N. RAM CHANDRA MISSION Vs. NAVNEET KUMAR SAXENA & ANOTHER

JUDGEMENT

(1.) APPLICATION is for cancellation / removal of the trade mark "Shri Ram Chandra Mission" along with a device in class 42 under the provisions of the Trade Marks Act, 1999.

(2.) THE brief facts of the case are: - The applicant - Shri Ram Chandra Mission is a spiritual organisation engaged in the service of humanity through imparting training in meditation under the system of Sahaj Marg based on ancient system of Rajayoga. This Mission was registered in 1945 under the Societies Registration Act on 21/07/1945. It has about 750 Centres in all important cities in India and in 92 countries abroad. Mr. P. Rajagopalachari is the President and Mr. U.S. Bajpai is the Secretary for the period from 10/10/2010 to 10/10/2012.

(3.) MR . Ram Chandra alias Babuji Maharaj was the founder President. According to the bye -laws, the founder President nominates his successor and there is no provision for the election. The founder President nominated Mr. P. Rajagopalachari as his spiritual successor and President Babuji Maharaj as the President.