M/S. CANDIA (FORMERLY KNOWN AS CANDIA, S.A.,) (A COMPANY DULY ORGANIZED AND EXISTING UNDER THE LAWS OF FRANCE) Vs. M/S. GLENMARK PHARMACEUTICALS LTD.

JUDGEMENT

(1.) THE appellant herein pray for the setting aside of the order of refusal of the trade mark CANDIA under application No.826084 by the Deputy Registrar of Trade Marks, Kolkata, dated 27th June, 2007 in Opposition Cal -213063.

(2.) THE facts of the case briefly is as follows:

(3.) THE case of the respondents is as under: