ABHISHEK KUMAR Vs. UNION OF INDIA

JUDGEMENT

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

(2.) The Petitioner- Mr. Abhishek Kumar has filed the present cancellation petition under Sec. 50 of the Copyright Act, 1957 (hereinafter 'Act') seeking cancellation of copyright registration granted in favour of his brother- Mr. Ashish Kumar for 'TURBO PLUS LABEL' as artistic work vide registration number A-132115/2019.

(3.) The brief chronology of events leading to filing of the present petition is that the Petitioner adopted the mark 'TURBO' in 2010 in respect of coolants falling in class 4. The said mark is set out below: