Madras High Court
Financiere Batteur Sas vs Kalai Arasu on 11 December, 2024
Author: Abdul Quddhose
Bench: Abdul Quddhose
2024:MHC:4092
(T)OP(TM) No.481 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Reserved on : 05.12.2024
Pronounced on : 11.12.2024
CORAM:
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
(T) OP (TM) No.481 of 2023
Financiere Batteur Sas,
Avenue du General de Gaulle,
France. .. Petitioner
vs.
1.Kalai Arasu,
trading as Spot Light,
Bangalore – 560 047.
2.The Registrar of Trade Marks,
Trade Marks Registry,
Guindy, Chennai. \ .. Respondents
Prayer: This petition is filed under Sections 47 and 57 of the Trade Marks Act,
1999, seeking to expunge, remove and/or cancel the entry relating to the impugned
registered trademark No.2897583 in Class 05 for the trademark “Physiolac AR” in
the name of the first respondent.
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For Petitioner : Mr.Arun C.Mohan
for Mr.Sharad Vedehra
For R1 : Mr.B.Karthik
For R2 : Mr.C.Samivel, SPCGSC
ORDER
This petition has been filed under Sections 47 and 57 of Trade Marks Act, 1999 (in short “the Act”) seeking for cancellation of the trademark “Physiolac AR” bearing application No.2897583 registered in favour of the first respondent under Class 05 on a "proposed to be used” basis.
2. The petitioner claims that they are a globally recognized company engaged in the manufacture and marketing of a wide range of products in the health and beauty care sectors, particularly, focused on baby and childcare products.
3. According to the petitioner, their predecessor in title conceived the trademark “PHYSIOLAC” in the year 1992 and the mark was first introduced commercially in France in 1996. According to them, the mark was specifically designed for dietary formulations and related baby and childcare products. https://www.mhc.tn.gov.in/judis 2 of 26 (T)OP(TM) No.481 of 2023
4. According to the petitioner, since 2007, they have been actively using various iterations of the mark “PHYSIOLAC” in international markets and these include PHYSIOLAC AR, PHYSIOLAC RELAIS/RELAY, PHYSIOLAC GRAND APETIT, PHYSIOLAC CROISSANCE/GROW, PHYSIOLAC BIO, among others. The petitioner claims that they have obtained trademark registration for their trademark in various countries abroad. According to them, their trademark “PHYSIOLAC” has acquired status of a well-known mark as contemplated under Article 6(bis) of the Paris Convention, to which, India is a signatory, and as per Section 2(1)(zg) of the Act. According to the petitioner, their trademark “PHYSIOLAC” has garnered substantial trans-border reputation, and the consumers in India are familiar with the PHYSIOLAC products and their variants.
5. The petitioner has obtained registration for the word mark “PHYSIOLAC” in India in Application No.3401439 under Class 05 for dietetic substances for medical use, food for babies, and food for babies made of milk and cereals; in Class 29 for milk and milk products; and under Class 30 for cereals and preparations made from cereals. The trademark registration in favour of the petitioner is valid upto 02.11.2026.
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6. According to the petitioner, immediately after coming to know about the malafide application filed by the first respondent for the impugned mark, along with several others, under the provisions of Section 18(1) of the Act, on a “proposed to be used” basis in the year 2015, the petitioner issued letters dated 01.09.2016 and 12.09.2016 to the first respondent requesting them to withdraw their trademark application for Physiolac mark and its variants in Classes 5 and 30, which pertain to goods related to baby foods and dietary formulation.
7. According to the petitioner, they had filed their oppositions to 15 other malafide applications of the first respondent, some of which have been deemed abandoned, but, wrongfully, the second respondent has granted registration for a device mark under application No.2897583 in Class 5 and the said applications have been filed by the first respondent on 03.02.2015 on a “proposed to be used” basis. The petitioner issued a cease and desist notice dated 09.12.2016 through their counsel to the first respondent calling upon them to withdraw their pending trademark applications relating to “Physiolac” listed under application Nos.2897576 to 2897592.
8. According to the petitioner, they conducted an in-house investigation on 06.06.2017, which confirmed that the first respondent had never used the https://www.mhc.tn.gov.in/judis 4 of 26 (T)OP(TM) No.481 of 2023 trademark “PHYSIOLAC”. According to the petitioner, on investigation, it was revealed that the first respondent's primary business activities were related to event management services under the name “SPOT LIGHT”, but, they have no involvement in the baby foods and nutritional supplements sectors.
9. According to the petitioner, the malafide intent of the first respondent became unequivocally clear if one observes that the impugned mark has not been put to any actual, genuine or meaningful use for a single day since its registration. According to the petitioner, the prolonged period of non-use is in direct contravention of Section 47(1)(a) of the Act, which mandates that a registered trademark must be used 3 months prior from the date of filing of an application and 5 years from the date of registration. According to the petitioner, the prolonged non-use of the impugned mark reveals that the first respondent had no intention of using the trademark at the time of its registration, which indicates bad faith.
10. According to the petitioner, the first respondent had obtained registration by using the mark “PHYSIOLAC” to prevent other legitimate users including the petitioner from registering or using the mark “PHYSIOLAC”. According to the petitioner, the impugned trademark registration in the name of https://www.mhc.tn.gov.in/judis 5 of 26 (T)OP(TM) No.481 of 2023 the first respondent is illegal, malafide and contrary to the provisions of the Act. According to the petitioner, the impugned mark has been adopted in bad faith with intention of frustrating the rights of genuine users and continuance of the impugned mark in the Register of Trademarks is detrimental to the business of the petitioner.
11. On the other hand, the first respondent has filed a counter affidavit denying the contentions of the petitioner. They contend as follows:-
(a) They secured registration for the trademark “PHYSIOLAC AR” in the year 2016, evidencing a bona fide intention to operate in the specialized segment of baby food and food substances for children adapted for medical use, on a 'proposed to be used' basis.
(b) The petitioner is not a person aggrieved as contemplated under Section 47 of the Act. According to the first respondent, Section 47 of the Act has been judicially interpreted to require demonstration of actual damage or injury in a practical business sense.
(c) According to the first respondent, the requirement of the petitioner to demonstrate actual damage or injury must exist not only at the time of filing of the petition but also continue until final determination, which the petitioner has failed to demonstrate.
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(d) Despite its international acclaim, the petitioner, an entity based in France, has neither established any commercial presence nor conducted any business activity in India under the impugned mark. No evidence has been produced by the petitioner to demonstrate; (a) any sales or business operation in India; (b) marketing or promotional activities within Indian territory; (iii) distribution networks or channels in India; and (iv) consumer recognition or goodwill in the Indian market.
(e) The first respondent obtained registration of the mark “PHYSIOLAC AR” on 30.09.2016, through a bona fide and lawful process after complying with the requirements of the Act. The first respondent applied for the impugned mark with a genuine intention to use it in the course of trade, specifically for goods in the medical nutrition segment. The first respondent has consistently acted in good faith with intention of building a reputable business under the impugned mark.
(f) The non-use of the first respondent's trademark “PHYSIOLAC AR” is protected under Section 47(3) of the Act, which provides an exception for non-use due to special circumstances in the trade. According to the first respondent, Section 47(3) expressly recognizes that non-use resulting from restrictions imposed by law or other external circumstances beyond the control of the proprietor does not amount to abandonment or an intention not to use the mark.
(g) According to the first respondent, the non-use of the mark was not https://www.mhc.tn.gov.in/judis 7 of 26 (T)OP(TM) No.481 of 2023 voluntary, but, was prompted by the receipt of a cease and desist notice form the petitioner on 09.12.2016, shortly after the registration of the first respondent's mark “PHYSIOLAC AR” ON 30.09.2016. Given the petitioner's international stature and anticipated litigation, the first respondent prudently decided to reconsider its business strategy to avoid brand dilution, market confusion, and costly legal conflicts. According to the first respondent, this conduct demonstrates the first respondent's bona fide intention to act responsibly and protect the integrity of its brand while complying with the applicable laws.
(h) The cancellation petition filed by the petitioner in the year 2019 is barred by limitation under Section 137 of the Limitation Act, 1963, as it was initiated three years after the cause of action arose in 2016, following the first respondent's registration of the trademark “PHYSIOLAC AR” on 30.09.2016. According to the first respondent, permitting the delayed applications without valid justification encourages the abuse of the legal process enabling frivolous and vexatious litigation. According to the first respondent, the delay in filing the cancellation petition by the petitioner is unexplained and unjustifiable, demonstrating a lack of diligence. According to the first respondent, the petitioner being a commercially sophisticated entity failed to act within the prescribed period and cannot now be permitted to circumvent procedural safeguards under the guise of pursuing justice.
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(i) Failure to address any grounds under Section 57 of the Act or its related provisions indicates a lack of diligence and weakens the foundation of the petition. This omission suggests that the petition lacks merit, particularly concerning the claims of wrongful registration or error in the register under Section 57 of the Act and seeking to limit their arguments under the ambit of Section 47 of the Act is to be viewed as an attempt to better a case which was non- existent.
(j) The absence of substantive arguments under Section 57 of the Act not only undermines the petitioner's case but also fails to provide necessary clarity for the adjudicating authority to determine whether rectification is warranted. Therefore, the claim of the petitioner under Section 57 of the Act remains unsubstantiated and should be dismissed for want of evidence and arguments.
(k) The petitioner has failed to adduce sufficient evidence for the use, recognition or promotion of its mark in India, thereby rendering its claim of well- known mark under the Act untenable. As per Sections 2(1)(zg) and 11 of the Act a trademark is considered well-known mark based on various factors including its recognition by the public; the extent and geographical area of its use and promotion; the number of consumers; and the record of enforcement of the trademark rights. According to the first respondent, the petitioner has not met the threshold requirement under the Act to prove that their mark is a well-known mark https://www.mhc.tn.gov.in/judis 9 of 26 (T)OP(TM) No.481 of 2023 in India. The petitioner has not provided any substantial evidence of the mark's use in India or its consumer recognition. While the petitioner may have presented sales figures from global markets and promotional materials, they have failed to provide any concrete evidence of actual sales, consumers, or distribution networks in India. Furthermore, mere brochures and promotional materials do not suffice to establish the well-known status of a mark in India, especially when the mark has not been demonstrated to be widely recognized by the public in India. In the absence of evidence proving the extent and geographical spread of use in India including sales figures and consumers outreach, the petitioner's claim of well- known status is unsustainable.
(l) The first respondent's trademark “PHYSIOLAC AR” was registered on 30.09.2016, well before the petitioner obtained its trademark registration on 12.02.2020, albeit for the mark “PHYSIOLAC” under Class 99 as against the mark of the first respondent “PHYSIOLAC AR” under Class 5. This clear chronological precedence establishes the first respondent as the prior registered proprietor of the mark in question.
(m) Section 28 of the Act clearly vests the registered proprietor of a trademark with exclusive rights to use the mark in connection with the goods or services for which it is registered. It further confers the right to prevent others from using identical or deceptively similar marks for similar goods or services, https://www.mhc.tn.gov.in/judis 10 of 26 (T)OP(TM) No.481 of 2023 which could lead to consumer confusion or dilution of the trademark's distinctiveness. The first respondent, as the prior registered proprietor, enjoys these statutory protections, which are fundamental to maintaining the integrity of the Trademark Register and preventing public deception. A trademark's reputation and rights must be established within the territorial boundaries of India, rather than relying solely on global goodwill or recognition.
(n) The petitioner has failed to demonstrate sufficient goodwill, reputation, or market presence in India to assert rights over their mark. The petitioner's mark has not acquired the requisite local recognition or consumer association in the Indian market to claim prior use or adoption.
12. The learned counsels for the petitioner as well as the first respondent reiterated the contents of the affidavit filed in support of the petition as well as the counter affidavit respectively, during the course of their submissions
13. In support of his submissions, the learned counsel for the first respondent drew the attention of this Court to the following authorities:-
(i) Hardie Trading Ltd. Vs. Addisons Paint and Chemicals Ltd.
[(2003) 11 SCC 92];
(ii) Infosys Technologies Ltd. Vs. Jupiter Infosys Ltd. [(2011) 1 https://www.mhc.tn.gov.in/judis 11 of 26 (T)OP(TM) No.481 of 2023 SCC 125];
(iii) Jagatjit Industries Ltd. Vs. Intellectual Property Appellate Board [AIR 2016 SC 478];
(iv) Eagle Potteries Private Ltd. Vs. Eagle Flask Industries Pvt. Ltd. [AIR 1993 BOM 185];
(v) Godfrey Phillips India Ltd. Four-Square House Vs. Khoday India Limited and Ors. [2023 SCC Online Mad 7201];
(vi) Sony Group Corporation Vs. Walkman Rubber Industries and others, (T) CMA (TM) No.25 / 2023, dated 17.11.2023; and
(vii) Toyota Jidosha Kabushiki Kaisha Vs. Prius Auto Industries Ltd. And Others [AIR 2018 SC 167].
DISCUSSION:-
14. The learned counsel for the petitioner primarily laid emphasis to Section 47 of the Act and submitted that due to non-usage of the trademark “PHYSIOLAC AR” by the first respondent for more than 5 years and 3 months, the trademark registration obtained by the first respondent has to be cancelled. The learned counsel for the petitioner did not lay emphasis on Section 57 of the Act, which enables this Court to cancel a trademark registration if the same was granted wrongfully. Therefore, this Court has to consider only as to whether the petitioner https://www.mhc.tn.gov.in/judis
12 of 26 (T)OP(TM) No.481 of 2023 has satisfied the requirements of Section 47 of the Act for seeking cancellation of the first respondent's trademark “PHYSIOLAC AR” on account of its non-usage for more than 5 years and 3 months, which enables this Court to cancel trademark registration.
15. The intention behind Section 47 of the Act is to prevent hoarding of trademarks. It stipulates that a registered trademark may be taken off from the Register, in case of non-use, if the trademark was registered without any bona fide intention on the part of the applicant to use it and there has in fact been no bona fide use of the said trademark for the time being up to a date three months before the date of application and a period of 5 years or longer from the date on which the trademark was registered had elapsed during which there was no bona fide use of the said trademark. Section 47 of the Act reads as follows:-
47. Removal from register and imposition of limitations on ground of non-use.
(1) A registered trade mark may be taken off the register in respect of the goods or services in respect of which it is registered on application made in the prescribed manner to the Registrar or the High Court by any person aggrieved on the ground either--
(a) that the trade mark was registered without any bona fide intention on the part of the applicant for https://www.mhc.tn.gov.in/judis 13 of 26 (T)OP(TM) No.481 of 2023 registration that it should be used in relation to those goods or services by him or, in a case to which the provisions of section 46 apply, by the company concerned or the registered user, as the case may be, and that there has, in fact, been no bona fide use of the trade mark in relation to those goods or services by any proprietor thereof for the time being up to a date three months before the date of the application; or
(b) that up to a date three months before the date of the application, a continuous period of five years from the date on which the trade mark is actually entered in the register or longer had elapsed during which the trade mark was registered and during which there was no bona fide use thereof in relation to those goods or services by any proprietor thereof for the time being:
Provided that except where the applicant has been permitted under section 12 to register an identical or nearly resembling trade mark in respect of the goods or services in question, or where the Registrar or the High Court, as the case may be, is of opinion that he might properly be permitted so to register such a trade mark, the Registrar or the High Court, as the case may be, may refuse an application under clause (a) or clause(b) in relation to any goods or services, if it is shown that there has been, before the relevant date or during the relevant period, as the case may be, bona fide https://www.mhc.tn.gov.in/judis 14 of 26 (T)OP(TM) No.481 of 2023 use of the trade mark by any proprietor thereof for the time being in relation to--
(i) goods or services of the same description; or
(ii) goods or services associated with those goods or services of that description being goods or services, as the case may be, in respect of which the trade mark is registered.
(2) Where in relation to any goods or services in respect of which a trade mark is registered--
(a) the circumstances referred to in clause (b) of sub-section (1) are shown to exist so far as regards non-
use of the trade mark in relation to goods to be sold, or otherwise traded in a particular place in India (otherwise than for export from India), or in relation to goods to be exported to a particular market outside India; or in relation to services for use or available for acceptance in a particular place in India or for use in a particular market outside India; and
(b) a person has been permitted under section 12 to register an identical or nearly resembling trade mark in respect of those goods, under a registration extending to use in relation to goods to be so sold, or otherwise traded in, or in relation to goods to be so exported, or in relation to services for use or available for acceptance in that place or for use in that country, or the Registrar or the High Court, as the case may be, is of opinion that he might properly be permitted so to register such a https://www.mhc.tn.gov.in/judis 15 of 26 (T)OP(TM) No.481 of 2023 trade mark, on application by that person in the prescribed manner to the High Court or to the Registrar, may impose on the registration of the first-mentioned trade mark such limitations as it thinks proper for securing that registration shall cease to extend to such use.
(3) An applicant shall not be entitled to rely for the purpose of clause(b) of sub-section(1) or for the purposes of sub-section(2) on any non-use of a trade mark which is shown to have been due to special circumstances in the trade, which includes restrictions on the use of the trade mark in India imposed by any law or regulation and not to any intention to abandon or not to use the trade mark in relation to the goods or services to which the application relates.
16. In Kabushiki Kaisha Toshiba v. Tosiba Appliances Co. [(2008) 10 SCC 766], the Hon’ble Supreme Court opined that a registered trademark confers a valuable right upon the registered proprietor. Therefore, the intention to use the trademark ought to be genuine and real. If a person does not have any bona fide intention of using the trademark, he is not expected to get his trademark registered nor prevent any other person from using the same. In such a way, trafficking of trademarks is restricted.
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17. In Neon Laboratories Ltd. v. Medical Technologies Ltd. [2016 (2) SCC 672], the Hon’ble Supreme Court placed reliance on Section 47 of the Act, which postulates that a registered trademark may be taken off the Register in case there is no bona fide use of the trademark for a continuous period of 5 years and 3 months. In the said case, the Appellant-Defendants did not use their trademark for 12 years, which inferred that they had abandoned their trademark at some point during that period. The legislative intent behind section 47 is to prevent hoarding of trademarks in case of non-utilization. The applicant of a trademark does not have a permanent right over their trademark. Such a right is lost if it is not exercised within a reasonable time.
18. It is an accepted legal position that the one pleading non-user must prove it and in that regard, courts across the country have held a consistent view in a plethora of cases, including the decision of the Hon'ble Supreme Court in Kabushiki Kaisha Toshiba (cited supra).
19. Under Section 47 of the Act, an application may be filed by any person aggrieved with the registration of the trademark. Section 47(1) of the Act deals https://www.mhc.tn.gov.in/judis 17 of 26 (T)OP(TM) No.481 of 2023 with two scenarios, under which, a registered trademark may be subject to removal. The circumstances in which a registered trademark can be considered for cancellation are as follows:-
(a) Absence of bonafide intention:-
The bonafide intention is in the context of use of the trademark. If the person who registered the trademark did not plan to actually use it for the goods or services listed and in fact, has not used until three months before someone applies for its removal, the trademark can be taken off/removed from the register.
(b) Non-use of the trademark:-
Section 47(1)(b) of the Act provides another ground for removal, wherein, if it is established by the applicant that there has been no bonafide use of the trademark for a continuous period of 5 years from the date of registration of the mark and 3 months prior to filing the application for registration, then, in that case, the trademark in question is liable to be removed.
20. There are certain exceptions to the general non-use laid down under Section 47(1) of the Act. A registered trademark may not be removed if the circumstances meet the conditions outlined in the proviso to Section 47(1) read with Section 46 of the Act, which include:
(a) A company is in the process of being incorporated under the Companies https://www.mhc.tn.gov.in/judis
18 of 26 (T)OP(TM) No.481 of 2023 Act, 1956, and the current owner of the trademark plans to transfer the trademark to the new company soon.
(b) The trademark owner plans for the trademark to be used by a registered user after the trademark's registration.
(c) The applicant has been allowed to register an identical/similar trademark under Section 12 of the Act.
(d) If the trademark is used bonafide for similar or associated goods or services, the High Court or the Registrar might decide not to remove it.
21. Under Section 47(2) of the Act, if a trademark has not been used in specific areas or for particular markets, whether inside or outside India, and another person is allowed to register a similar trademark under Section 12 of the Act, then the Tribunal may impose restrictions on the original trademark on the basis of an application filed before the High Court or the Registrar. These provisions ensure that trademarks are actively used and are not just registered without any real intention of being used. If a trademark has not been used by a company or a proprietor for a long time, it can be removed from the register.
22. Further, Section 47(3) of the Act provides another exception to removal of the trademark due to non-use. It provides that if there are special https://www.mhc.tn.gov.in/judis 19 of 26 (T)OP(TM) No.481 of 2023 circumstances, like legal restrictions or regulations preventing the use of the trademark, and most importantly, these circumstances are not created with an intention to stop using the trademark, then in that case, the non-use would not count against the trademark owner. The essential point is, if there is a valid reason why the trademark could not be used, the owner would not loose the trademark because of non-use.
23. Insofar as the case on hand is concerned, the following are the undisputed facts:-
(a) Ever since the first respondent obtained trademark registration for its trademark “PHYSIOLAC AR” in 2016, they have not put to use the said trademark for their business activities.
(b) The first respondent is not dealing with the products for which they had obtained trademark registration under the trademark “PHYSIOLAC AR”, through application No.2897583 under Class 5.
(c) The first respondent has also admitted as seen from their pleadings that they are presently having an established business engaged in event management and they are not involved in the business of dietary formulation and child care products, which are the core business of the petitioner.
(d) The first respondent had obtained trademark registration for their https://www.mhc.tn.gov.in/judis 20 of 26 (T)OP(TM) No.481 of 2023 trademark “PHYSIOLAC AR” only on 'proposed to be used' basis. The first respondent claims protection of their trademark registration only under Section 47(3) of the Act, which provides that if there are special circumstances, like legal restrictions or regulations preventing the use of the trademark, cancellation of the trademark cannot be permitted under Section 47 of the Act. However, according to the first respondent, only on the ground that there was an imminent threat of cancellation of their trademark “PHYSIOLAC AR” from the petitioner, they did not use the said trademark for their business activity.
24. The petitioner is a leading player in the health and beauty care products, particularly, focused on baby and childcare products. Their mark “PHYSIOLAC” enjoys protection through the trademark registration obtained in several countries, including France, Cambodia, Hong Kong, Myanmar, Taiwan, the United States, Vietnam, Sri Lanka and Tunisia. The respective trademark registrations obtained by the petitioner have also been filed as documents, which have not been disputed by the first respondent. The sales turnover of the petitioner's business under their trademark “PHYSIOLAC” is huge and is beyond comparison to that of the first respondent's turnover. The petitioner has obtained registration for the mark “PHYSIOLAC” in Application No.3401439 under Class 5 for dietetic substances for medical use, food for babies, and food for babies made of milk and cereals; https://www.mhc.tn.gov.in/judis 21 of 26 (T)OP(TM) No.481 of 2023 under Class 29 for milk and milk products; and under Class 30 for cereals and preparations made from cereals. The said registration is valid upto 02.11.2026.
25. The petitioner had also entered into a joint venture with an Indian partner in the year 2017 and thereby incorporated a new company by name Gilbert Jain Laboratory Private Limited in September, 2017. To strengthen its presence in Indian market, the certificate of incorporation of the joint venture has also been filed as a document before this Court by the petitioner.
26. Section 47(3) of the Act is an exception to the provisions of Section 47(1) and (2) of the Act, and the special circumstances must include legal restrictions or regulations, that prevent the use of the trademark. In the case on hand, the first respondent admits the non-usage of its trademark “PHYSIOLAC AR”. But, at the same time, pleads special circumstances for its non-usage. They have pleaded that only due to the fact that there was an imminent threat of cancellation subsequent to the registration obtained by the petitioner for the trademark “PHYSIOLAC AR”, they have not used the trademark “PHYSIOLAC AR” till now for their business activities. The exception provided under Section 47(3) of the Act for non-usage does not empower the first respondent to seek protection under those exceptions, since their plea does not fall under any of the https://www.mhc.tn.gov.in/judis 22 of 26 (T)OP(TM) No.481 of 2023 categories of special circumstances, namely, (a) legal restrictions or regulations that prevent use of the trademark; and (b) the non-usage is not intended to stop using the trademark. Admittedly, the first respondent did not have any legal restriction on account of any statutory regulation and they were not prevented from using the trademark “PHYSIOLAC AR” The first respondent did not also commence any business activity concerning the products for which they had obtained trademark registration in respect of the trademark “PHYSIOLAC AR”. Eventhough they had obtained trademark registration in the year 2016 itself, till date, they have not started any business activity involving the products for which they had proposed to use the trademark “PHYSIOLAC AR” as per the trademark registration obtained by them.
27. As stated above, the petitioner is admittedly a leading player both in India as well as in Abroad in respect of manufacture and marketing of a wide range products in the health and beauty care sectors, particularly focused on childcare products. They have also obtained trademark registrations all over the world including India for their trademark “PHYSIOLAC”. The reason given by the first respondent for the non-usage from 2016 till date is untenable, as despite the fact that there was no legal embargo for them to use the mark, they have not been using it. Though registration was obtained in the year 2016 itself, they have https://www.mhc.tn.gov.in/judis 23 of 26 (T)OP(TM) No.481 of 2023 not used the trademark “PHYSIOLAC AR” for more than 5 years and 3 months prior to the filing of this petition. Therefore, for the reasons stated above, the petitioner has satisfied the requirements of Section 47 of the Act for the purpose of cancelling the trademark registration obtained by the first respondent for the trademark “PHYSIOLAC AR”. It is clear that only with malafide intent to ride over the reputation and goodwill of the petitioner's trademark “PHYSIOLAC” internationally in India, the first respondent had obtained trademark registration for the trademark “PHYSIOLAC AR” in India under Class 5 pertaining to the products which are identical products for which the petitioner had already obtained registration under the very same trademark “PHYSIOLAC” and they are also having a high reputation and goodwill in the international market, which off- late has also gained reputation in India as well.
28. The trademark registration granted by the second respondent for the trademark “PHYSIOLAC AR” in favour of the first respondent is contrary to the provisions of the Trade Marks Act for the reasons stated supra and therefore, necessarily, on account of its non usage by the first respondent, it has to be cancelled under the provisions of Section 47 of the Act. The impugned mark adopted by the first respondent is in bad faith with the intention of frustrating the rights of genuine users and therefore, continuance of the impugned mark will be https://www.mhc.tn.gov.in/judis 24 of 26 (T)OP(TM) No.481 of 2023 detrimental to the business of the petitioner. This Court has also considered the proposition of law laid down in the decisions relied upon by the learned counsel for the first respondent cited supra and only in accordance with the well settled propositions, this Court is allowing this petition.
29. In the result, the second respondent is directed to remove the trademark “PHYSIOLAC AR” bearing application No.2897583 in Class 5 standing in the name of the first respondent from the Register of Trademarks, within a period of four weeks from the date of receipt of a copy of this order. Accordingly, this petition is allowed as prayed for with costs.
11.12.2024 rkm Index:yes Neutral citation: yes To The Registrar of Trade Marks, Trade Marks Registry, Chennai.
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