RICKY RUBBER INDUSTRIES Vs. REGISTRAR OF TRADE MARKS

JUDGEMENT

(1.) This application has been filed on behalf of the petitioner seeking stay of the hearing scheduled by the respondent/Trade Marks Registry.

(2.) In my considered view, instead of deciding the application, since only a limited issue has been raised in the writ petition, it is deemed expedient to take up the writ petition itself for hearing.

(3.) With the consent of the counsel for the parties, the writ petition itself is taken up for hearing.