M/S. Agrawal Oil Products vs Shri Kunal Chandani
2023 Latest Caselaw 561 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 761/2023

                                   M/s. Agrawal Oil Products
                                                                                                             ----Petitioner
                                                                              Versus
                                   Shri Kunal Chandani
                                                                                                           ----Respondent

For Petitioner(s) : Mr. Ghanshyam Das Bansal For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

16/01/2023

Counsel for petitioner states that the application for

rectification is maintainable by way of the instant writ petition

before the High Court, in view of Section 125 of the

Trade Marks Act, 1999.

It has been noticed that the registration of trademark "Shri

Anmol Gold" of the non petitioner No.1 was made on 20 th August,

2013. Therefore, petitioner instituted civil suit bearing

No.6967/2015 (1/2016) against the non petitioner No.1, but the

said civil suit has been dismissed on merits vide judgment dated

12.09.2018. It has been informed that thereagainst a civil first

appeal No.897/2018 has been filed which is pending before the

High Court.

Let the notice be issued to respondents subject to their

objection about maintainability of this writ petition before the High

Court.

(SUDESH BANSAL),J

SACHIN/74

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