PARAS TRADERS Vs. BHARAT INDUSTRIAL CORPORATION

JUDGEMENT

(1.) Heard.

(2.) During the course of argument, learned Counsel for the respondent. Mr. Ajay Sahni stated that the respondent had applied for registration of trademark 'Chetak' with star, having a monogram BIC in the central bid for only two goods, namely, ink and gum paste and it is restricted to the State of Haryana.

(3.) Learned Counsel for the petitioner, Mr. Chetan Sharma, in response to the statement of Mr. Ajay Sahni, stated that the petitioner had got a registration in class 16 of trademark 'Chetak' for exercise books, office files and mathematical instruments on all India basis, learned Counsel for the petitioner further stated that in case the respondent confines himself to the use of trademark on goods as permitted by the Registrar of trademark and continues their trade to Haryana, the appellant would not press this application.