LAWS(IP)-2013-10-1

SHRI KISHORE JAIN, SHRI CHANDER MOHAN JAIN, SHRI ANIL JAIN AND MRS. MANJU JAIN Vs. SHRI RUPLAL

Decided On October 25, 2013
Shri Kishore Jain, Shri Chander Mohan Jain, Shri Anil Jain and Mrs. Manju Jain Appellant
V/S
Shri Ruplal Respondents

JUDGEMENT

(1.) THE applicant herein are seeking the removal of two registered trade marks under no. 336774 B (SURMI TONE) and No. 510489 (SURMI) of the respondent on the following grounds.:

(2.) REJOINDER TO COUNTER STATEMENT:

(3.) "Hindustan Unilever Limited. Vs M/s. Three -N -Products (P) Ltd." - -IPAB ORDER No. 117/2012)