SUNIL KUMAR DAS Vs. REGISTRAR OF TRADE MARKS

JUDGEMENT

(1.) This petition for leave to appeal is directed against the judgment dated 15.02.2007 passed by the High Court Division in Trade Mark Appeal No. 21 of 2003 dismissing the appeal with cost and affirming the judgment and order dated 29.09.2002 passed by the Deputy Registrar of Trade Marks in Opposition Case No. 1824 of 2001 allowing the opposition case and rejecting the Trade Mark Application No. 52139 in Class 25.

(2.) The facts, in short, are that the petitioner Sunil Kumar Das being the sole proprietor of the Bangladesh Manufacturer and Merchant made an application on 31.07.1997 to the Registrar of Trade Mark, Dhaka for registration of Mark "CANNON in class 25 for Hosiery Products.

(3.) The said application was duly published in Trade Marks Journal No.209 in the month of January, 2001.