M/S MAHESH CHAND DINESH KUMAR Vs. MAHESH CHAND DINESH KUMAR & ANOTHER

JUDGEMENT

(1.) THE applicant are seeking the removal of the label mark TAJ BIDI from the register along with a device of a ship with the human face depicted in the opposite side of the label circumscribed with the firm name Mahesh Chand Dinesh Kumar, Baran at the bottom of the label under application no. 1294306 in Class 34 on the following grounds : -

(2.) WRITTEN NOTE OF ARGUMENT ON BEHALF OF RESPONDENT/ REGISTERED PROPRIETOR

(3.) THE matter was listed before us on 8th January, 2013. Counsel for applicant was present. None appeared on behalf of respondent. We have heard the arguments of counsel for the applicant. Counsel for respondent filed their written note of arguments vide their letter dated 26.12.2012 the gist of which is stated in above mentioned paragraphs.