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Judgment
Prathiba M. Singh, J. (Oral)
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.