(1.) This appeal is directed against an order dated June 11, 2025 whereby the Hon'ble Single Judge sitting in the Intellectual Property Rights Division of this Court has set aside the order dated July 4, 2024 passed by the Deputy Registrar of Trademarks in application for registration of trade mark filed by the applicant (i.e. the appellant herein).
(2.) By the said order dated July 4, 2024, the appellant's application for registration of the mark "DUNLOP" had been allowed upon over ruling the objection raised thereto by the respondent no. 1 herein.
(3.) Being aggrieved by the said order dated July 4, 2024, the respondent no.1 approached this Court by filing an appeal being I.P.D.T.M.A. No. 17 of 2024 under Sec. 91 of the Trade Marks Act, 1999 (hereafter "the 1999 Act") as aforesaid. The same has been disposed of by the Hon'ble Single Judge by passing the order impugned thereby setting aside the order dated July 04, 2024 passed by the Deputy Registrar of Trade Mark i.e. the respondent no. 2 herein and remanding the matter to the said respondent with a direction to reconsider the same after granting an opportunity of hearing to all the parties. Hence the present appeal.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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