NALLI SAMBASIVAM Vs. DEPUTY REGISTRAR OF TRADE MARKS

JUDGEMENT

(1.) These appeals arise out of a common order passed by the learned Judge in TMA Nos. 7 and 8 of 1993, upholding the orders of the Assistant Registrar of Trade Marks, dated 30/6/1993, rejecting the interlocutory applications filed by the appellants for taking on record their notices of opposition to the registration of a trade mark.

(2.) The brief facts leading to the above appeal are as follows:

(3.) We have heard Mr. T.R. Mani, learned senior counsel appearing for the appellants.