M/S. RAPTAKOS, BRETT & CO. LTD. Vs. M/S. ASSAM CHEMICAL PHARMACEUTICAL PVT. LTD.

JUDGEMENT

(1.) THE instant appeal arises out of the order dated 30/08/2005 passed by the Deputy Registrar of Trade Marks, dismissing the opposition No.KOL -166848 and allowing the application No.739760 in class 5 to proceed to registration under the provision of the Trade Marks Act 1999 (hereinafter referred to as the Act).

(2.) THE brief facts of the case are - -

(3.) ON completion of the pleadings, the Deputy Registrar heard both the parties and passed the impugned order dismissing the opposition and allowing the application for registration.