RAVI MANCHANDA TRADING Vs. REGISTRAR OF TRADE MARKS

JUDGEMENT

(1.) This Court never ceases to be surprised at the kind of the orders which come before it, from the office of the Registry of Trade Marks/Controller General of Patents.

(2.) The present case is, in fact, sui generis. The order, dtd. 12/7/2018 ' if one may call it that ' under challenge reads thus:

(3.) The part of the above communication which is supposed to contain the 'order' is, therefore, gloriously blank.