M/S. CROMPTON GREAVES LIMITED, MUMBAI Vs. REGISTRAR OF TRADE MARKS, NEW DELHI & ANOTHER
LAWS(IP)-2012-10-5
INTELLECTUAL PROPERTY APPELLATE BOARD
Decided on October 26,2012

M/S. Crompton Greaves Limited, Mumbai Appellant
VERSUS
Registrar Of Trade Marks, New Delhi And Another Respondents

JUDGEMENT

S.USHA - (1.) THE instant rectification application has been filed for removal of the trade mark CROMPTON SUPER registered under No. 1154614 in class 7.
(2.) THE applicant is a market leader in a number of product groups in the electrical sector. The applicants are dealing in power systems which include manufacture and sale of all types of transformers and a wide range of switchgears besides offering customised solutions for power quality and engineering projects, industrial systems, offer a wide range of motors which find application in all types of industries, state of the art self regulated alternators, railway transportation and signalling products and consumer products which include all types of fans, geysers, luminaries and light sources.
(3.) THE applicant is manufacturing and selling centrifugal pumps, monoblock pumps, submersible pumps, motors under the trade marks CROMPTON GREAVES since the year 1967. CROMPTON GREAVES form part of the applicants corporate and trading style. Their sales turnover runs to several crores of rupees. The applicant is using the trade mark CROMPTON GREAVES since the year 1967 in respect of centrifugal pumps, monoblock pumps, submersible pumps, motors etc. They are the registered proprietors of the trade mark CROMPTON GREAVES label under No. 449892 as of 20/02/1986 in class 11 in respect of fluorescent lamp fittings and ballast and other accessories for fluorescent lamp fittings (luminare). They have applied for registration of the trade mark CROMPTON GREAVES in classes 7, 8, 9, 11 and 12.;


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