LAKH ENTERPRISES Vs. AGAR DISTRIBUTORS

JUDGEMENT

(1.) Heard finally by consent of the parties.

(2.) The petitioners, original respondent nos.2 and 3, have filed this Review Petition against order dated 29 th April 2011 passed in Writ Petition No.364 of 2011 by which, after hearing both the parties finally, the petition was allowed in terms of prayer clause (a). The Writ Petition was filed against order dated 16 th July 2010 passed by the Intellectual Property Appellate Board (for short "the Board") under the Trade Marks Act, 1999 (for short "the Act").

(3.) By this Review Petition dated 15 th October 2012 prayer is made to set aside the judgment. Notice of Motion No.364 of 2012 is also filed along with the Review Petition, as there is a delay of about 474 days.