Sub :- Application No. 5182108  in Class 9  in the name of ASTROSONIC IMAGING SYSTEMS

Gentlemen/Madam,

     While taking up the above application for examination under the provisions of Trade Mark Act, 1999 and Trade Marks Rules 2017, it is observed that application could not proceed to examination because of the following reason/s:

* You are called upon to file exact specification of goods/services by way of filing TM-M with fees, the applied goods/services is the class heading and thus the specification of goods/services is unrealistically broad. You may refer to Page 25 point 6.2.2 and page 42 of the Manual of Trademarks.

The above requirements may please be complied within 30 days from the date of receipt of the letter, failing which the application shall be treated to have been abandoned for lack of prosecution under Section 132 of Trade Marks Act, 1999.

Yours Faithfully,

DHANASHREE TELHURE

EXAMINER OF TRADE MARKS