CFA INSTITUTE v. BRICKWORK FINANCE ACADEMY

V. KAMESWAR RAO, J

I.As. 2460/2018 and 14173/2018

1. By this order I shall decide two applications bearing I.A. 2460/2018 filed by the plaintiff under Order XXXIX Rule 1 and

2 read with Section 151 of CPC as well as I.A. 14173/2018 filed by the defendant under order XIIIA read with Section 151 of CPC seeking a summary judgment against the plaintiff.

2. The suit has been filed by the plaintiff for permanent injunction against the defendant and its agents from infringing its trade marks, passing off, unfair trade practice, delivery-up of materials/products, damages as well as to declare the plaintiffs CS (COMM) 619/2018 Page 2 of 63 mark as a well-known trade mark.

3. It is averred that the plaintiff is a non-stock corporation incorporated under the laws of the Commonwealth of Virginia, USA having its registered office at 915 East High Street, Charlottesville, VA 22902 United States of America. It was established to serve as a global membership organization of financial analysts, portfolio and investment manager and other similar investment professionals, educators and supervisors thereof (hereinafter, the Investment Professionals).

4. It is the case of the plaintiff, it first conducted in India the CFA examination in 1981. It is also stated that the plaintiff is the successor-in-title and interest to the Institute of Chartered Financial Analysts (ICFA) that was founded in 1959 by the Financial Analysts Federation (FAF) that was incorporated in 1962 in Charlottesville, Virginia, USA with the objective of developing and administering a certification program for investment professionals, where under qualified candidates who pass three levels of examinations and meet other experience and professional standards requirements are awarded the right to use the Chartered Financial Analyst or CFA designation. Established in 1986 under the name Financial Analysts Programs, the plaintiff changed its name to Association for Investment Management and Research (AIMR) in 1990. In 1990, ICFA and FAF combined and became subsidiaries of the plaintiff. The plaintiff then entered into a co-operative operating agreement with ICFA and FAF, where under the plaintiff was granted the exclusive license to administer the CFA certification program CS (COMM) 619/2018 Page 3 of 63 worldwide, including in India. With effect from June 1, 1999, ICFA merged with and into the plaintiff and, by virtue of the said merger, all properties owned by ICFA or any proceedings pending by or against ICFA were deemed to have been transferred to, vested in, and to be continued by the plaintiff. With effect from May 2004, the plaintiff underwent a further change of name to CFA Institute which is the current name under which it is known today.

5. It is the case of the plaintiff that the marks Chartered Financial Analyst and CFA were first coined and used internationally in 1963. The CFA and Chartered Financial Analyst designations are recognized worldwide as symbols of high integrity and professional excellence by investment professionals, employers, educators, regulators, government bodies and agencies, and the public.

6. It is averred that candidates who seek the CFA charter from the plaintiff must pass a series of three six-hour examinations, covering, inter alia the fields of accounting, economics, securities analysis and asset portfolio management, and must have at least four years of acceptable work experience as a financial analyst. Finally, candidates must demonstrate their good character and integrity by submitting three character references, and must comply at all times with the Code of Ethics and Standards of Professional Conduct of the plaintiff. Upon successful completion of the plaintiffs rigorous application and examination program, candidates are awarded the right to use the professional designation Chartered Financial Analyst or CFA. CS (COMM) 619/2018 Page 4 of 63 The CFA and Chartered Financial Analyst designations are recognized worldwide as symbols of high integrity and professional excellence by investment professionals, employers, educators, regulators, government bodies and agencies, and the public. Individuals who have been granted the CFA charter and the right to use the CFA Marks are recognized as having achieved an unparallel level of education and knowledge in the fundamental principles of financial analysis.

7. It is the case of the plaintiff that it currently has a membership of over 146,700 investment professionals in 140 countries (all of which periodically receive materials branded with the CFA trademarks), including more than 110,000 CFA charter-holders. Specifically in India, the Plaintiff conducted the first CFA examination in 1981 in Mumbai. In India the exam is offered at test centres located in various cities. It is also stated that the plaintiff has a fast-growing membership and candidate base outside North America, especially in Asia including India. Indeed, a June 2017 press clipping indicated that 188,915 candidates worldwide registered for Level I, II and III June 2017 CFA exams in 91 countries. This represents a 9 percent increase in registrations compared to June 2016.Regionally, the Asia Pacific region continues to be the largest source of candidates with 48 percent of the total registered for the June 2017 exam coming from the Asia Pacific region. In India around 1.87 lacs students enrolled for the CFA program examination in India for the period 2006 to 2017. However, due to the rigor of the exams, only a small percentage of candidate worldwide complete all the CS (COMM) 619/2018 Page 5 of 63 requirement to obtain the CFA designation. Currently, there are 2204 charter-holders residing in India. Additionally, plaintiff has

20 societies across Asia, including Indian Association of Investment Professionals doing business as CFA Society India with approx. 1,938 members established in April 2005.

8. It is averred that plaintiff today holds all rights, benefits and interests in connection with an arising out of the CFA certification program including all intellectual property rights therein.

9. It is the stand of the plaintiff that it is the exclusive proprietor of numerous CFA-formative marks, including CFA, C.F.A., CFA Digest, CFA Institute, CFA Society and Chartered Financial Analyst. It is also stated that CFA Marks are registered in the United States and dozens of other countries and most of these marks have been successfully used in over 200 countries for a number of years.

10. The plaintiff has also setout details of its trademark registration for the mark CFA and / or pending applications in respect of various CFA Marks, including the marks CFA Institute and Chartered Financial Analyst, CFA logo in various classes of goods and services relevant to its CFA certification program, in India, as follows: (a) Trademark : CFA Application No : 791235 Valid up to : Date : February 12, 1998 Class : 9 Goods : Videotapes, audio tapes, sound recording and sound reproducing CS (COMM) 619/2018 Page 6 of 63 equipment and apparatus, compact discs, records (sound) and other goods falling in class 9 (b) Trademark : CFA Registration No. : 791236 Date : February 12, 1998 Valid up to : February 12, 2028 Class : 16 Goods : Printed publications, printed matter, books, magazines, periodicals. Brochures, pamphlets, catalogues, booklets, bulletins, photographs, stationery, instructional and teaching material (other than apparatus); articles made of papers and cardboard, printed matter relating to computer hardware and computer software and other goods falling in class 16 (c) Trademark : CFA Registration No. : 1237947 Date : September 18, 2003 Valid up to : September 18, 2023 Classes : 41 & 42 Services : Class 41: Educational services, arranging, conducting and providing courses of instruction, workshops, seminars and conferences in the field of financial analysis and distributing course materials in connection CS (COMM) 619/2018 Page 7 of 63 therewith. Class 42: Association services, promoting the interests of and professional standards in the field of financial analysis. (d) Cert. Trademark : CFA Logo Application No. : 1321715 Date : November 23, 2004 Classes : 36 Services : Financial services, namely, financial analysis, investment management security management and corporate finance. (e) Trademark : Application No. : 2301021 Date : March 16, 2012 Classes : 16, 35 & 41 Goods & Services : Class-16: Printed publications, namely, newsletters, brochures, books, digest books, and monographs in the fields of investment management and financial analysis and in support of the interests of investment professionals and financial analysts. Class -35: CS (COMM) 619/2018 Page 8 of 63 Association services, namely, the promotion of professional standards and practices and providing career information in the fields of investment management and financial analysis; promoting the interests of investment professionals and financial analysts Class : 41 Educational services, namely, arranging, conducting, and providing courses of instruction, examinations, workshops, seminars and conferences in the fields of investment management and financial analysis and distributing course materials in connection therewith (f) Trademark : CFA INSTITUTE Application No. : 2351464 Date : June 21, 2012 Classes : 09 Goods : Downloadable publications, in the nature of newsletters, magazines, books, digest books, and monographs and downloadable video and audio content, all in the fields of investment management and financial analysis CS (COMM) 619/2018 Page 9 of 63 (g) Trademark : CFA Registration No. : 2680697 Date : February 17, 2014 Valid up to : February 17, 2024 Class : 16 Goods : Printed publications, printed matters, books, magazines, periodicals, brochures, pamphlets, catalogues, booklets, bulletins, photographs, stationery, instructional and teaching material (other than apparatus); articles made of papers and cardboard, printing matter relating to computer hardware and computer software and other goods falling in class -16. (h) Trademark : CFA Registration No. : 2680700 Date : February 17, 2014 Valid up to : February 17, 2024 Classes : 41 & 42 Services : Class: 41 Educational services, arranging, conducting and providing courses of instruction, workshops, seminars and conferences in the field of financial analysis and distributing course materials in connection therewith. Class: 42 Association services, promoting the interests of and professional standards in the field of financial analysis.

(i) Cert. Trademark : CFA CS (COMM) 619/2018 Page 10 of 63 Application No. : 3058414 Date : September 18, 2015 Class : 36 Services : Financial and investment analysis services.

11. Thus, it is averred by the plaintiff that it is the exclusive proprietor of numerous CFA formative marks, including CFA, C.F.A., CFA Digest, CFA Institute, CFA Society and Chartered Financial Analyst in Classes 9 (videotapes, audiotapes, CDs, etc.), 16 (publication, printed material, etc.), 35 (association services), 41 (educational services), 42 (association services). It is also stated that the earliest registration in India dates back to February 12, 1998 and the earliest claim of use dates to August 31, 1981. Besides, CFA Marks are registered in several countries world wide including in UK, USA and EU.

12. To ascertain that it had presence on internet, it is stated that the plaintiff obtained registration of domain name on November 30, 2006 and has been hosting corresponding websites at www.cfainstitute.org and www.cfasociety.org carrying updated information on the history and heritage of the plaintiff as well as requisite information pertaining to various programs provided by it to enable users across the world to access the same.

13. It is further averred that it had invested substantial sums of money in advertisements and sales promotions of its various products and services under the CFA marks around the world including India. Its expenses on print media as well as on digital media internationally for the period 2008 to 2016 was around CS (COMM) 619/2018 Page 11 of 63 USD 215 Million (INR 1,525 Crores approx.). It is also stated that CFA designation is recognized by over 40 governmental bodies and regulatory agencies throughout the world. In India the CFA society has organized and continues to organize several educational sessions, conferences and events involving industry experts from all across India.

14. It is the case of the plaintiff that the reputation and goodwill of the CFA Marks worldwide is reflected in the annual revenues generated by the plaintiff. A tabulated statement for the period 2012 to 2016 is as follows: Year USD (in Million) 2016 283.0 2015 260.2 2014 240.9 2013 224.9 2012 220.1

15. It is also the case that the plaintiff has been proactively enforcing its exclusive rights in CFA Marks against any misuse of its statutory or common law rights since 1963 (through legal, actions, cease and desist letters, notices of oppositions before the Trade Marks Registry etc.). It is also stated that the plaintiff has been successful in protecting the plaintiffs rights and reputation in its marks before various Courts and Tribunals in jurisdictions throughout the world, including in India. It is pointed out in the plaint that this Court vide its order dated August 04, 2006 noted that the marks CFA or CHARTERED FINANCIAL ANALYST CS (COMM) 619/2018 Page 12 of 63 are distinctive marks and even though the words CHARTERED, FINANCIAL and ANALYST are three generic and descriptive terms, their use in the given sequence and on account of their use for a long term, have acquired a secondary meaning and have become a trade mark entitled to protection.

16. It is therefore, the case of the plaintiff that (a) the plaintiff has exclusive rights in the CFA Marks by virtue of prior adoption and use thereof; (b) pursuant to the long, continuous and extensive use of the CFA Marks as aforesaid, high revenues and the substantial expenditure incurred in the promotion and advertisement worldwide, the CFA Marks are exclusively associated with the plaintiffs certification program, apart from being recognized as well-known trade mark within the meaning of Section 2(l)(zg) and 11(6) of the Trade Marks Act, 1999 (Trade Marks Act, for short). Therefore, no third party may be allowed to operate use a mark that is confusingly similar so as to ride upon the goodwill of the plaintiffs CFA Marks.

17. It is the case of the plaintiff that in May 2015, the plaintiff came across to trademark applications filed by the defendant that had been advertised in Trade Mark Journals. Details of these marks as appeared in the Trade Mark Journals are as follows: App. No. Trade Mark App. Date User Details Services covered Publication Details 2657928 FINANCE FOR LIFE. Jan. 10, 2014 Dec. 23, 2009 [Class:41] educational institution, business school, providing education and training mainly in finance and other financial affairs including areas of credits, investment and risk management Published in Journal No.: 1686-0 Dated: 30/03/2015 2657929 BFA January 10, 2014 December 23, 2009 (Class:41) educational institution, business school, providing Published in Journal No.: 1685-0 CS (COMM) 619/2018 Page 13 of 63 education and training mainly in finance and other financial affairs including areas of credits, investment and risk management dated 23/03/2015

18. It is the case that based on aforesaid details the plaintiff immediately proceeded to conduct some searches / investigations into the defendant which led the plaintiff to the defendants website www.bfa-india.org. As per its website, the defendant offers a nine-month, weekend program in Finance for Graduates, Post Graduates and Working Professionals looking for an enriching career in Finance that is recognised by Brickwork Ratings, a SEBI registered Credit Rating Agency, accredited by RBI and empaneled by NSIC. The course covers areas in Finance namely, Credit Management, Investment Management and Risk Management. This course has been termed as Banking and Financial Analyst by the defendant and is also referred to as the BFA program. While perusing the defendant's website, the plaintiff noted that the website bears reference to the plaintiffs CFA program at several places. In fact, the defendant offers a dual program, and in the description of the same the defendant explicitly stated that candidates with CFA are preferred. In addition, some of the faculty teaching the BFA course claimed to hold the CFA certification. Even a number of students enrolled in the defendant's BFA program were appearing for CFA examinations, as reflected on the student profiles uploaded on the defendant's website. The multiple references to the plaintiffs CFA mark and the stark similarities in the programs offered attested to the fact that the defendant recognizes the reputation of CS (COMM) 619/2018 Page 14 of 63 the plaintiffs CFA program. A bare perusal of the website, thus, made it evident that the adoption of the mark BFA by the defendant was a calculated attempt at taking advantage of the reputation gathered by the plaintiff and the CFA mark over the years. Further, on the official Facebook page of the defendant, the defendant claims that its BFA Program is similar to the American CFA program. It is also relevant to state that the defendant's consumer base is the same as that of the plaintiffs. The defendant also markets its goods and services in the same trade channels. As such, consumers are likely to mistakenly believe that the defendant is affiliated or connected with, or otherwise authorized or sponsored by the plaintiff, thereby misleading the consumers. It is also stated that the investigation done by the plaintiff reveals that the defendant is using the mark BFA as its tradename, as well as, as the name of a program offered by it, including the award of BFA mark as a professional designation in the field of financial analysis and investment management to be used in the identical manner as the CFA designation. It is further stated that the defendants brochure also bears reference to the plaintiffs CFA program while citing the additional subjects covered in the BFA program as compared to CFA. Therefore, it is the case of the plaintiff that the defendant is attempting to portray itself as an equivalent of the plaintiffs CFA program in India and attempting to ride upon the good will and reputation of the CFA program and the CFA Marks by confusing the public through the adoption and use of a confusingly similar designation. CS (COMM) 619/2018 Page 15 of 63

19. The plaintiff thereafter, issued a cease and desist letter to the defendant on June 02, 2015 and as part of the requisitions in the notice, the plaintiff cautioned the defendant of the plaintiffs legal rights and calling upon them to refrain from using the mark BFA and to withdraw the afore mentioned pending trademark applications.

20. It is averred that the plaintiff received a response dated June 22, 2015 from the defendant refusing to comply with the requisition in the cease and desist notice and further putting the plaintiff to proof of the reputation of the CFA Marks. Owing to the refusal of the defendant to resolve the matter amicably, the plaintiff filed notices of opposition on July 20, 2015 to the trade mark application no. 2657928 for the mark FINANCE FOR LIFE., and and trade mark application No.2657929 for the mark BFA filed by the defendant. The plaintiff further addressed a letter dated July 24, 2015 offering the defendant to continue the use of the mark BFA as part of its logo FINANCE FOR LIFE provided that the word BFA is not used as a standalone mark, in order to avoid potential confusion when the BFA mark is used as a designation in the identical manner to the CFA designation. The defendant vide letter dated September 03, 2015 refused to agree with the proposal and claimed that the marks CFA and BFA are phonetically different. Proceedings before the concerned Trade Mark Registrar are still ongoing. CS (COMM) 619/2018 Page 16 of 63

21. It is alleged by the plaintiff in the suit as well as in this application that the adoption and use of the mark BFA by the defendant is deliberate and is calculated to give effect to its mala fide motive to ride upon the enviable reputation and goodwill of the plaintiffs well-known CFA Marks. Thus, it is the case of the plaintiff that these acts are actionable in law as they constitute infringement, passing off and unfair trade practice apart from being an office under Sections 101 to 104 of the Trade Marks Act.

22. To establish trademark infringement, it is the case of the plaintiff that the mark BFA is confusingly similar to the plaintiffs CFA Marks, the only difference being the replacement of the letter c with b (which letter immediately precedes c in the English language alphabet) in relation to financial education services that are identical to the services offered by the plaintiff. It is further stated that the use of the mark BFA is confusingly similar to the plaintiffs CFA Marks and appearance, sound, meaning and commercial impression and the use of this mark by the defendant in relation to services that are identical to those of the plaintiff is bound to cause confusing or an association amongst the purchasing public as well as members of trade as to the origin of the said services, which amounts to intentional and willful violation of the statutory rights of the plaintiff within the meaning of Section 29 of the Trade Marks Act.

23. To establish passing off by defendant, it is stated that; (a) plaintiff has along with its affiliate companies spent substantial money in the marketing of the well known CFA Marks, resulting CS (COMM) 619/2018 Page 17 of 63 in unparalleled goodwill and reputation so that anyone who sees the CFA Marks, would associate the same with he plaintiffs CFA program alone; (b) the defendants use of the mark BFA is confusingly similar to the plaintiffs well known CFA Marks in relation to identical services, has inherent in it a misrepresentation to the consuming public that defendant under the mark BFA has an association or nexus with the plaintiff, when it is not the case; and (c) such misrepresentation is not only calculated to give unfair advantage to the defendant, and is likely to cause damage to the plaintiffs exclusive propriety rights and goodwill in the CFA Marks, but is also likely to cause monetary loss to the plaintiff and plaintiffs business.

24. It is therefore, pleaded by the plaintiff that based on the facts and circumstances encapsulated in the plaint as well as in the application under Order XXXIX Rule 1 and 2, prima facie case in favour of the plaintiff exists as there is no plausible justification for adoption of the mark BFA by the defendant except to ride upon the inviable and worldwide reputation of the well known mark CFA and plaintiff being the registered proprietor of the CFA Marks, balance of convenience also lies in favour of the plaintiff. It is also stated that plaintiff is likely to suffer irreparable harm, injury and monetary compensation alone would not be sufficient to redress the continuing harm resulting from the acts of infringement being committed by the defendant. Thus, the plaintiff is entitled to an order of ad-interim ex-parte injunction to protect goodwill and reputation of the plaintiff as well as its common law and statutory rights in the well-known CS (COMM) 619/2018 Page 18 of 63 CFA Marks and to restrain defendant from deceiving and causing grave loss and irreparable injury to the public at large.

25. Reply was duly filed by the defendant to I.A. 2460/2018. It is stated that the defendant is a society-(Non-Profit Organization) duly registered under the provisions of the Karnataka Societies Registration Act, 1960, founded by Mr. Vivek Kulkarni, IAS (Retd.) a former IT Secretary, Government of Karnataka. The defendant has also been granted approval under Section 80G (5) (vi) of the Income Tax Act, 1961, making donations made to the defendant deductible from the tax liability. It is stated that the defendant society was established as a not for profit organization and for providing financial literacy services through all sections of the society.

26. It is the case of the defendant that the plaintiffs claim that the mark CFA and the examination was first conducted in the year 1981 in Mumbai and has been held annually ever since is false as it is an admitted position that in 2007, the AICTE (All India Council For Technical Education, for short), the statutory body for technical education in the Country, had debarred the plaintiff from carrying out any such examination as according to AICTE, the plaintiff had failed to abide by its guidelines.

27. It is averred by the defendant that the mala fide intent of the plaintiff is demonstrated by the mere fact that the plaintiff has failed to annex with the plaint or the application, the Counter statement (TM-6) filed by the defendant dated November 26, 2015 and the reply dated February 09, 2016 to the Examination Report dated January 19, 2015, with regard to the proceedings CS (COMM) 619/2018 Page 19 of 63 pending before Registrar of Trade Marks.

28. It is further averred that the reference made by the defendant in its brochure about plaintiffs program is a clear and bona fide attempt on the part of the defendant to highlight the differences between the two programs as well as the fact that there is no association of any kind between the programs offered by the plaintiff and the defendant. It is also stated that the use of the term CFA to identify the other program is not in the course of trade but in a descriptive sense, which does not amount to infringement or passing off.

29. It is the case of the defendant that owing to the unexplained delay and laches in approaching this Court when admittedly, the plaintiff has been aware of the defendants mark since 2015, the plaintiff is not entitled to any relief.

30. It is the case of the defendant that being the proprietor and the owner of a number of trade marks for its products and services, including BFA, BFA is an acronym used by the defendant in relation to its nine months program / course, titled Banking Financial Analyst. The acronym was adopted by the defendant in the year 2009 for its business and has been continuously used since adoption. The services rendered by the defendant under the trademark BFA relate to educational institutions, Business Schools, providing education and training mainly in finance and other financial affairs including area of credit, investment and risk management. The defendant tabulated the difference between the courses offered by it and the plaintiff as under: CS (COMM) 619/2018 Page 20 of 63 Particulars BFA CFA Name of the Institute Brickwork Finance Academy CFA Institute Domain Name www.bfa-india.org www.cfainstitute.org Type of Institute Non-Profit Organization Non-Profit Organization Name of Course Banking & Financial Analyst Program, Brickwork Analyst Program CFA Program, CIPM Program Coursework BFA Program focused on Investment Management, Credit Management and Risk Management CFA Charter demonstrate your mastery of the investment analysis and decision-making skills most needed for a competitive career in global investment management profession. Who is it for? Candidates who are seeking analyst jobs in BFSI sector: Indian/International Commercial and Investment Banks, research and information service providers, hedge funds. Mutual Funds, Insurance Companies, NBFC's BFSI wings of IT firms, KPO, etc Portfolios and wealth managers, investment and research analysts, professionals involved in the investment decision making process, and finance students who want to work in the investment management profession. http://www.cfa instistute.org/prog rams/comparison/Pages/index.asp Eligibility Graduates in any discipline with a good academic record are eligible to apply for BFA Program. Any of one: Undergraduate education/ 4 years of professional work experience/ a Combination of experience & education. Validity Lifetime Needs continuing education (20 continuing education (CE) credits each Calendar Year) Designation None (only certification can be mentioned in the resume) CFA (After completion of 3 levels) Time to Complete the Course

9 months. No restriction. Number of Levels Exam 3 hours X 2 exams on the same day

6 hours X 3 exams at a different point in time. Pre requisite to Both levels of exam Unlimited attempts in each CS (COMM) 619/2018 Page 21 of 63 take the next level exam need to be attempted once. level. Exam Retake option No. Yes. Fees structure One time exam One time exam structure fee + Annual membership fee. Fee Amount Rs. 1.5 lakh (Inclusive of exam fee, training fee & materials) Enrollment fee $ 450 + $ 650 (Early registration per level) Standard fee $ 950level/US$ 1380 with late registration fee per level + $ 75 Shipping fee + Membership fee $275/Annum Mode of teaching Classroom sessions, Harvard case studies. Distance Education Reading Material List of recommended books Proprietary Material printed materials/ebooks/CDs Maximum intake Limited Unlimited Membership to the Institute No option Mandatory Candidate Screening Yes. No, anybody eligible can take the exam by paying the fee On the job training Yes No Job Guarantee Yes (for those who pass DS Grade) Claims that the course could help to get a job. Recognition by the Govt. in India No. No. Recognition by the Universities in India No. No.

31. It is the case of the defendant that the plaintiff has filed the suit only to harass the defendant and that there is no similarity or likelihood of confusion between the marks CFA and BFA as alleged by the plaintiff. When the marks, compared as a whole there is similarity neither visually nor phonetically. It is also the case of the defendant that it is important to take into consideration the class of the consumers / public towards whom the relevant goods / services are aimed at. In the present case, the CS (COMM) 619/2018 Page 22 of 63 services of the defendant being aimed at people who are highly educated, there is no scope for confusion as alleged, neither has the defendant received till date a single report / complaint or even a query from any prospective applicant or members of public in this regard.

32. It is the case of the defendant that owing to the quality of services offered, the mark BFA and its accompanying logo have acquired significant amount of goodwill and reputation and that the trade partners and the competitors have associated the mark BFA along with its accompanying logo with the defendant alone. Moreover, the defendant states that it has spent substantial amount of money towards advertisement, promotion and publicity of its mark BFA and the accompanying logo. It is also stated that clients of defendant have repeatedly acknowledged the high-quality training and educational services provided by the defendant.

33. It is the case of the defendant that there is a significant difference in the courses / programs offered by the plaintiff and the defendant as defendants program is focused on Investment Management, Credit Management and Risk Management whereas, the program of the plaintiff is aimed at mastery towards investment analysis and decision making skills which are needed for a competitive career in global investment management profession.

34. It is the case of the defendant that the fact that several customers / students of defendants BFA program had prior to enrolling in the BFA program has also completed various levels CS (COMM) 619/2018 Page 23 of 63 of plaintiffs CFA course, is further demonstrative of the fact that there is no likelihood of confusion. Even some of the faculty members are CFA holders.

35. It is denied by the defendant that the terms CHARTERED FINANCIAL ANALYST and CFA were first coined by the plaintiffs predecessor-in-interest and that the same have become well-known marks within the meaning of Section 2(1)(zg) of Trade Marks Act. Moreover, it is stated that CFA is akin to a title or a professional qualification, such as a CA, LL.B., M.B.A etc, over which there can be no monopoly. It is also stated by the defendant that the course or conduct of examinations in India by the plaintiff is a very recent phenomenon perhaps not prior to 2006 and that it is the admitted case of the plaintiff that number of people actually holding / carrying the plaintiffs qualification as on date is only 2204 and in 2006, this number was only 10.

36. It is the case of the defendant that the plaintiff is not the exclusive proprietor of numerous CFA formative marks including CFA, C.F.A., CFA Digest, CFA Institute, CFA Society and Chartered Financial Analyst and that even the accreditation offered by the plaintiff is aimed at misleading the general public of an association of some kind between the plaintiff and the Institute of Chartered Accountants of India, a statutory authority which is incorrect and cannot be permitted. It is also the case that the mention of plaintiffs course in defendants website as candidates with CFA are preferred is only aimed at drawing a clear distinction between the plaintiffs CFA mark and the CS (COMM) 619/2018 Page 24 of 63 defendants BFA program. It is further stated that even the official Facebook page of the defendant claims that its BFA program is similar to the American CFA program which clears any kind of confusion. Even the allegation of the plaintiff that the defendant uses in its brochure, plaintiffs mark CFA to ride upon plaintiffs reputation is completely misconceived as the bare perusal of the entire statement and the context thereof demonstrates that it is bona fide on the part of the defendant to highlight the differences between the two programs and the fact that there is no association of any kind between the two.

37. It is the case of the defendant that there is no likelihood of monetary loss of any kind to the plaintiff or plaintiffs business, any damage to the plaintiffs rights and goodwill in the CFA marks owing to the defendants use of the mark BFA. Moreover, there is no infringement of the plaintiffs mark within the meaning of Section 29 of the Trade Marks Act and no valid cause of action in its claim for trade mark infringement or passing off. According to the defendant, since there is no prima facie case in favour of the plaintiff, balance of convenience is also not in its favour and no irreparable / grave loss or injury would be caused to the plaintiff or the public at large, plaintiff is not entitled to an order of injunction restraining the defendant from using the mark BFA in any manner whatsoever.

38. Rejoinder was also filed on behalf of the plaintiff to the reply of the defendant, wherein it is stated that even though, the AICTE vide its order dated May 18, 2007 had directed the plaintiff to cease all operations in India, this Court vide order CS (COMM) 619/2018 Page 25 of 63 dated May 18, 2007 in W.P. (C) 4037/2007 was pleased to stay the said order issued by AICTE. Even an appeal was preferred by the plaintiff, being LPA No. 53/2008 against the order by the learned Single Judge dismissing the writ petition. However, during the pendency of the appeal, the Division Bench vide interim orders dated May 2008, April 2009, March 2010 and August 2011 permitted and allowed the plaintiff to conduct examinations in India. Subsequently, an Executive Committee formed by AICTE by its decision taken on March 20, 2012 held that CFA program need not be regulated by AICTE and based on this report, the Division Bench of this Court vide order dated April 17, 2012 made an observation that order dated May 18, 2007 issued by the AICTE would not stand.

39. It is the case of the plaintiff that claim of the defendant that CFA marks of the plaintiff were not sighted in the examination report issued by the Trade Mark Office while examining the BFA applications cannot be the test for the comparison of marks.

40. It is the case of the plaintiff that defendants claim of honest adopter and concurrent user of the mark under Section 12 of the Trade Marks Act is not applicable as there has been blatant dishonest adoption of the mark. It is the admitted case of the defendant that it has been using the mark BFA since 2009 subsequent to plaintiffs use of mark CFA from 1963 internationally and 1981 in India and moreover, Section 12 of the Trade Marks Act is only a provision enabling the Registrar of the trade marks to permit registration of two or more similar marks CS (COMM) 619/2018 Page 26 of 63 on certain conditions and limitations and cannot be construed as a valid defence against a claim of trade mark infringement.

41. The defendant in its application being IA 14173/2018 filed under Order XIIIA of the CPC seeking summary judgment has stated out that the expression CFA forming the basis of plaintiffs claim is not entitled to any trade mark status, notwithstanding any registration by the Trade Mark registry, being admittedly intended by the plaintiff to be a profession designation similar to FRCS, FRCP, MBA, MBBS, CA etc. and hence, not indicative of any product or services. Defendant relies upon the orders of this Court from earlier litigations to submit that CFA is not a trade mark or service mark but a designation of a qualification that is achieved after partaking in exams conducted by the plaintiff. In effect, any person who pays the plaintiff fees and writes their test is entitled to call himself / herself a CFA or Chartered Financial Analyst describing the alleged profession qualification they have obtained. It is also stated that the plaintiff apparently changed their name to CFA Institute only in May 2004 and prior to this based on its own admission, were operating under different identities.

42. It is further the case of the defendant that the plaintiffs use of the expression CFA was not continuous in India as stated in paragraph 29. It is the case of the defendant that based on plaintiffs own admission before Judicial authorities, it is not providing any services mentioned under Class 41. Defendant relies on the excerpts of submissions made on behalf of the plaintiff in judgment in W.P.(C) 4037/2007, wherein it was stated CS (COMM) 619/2018 Page 27 of 63 that the plaintiff is not conducting any program or education, research and training in India and claims that the plaintiff made contrary submissions before the Trade Mark registry to secure registration under Class 41.

43. It is further the case of the defendant that the trade mark BFA is a recognized and permitted use of an acronym of the name of the defendant Brickwork Finance Academy and has been in continuous use since the year 2009 along with its logo FINANCE FOR LIFE. It is also stated that there is no identity or visual or phonetic similarity between the trade marks of the defendant and the expression CFA which is purportedly used as an accreditation or logo by the plaintiff and relies upon a comparative table as provided below. TABLE OF COMPARISON DEFENEDANT PLAINTIFF BFA CFA CFA INSTITUTE

44. Based on the above table, it is contended that there is no scope or chance for any confusion as the target audience of the plaintiffs courses are highly skilled professionals with prior qualifications of graduate degrees in finance or Business CS (COMM) 619/2018 Page 28 of 63 Administration or work experience in finance sector of at least four years. Hence, there is no likelihood of such persons who seem to have high level of intelligence and technical knowledge specific to the trade ever being confused between plaintiffs expression CFA and defendants mark. It is also stated that even though both the programs fall under the same class of services, both the programs differ drastically from each other as plaintiff provides a certification / qualification, whereas the defendant does not provide any such certification / qualification, mode of instruction for defendants program is class room based whereas plaintiffs CFA program is conducted online / online materials, and if a person fails in the BFA exams, the individual cannot partake in the exam again, which is not the case for plaintiffs CFA accreditation program.

45. It is also the case of the defendant that the plaintiff has not made out a case to support its claim of passing off or actual confusion by the use of defendants mark apart from averments regarding potential confusion.

46. Reply to the defendants application under Order XIIIA CPC was duly filed by the plaintiff, wherein plaintiff reiterated its case as laid down in the plaint, application under Order XXXIX Rule 1 & 2 CPC as well as in the rejoinder and vehemently objected to the defendants prayer for a summary judgment under Order XIIIA of the CPC. SUBMISSIONS:-

47. Mr. Sanjeev Sindhwani, Ld. Sr. Counsel appearing for the plaintiff, at the outset submits that plaintiff would be CS (COMM) 619/2018 Page 29 of 63 willing to allow the defendant to use logo FINANCE FOR LIFE. provided the defendant agrees not to use the standalone word mark BFA, which proposal was declined by the learned counsel appearing for the defendant. Mr. Sindhwani also agreed not to rely upon certification trade mark registration under Class 36 as listed at serial numbers (d) and (i) at paragraph 10.

48. It was submitted by Mr. Sindhwani that the mark CFA is infringed by the use of the mark BFA by the defendant under Section 29(2)(b) of the Trade Marks Act, as the mark BFA was similar to the registered trademark CFA of the plaintiff and was being used in relation to identical services, being educational services (which services are specifically covered under the trademark registrations of the Plaintiff). It was contended by Mr. Sindhwani that the marks were visually, structurally and phonetically similar. It was also stated that the plaintiff has established that the CFA marks are exclusively associated with plaintiff and have come to be known as well-known marks and in fact, this Court, upholding the plaintiffs rights in the CFA Marks, had held that the mark CFA has acquired a secondary meaning and has become a trade mark entitled to protection.

49. Mr. Sindhwani also stated that defendant on its website and its brochure clearly makes references to plaintiff and the CFA program, stating that BFA is similar to CFA and that candidates with CFA qualification are preferred. It was claimed by him that by making such references, the defendant CS (COMM) 619/2018 Page 30 of 63 acknowledges and admits the reputation of the plaintiff in its CFA Marks as well as by such references, the defendant advertises and entices the public into believing that an association exists between plaintiff and the defendant and their respective CFA & BFA programs, when none exists. Conduct of the defendant is thus clearly to trade off on the reputation of plaintiffs well-known CFA Marks and this form of association is known as injurious association and has been held to be violative of plaintiffs right. In support of his submission, he has relied upon a Division Bench judgment of this Court in B.K. Engineering Company, Delhi vs. U.B.H.I. Enterprises (Regd.) Ludhiana and another, AIR 1985 Delhi 210.

50. He further went on to rely upon a Supreme Court judgment in the case of Toyota Jidosha Kabushiki Kaisha vs. Prius Auto Industries 2018 (73) PTC 1 (SC) and Laxmikant V. Patel vs. Chetanbhat Shah 2002 (24) PTC 1 (SC), to contend that actual confusion is not required to establish for infringement or passing off. He has also relied upon the following judgments to contend that Courts have been consistent in protecting abbreviated / alphabetical marks from being infringed / passed off / diluted.

1. DPS World Foundation vs. Delhi Public School Society 2017 (70) PTC 263 (Del);

2. Aktiebolaget SKF vs. Rajesh Engineering Corporation 1996 PTC (16) Delhi;

3. Larsen and Toubro Ltd. vs. Lachmi Narain Trades 2008 (36) TC 223 (Del); CS (COMM) 619/2018 Page 31 of 63

4. H&M Hennes & Mauritz AB vs. HM Megabrands Pvt. Ltd. 2018 (74) PTC 229 (Del);

5. The General Electric Company vs. Pyara Singh & Ors.;AIR 1974 PH 14 (DB)

6. Inter IKEA Systems BV vs. Annanya Gautam 2018 IXAD (Delhi) 237;

7. S. Mehar Singh vs. M.L. Gupta & Co. 1997 (17) PTC 660 (Del);

8. Hind Cutlery House vs. Malik Bartan Bhandar 2003 (26) PTC 344 (Del);

9. NIIT Ltd. vs. NIT 1996 (16) PTC 217 (Del);

10. Ram Kishan & Sons Charitable Trust vs. ILM Consulting Pvt. Ltd. 2017 (70) PTC 529 (Del);

11. Inter IKEA Systems BV vs. AKEA Furniture Soln., CS (COMM) 500/2017, order dated July 31, 2017.

51. He also submitted that the plaintiff has been conducting the CFA examinations in India continuously and uninterruptedly, denying the allegation made by the defendant that AICTE vide order dated May 18, 2017 directed plaintiff to cease the operation. In support of his contention, he has drawn the attention of this Court to orders passed by the Coordinate Bench in W.P.(C) 4037/2007 as well as orders of the Division Bench in LPA 53/2008 in particular order dated April 17, 2012, wherein observation was made by the Division Bench that order dated May 08, 2007 issued by AICTE would not stand in terms of the AICTE, Executive Committee order dated March 20, 2012. CS (COMM) 619/2018 Page 32 of 63

52. It was also averred that the stand of the defendant that the marks were not cited/reported in the examination report of the defendants mark by the Registrar, was not a test of comparison between the both the marks. He further stated that the approval of defendants course/program by various other statutory authorities (eg. SEBI, RBI, authorities under Income Tax Act etc.) for using the mark BFA, were only for the limited purposes as completed within their ambit, and that the right to use a name or mark was soley governed by the specialized statute i.e., Trade Marks Act. In support of his submission he has relied on a Coordinate bench judgment of this Court in Living Media India Limited v. Jitender V Jain & Anr., 2002 (25) PTC 61 (Del).

53. Further Mr. Sindhwani, while contesting the argument of the defendant the stand of its honest adoption of the mark BFA, stated that the defendants admitted use of its mark BFA since 2009 is subsequent to the plaintiff adoption /use of its mark CFA since 1963 internationally and since 1981 in India and that even honest adoption is not a defense to a claim of infringement or passing off. In support, he has relied upon the Apex Court judgment in Laxmikant V. Patel v. Chetanbhat Shah & Anr., 2002 (supra).

54. He submitted that the present case falls under the ambit of Section 29(2) of the Trade Marks Act, which stipulates that a mark which is similar to the registered mark and is used in respect of identical similar services as that covered under the registration would amount to infringement if such use is likely to cause confusion or is likely to create an association with the CS (COMM) 619/2018 Page 33 of 63 registered mark, and the test as per Section 29(2) is that of confusion and association and not that of deceptive similarity. The test of confusion stands at a much lower pedestal as compared to test of deception, as deception requires misrepresentation or making a false statement whereas confusion could occur even when a person makes a true statement. Insofar as term association is concerned, Mr. Sindhwani submitted that the term being not defined in the Trade Marks Act, one has to go by the dictionary meaning of the word association which means any group of people who have joined together for a particular purpose, and it is his contention that people/public may make association between CFA and BFA even if they believe that the two courses are not the same. Placing reliance on B.K. Engineering Company (supra) and Laxmikant V. Patel (supra), he stated that such injurious association has been held as unfair by the Courts much prior to the same receiving statutory recognition under the Trade Marks Act. Thus, it was his submission that because of the close proximity with the mark CFA, the consumers are likely to be confused or at-least link an association between the marks CFA and BFA, amounting to infringement under Section 29 (2) of the Trade Marks Act. To cement his stand, he refers to a Coordinate Bench judgment of this Court in The Royal Bank of Scotland Group Plc. v. Sharekhan Ltd., 2015 (61) PTC (Del). He further submitted that defendant is silent on the test as laid down in Section 29(2) and therefore it amounts to conceding to the plaintiffs case of infringement under the said Section. CS (COMM) 619/2018 Page 34 of 63

55. It was submitted by Mr. Sindhwani that the defendants stand/argument that owing to the educational/professional qualifications of target audience for the CFA and BFA programs, they would be able to distinguish between the respective courses of the parties is concerned, it would not hold good as the Courts have repeatedly held that the mere fact that the customers are sophisticated, knowledgeable does not rule out the element of confusion. He also submitted, because of the similarity between the two marks, there exists a likelihood of initial confusion amongst the customers to mislead them into an initial interest even though they discover at a later stage that the two entities/marks are different and that this initial interest caused by the initial confusion owing to the similarity of the marks amounts to infringement and passing off. Moreover, it may entice the public/target audience to think that defendants BFA program is a customized version for Indian students of the plaintiffs well- known CFA program. He has relied upon of the Supreme Court judgment in Baker Hughes v. Hiroo Khushlani, 2004 12 SCC 628, to support his submission.

56. It was contended by Mr. Sindhwani that the defendants claim of usage of plaintiffs CFA mark in its website/ brochures is not in trademark sense but in a descriptive manner to draw a distinction between the marks as envisaged in Section 30 of the Trade Marks Act, was never contested in the written statement and the same is a new plea /stand taken at the stage of arguments.

57. Against the stand taken by the defendant that the plaintiffs mark came into existence only in 2004 and that its has CS (COMM) 619/2018 Page 35 of 63 not filed any document to evidence its goodwill, it was argued by Mr. Sindhwani that the same was never disputed by the defendant in its Written Statement nor were any averments made against the stand taken by the plaintiff that its mark CFA was a well known mark within the ambit of Section 2(1)(zg) of the Trade Marks Act and in fact defendant acknowledged the goodwill of the plaintiffs well-known mark CFA by stating that candidates with CFA qualifications are preferred in brochures/website. Moreover, defendant has also admitted that its revenue was merely a fraction of plaintiffs revenue as well it was argued on behalf of the defendant that relevant consumers know about CFA and BFA and would not be confused. In other words, Mr. Sindhwani argued that the defendant should be estopped from arguing that the mark CFA does not have any goodwill in India.

58. It was further submitted by Mr. Sindhwani that the defendant has also applied for registration of the mark BFA in relation to a program which is similar to the CFA program, having course content similar to the CFA program and having attempted to monopolize the mark in relation to a program similar to that of the plaintiff, the defendant cannot argue or take a stand to claim that the mark CFA cannot be monopolized. He has relied on Automatic Electric Limited v. R.K. Dhawan, 77 (1999) DLT 292, and Procter & Gamble Manufacturing (Tianjin) Co. Ltd. v. Anchor Health & Beauty Care Pvt. Ltd., 2014 (59) PTC 421 (DLI) (DB); to contend that defendant cannot be allowed to approbate and reprobate.

59. Mr. Sindhwani further submitted that plaintiff's CS (COMM) 619/2018 Page 36 of 63 Trademark & Certification registrations for the CFA Marks are valid and defendant has not challenged the same and that the defendant's counsel did not even argue that the registrations for the CFA Marks are invalid. He submitted that Section 31 of the Trade Marks Act, creates a presumption as to the prima-facie validity of the registered trademarks. Under Section 124 of the Trade Marks Act, the validity of a registered trademark is rebuttable only if the defendant satisfies to the court that the registration in favour of the plaintiff is prima-facie invalid. If the Court is satisfied that the plea of invalidity of the plaintiff's registered mark is tenable, then the Court will frame an issue in that regard and allow the defendant to approach the IPAB to seek cancellation of the Plaintiff's registration. It is settled that a civil court cannot determine the validity of the trademark and that IPAB's decision regarding the same is binding on the parties before the civil court. If the defendant does not take steps as envisaged under Section 124 of the Trade Marks Act, then its plea regarding invalidity of the plaintiff's registered trademark is deemed to be abandoned. He anchors his submission on the Supreme Court judgment in Patel Field Marshal Agencies v. P.M.Diesels Ltd., (2018) 2 SCC 112. Thus, he submits that the defendant has abandoned its plea of invalidity, as the defendant in the present case has sought for a summary judgment, prior to framing of issues.

60. It was submitted by Mr. Sindhwani, there was no question of any delay or laches in the present case as the plaintiff has taken necessary action as soon as it came to the knowledge of existence CS (COMM) 619/2018 Page 37 of 63 of defendants BFA mark and the proceedings are pending before the Registrar. Moreover, it was submitted that the Apex Court has held, in the case of Midas Hygiene Industries Pvt. Ltd, v. Sudhir Bhatia, (2004) 3 SCC 90; that delay is inconsequential in a case of infringement/passing off, especially where the adoption is in bad faith. Further, it was submitted by Mr. Sindhwani that case laws/precedents relied upon by defendants were not applicable in the present set of facts, as it was well settled by Supreme Court in Deepak Bajaj v. State of Maharastra, (2008) 16 SCC 14; that a little difference in facts or additional facts may make a lot of difference in the precedential value of a decision.

61. On the other hand Mr. J Sai Deepak, learned counsel appearing on behalf of the defendant at the outset submitted that the plaintiffs oral request for an oral application under Order XIIIA for a summary judgment against the defendant is not permissible under the CPC as modified by the Commercial Courts Act or under the CPC as modified by the Commercial Courts Act or under the Delhi High Court Rules for a party to move an oral application for summary judgment in Commercial Suits. He submitted that the Court may suo moto take up the matter for summary judgment, however a party may invoke Order XIIIA only through an application by complying the procedure laid down in Order XIIIA. In other words, it was his submission that the plaintiff cannot on one hand raise procedural objections to defendants application under Order XIIIA and at the same time make an oral application for summary judgment against the defendant. He also went on to submit that if the CS (COMM) 619/2018 Page 38 of 63 defendants application under Order XIIIA is allowed, it would automatically render the plaintiffs application under Order XXXIX Rule 1 & 2 for interim injunction infructuous.

62. Mr. Sai Deepak, submitted that in the light of plaintiff relinquishing its claim against infringement of its certification marks as well as its claim of dilution alleged against the defendant, the only issue which arises for adjudication in respect of both the applications is whether the defendants use of BFA as a trade mark constitutes infringement of plaintiffs registered non-certification marks within the meaning of any limb of Section 29 of the Trade Marks Act and whether such use amounts to passing off as well.

63. To demonstrate its case for summary judgment for dismissal of the suit in so far as the claim of passing off was concerned, Mr. Sai Deepak contended that:

(i) An action for passing off is based on demonstration of goodwill in the jurisdiction where passing off is alleged. Importantly, there is a recognized distinction in law between goodwill and reputation. It is establishment of goodwill at the relevant point in time within the jurisdiction where passing off is alleged which sustains a claim of passing off. The existence of such goodwill in favour of the plaintiff prior to the adoption of the mark by the defendant must be demonstrated through the extent of sales and advertising expenses incurred. This is the law laid down by a Division Bench of this Court in Paragraphs 17-20 of Intex Technologies (India) ltd &Anr. v. M/s AZ Tech (India) & Anr., 2017 (70) PTC 118 (Del). Applying this to the facts CS (COMM) 619/2018 Page 39 of 63 of the instant case, upon a perusal of every document filed by the plaintiff in the suit, it becomes evident that the plaintiff has not filed a single document relating to either sales or advertising expenses which relates to a period prior to the adoption of "BFA" by the Defendant i.e. before December 2009.

(ii) In Intex Technologies (India) Ltd.(supra), it was also held that if there is added matter which removes the scope for confusion between the marks, a case for passing of is not made out. Further, the Apex Court in M/s Nandhini Deluxe v. M/s Karnataka Cooperative Milk Federation, AIR 2018 SC 3516, held that in the determination of phonetic and/or visual similarity, added factors must be given due regard. Drawing inference from theses judgments it was submitted by Mr. Sai Deepak that there is sufficient added matter in the defendants mark which clearly precludes any likelihood of confusion wherein likelihood refers to a real probability and not theoretical possibility. He also relied on the law laid down by the Apex Court on comparative referencing in the case of Tata Press Limited v. MTNL AIR 1995 SC 2438. In support of his contention he has drawn the attention of this Court to the table as reproduced below: PLAINTIFF DEFENDANT CFA BFA CS (COMM) 619/2018 Page 40 of 63 CFA INSTITUTE

(iii) The Apex Court in Cadila Health Care Ltd. v. Cadila Pharmaceuticals Ltd., AIR 2001 SC 1952, held that in an action for passing off, to decide the question of deceptive similarity, the following factors must be considered: a. The nature of the marks i.e. whether the marks are word marks or label marks or composite marks; b. The degree of resemblance between the marks; c. The nature of the goods or services in respect of which the marks are used as trademarks; d. The similarity in the nature, character and performance of the goods of the rival traders; e. The class of purchasers who are likely to buy the goods or avail the services bearing the marks-their education and intelligence and a degree of care they are likely to exercise in purchasing and or using the goods or availing the services; CS (COMM) 619/2018 Page 41 of 63 It was submitted by Mr. Sai Deepak that by placing reliance on plaintiffs documents on record, it becomes abundantly clear that the plaintiff has failed to prove the satisfaction of any of the aforesaid factors as (a) the competing marks are composite in nature and do not resemble each other, (b) the nature of services provided by both parties are sophisticated and cater to an extremely educated and presumably intelligent group of graduates, and (c) the brochure of the Defendant clearly speaks of CFA as a program or a qualification, and not in a trademark sense. He further submitted that use of a mark in its nominative sense is protected by this Court in terms of the judgment of Co-ordinate bench in the case of Tata Sons Limited v. Greenpeace International & Anr., 178 (2011) DLT 705.

(iv) It was contended by Mr. Sai Deepak that the plaintiff changed its name to CFA Institute only in May 2004, and prior to this the CFA was admittedly referred only as a designation, therefore any use of CFA prior to 2004 was not in the trade mark sense and cannot inure to plaintiffs benefit for its trade mark claim. Moreover, it is his claim that in paragraph 8 of the plaint, the plaintiff states that Brickwork Finance Academy or BFA is a flagship of Brickwork, "a prominent group of companies in the field of business research and finance, which negates the plaintiffs claim that BFA was coined to ride on the coattails of goodwill and reputation of the plaintiff and its mark CFA. It was also stated that the defendant CS (COMM) 619/2018 Page 42 of 63 had used Brickwork in the context of its own ratings agency, namely Brickwork Ratings India Pvt. Ltd., since 2007 and was therefore justified in using Brickwork in the context of BFA.

(v) It was submitted by him that the plaintiffs only grievance is that alphabet B is close to alphabet C and therefore BFA is deceptively similar to CFA. Going by this logic of the plaintiff, every other alphabet in the English language other than C cannot be used along with FA in order to protect the plaintiffs rights. Mr. Sai Deepak submitted this to be a patently absurd position since Finance Academy being a generic combination and there may be any number of institutions with the appellation Finance Academy. It was also submitted that the services offered by both parties being extremely advanced programs and caters to a highly educated group who understand the distinction between CFA and BFA and their respective programs.

(vi) While stating that in a broad sense both plaintiff and defendant are in said to be in the financial services sector, he drew the attention of the Court to paragraph 15 of the Written Statement (as reproduced at paragraph 30) where the key differences between both the programs are stated as (a) plaintiff does not offer classroom courses, defendant does; (b) plaintiff admittedly uses CFA as a designation, defendant does not offer a 'BFA' certification, (c) plaintiffs program can be taken at any point of time and repeatedly by payment of fees, whereas CS (COMM) 619/2018 Page 43 of 63 defendants program was a one-time program with no re- take option. Thus, it was his submission that the two programs are evidently different with different target audience.

(vii) Mr. Sai Deepak submitted that since defendants existence since 2009 and also since the institution of the suit, the plaintiff has failed to place before the Court even a single instance of confusion as alleged in the suit/application. He further submitted that even though notices against defendants mark were issued by the plaintiff in 2015, the present suit is filed only in 2018 and failed to demonstrate even a single instance of confusion in the said period. Moreover, the plaintiff is precluded by delay from seeking interim injunction.

(viii) He also vehemently contested the plaintiffs submission that Brick and Work are two separate words and the suggestion that the defendant should have chosen BWFA as acronym, by stating that Brickwork is single word and he has placed reliance on authoritative dictionaries such oxford, Merriam-Webster etc. That apart he also submitted that the plaintiffs stand of letting defendant use the logo with BFA was befuddling as if the plaintiff believed BFA is confusingly similar to CFA, then plaintiff shouldnt be permitting defendant to even use it in its logo.

64. Further, Mr. Sai Deepak submitted that, a reading of Section 29(1) makes it abundantly clear that for the provision to CS (COMM) 619/2018 Page 44 of 63 be attracted, the defendant must use an identical or deceptively similar mark in the course of trade in relation to goods or services in respect of which the plaintiffs mark is registered and the manner of use by the defendant must constitute use in a Trade Mark sense. In the facts of this case, it was his claim that the competing marks were neither identical or similar as explained by him in the context of passing off, nor was the use of CFA program in the defendant's brochure is in a trade mark sense and therefore, the conjunctive requirements of Section 29(1) have not been satisfied by the Plaintiff. He also stated that in terms of judgment of the Supreme Court in the case of Kaviraj Pandit Durga Dutt Sharma v.Navaratna Pharmaceutical Laboratories, (1965) I SCR 737, the test of deceptive similarity, in particular the class of customers, remains the same for infringement and passing off. Reliance is also placed on a Co-ordinate Bench judgment of this Court, in the case of Godfrey Phillips India Ltd. v. P.T.I. Ltd. & Ors., 2018 (73) PTC 178 (Del), wherein the Court while allowing an application for summary judgment against the plaintiff under Order XIIIA, held in the context of cigarettes that the class of consumers was a relevant factor in determining deceptive similarity, to contend that defendants position with respect to class of customers for the purpose of deceptive similarity in the context of an action for passing off is equally valid and applicable to the plaintiffs claim of trade mark infringement.

65. He also contended that Section 29 (2) of the Trade Marks Act does not apply since the trade marks are not identical in CS (COMM) 619/2018 Page 45 of 63 terms of Section 29(2)(a); trade marks are not similar in terms of Section 29 (2)(b) and Section 29(2)(c) does not apply since the trade marks are not identical and there is no likelihood of confusion or association as contended above. Further, it was contended that Section 29(2) clearly envisages use of a mark in its trade mark sense, which does not apply to the facts of the present case.

66. Having heard the learned counsel for the parties, the issue which arises for consideration in these applications is whether the plaintiff is entitled to injunction in its favour against the defendant for the usage of defendants device mark (logo) with BFA and the word mark BFA or the suit of the plaintiff is liable to be dismissed by granting the prayer as sought for by the defendant in its application under Order XIIIA CPC.

67. To answer these questions, it has to be seen whether the defendants use of BFA mark is infringing the plaintiffs registered mark CFA. The submissions of Mr. Sindhwani in support of the application under Order XXXIX Rules 1 and 2 can be summarized as under:

(i) The use of mark BFA by the defendant constitutes infringement under Section 29(2)(b) of the Trade Marks Act as the mark is similar to registered mark CFA of the plaintiff, which is a prior adoption; (ii) The defendant is using the mark BFA in relation to identical services being educational services; (iii) The marks are visually, structure and phonetically similar; (iv) The CFA mark of the plaintiff is exclusively associated with CS (COMM) 619/2018 Page 46 of 63 plaintiff and is a well-known mark, in other words, the mark CFA has acquired a secondary meaning; (v) The defendant on its website and brochure clearly makes references to plaintiff and CFA program stating BFA is similar to CFA and candidates with CFA qualification are preferred; (vi) By representing so, the defendant acknowledges and admits the reputation of the plaintiff in its CFA marks; (vii) It also entices the public into believing that an association exists between the plaintiff and defendant and their respective CFA and BFA programs; (viii) The conduct of the defendant is clearly to trade off on the reputation of plaintiffs well-known CFA marks; (ix) The actual confusion is not required to be established for infringement or passing off; (x) The plaintiff has been conducting the CFA examination and denied the plea of the defendant that AICTE had directed the plaintiff to cease the operation; (xi) the plaintiff adoption / use of the mark is since 1963 while that of the defendant is from 2009.

68. On the other hand, the submissions of Mr. Sai Deepak for the defendant are the following:

(i) The action for passing off is based on demonstration of goodwill through the extent of sales and advertising expenses incurred; (ii) Not a single document has been filed relating to sales and advertising expenses for the period prior to December 2009; (iii) There is a sufficient added matter in the defendants mark which CS (COMM) 619/2018 Page 47 of 63 clearly precludes any likelihood of confusion; wherein likelihood refers to real probability and not theoretical possibility; (iv)The nature of services provided by both parties are sophisticated and they cater to extremely educated and presumably intelligent group of Graduates;

(v) The competing marks are composite in nature and do not resemble each other; (vi) The brochure of the defendant clearly speaks of CFA as a program or a qualification and not in a trademark sense; (vii) Not even a single case of confusion has been placed by the plaintiff.

69. Having noted the broad submissions of the counsel for the parties, it is noted that the suit filed by the plaintiff is both for infringement and passing off of the trade mark CFA. For establishing the case of infringement, the plaintiffs mark being registered as CFA, it has to be proved that the defendants mark is identical with or deceptively similar to the plaintiffs registered mark; the defendants use of the mark is in the course of trade in respect of goods and services covered by the registered trademark; the use of the mark by the defendant is in such a manner so as to render the use of mark likely to be taken as being used as a trademark; the defendant use of the mark is not by way of permitted use and accordingly unauthorized, infringing use.

70. Having said that in an action for infringement where the defendants trade mark is identical with plaintiffs mark, it is not necessary to enquire whether infringement as such is likely to CS (COMM) 619/2018 Page 48 of 63 cause confusion, but where the alleged infringement consists of using not the exact mark on the register but something similar to it, the test of infringement is same as in an action of passing off. In other words, the test as to likelihood of confusion or deception arising from similarity of marks is the same both in infringement and passing off actions. (Reference: Ruston and Hornsby Ltd. v. Zamindara Engineering Company, (1969) 2 SCC 727, Biofarma & Anr. v. Sanjay Medical Store & Ors., (1997) 66 DLT 705, Saville Perfumery Limited v. June Perfect Limited, 1941 (58) RPC 147)

71. In the present case the mark CFA is an abbreviation of the word Chartered Financial Analyst. Similarly, BFA is an abbreviation of Brickwork Finance Academy, the institution and Banking Financial Analyst, a course conducted by the defendant.

72. It is trite law, as held by the Apex Court in Amritdhara Pharmacy v. Satyadeo Gupta, AIR 1963 SC 449, inter-alia that it should be the overall structural and phonetic similarity that needs to be considered in coming to a conclusion whether the marks are deceptively similar or not. Having noted the position of law and as to what constitutes infringement / passing off, it is seen in the case in hand, the mark of the plaintiff is CFA whereas the impugned mark is BFA. Apparently, I am of the view that the marks are not identical. So, it is not a case of infringement of the mark CFA. The marks not being identical, the question that arises then would be whether there is likelihood of confusion or deception arising from similarity of CS (COMM) 619/2018 Page 49 of 63 marks. Section 2(1)(d) of the Trademark Act defines deceptive similarity to mean, a mark shall be deceptively similar to another mark if it is so nearly resemblance that other mark as to be likely deceive or cause confusion.

73. The division Bench of Bombay High Court in Hiralal Prabhudas v. Ganesh Trading Co., AIR 1984 Bom 218, by relying upon the Judgments of the Supreme Court in Corn Products Refining Co. v. Shangrila Food Products Ltd., AIR 1960 SC 142 and Amritdhara Pharmacy (supra), has summarized the principles for deceptive similarity as, (a) what is the main idea or salient features, (b) marks are remembered by general impressions or by some significant detail rather than by a photographic recollection of the whole, (c) overall similarity is the touchstone, (d) marks must be looked at from the view and first impression of a person of average intelligence and imperfect recollection, (e) overall structure, phonetic similarity and similarity of idea are important and both visual and phonetic tests must be applied, (f) the purchaser must not be put in a state of wonderment, (g) marks must be compared as a whole, microscopic examination being impermissible, (h) the broad and salient features must be considered for which the marks must not be placed side by side to find out differences in design and (I) overall similarity is sufficient. In addition, the nature of the commodity, the class of purchasers, the mode of purchase and other surrounding circumstances must also be taken into consideration. In fact, similar is the test laid down by the Apex Court in Cadila Health Care Ltd. (supra) and the CS (COMM) 619/2018 Page 50 of 63 same has been relied upon by Mr. Sai Deepak in his submissions.

74. Undisputedly, the essential function of a trademark is to guarantee the identity of origin of the mark goods or services to the customer or enabling him without any possibility of confusion to distinguish the goods or services from others which have another origin as inter-alia held by the Court of Justice of the European Economic Community in the case of Hoffmann- La Roche, (1978) ECR 1139.

75. The Supreme Court in the case of F. Hoffmann-La Roche & Co. Ltd. v. Geoffrey Manners & Co. Pvt. Ltd., AIR 1970 SC 2062, wherein the marks PROTOVIT and DROPOVIT of the respective parties therein were held to be not deceptively similar even though the last three letters were common as there existed sufficient difference in the uncommon part of the two marks, PROTO and DROPO, both visually and phonetically.

76. Similarly, in Ciba Geigy Ltd. v. Sun Pharmaceutical Industries, (1992) 2 GLR 1053, the Gujarat High Court has held that the marks CLOFRANIL and ANAFRANIL are not deceptively similar as the three letters in the beginning of the said marks being CLO and ANA are pronounced differently. Likewise is the line of reasoning given by a division bench of the Madras High Court in Mount Mettur Pharmaceuticals Ltd. vs. Ortha Pharmaceuticals Corporation, AIR 1975 Mad 74, while holding the marks Ortho-Gynol and Utogynol to be not deceptively similar as the first two syllables of the word are CS (COMM) 619/2018 Page 51 of 63 most important in the normal enunciation of words and the accentuation would be upon the first word Ortho' or Uto and not on the second word Gynol. Even it is stated in Kerlys Law of Trade Marks and Trade-names; Eleventh Edition, para 17-20 page 416, that the first syllable of word mark is generally the most important as there is a tendency of person using the English language to slur the termination of words.

77. In fact, this Court in Biofarma and Anr. v. Sanjay Medical Store and Ors., 1997 SCC Online Delhi 359, while dealing with deceptive similarity of the marks flavedon and trivedon, has held the marks to be dissimilar, as the opening syllable of the two marks are completely different and distinct in appearance as well. The Court has also noted that there are several drugs which apparently end with the suffix vedon / vidon.

78. Moreover, the Supreme Court in Amridhara Pharmacy (supra) as well as in other judgments has also observed that every case must depend on its own particular facts, and the value of authorities lies not so much in the actual decision as in the tests applied for determining what is likely to deceive or cause confusion.

79. Applying the above discussed principles to the case in hand, I find that the marks CFA and BFA have common second and third alphabets but the first alphabet/syllable being C and B, are not similar/common and the marks CFA and BFA start with distinct dissimilarity. Owing to this dissimilarity, I am of the view that the first syllable/alphabet is CS (COMM) 619/2018 Page 52 of 63 different/dissimilar, making it visually and phonetically dissimilar. Although phonetic and visual similarities are disjunctive and not conjunctive tests, I am of the view that the both the tests are not satisfied by the impugned mark.

80. That apart the visual similarity of the device mark of the defendant is concerned, the mark in its trade mark sense describes what BFA stands for i.e. Brickwork Finance Academy, so as to enable any person of average intelligence and imperfect recollection coming across the device mark to clearly understand what the defendant means by the abbreviation, BFA. Moreover, the remaining part of the defendants logo in the mark is also substantially different from the plaintiffs mark. In fact, Mr. Sindhwani, during the course of arguments had stated that the plaintiff is willing to allow the defendant to use the logo/device mark provided the defendant agrees not to use the standalone word mark BFA.

81. Having said that, there is other important aspect that cannot be overlooked i.e. the mark BFA is used by the defendant along with device mark on its brochure (Reference: page 118 of defendant documents) which depicts descriptive words Brickwork Finance Academy (the Institution) and also Banking Financial Analyst the program conducted by the defendant.

82. He is also right in submitting to counter arguments of Mr. Sindhwani that the defendant is referring to the mark CFA to contend that it is being used as a separate program which qualification is given preference for doing BFA. In other CS (COMM) 619/2018 Page 53 of 63 words, according to him, at no place defendant is attempting to convey that BFA program is same/similar as CFA program. In fact, he highlights the fact that in the brochure itself, it is mentioned that candidates with CFA qualification are preferred. This according to Mr. Sai Deepak brings out the distinction between the CFA and BFA programs.

83. That apart, Mr. Sai Deepak is also justified in contending that the nature of service provided by both the parties are to the people having at least a graduate qualification and persons having that qualification shall be easily in a position to differentiate the programs, being conducted by the plaintiff and the defendant and also decide that the CFA course is not the BFA course as being conducted by the defendant.

84. In fact, a division bench of this Court in Fritco-Lay India and Ors. v. Uncle Chipps Private Limited AIR 2000 Delhi 366, by relying upon M/s. Hiralal Parbhudas (supra), Amridhara Pharmacy (supra), while deciding whether act of the respondent therein, distributing a free collectible which goes by the name AMAZO as compared to the free patented collectible TAZO distributed by the appellant with their products respectively amounts to passing off of the appellants products, inter-alia held that the promotional campaign being aimed at a certain class of customers (middle class and upper middle class children) who are capable of distinguishing between the TAZO and AMAZO, there was no likelihood of confusion. The relevant portion of the judgment reads as under:

28. We have considered the rival contentions. Section 2(d) of the Trade and Merchandise Marks CS (COMM) 619/2018 Page 54 of 63 Act,1958 defines the word deceptively similar. A mark shall be deemed to be deceptively similar to another being it so nearly resembling the other mark as is likely to deceive or cause confusion. For deciding the question of deceptive similarity, the courts have laid down broad factors to be considered. Reference can be made to M/s. Hiralal Parbhudas Vs . Ganesh Trading Company & Others MANU/MH/0275/1984 : AIR1984Bom218 , wherein it has been held that : (a) Marks are remembered by general impressions or by some significant detail rather than by a photographic recollection of the whole. (b) Overall similarity is the touchstone. (c) marks must be looked at from the first impression of a person of average intelligence and imperfect recollection. (d) overall structure, phonetic similarity and similarity of idea are important and both visual and phonetic tests must be applied. (e) marks must be compared as a whole, microscopic examination being impermissible and. (g) the broad and salient features must be considered for which the marks must not be placed side by side to find out difference in design. It was further held that: In addition, the nature of the commodity, the class of purchasers, the mode of purchase and other surrounding circumstances must also be taken into consideration.

29. Therefore, reference to every case cited by the parties would not be of any real assistance. Questions which arise for consideration in each case are questions of fact. Reference in this regard can be made to the following observation of the Supreme Court in Amritdhara Pharmacy's case (supra), MANU/SC/0256/1962 : [1963]2SCR484 : CS (COMM) 619/2018 Page 55 of 63 "The Act does not lay down any criteria for determining what is likely to deceive or cause confusion. Therefore, every case must depend on its own particular facts, and the value of authorities lies not so much in the actual decision as in the tests applied for determining what is likely to deceive or cause confusion."

30. Applying the above principles it is clear that one of the important factors to be considered, is the class of purchasers. Mere look at the promotional campaign reveals that both names i.e., TAZO or AMAZZO are written in English. Thus, the promotional campaign is meant to attract urban elite children of middle class or upper middle class families. The children who are well versed in English and can certainly distinguish between TAZO and AMAZZO and as such there is no likelihood of confusion. In this regard we are also fortified by the observations made by a division bench of this Court reported as Kellogs and company Vs. Praveen Kumar 1996 2 AD 465. The court after considering several cases, rejected the plea of similarity or likelihood of confusion or plea of fraud based on imperfect memory and declined to interfere with the order of the learned Single Judge. In fact, in Amritdhara's cases (supra) relied upon by the appellants. Supreme Court considered the persons who were likely to purchase that Ayurvedic Medicine would be both villagers town folk, literate as well as illiterate and observed as under :- "where the trade relates to the goods largely solo to illiterate or badly educated persons it is no answer to say that a person educated in Hindi language would go by the etymological of ideological meaning".

31. In the present case, persons who would go to purchase the snacks are not likely to be illiterate or badly educated persons. They would be those who CS (COMM) 619/2018 Page 56 of 63 belong to a class, who are fairly educated in English and would be table to distinguish between TAZO and AMAZZO, there are several other dissimilarities. As noticed above the characters printed on each of the discs are different. Discs are contained inside the product packets which are admittedly different. (Emphasis supplied)

85. It is also pertinent to note that a division bench of the Madras High Court in A.V. Rajadurai Nadar v. P. Ayya Nadar and Ors., AIR 1977 Mad 237, while reversing the stand of the Single Judge holding the marks to be deceptively similar, held inter-alia that the marks should be looked at especially from the standpoint of a person who is most likely to use a particular brand (brand of matches therein) and if it appears that the difference is prominent and it cannot lead to any similarity or a deceptive similarity or confusion then there could be no objection to the two different trade marks.

86. Similarly, the Apex Court in Khoday Distelleries Limited

v. The Scotch Whiskey Association and Ors., AIR 2008 SC 2737, has inter-alia held that the test of deceptive similarity to be applied would be different in each case and should depend upon nature and kind of customers who would likely to buy the goods. The relevant portion of the judgment reads as under:

96. Yet again in Diageo North America, Inc. and Anr.

v. Shiva Distilleries Ltd. MANU/DE/1578/2007 a learned Single Judge of the Delhi High Court held as under:

14. So much for the second syllable. As regards the first syllable, I find that there is no similarity between SMIR and BRIS. Although CS (COMM) 619/2018 Page 57 of 63 the learned Counsel for the plaintiffs had submitted that all the letters are common except the letter and M in SMIR and the letter B in BRIS, this, to my mind, is of no consequence because the arrangement of the letters is entirely different, as is the phonetic and visual result. I also agree with the submission made by the learned Counsel for the defendant that the intending purchasers of the competing products are literate persons belonging to the affluent class of society and who would be in a position to easily distinguish SMIRNOFF from BRISNOFF particularly when the eyebrow device and the colour combination is sought to be given up by the defendant. The average person with imperfect recollection would have to be from amongst the sub-set of such persons

i.e., discerning consumers of vodka. My prima facie view is that the trade mark BRISNOFF is not deceptively similar to, nor can it be confused with the Plaintiffs' trade mark SMIRNOFF.

97. This Court in Cadila Health Care Ltd. v. Cadila Pharmaceuticals Ltd. MANU/SC/0199/2001: [2001]2SCR743 inter alia laid down the law in the following terms:

35. Broadly stated, in an action for passing-off on the basis of unregistered trade mark generally for deciding the question of deceptive similarity the following factors are to be considered: (e) The class of purchasers who are likely to buy the goods bearing the marks they require, on their education and intelligence and a degree of care CS (COMM) 619/2018 Page 58 of 63 they are likely to exercise in purchasing and/or using the goods.

98. The tests which are, therefore, required to be applied in each case would be different. Each word must be taken separately. They should be judged by their look and by their sound. Must consider the goods to which they are to be applied. Nature and kind of customers who would likely to buy goods must also be considered. Surrounding circumstances play an important factor. What would likely to happen if each of those trade marks is used in a normal way as a trade mark of the goods of the respective owners of the marks would also be a relevant factor. [See Pianotist Co.' Application, Re, (1906) 23 RPC 774].

99. Thus, when and how a person would likely to be confused is a very relevant consideration. (Emphasis supplied)

87. Drawing inference from the above-mentioned judgments, as well as table reproduced at paragraph 30 above, courses offered by the plaintiff and the defendant as CFA and BFA program are certification courses, aimed at candidates interested in financial/investment services, who have at least completed their under-graduation, both with a different course structure. Insofar as the CFA program is concerned, it is the conceded case of the plaintiff that after completion of the course/program, successful candidates can even use the CFA as part of their professional designation. The plaintiff has also pointed out in the plaint that numerous industries and scholarly publications describe the rigorous pre-requisites to earn the CFA designation and urge potential investors to look for and rely upon the CFA designation in choosing an investment advisor and that the CFA CS (COMM) 619/2018 Page 59 of 63 designation is recognized by over 40 governmental bodies and regulatory agencies throughout the world. If that be so, any prospective candidate who seeks to pursue CFA program, owing to the difference in curriculum/course structure, professional designation, acceptance at various organizations etc., in normal course will not confuse the same with the course offered as BFA by the defendant. Moreover, the defendants program BFA is not a substitute for the course offered by the plaintiff. Even though in similar/identical areas, the curriculum as admitted by the parties are not the same. Similarly, the assessment pattern/examination patterns of both the programs are also different. The defendant has, in that regard has differentiated/pointed out in its brochure that the courses provided by the parties are different. Therefore, prima-facie I am of the view that the class of customers who are likely to avail/pursue the courses of the either the plaintiff or the defendant will be capable of differentiating between the two programs before enrolling for their preferred course.

88. That apart, I agree with the submission made by Mr. Sai Deepak that Finance Academy being a generic combination and there may be number of institutions with the appellation Finance Academy or containing its abbreviation FA, any injunction granted shall have a bearing on those usages/institutions. In this regard I may state that during the preparation of this Judgment, I did an organic online search in Google, being a popular search engine, with the keywords Finance Academies, to find out finance academies, if any, conducting educational/certification CS (COMM) 619/2018 Page 60 of 63 programs/exams. The organic search returned the names of two academies specifically containing the combination Finance Academy namely IFA-Indian Finance Academy and Pioneer House Finance Academy along with various other institutions. The abbreviation of the former being IFA, surely any finding that BFA is deceptively similar to CFA shall have a bearing on IFA as well. In fact, it shall have a bearing on every mark with suffix FA. Similarly, I also note that there are other courses such as Bachelor of Fine Arts which goes by the abbreviation BFA in common parlance.

89. Mr. Sindhwani has relied upon a division bench judgment of this Court in B.K. Engineering (supra) in support of his contention that the use of mark BFA by the defendant is a deliberate attempt to entice the public into believing that an association exists between the plaintiff and defendant. However, the said judgment is clearly distinguishable in facts as B.K and B.K. 81 were the house mark and trade mark respectively of the plaintiff and defendant therein, who were engaged in the manufacture of cycle bells, the Court held the defendants mark to be deceptively similar as the product being the same (cycle bell) and there was a likelihood of the purchasing public to believe the product to be of plaintiff company. The Court also held that the owing to common field of activity public could be deceived of that there could be some association with the two parties. In the present case, the marks are not deceptively similar and more over the class of customers as against the class in B.K. Engineering(supra) is capable of differentiating between the CS (COMM) 619/2018 Page 61 of 63 programmes offered by the parties herein.

90. He has relied upon the Apex Court judgments in Toyota Jidosha Kabushiki Kasiha (supra) and Laxmikant V. Patel (supra) to contend that actual confusion is not required to establish infringement or passing off. Reliance was also placed on a Coordinate Bench judgment of this Court in The Royal Bank of Scotland Group PLC (supra) wherein it was inter-alia held that what needs to looked into by Court under Section 29(2) is whether confusion is likely to be caused or not. These judgments are also clearly not applicable in the facts of the present case, in view of my conclusion above that there is no scope for confusion between the two marks owing the dissimilarity and class of customers who would be enrolling for the respective programmes.

91. In so far as the judgments relied upon by Mr. Sindhwani viz. Aktiebolaget SKF (supra), Larsen and Toubro Ltd. (supra), H&M Hennes & Mauritz AB & Anr. (supra), DPS World Foundation (supra), The General Electric Company (supra), Inter IKEA Systems BV (supra), S. Mehar Singh (supra), Hind Cutlery (supra), NIIT (supra), Ram Kishan & Sons Charitable Trust (supra) and Inter Ikea System B.V v. Akea Systems (supra) ; I have considered them and find that all these judgments are on the line of the impugned marks, abbreviations, therein being deceptively similar, which is not the case in the present matter in view of my above conclusion and hence misplaced.

92. Further, reliance has been placed on Living Media India Ltd (supra) by Mr. Sindhwani, wherein a coordinate Bench of CS (COMM) 619/2018 Page 62 of 63 this Court has held that any kind of prefix or suffix would not make any difference so far as the trade name is concerned. I find the reliance is misplaced as the trade name or registered mark of the plaintiff is CFA and the mark of the defendant is altogether different as BFA and defendant is not using any pre-fix or suffix to the trade name/ trade mark of the plaintiff.

93. Anchorage made by Mr. Sindhwani on Baker Hughes (supra) of this Court and Baker Hughes (supra) (Supreme Court) is clearly weak in the facts of the present case, as in those matters there was a question involved of revocation of an agreement between the parties whereby consent was given for the use of the name Baker, subject to certain conditions (such as share holding pattern of the plaintiff/appellant to not go down below 40%). It was on the continued use of the said name/mark (foreign registered) after the alleged violation of the agreement that the plaintiff approached of this Court which granted interim injunction on a prima facie view and same was upheld by the Apex Court facie, without prejudice to the trial in the matter.

94. Insofar so a coordinate Bench judgment of this Court in Association for Investment Management and Research and Ors. v. The Institute of Chartered Financial Analysts of India and Ors., 2006 (33) PTC352, is concerned I have carefully perused this judgment as well, only to find, the issue involved therein was whether using of the mark CFA and ICFA by the defendants even after revocation of the agreement by which plaintiff granted them license amounted to passing off or not and the Court granted injunction is said context. CS (COMM) 619/2018 Page 63 of 63

95. I also note that a plea of dilution under Section 29(4) of the Trade Mark Act taken by the plaintiff in the Suit/application was not pressed by Mr. Sindhwani during the course of the arguments. Even otherwise, the said plea will not hold good in view of my conclusion above.

96. Since the plaintiff has pleaded distinctiveness and secondary meaning to its mark CFA which is a disputed fact and mandates adducing of evidence and also to find out what is the effect thereof on the impugned mark, I dismiss the application under Order XIIIA read with Section 151 of the CPC, being I.A. No. 14173/2018, seeking summary judgment. I may also state, in fact an oral prayer was made by Mr. Sindhwani under Order XIIIA of the CPC for summary judgment in the facts and pleadings put forth by him. Suffice it to say that in view of the judgment of a Division Bench of this Court in Bright Enterprises Private Ltd. v. MJ Bizcraft LLP, 2017 (69) PTC 596 (Del)., an oral prayer being not maintainable under Order XIIIA, I reject the same.

97. In view of my above conclusion, I dismiss the application under Order XXXIX Rule 1 & 2, bearing I.A. No. 2460/2018. CS (COMM) 619/2018 List before the Joint Registrar for marking of exhibits on November 12, 2020.

V. KAMESWAR RAO, J OCTOBER 06, 2020/jg