Madras High Court
Leucine Rich Bio Private Limited vs The Registrar Of Trade Marks on 31 October, 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31.10.2023
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
(T)CMA(TM)/170/2023
(OA/SR.72/2019/TM/CHN)
Leucine Rich Bio Private Limited,
Trading as Leucine Rich Bio
Private Limited (Body Incorporate)
679/57, 30th Cross, Jayanagar 4th T.Block,
Bangalore 560 041. ... Appellant
-vs-
The Registrar of Trade Marks,
Trade Marks Registry at Chennai,
GST Road, Guindy, Chennai 600 032. ... Respondent
PRAYER: Transfer Civil Miscellaneous Appeal (Trade Marks) is
filed under Section 91(1) of the Trade Marks Act, 1999, praying to set
aside the order dated 23rd April 2019 by the Registrar of Trade
Marks, Chennai in Application No.3260362 in Class 42; to direct the
trade mark Registry to proceed with the acceptance and
advertisement of the mark in the Trade Mark Journal; and thereby
render justice.
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https://www.mhc.tn.gov.in/judis
SENTHILKUMAR RAMAMOORTHY,J
rna
For Appellant : No Appearance
For Respondent : Mr.A.R.Sakthivel, SPC
**********
JUDGMENT
The bailiff's report dated 29.09.2023 records that the appellant left the address specified in the cause title of the petition. Therefore, learned counsel for the Registrar of Trade Marks was directed to ascertain whether a change of address was communicated by the appellant to the Trade Marks Registry. Learned counsel reported that no change of address was communicated. The matter is listed today under the caption "for dismissal" under the above facts and circumstances. In the absence of a current address for service, the appeal cannot be proceeded with.
2. Therefore, (T)CMA(TM)/170/2023 is dismissed for non- prosecution without any order as to costs.
31.10.2023 rna Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No (T)CMA(TM)/170/2023 (OA/SR.72/2019/TM/CHN) 2/2 https://www.mhc.tn.gov.in/judis