PRABIR KUMAR MAJUMDAR, J. - (1.) This appeal is directed against the judgment and order dated 13/09/1990, passed by a learned Judge of this Court on an application taken out by the appellant under Trade and Merchandise Marks Act, 1958 for removing 12 Trade Marks from the Register of Trade Marks and for cancellation of those Marks. The learned Judge by the said judgment and order dismissed the said application.
(2.) The respondents T. I. Raleigh Industries Limited and T. I. Raleigh Limited, the respondents No. 1 and 2 respectively, are the registered proprietors of these 12 Trade Marks. The Trade Marks relate to Bicycles and their components and accessories.
(3.) The facts of the case as set out in the judgment under appeal are shortly this. Prior to 25/04/1977, the name of T. I. Raleigh Industries Limited (the respondent No. 1) was Raleigh Limited and the name of the respondent No. 1 A T. I. Raleigh Limited was Raleigh Cycle Company Limited. They are both companies incorporated under the Companies Act of United Kingdom.;