ROPPEN TRANSPORTATION SERVICES PRIVATE LIMITED Vs. NIPUN GUPTA

JUDGEMENT

(1.) The present rectification petitions have been filed under Ss. 47 and 57 of the Trade Marks Act, 1999 seeking rectification/ cancellation of registrations of the impugned mark 'RAPIDO', the details of which are as follows:

(2.) Notices in the present petitions were issued to the respondents on 31/5/2024. The respondent no.1, which is the contesting respondent, was served through ordinary mode on 5/7/2024 and through speed post on 1/8/2024.

(3.) Despite service, neither an appearance has been made on behalf of the respondent no.1, nor did he file any reply to the petitions.