HIND CUTLERY HOUSE Vs. MALIK BARTAN BHANDAR

JUDGEMENT

(1.) The Plaintiff is a partnership firm consisting of two partners viz. Shri Pradeep Kumar Rastogi and Shri Pramod Kumar Rastogi trading jointly as M/s. Hind Cutlery House at Amroha Gate, Moradabad (U.P.):

(2.) Since the year 1979, the plaintiff's firm has been carrying on the business of manufacturing and marketing of "CUTLERY GOODS", using the trade mark "V.I.P" for their aforesaid products.

(3.) The said trade mark "V.I.P" is duly registered under No. 398540 in Class 8 dated 7.12.1982, which was renewed in 1989 and the same is stated to be valid and subsisting as on date.