K.N.BASHA,CHAIRMAN - (1.) THE application is for removal of trade mark IFFCO from the register registered under trade mark No.1153345 in Class 07.
(2.) IN this matter, as there was no representation even after service of notice from the respondent. The applicant filed an application seeking the relief of substituted service and the said miscellaneous petition was allowed by the Board s per the order dated 20.08.2013, directing the applicant to effect substituted service through newspapers having wide circulation in the local area of Amritsar. The applicant filed an affidavit of proof of source and the learned counsel for the applicant also submitted that the service was completed by giving notice in the newspapers both in English language namely in THE SUNDAY TRIBUNE and another newspaper in Vernacular language namely AJITH having wide circulation at the local area of Amritsar where the respondent is having office. It is seen that the said publication was published in both the newspapers namely English newspaper dated 20.08.2013 and vernacular newspaper dated 08.09.2013. Even after the lapse of publication period nearly about 3 weeks neither the respondent nor the counsel reported today. Accordingly, it is open to the applicant to make his submissions on merits.
(3.) THE applicant has come forward with this application seeking for the removal of trade mark or rectification of registered trade mark IFFCO under Sections 27, 57 and 124 of the Trade Marks Act, 1999 under No.1153345 in Class 07 in the name of respondent. As per the publication the application for registration of the trade mark was made on 26.11.2002. The date of registration is 04.04.2005. In this matter, inspite of several notices, the respondent has not appeared continuously and ultimately the applicant has filed an application seeking for the relief of substituted service through news papers. The said application was allowed by the Board. The applicant also in compliance of the direction of the Board, dated 20.08.2013, the notice was published in the two newspapers both in English and Vernacular languages. Inspite of publication of the said notice, the respondent has not appeared before the Board and ultimately the orders are passed today setting the respondents ex -parte. The learned counsel for the applicant argued the matter on merits. The learned counsel for the applicant submitted that the applicants company registered its trade mark IFFCO as early as 5.12.1970. It is brought to the notice of the Board that the applicant trade mark is a well known trade mark in English and Hindi in respect of goods as well as services following various classes numbering 53 as detailed hereunder. Page 13 (S.No.1 to 53) S.No. Trade Mark No. Class Journal No. 1. 268507 1 538 2. 1319263 1 1328 (S -III) 3. 1293883 2 1327 (S -IV) 4. 1319264 3 1328 (S -IV) 5. 1293885 4 1339 (S -I) 6. 1319265 4 1328 (S -IV) 7. 1293886 5 1328 (S -V) 8. 1293887 6 1340 (S -I) 9. 1319267 6 1328 (S -III) 10. 1293888 7 1328 (S -V) 11. 1319268 7 1328 (S -III) 12. 1293889 8 1327 (S -V) 13. 1319269 8 1328 (S -III) 14. 1293890 9 1340 15. 1293891 10 1328 (S -V) 16. 1293892 11 1333 (S -I) 17. 1319270 11 1328 (S -III) 18. 1293893 12 1329 (S -I) 19. 1319271 12 1328 (S -IV) 20. 1293894 13 1327 (S -IV) 21. 1293895 14 1327 (S -IV) 22. 1293896 15 1327 (S -IV) 23. 1293897 16 1327 (S -IV) 24. 1319272 16 1328 (S -IV) 25. 1293898 17 1340 26. 1319273 17 1340 (S -I) 27. 1293901 20 1328 (S -IV) 28. 1293902 21 1360 29. 1293903 22 1327 (S -IV) 30. 1293904 23 1351 31. 1293905 24 1328 (S -V) 32. 1293906 25 1340 (S -I) 33. 1293907 26 1327 (S -IV) 34. 1293908 27 1327 (S -IV) 35. 1293909 28 1327 (S -IV) 36. 1293910 29 1327 (S -IV) 37. 1319275 29 1328 (S -III) 38. 1293911 30 1327 (S -IV) 39. 1319276 30 1328 (S -III) 40. 1293912 31 1327 (S -IV) 41. 1319277 31 1328 (S -IV) 42. 1293913 32 1327 (S -IV) 43. 1293914 33 1356 44. 1318278 34 1328 (S -IV) 45. 1293916 35 1327 (S -IV) 46. 1293917 36 1327 (S -IV) 47. 1293918 37 1328 (S -V) 48. 1293919 38 1327 (S -IV) 49. 1293920 39 1327 (S -IV) 50. 1293921 40 1327 (S -IV) 51. 1293922 41 1327 (S -IV) 52. 1293923 42 1327 (S -IV) 53. 139279 42 1328 (S -III) ;