TOSIBA APPLIANCES CO. Vs. KABHUSHIKI KAISHA TOSHIBA

JUDGEMENT

(1.) THIS will dispose of two requests on Form TM -57 filed by Mr. H.P. Singh, Advocate on behalf of Applicants for Rectification (hereinafter referred to as the (Petitioners) requesting to review a common order passed by the Assistant Registrar of Trade Marks signed at Ahmedabad on 12.1.2005 and sealed at Chennai on 31.1.2005 in the above matter;

(2.) THE grounds for review as stated by the petitioners briefly, inter alia, are as follows:

(3.) THE matter came up for final hearing on 1st March, 2006 to decide the two review petitions, when Mr. H.W. Kane, Advocate, authorised by M/s Anand & Anand appeared for the Registered Proprietors and Mr. H.P. Singh, Advocate appeared on behalf of the applicants for rectification (Petitioners).