LAXMI KOHLU GHAR Vs. CONTROLLER GENERAL OF PATENTS DESIGNS AND TRADE MARKS AND REGISTRAR OF TRADE MARKS

JUDGEMENT

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

(2.) The present petition, filed by the Petitioner-Laxmi Kohlu Ghar, under Article 226, seeks various directions to Respondent No. 2-Trade Mark Registry, in relation to prosecution of trade mark applications and compliance of directions issued by the Court. The Petitioner s grievance is that the reasons for the orders passed by the Trade Mark Office, whether accepting or directing the advertisement of a mark, are not made publicly available.

(3.) Specifically, the Petitioner is aggrieved with the non-compliance of mandatory directions issued by this Court in 'Jai Bhagwan Gupta vs. Registrar of Trade Marks' (2020: DHC:1532). Moreover, the Petitioner seeks directions on the following aspects: