Madras High Court
Manipal Academy Of Health And Education vs The Registrar Of Trademarks on 5 February, 2024
Author: N.Seshasayee
Bench: N.Seshasayee
(T)CMA(TM)/176/2023
(OA/SR/119/2020/TM/CHN)
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.02.2024
CORAM
MR.JUSTICE N.SESHASAYEE
(T)CMA(TM)/176/2023
(OA/SR/119/2020/TM/CHN)
MANIPAL ACADEMY OF HEALTH AND EDUCATION
Automatic House, 10/19, Ground Floor
East Patel Nagar
New Delhi 110008 ... Appellant
Vs.
The Registrar of Trademarks
The Trade Marks Registry
IP Building, GST Road
Guindy, Chennai 600 032 ... Respondent
PRAYER: Transfer Civil Miscellaneous Appeal (Trade Marks) filed under
Section 91 of the Trade Marks Act, 1999, praying to set aside the order of
refusal dated 20.04.2020 issued by the Respondent in application
no.3092002 in class 41.
For Appellant : No Appearance
For Respondent : Mr.A.R.Sakthivel
Senior Panel Counsel
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https://www.mhc.tn.gov.in/judis
(T)CMA(TM)/176/2023
(OA/SR/119/2020/TM/CHN)
N.SESHASAYEE, J.
kas
JUDGMENT
The Registry's effort to issue notice on the appellant has failed with a postal endorsement "no such institution". The appeal is hence closed. However, the appellant is entitled to have the appeal revived. There shall be no order as to costs.
05.02.2024 kas Index : Yes / No Neutral Citation: Yes / No (T)CMA(TM)/176/2023 (OA/SR/119/2020/TM/CHN) 2/2 https://www.mhc.tn.gov.in/judis