M/S AMBIKA EXPORTS |(P) LTD. Vs. M/S AMBIKA INDUSTRIAL CORPORATION

JUDGEMENT

(1.) BY this common order, we are disposing of ORA/231 -237/2010/TM/DEL along with the Miscellaneous Petition No. 53 -59/2011 - AND M.P.No. 236/2012 filed by the applicant seeking direction of the Board on the issues raised therein. Both the main matter and the MP were heard together. The applicant has sought removal of the following registered trade mark in the name of the respondent. Trade Mark Appln. No. Class Date of Filing User claimed from Rectification Application No. Class AMBIKA 381350 12 25.09.1981 01.04.1974 ORA -231 12 AMBIKA LOGO 1317149 35 25.10.2004 04.01.2000 ORA -232 35 AMBIKA BODY FIT [LABEL] 1285957 28 24.05.2004 01.04.2000 ORA -233 28 AMBIKA 645771 12 15.11.1994 25.07.1971 ORA -234 12 AMBIKA LE RUN 1291323 28 21.06.2004Rs. 01.04.2000 ORA -235 28 AMBI 1317151 12 25.10.2004 01.04.2000 ORA -236 12 ANAMIKA (LOGO) 1317150 12 25.10.2004 01.04.1987 ORA -237 12

(2.) THE case of the applicant is summarized below:

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