- (1.) The petitioners challenge an order passed by the Regional Director of the Ministry of Corporate Affairs on March 10, 2008.
(2.) The petitioner company had applied under Section 22 of the Companies Act, 1956 for a direction on the private respondent to change its registered name. The petitioner company claims to be the registered user of the mark KSB" of which a foreign company, KSB Aktiengesellschaft, is the registered proprietor. The petitioner company claims that the user agreement is registered in accordance with the provisions of the Trade Marks Act, 1999.
(3.) Of the two grounds that the Regional Director cited in dismissing the application, one was that the applicant before him had no right to apply for rectification as it was not the registered proprietor of the mark.;