MODI PAINTS AND VARNISH WORKS Vs. SANJAY GUPTA

JUDGEMENT

(1.) The present petition has been filed for rectification, seeking removal of Trademark 'MODI CRYL' under Registration No. 1689069 in Class 2, registered in the name of respondent no. 1.

(2.) Learned counsel appearing for the petitioner has handed over a copy of the Online Status Report as on 8/7/2024, as per the which, the aforesaid Trademark of the respondent no.1 was valid/renewed upto only, 21/5/2018.

(3.) The Online Status Report, as handed over by learned counsel appearing for the petitioner, is reproduced as under: