SOUTHERN INDIA EXPORTING COMPANY Vs. CLASSIC FIREWORKS

JUDGEMENT

(1.) The present appeal is preferred, challenging the order of the Deputy Registrar of Trade Marks, Chennai, dtd. 13/1/2011.

(2.) I have heard Mr.Arun C. Mohan, Learned Counsel for the Appellant and Mr.P.Valliappan, Learned Senior Counsel for the 1 st Respondent and Mr.K.Subbu Ranga Bharathi, Learned Senior Panel Central Government Standing Counsel for the 2 nd Respondent. I have also perused the records placed before me by way of typed set of papers and also carefully gone through the decisions on which reliance is placed on by the Learned Counsel for the parties.

(3.) The Learned Counsel for the Appellant would attack the findings of the Authority on the following grounds: