TORRENT PHARMACEAUTICALS LIMITED Vs. WELLCOME FOUNDATION LIMITED

JUDGEMENT

(1.) M/s Torrent Pharmaceuticals Ltd-original applicant-appellant-petitioners herein have filed this appeal against the judgment and order, dated 19.8.94 passed by the Assistant Registrar of Trade Marks-the respondent No.2 herein wherein he has allowed the opposition No.AMD 425 filed by Welcome Foundation Ltd. (hereinafter referred to as "the opponent No.1") and application No.483813 in class 5 of Fourth Schedule of the Act is ordered to be refused for registration under the provisions of Trade & Merchandise Marks Act, 1958 (hereinafter referred to as "the Act").

(2.) FACTS:

(3.) STATUTORY BACKGROUND: