M/S. LOWENBRAU BUTTENHEIM Vs. M/S. LOWENBRAU MUNCHEN

JUDGEMENT

(1.) 1 The four original rectification applications are for removal of the trade mark from the register of trade marks under the provisions of the Trade Marks Act, 1999.

(2.) ORA /212/2008/TM/DEL - Label Mark -Application No. 280783 in Class 32 in respect of beer of export quality. The application was filed on 12.06.1972. The registration certificate was issued on 15.03.1999.

(3.) ORA /214/2008/TM/DEL - Word Mark -Application No. 643275 in Class 32 in respect of beer. The application was filed on 18.10.1994. The registration certificate was issued on 23.03.2005.