PRATHIBA M.SINGH, J. - (1.)This hearing has been done through hybrid mode.
(2.)In the present writ petition, the grievance of the Petitioner is that the trademark application of the Petitioner bearing no. 3981639 dtd. 24/10/2018 in Class - 17 for the registration of the mark 'SWISS' has been refused without even affording a hearing to the Petitioner. The case of the Petitioner is that two notices for hearing were given to him. Even though the agent for the Petitioner logged in for the hearing, the official concerned did not log in, on both the occasions. Emails were sent by the Id. counsel for the Petitioner in respect of the same but no response was received. Finally, without the hearing being held, the refusal order was issued on 25/1/2022.
(3.)The matter was taken up for hearing yesterday, i.e., 22/3/2022,and the concerned Senior Examiner of Trademarks was directed to join the Court proceedings in order to clarify as to whether any hearing was in fact given to the Petitioner, and if it was not given, the reason for the same.