CIPLA LIMITED Vs. REGISTRAR OF TRADE MARKS

JUDGEMENT

(1.) Rule. By consent of parties, rule made returnable forthwith.

(2.) The petitioner has sought a writ of certiorari to quash and set aside the order of respondent no.1 removing from the register the petitioner's trade mark CIPLA and a writ of mandamus directing him to restore to the register the petitioner's said trade mark.

(3.) The mark was registered with effect from 6.11.1945 as evidenced by a certificate of registration dated 10.02.1949. The registration was renewed from time to time and was last renewed for a period of 7 years on 6.11.1995 till 6.11.2002. Thereafter due to inadvertence the registration was not renewed.