer (Senior Examiner of Trade Marks) whereby the Appellant's application has been refused for registration. The details of the application are as under: <FRM>JUDGEMENT_66_LAWS(DLH)9_2023_1.html</FRM>

(3.) Mr Shivendra Pratap Singh, ld. Counsel for the Appellant submits that the impugned order merely rejects the application on the ground that it is objectionable under Sec. 9/11 of the Trade Marks Act, 1999. However, as per the Examination Report, there was only a relative ground of objection under Sec. 11 and no objection was raised under Sec. 9.