REGENT COMPUTRONICS PVT. LTD.

Sunil Grover, Trading As Analog Systems Appellant

V/S

Sharp Kabushiki Kaisha And Another Respondents

Referred Judgements :-

RAMESHWAR RAMESHWAR VS. JOT RAM:JOT RAM [REFERRED TO]
N R DONGRE VS. WHIRLPOOL CORPORATION [REFERRED TO]
MILMENT OFTHO INDUSTRIES VS. ALLERGAN INC [REFERRED TO]
AUTOMATIC ELECTRIC LIMITED VS. R K DHAWAN [REFERRED TO]
BLUE HILL LOGISTICS PRIVATE LTD VS. ASHOK LEYLAND LIMITED [REFERRED TO]
ARAVIND LABORATORIES VS. MODICARE ALI TOWERS [REFERRED TO]

JUDGEMENT

(1.) THE appellant are aggrieved by the order of the Dy. Registrar of Trade Marks, New Delhi dated 3rd December, 1997 refusing application no 447061 in Class 9 in respect of the trade mark SHARP filed on 18.12.1985 and pray for the quashing of the same. The brief facts of the case is stated below: -

(2.) ON merit, the case of the appellant is summarized below:

(3.) THE case of the answering respondent is summarized below: -

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SUNIL GROVER, TRADING AS ANALOG SYSTEMS Vs. SHARP KABUSHIKI KAISHA & ANOTHER

Referred Judgements :-

JUDGEMENT

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