AMPM DESIGNS Vs. INTELLECTUAL PROPERTY APPELLATE BOARD

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India calls in question the legality, propriety and correctness of an order dated 30th December, 2020, passed by the Intellectual Property Appellate Board, under Section 57 of the Trade Marks Act, 1999 ( "the Trade Marks Act "), on rectification application preferred by respondent no.3 (AMPM Fashions) whereby the Appellate Board ordered to remove the mark 'AMPM Designs ' registered vide Registration No.4165852 in the name of the petitioner and take an entry to that effect in the record of Register of Trade Marks.

(2.) The background facts leading to this petition can be stated in brief as under:

(3.) Being aggrieved by and dissatisfied with the impugned order, the petitioners have invoked the writ jurisdiction of this Court.