LAWS(IP)-2013-9-10

M/S. NIRMAL INDUSTRIAL CONTROLS PVT. LTD. Vs. M/S NIRMA CHEMICAL WORKS PVT. LTD. & OTHERS

Decided On September 13, 2013

JUDGEMENT

(1.) THE applicant is a proprietary concern and is engaged in the business of manufacturing and marketing pressure control walls and regulators, filters, safety shut off system and instrument systems for the last four decades. They are doing extensive business all over India and their products are widely exported. The applicants seek removal of the registered mark NIRMA under no.422864 (in Class 6) of the respondent. The main ground for cancellation are summarised below:

(2.) THE case of the respondent is briefly indicated below:

(3.) REBUTTAL :