OKAYA POWER PRIVATE LIMITED Vs. XXXXXXX

JUDGEMENT

(1.) This is a petition under Sec. 57 of the Trade Marks Act 1999 whereby the petitioner has sought cancellation and removal, from the register of the Trade Marks, of the mark 'OKAWA', registered in class 9 in favour of the respondent Manoj Bansal, vide Registration No. 3072155.

(2.) On 13/7/2023, Mr. Manoj Bansal appeared before the learned Joint Registrar and made a statement that he was not desirous of continuing to use the impugned trade mark 'OKAWA' and that he had no objection if the mark was removed from the register of the Trade Marks and the register was rectified accordingly.

(3.) Mr. Manoj Bansal is present today, albeit virtually. He reiterates the said statement.