वर्चुअल सुनवाई प्रकोष्ठ / VIRTUAL HEARING CELL
व्यापार चिह्न नियम 2017 के नियम 115 के अधीन वर्चुअल सुनवाई / Virtual hearing under rule 115 of Trade Marks Rules 2017




दिनांक/Dated :  04/03/2025



सेवा में/To,

         AMAN AWASTHI
         C-127/2, Kumanchal Nagar, Opposite Alma Mater School, Bareilly


विषय/Subject:  आवेदन संख्या/Application No 5668327  वर्ग/Class 30.
      व्यापार चिह्न के पंजीकरण के लिए/for Registration of Trade Mark   CHUTIYARAM
      के नाम में/In the name M/s. SADHNA GOSWAMI.


महोदय/महोदया,
Sir/Madam,

        उपर्युक्त आवेदन निम्नलिखित कारणों से स्वीकार कर लिया गया है:
       The above-said application has been accepted for the reasons:

        * None appeared observed and ordered that since this is the fourth hearing the instinct mark is a combination of two arbitrary words Chuti and ram and the instinct mark as a whole is distinctive and it can be differentiate from the person to others and the Instinct mark has no direct reference to the applied goods, hence objection u/s 9 waived and the mark accepted


        और इसे व्यापार चिह्न जर्नल में विज्ञापित किया जाएगा, जैसा कि इसे व्यापार चिह्न अधिनियम, 1999 की धारा 20(1) के प्रावधानों के अधीन स्वीकार किया गया है, बशर्ते कि:
       And the same shall be advertised in the Trade Marks Journal as accepted under the provisions of section 20(1) of the Trade Marks Act, 1999 subject to:

        * REGISTRATION OF THIS TRADE MARK SHALL GIVE NO RIGHT TO THE EXCLUSIVE USE OF THE
        * Descriptive matters subject to the mark should be use as a whole



(BALAJI)
वरिष्ठ परीक्षक व्यापार चिह्न, भौगोलिक उपदर्शन एवं प्रतिलिप्यधिकार
SENIOR EXAMINER OF TRADE MARKS