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 :  24/07/2026



सेवा में/To,

         PRAKHAR RAI
         5/171 vipul khand gomti nagar


विषय/Subject:  आवेदन संख्या/Application No 7641549  वर्ग/Class 43.
      व्यापार चिह्न के पंजीकरण के लिए/for Registration of Trade Mark   LE SUPREME BOWLS
      के नाम में/In the name M/s. MARREDDY SUJAN KUMAR REDDY.


महोदय/महोदया,
Sir/Madam,

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

        * Advocate PRAKHAR RAI appeared. Application is Accepted and advertised for Trademark Journal.


        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 TERMS SEPARATELY AND MARK SHALL BE USED AS WHOLE.



(VIVEKANAND ARYA)
परीक्षक व्यापार चिह्न, भौगोलिक उपदर्शन एवं प्रतिलिप्यधिकार
EXAMINER OF TRADE MARKS, GEOGRAPHICAL INDICATION AND COPYRIGHT