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Despite Respondent 1’s endeavour to create distinctions, it is crystal clear that the marks are confusingly/deceptively similar to the petitioner’s registered trade mark. Such use of a similar mark would invariably mislead consumers and members into believing that the goods under the impugned mark were sourced from the petitioner.
JSA advised SBI Capital Markets Limited, Axis Capital Limited, HDFC Bank Limited, and ICICI Securities Limited
It is the duty of the Planning Authority to meet the needs of the people and in the present case, CIDCO has already provided a fully functional cremation ground.
