RAKESH KUMAR AGGARWAL Vs. INTELECTUAL PROERTY APPLELLATE BOARD

JUDGEMENT

(1.) The present Petitions have been filed challenging the order dtd. 10/5/2016 ("Impugned Order") passed by the Registrar of Trade Marks ("Registrar") in Rectification Application bearing No. ORA/30/2013/TM/DEL filed by Respondent No. 2 in in W.P.(C)-IPD 66/2021 and Rectification Application bearing No. ORA/31/2013/TM/DEL filed by Respondent No. 2 in W.P.(C)-IPD 69/2021 for rectification / cancellation of the Mark 'THUKRAL' adopted by the Petitioner in respect of brooms of all types included in Class 21 under Registration No. 1223066 from the Trade Marks Register ("Rectification Applications").

(2.) The learned Counsel for the Petitioner made the following submissions:

(3.) The learned Counsel for Respondent No. 2 made the following submissions: