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Judgment
Prathiba M. Singh, J
This hearing has been done through hybrid mode.
None appear for the parties.
An updated status report dated 1st August, 2023 has been filed on record in respect of opposition hearings taking place before the Trademark Registry. The details of the matters, which have been disposed of, as set out in the status report is reproduced below:
“C. The number of oppositions that have been taken up for hearing and either been settled or have been disposed of since 01.01.2023 upto 30.05.2023:
Period of Considerations
Number of Oppositions Scheduled
Number of Cases Settled or Disposed
January
3256
2874
February
4320
1924
March
3904
1857
April
1660
936
May
1317
16438
D. Latest Pendency figures in opposition proceeding with breakup of pendency in each jurisdiction from 01.01.2023 upto 30.05.2023:
S.No.
JURISDICTION
NUMBER OF APPLICATIONS
1
AHMEDABAD
31977 (as of date 26.07.2023)
2
CHENNAI
35745
3
DELHI
74528 (as of date 31.07.2023)
4
KOLKATA
15156
5
MUMBAI
56442
E. Cumulative filing and disposal for all branches in the last five months:
Month
Filing
Disposed of
January
6424
2874
February
6829
1924
March
6773
1857
April
7487
936
May
8828
16438
”
Considering that a substantial number of oppositions are being disposed of, the matter is adjourned to enable the Registrar of Trademarks to file further updated status report on the next date of hearing.
List on 28th November, 2023.