DR. REDDY'S LABORATORIES LTD Vs. M/S. REDDY PHARMACEUTICAL LIMITED AND REGISTRAR OF TRADEMARKS

JUDGEMENT

(1.) THE applicant herein are seeking the removal from the register of the trade marks 'REDDY' under No. 1192732 in Class 5. The brief facts of the case are indicated below: -

(2.) THE mater was listed for hearing on 20.08.2013. We have heard the detailed arguments of the both counsel, gone through the pleadings, documents and records.

(3.) "M/s. L.D. Malhotra Industries Vs M/s. Ropi Industries" - CM (Main) 67 of 1974 - : ILR (1976) I Delhi : ILR 1976 Delhi 278