SUBROS EDUCATIONAL SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Appellant - M/S. SUBROS EDUCATIONAL SOCIETY has filed the present appeal challenging the impugned order dated 15th February, 2019 passed by the Senior Examiner, Registrar of Trademarks, New Delhi by which the mark "SBS World School" has been refused registration. The mark has been refused registration under Section 11(1)(a) and 11(1)(b) of the Trademarks Act, 1999 on the ground of similar marks, which are existing in the Register. The operative portion of the order dated 15th February, 2019 is set out below:

(3.) The details of the trademark Application bearing No.2891476 in Class 41 relating to the mark "SBS World School" is set out below: <IMG>JUDGEMENT_295_LAWS(DLH)5_2022_1.jpg</IMG>