DOUBLE COIN HOLDINGS LIMITED Vs. TRANS TYRES (INDIA) PVT. LTD.

JUDGEMENT

(1.) THIS application is for removal of the trade mark DOUBLE COIN registered under 1616634 in class 12 under the provisions of the Trade Marks Act, 1999.

(2.) THE brief facts of the case are: - The applicant was known by the name of Shanghai Tyre & Rubber Company Limited which changed its name to DOUBLE COIN HOLDINGS. It's the holding corporation for several tyre related business units. It is significant to mention that included in this were, corporate name changes for most of Double Coin Holdings Limited subsidiaries including two main tyre manufacturing facilities i.e. Double Coin Group Shanghai Double Coin Heavy Duty Tyre Company Limited and Double Coin Group Rugao Tyre Company Limited.

(3.) THE applicant is a leading publicly treated global manufacture of tyres and other products and distributed to more than 90 countries. In 1930 the factory established two well known DOUBLE COIN and WARRIOR brand which enjoy great popularity over the rubber field.