GOTO TECHNOLOGIES Vs. SANIKOMMU VENKATA RAMALINGA REDDY

JUDGEMENT

(1.) These batch of Original Petitions are taken up together in view of the commonality involved, viz., registration of GOTOLEARNING mark of the first respondent being challenged by the Petitioner in relation to its various marks with the prefix GOTO.

(2.) The Registrar of Trademarks has been arrayed as the Second Respondent and is only a formal party. All references to Respondent, occurring hereafter in this order shall mean only the 1st Respondent.

(3.) The details of the cases are as hereunder: