B. BRAUN-DEXON, S.A. Vs. PHILIPPE MAILHEBIAU

JUDGEMENT

(1.) On 19.4.1999 Mr. Philippe Mailhebiau, "the applicant", filed application No. 1149095 to register the sign "E.O.B.B.D." as a trade mark in classes 3, 5 and 42. The applicant was represented by David Keltic Associates, authorised to represent others before the Office.

(2.) COMPARISON of goods

(3.) CONCLUSION