PRIME CABLE INDUSTRIES Vs. M/S RAVIN CABLES LIMITED

JUDGEMENT

(1.) THE applicant seeks removal from the register of the following trade marks : -

(2.) AS all the impugned marks are similar and identical pleadings and defense raised, we are disposing of the matter through a common order. The grounds for seeking removal of the above registered trade marks are as follows:

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