LILADHAR INDARJI AND CO. Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present writ-application filed under Article 226 of the Constitution of India the writ-applicant herein has prayed for quashing and setting aside the communication dtd. 10/6/2021 addressed by the respondent No.3 and further prayed for direction to allow the renewal petition preferred by the writ-applicant dtd. 4/6/2021 with respect to Registered Trademark No.1502218 and 1502220 respectively issued in favour of the writ-applicant.

(2.) Heard Mr. Pratik Y. Jasani, the learned advocate appearing for the writ-applicant and Mr. Kshitij M. Amin, the learned advocate appearing for the respondents.

(3.) The writ-applicant herein is aggrieved by the impugned communication dtd. 10/6/2021 as referred above which according to the writ-applicant is an unseasoned communication rejecting the renewal application filed by the writ-applicant herein seeking renewal of the Registered Trademark No.1502218 and 1502220 issued in favour of the writ-applicant.