SANDEEP PHENYOL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The lawyers are abstaining from the work due to strike.

(2.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(3.) As the pleaded facts and the record would reveal, the petitioner's (Proprietor of M/s. Sandeep Phenyol) Unit is registered as a Micro Unit with the District Industry Centre, Sri Ganganagar. The petitioner is a manufacturer and supplier of phenyol/cleaner with the brand, namely, 'Osmic'; the trademark for the same was issued by the Government of India vide TM No. of 2043353.