MRC LOGISTICS PRIVATE LIMITED Vs. REGIONAL DIRECTOR WESTERN REGION MINISTRY OF CORPORATE AFFAIRS AND MRC LOGISTICS INDIA PVT LTD

JUDGEMENT

(1.) Rule. By consent, Rule called out and heard finally at the admission stage.

(2.) The petitioner MRC Logistics Private Limited was incorporated under the provisions of the Indian Companies Act, 1956, by the Registrar of Companies, Mumbai, who issued the Certificate of Incorporation No. 46309 MH 2006 PTC 161579 dated 3/5/2006. The Directors of this company were the partners of the registered partnership firm viz; Mumbai Road Carriers which was formed on 1st April, 1998 and was engaged in the business of logistics and mainly, transportation.

(3.) The petitioner company made an application for registration of the trademark to the Registrar of Trade Mark, which is still pending with the competent authority.