MD SHARIQ Vs. FAIR INTERNATIONAL

JUDGEMENT

(1.) LEARNED Trial Judge has noted the following facts :-

(2.) FROM the aforesaid 3 basic facts, with reference to the case law, learned Trial Judge has concluded that not only is the respondent a prior user but has obtained registration of the said trade mark in the year 2003 pertaining to hardware and in particular locks and thus would be entitled to exclusively appropriate said trade mark.

(3.) IN find no infirmity in the impugned order dated 14. 11. 2007.