K DALPAT SINGH Vs. INTELLECTUAL PROPERTY APPELLATE BOARD

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned order dated 12.11.2018 passed by the 1st respondent Intellectual Property Appellate Board (IPAB) in OA/5/2018/TM/CH.

(2.) By the impugned order, the 1st respondent Intellectual Property Appellate Board (IPAB) has set aside the order dated 06.07.2018 passed by the 2nd respondent - Assistant Registrar of Trade Marks, Trade Marks Registry in Opposition No.890521 treating the said Opposition proceeding filed by the 3rd respondent as "abandoned".

(3.) The said Opposition proceeding was filed by the 3rd respondent against the proposed registration of the Trade Mark "Gold Mehal" in T.M.Application.No.2573910.