उपर्युक्त आवेदन का परीक्षण व्यापार चिह्न अधिनियम, 1999 और व्यापार चिह्न नियम, 2017 के प्रावधानों के अधीन किया गया है और जिस व्यापार चिह्न के लिए आवेदन किया गया है उस पर निम्नलिखित कारणों के आधार पर आपत्ति उठाई गई है:
The above mentioned application has been examined under the provisions of Trade Marks Act,1999 and Trade Marks Rules, 2017 and the trade marks applied for is open to objection on the following grounds :
Formality Examination :
Formal Examination is completed. No objection raised.
Substantive Examination :
1. The objection is raised under S 11 (1) of the Trade Marks Act, 1999, as the mark is identical with or similar to earlier marks in respect of identical or similar description of goods or services and because of such identity or similarity there exists a likelihood of confusion on the part of the public.
Prohibition Under Section :
None
Other Objection/Requirement/Conditions/Restrictions :
None
Objected Class : NA
अतः, उपर्युक्त आवेदन अस्वीकार किये जाने योग्य है। तदनुसार, आपसे अनुरोध है कि इस परीक्षण रिपोर्ट की प्राप्ति की तारीख से एक महीने के भीतर सहायक दस्तावेजों के साथ अपनी प्रतिक्रिया/प्रस्तुतिकरण, यदि कोई हो, प्रस्तुत करें या आप सुनवाई के लिए आवेदन कर सकते हैं।
Hence, the above application is liable to be refused. Accordingly, you are requested to submit your response/submissions, if any, along-with supporting documents,with in ONE MONTH from the date of receipt of this examination report or you may apply for a hearing.
कृपया ध्यान दें: यदि निर्धारित समय के भीतर कोई उत्तर प्राप्त नहीं होता है या सुनवाई के लिए अनुरोध नहीं किया जाता है, तो उक्त आवेदन को व्यापार चिह्न अधिनियम, 1999 की धारा 132 के तहत अभियोजन के अभाव में परित्यक्त माना जाएगा। इसके बाद, कंप्यूटर डेटाबेस में आवेदन की स्थिति वास्तविक स्थिति को दर्शाएगा।
Please Note that: if no reply is received or a request for a hearing is applied for within the above mentioned stipulated time, the said application shall be treated to have been abandoned for lack of prosecution under Section 132 of the Trade Marks Act,1999 and there after the status of application in the computer database shall reflect the factual position.
सूचना:
कृपया ध्यान दें कि उत्तर कॉम्प्रिहेंसिव ई-फाइलिंग सर्विसेज के माध्यम से मिसलेनियस रिप्लाई --> रिप्लाई टू एग्जाम रिपोर्ट (एमआईएस-आर) के माध्यम से 'परीक्षण रिपोर्ट का उत्तर' विषय के साथ ऑनलाइन प्रस्तुत किया जाना चाहिए। यदि उत्तर के लिए टीएम-एम दाखिल करना आवश्यक है --> लिपिकीय त्रुटि में सुधार या नियम 37 के अधीन संशोधन, इसके बाद में परीक्षा रिपोर्ट का उत्तर (एमआईएस-आर) भी दाखिल करना होगा।
Note:
The reply should be submitted online via Comprehensive eFiling Services through Miscellaneous Reply > Reply to Examination Report (MIS-R) with thesubject as ‘REPLY TO EXAMINATION REPORT’. If, reply requires filing of TM-M --> Correction of Clerical Error for Amendments U/R 37 then, subsequently Reply toExamination Report (MIS-R) is also to be filed.