RATAN AND CO Vs. P NARAYANAN

JUDGEMENT

(1.) These are two appeals against the orders of the Assistant Registrar.

(2.) The undisputed facts are these. On 5th October, 1966 the appellants Messrs. Rattan & Co. filed an application bearing No. 238044-B to register the trade mark JAINSON in class 6 in respect of padlocks. The application was advertised in the Trade Marks Journal on 1st September, 1967.

(3.) On 30th November, 1967 the opponents Messrs. R. P. Locks Co. of Delhi filed an application in Form TM-44 praying for extension of time for one month for giving notice of opposition to the registration of the trade mark. This request was signed by their advocate engaged by them.