ZYDUS WELLNESS LIMITED ZYDUS TOWER Vs. THE REGISTRAR OF TRADE MARKS THE TRADE MARKS REGISTRY NATIONAL CHAMBERS & ANOTHER

JUDGEMENT

(1.) The main appeal is against the order passed by the Registrar of Trade Marks treating the application as abandoned by operation of Section 21(2) of the Act on 09.02.2011 under No.704231 in class 29.

(2.) THE appellants filed the instant case with certain defects namely that there was mismatch of cause title and also that the impugned order was not filed along with the appeal. The Registry issued a defect notice and the appellants had therefore filed a miscellaneous petition to record the change of name and also a Form 5 filed to extend the time from 6/7/2011 to 11.07.2013 to rectify the delay with necessary fees.

(3.) THE appellant state that the impugned application for registration of the trade marks Nurta Lite was filed by one Mr. Ashis jayantibha Amin on 08.04.1996 under No.704231 in Class 29. The said application was filed in the capacity as employee of Carnation Health Foods Ltd. Later Carnation Health Foods Ltd was changed to Carnation Nutra - Analogue Foods Ltd. On 29.08.2006, Mr. Ashish Jayantibhai assigned the trademark Nra Lite to Carnation Nutra - Analogue Foods Ltd. In view of the scheme of arrangement which was approved by the Hon'ble High Court of Gujarat the appellant ie. Zydus Wellness Ltd. is the successor in interest of Carnation Nutri - Analogue Foods Ltd. Fresh certificate of Incorporation conseuqnt upon change of name was issued by the Assistant Registrar of Companies on 05.01.2009.