LAWS(BOM)-2010-10-134

SUDHIR BHATIA TRADING Vs. CENTRAL GOVERNMENT OF INDIA

Decided On October 26, 2010
SUDHIR BHATIA TRADING Appellant
V/S
CENTRAL GOVERNMENT OF INDIA Respondents

JUDGEMENT

(1.) Rule. Taken up for final hearing with the consent of parties.

(2.) The orders dated 13/03/2009 passed by the Intellectual Property Appellate Board (Circuit Bench at Mumbai) rejecting the prayer for production of additional documents in M.P. No.112/2008 in OA/20/ 2004/TM/MUM, M.P. No.108 & 110/2008 in TA/62-63/2003/TM/MUM (M.P. No.27 & 28 of 2003). M.P. Nos.111/2007 & 106/2008 in ORA/14/ 2007/TM/MUM and M.P.No.114/2008 in OA/90/2004/TM/MUM are assailed in these petitions.

(3.) The aforesaid bunch of appeals are the result of row over the registration of Trade mark "Laxman Rekha" between the petitioner Bhatia, the sole proprietor of M/s. V.Bhatia International and the respondent No.3 Midas Hygiene Industries Pvt. Ltd. before the Assistant Registrar of Trade Marks. The petitioner moved the said Misc. Applications for production of the following documents in the said appeals:- <p><table class = tablestyle width="75%" border="1" align="center"> <tr> <td><strong><font face="Verdana">Sr. No.<br> </font></strong></td> <td><strong><font face="Verdana">Particulars</font></strong></td> </tr> <tr> <td><font face="Verdana">1.</font></td> <td><font face="Verdana"> Affidavit</font></td> </tr> <tr> <td><font face="Verdana">2.</font></td> <td><font face="Verdana">Exhibit A - Copy of the letter received from Dy. Commr. of Sales Tax (Adm) dated 10/10/2006.</font></td> </tr> <tr> <td><font face="Verdana">3.</font></td> <td><font face="Verdana">Exhibit A1 - Copy of letter received from Jt. Commr. of Sales Tax (Adm) dated 17/11/2006 along with the enclosures therein.</font></td> </tr> <tr> <td><font face="Verdana">4.</font></td> <td><font face="Verdana">Exhibit B - Copy of certificate of registration under Bombay Sales Tax Act, 1959 of Mr.Sudhir Bhatia trading under name and style of M/s. V. Bhatia International.</font></td> </tr> <tr> <td><font face="Verdana">5.</font></td> <td><font face="Verdana">Exhibit C - Copy of letter dated 13/09/2005 of Asstt. Commissioner Sales Tax.</font></td> </tr> <tr> <td><font face="Verdana">6.</font></td> <td><font face="Verdana">Exhibit D - Copy of letter dated 6/10/1985 of M/s. Midas Marketing House addressed to M/s. Bhatia International.</font></td> </tr> <tr> <td><font face="Verdana">7.</font></td> <td><font face="Verdana">Exhibit E - Copy of the caution notice published in MID-DAY Newspaper on July 17, 1993.</font></td> </tr> <tr> <td><font face="Verdana">8.</font></td> <td><font face="Verdana">Exhibit F - Copy of le ter 16/07/1993 addressed by the Advocates of M/s.V.Bhatia<br> International to M/s.Midas Marketing House.</font></td> </tr> <tr> <td><font face="Verdana">9.</font></td> <td><font face="Verdana">Exhibit G - Copy of the letter received from Dy. Commr. of Sales Tax (Adm,) dated 10/10/2006.</font></td> </tr> <tr> <td><font face="Verdana">10.</font></td> <td><font face="Verdana">Exhibit H - Copy of invoice dated 12/11/1996 of Midas Hygiene Industries Pvt. Ltd.</font></td> </tr> <tr> <td><font face="Verdana">11.</font></td> <td><font face="Verdana">Exhibit I - Copy of letter received from Jt. Commr. Sales Tax (Adm) dated 22/11/2006.</font></td> </tr> <tr> <td><font face="Verdana">12.</font></td> <td><font face="Verdana">Exhibit J - Copy of letter received from Office of Commr. of Central Excise, Mumbai -III dated 28/02/2008.</font></td> </tr> <tr> <td><font face="Verdana">13.</font></td> <td><font face="Verdana">Exhibit K - Copies of some invoice dated 8/10/1988 of M/s. Midas Marketing House.</font></td> </tr> <tr> <td><font face="Verdana">14.</font></td> <td><font face="Verdana">Exhibit L - Copy of translated letter from Marathi along with Marathi letter dated 15/02/2007 of Jt. Commr. Food & Drugs Administration, Mumbai.</font></td> </tr> <tr> <td><font face="Verdana">15.</font></td> <td><font face="Verdana">Exhibit M - Copy of letter of Jt. Commr. Food & Drugs. Mumbai.</font></td> </tr> <tr> <td><font face="Verdana">16.</font></td> <td><font face="Verdana">Exhibit N - Copies of letters dated 23/01/2007 and 14/03/2008 of<br> Trade Marks Registry, Mumbai.</font></td> </tr> <tr> <td><font face="Verdana">17.</font></td> <td><font face="Verdana">Exhibit O - Copies of pages from the Trade Marks Journal publishing the Trade mark LAXMAN REKHAA bearing application No.545610 and Trade Mark KRAZY LINES LAXMAN REKHAA bearing application No.545609.</font></td> </tr> <tr> <td><font face="Verdana">18.</font></td> <td><font face="Verdana">Exhibit P - Copy of letter dated 21/06/2007 of Sr. Police<br> Inspector, Goregaon police station, Mumbai.</font></td> </tr> <tr> <td><font face="Verdana">19.</font></td> <td><font face="Verdana">Exhibit- Q - Copy of the additional representation of trade mark application bearing No.568046.</font></td> </tr> <tr> <td><font face="Verdana">20.</font></td> <td><font face="Verdana">Exhibit R - Copy of page from the Trade Marks Journal publishing the Trade mark LAKSHMANREKHA - WHITE CHALKS (Label) bearing application No.568046 along with the corrigenda of the same.</font></td> </tr> <tr> <td><font face="Verdana">21.</font></td> <td><font face="Verdana">Exhibit S - Copy of the carton of NEW KRAZY LINES PLUS</font></td> </tr> <tr> <td><font face="Verdana">22.</font></td> <td><font face="Verdana">Exhibit T - Copy of the Form TM 1 for application of trade mark NEW KRAZY LINE PLUS (Label) bearing application No.580872.</font></td> </tr> <tr> <td><font face="Verdana">23.</font></td> <td><font face="Verdana"> 23. Exhibit U - Copy of the additional representation of the trade mark application MAGIC PREMIUM LAXMANREKHA (Label) dated 30/05/1996.</font></td> </tr> <tr> <td><font face="Verdana">24.</font></td> <td><font face="Verdana">Exhibit V - Copy of the filing notings.</font></td> </tr> <tr> <td><font face="Verdana">25.</font></td> <td><font face="Verdana">Exhibit W - Copy of the letter dated 31/01/2008 of Trade Marks Registry, Mumbai.</font></td> </tr> </table>