M/S TAEGU TEC LIMITED Vs. M/S. T.T. INDUSTRIES & OTHERS

JUDGEMENT

(1.) THE present appeals are preferred against the Order of Deputy Registrar, Registrar of Trade Marks, Delhi dated 17.09.2007 who refused application No. 832338 in Class 1 and also another order passed by the Assistant Registrar of Trade Mark New Delhi rejecting application No. 832339 in Class 7 dated 30th May 2005. For convenience sake we are reproducing the two refused marks below.

(2.) THE substantial grounds of appeal in both cases are largely the same and accordingly we are passing a common order on the matter. The rival parties in both cases are identical and the matter was argued by the respective counsels together. The main grounds on which the appellant are aggrieved are summarized below: -

(3.) THE respondent's case is set out below: -