SHRI RAM ENTERPRISES Vs. NIKITASHA HOME APPLIANCES LTD.

JUDGEMENT

(1.) THIS order disposes the notice of opposition No. 757202 of original opponent Shri Ajay Kumar Malhotra filed on 02.03.2010 against the application for registration of trade mark NIKITASHA filed by applicant on 3.1.2006 in class 11 claiming user of marks continuously since 1st October, 2005 in respect of following goods: - -

(2.) ON 2.3.2010, the original opponent filed a notice of opposition No. 757202 on prescribed form TM -5 against the registration of mark, claiming himself to be registered proprietor of mark NIKITASHA under registration No. 1001282 in class 11, registered for identical as well as similar goods as claimed by applicant.

(3.) ON receipt of order of Hon'ble High Court on 20.12.2011, the parties were issued necessary notices to appear before this Tribunal on 29.12.2011 for hearing,