REGENT COMPUTRONICS PVT. LTD.

K.L. RAJAKRISHNAN Appellant

V/S

PARTHAS TEXTILES, KOTTAYAM Respondents

Referred Judgements :-

COOPER V. WONDSWORTH BOARD OF WORKS [REFERRED TO]
ADDNAKI HARAYANAPPA AND ANOTHER V. BHASKARA KRISHNAPPA [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
D K YADAV VS. J M A INDUSTRIES LIMITED [REFERRED TO]
RADHA KISHAN KHANDELWAL VS. ASSISTANT REGISTRAR OF TRADE MARKS NEW DELHI [REFERRED TO]

JUDGEMENT

(1.) FIRST respondent in T.M.A. No. 4 of 1996, on the file of this Court, is the appellant before use.

(2.) THE material facts which led to the filing of this Trade Mark Second Appeal are as follows:-

(3.) IN that deed dated 1-2-1991, a provision we made for the continued use of the business name 'Parthas Textiles'. Clause 1 of that Deed reads as follows :-

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K L RAJAKRISHNAN Vs. PARTHAS TEXTILES KOTTAYAM

Referred Judgements :-

JUDGEMENT

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