Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 0]

Madras High Court

M/S.Verizon Trademarks Services Llc vs M/S. Verinon Technology Solutions ... on 24 July, 2023

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                              (T)OP(TM)/251/2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED: 24.07.2023
                                                      CORAM
                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                                  (T)OP(TM)/251/2023
                                                 (ORA/5/2018/TM/CH)

                     M/S.Verizon Trademarks Services LLC
                     1320, North Court House Road, 9th Floor,
                     Arlington, Virginia 22201, USA                            ... Petitioner
                                                    -vs-

                     1.M/s. Verinon Technology Solutions Private Limited
                       1-10-98/35/2, Gayatri Nivas, Dwarakadas Colony, Begumpet,
                        Hyderabad 500016, Andhra Pradesh, India.
                     2.The Registrar of Trade marks
                        Trade Marks Registry, Chennai                       ... Respondents

                     PRAYER:          Transfer Original Petitions (Trademarks) filed under

                     Sections 11, 18, 57 of the Trademarks Act, 1999, pleased to Rectify the

                     register by cancelling the Registration for the impugned trademark

                     under registration no.2110042.

                                     For Petitioner   : Mr.K.Premchander
                                                        for M/s.Anand and Anand
                                     For Respondent 2 : Mr.M.Karthikeyan, SPC
                                                      **********




                     1/2


https://www.mhc.tn.gov.in/judis
                                                                                 (T)OP(TM)/251/2023


                                                       SENTHILKUMAR RAMAMOORTHY,J
                                                                                              rna
                                                         ORDER

At the hearing on 10.07.2023, it was recorded that notice was served on the first respondent on 28.06.2023. In spite of printing the name of the first respondent in the cause list, there is no representation for the first respondent at today's hearing. Learned counsel for the petitioner has placed on record the status of Trademark No.2110042 as on 10.07.2023. The document evidences that the registration of the Trademark was renewed up to 04.03.2021. In view of the non renewal of the registration, no adjudication is necessary in this matter. However, the trademarks Registry is directed to take necessary steps to rectify the register as regards Trademark No.2110042. This exercise shall be completed within a period of four weeks from the date of receipt of a copy of this order.

2. For reasons set out above, (T)OP(TM)/251/2023 is dismissed as infructuous by granting leave to the petitioner to re-apply in case the relevant mark is restored on the register.

24.07.2023 rna Index : Yes / No Internet : Yes / No (T)OP(TM)/251/2023 (ORA/5/2018/TM/CH) 2/2 https://www.mhc.tn.gov.in/judis