REGENT COMPUTRONICS PVT. LTD.

ARAVIND LABORATORIES Appellant

V/S

M.A.RAHIM Respondents

Referred Judgements :-

RAJKRISHNAN V. PARTHAS TEXTILES [REFERRED TO]
ARAVIND LABORATORIES V. ANNAMALAI CHETTIAR [REFERRED TO]
INDO PHARMA PHARMACEUTICAL WORKS LTD. V. CITADEL FINE PHARMACEUTICALS LTD. [REFERRED TO]
AMRITDHARA PHARMACY VS. SATYA DEO GUPTA [REFERRED TO]
PARLE PRODUCTS PRIVATE LIMITED VS. J P AND CO MYSORE [REFERRED TO]
J R KAPOOR VS. MICRONIX INDIA [REFERRED TO]
CADILA HEALTH CARE LIMITED VS. CADILA PHARMACEUTICALS LIMITED [REFERRED TO]
ARAVIND LABORATORIES VS. V A SAMY CHEMICAL WORKS [REFERRED TO]
JAMNA PRODUCTS MANUFACTURER OF KANMAIE VS. ARAVIND LABORATORIES [REFERRED TO]

JUDGEMENT

(1.) THE appellant is aggrieved by the rejection of his application for rectification of the Register, by the Deputy Registrar of Trade Marks and the dismissal of his appeal under Section 109 of the Trade and Merchandise Marks act, 1958 by the learned Judge of this Court.

(2.) THE facts leading to the above second appeal are as follows :

(3.) MS. Gladys Deniel, learned counsel appearing for the appellant contended

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ARVIND LABORATORIES Vs. M A RAHIM

Referred Judgements :-

JUDGEMENT

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