Brief Report on IP Manthan with EUIPO

The session on " Understanding the TM Filing System in the EUIPO and the O/o CGPDTM, India," held on 19th February 2025 from 15:00 to 16:30 Hrs IST, it provided a comprehensive overview of the trademark application process, examination stages, and opposition proceedings.

The official from the Indian TM Office explained the TM application process, covering formal and substantive examination, post-examination procedures, and opposition timelines. Key aspects included control checks, show cause notices, applicant responses, and the structured opposition process involving notices, counterstatements, evidence submission, hearings, and final registration decisions.

The official from EUTM outlined the EUIPO’s core activities, TM filing processes, and benefits of the EUTM system. The session covered filing routes, the unitary nature of EUTM, a standardized fee structure, a 10-year protection period, and the legal framework allowing applications in 23 official EU languages under EUTMR.

The discussion covered various TM types, EUTM registration, protection duration, and cancellation grounds. Key NICE classes for Indian applicants were highlighted, along with EUIPO’s support for Indian SMEs.

The feedback survey showed high participant satisfaction, with session content and presentations rated 4.48 and 4.41 out of 5, respectively. Attendees valued the structured discussions and expressed interest in workshops, case studies, and practical training. The event’s diverse audience highlighted the demand for more frequent knowledge-sharing sessions.

Conclusion:

The IP Manthan event enhanced understanding of the European trademark system, highlighting the need for practical workshops, interactive sessions, strengthened cooperation, and frequent knowledge-sharing initiatives.