Madras High Court
Texmo Industries vs V.Yuvaraj on 7 July, 2017
Author: Anita Sumanth
Bench: Anita Sumanth
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 07.07.2017 CORAM THE HONOURABLE DR.JUSTICE ANITA SUMANTH C.S. No.348 of 2017 Texmo Industries, registered Partnership Firm, represented by its Constituted Attorney Mr.Palaniappan. .. Plaintiff -vs- 1.V.Yuvaraj 2.Texmor Industries, No.42 D Sindhamani Nagar, Avarampalayam, Coimbatore-641 006, Tamil Nadu. .. Defendants Prayer: Civil Suit filed under Order VII Rule 1 C.P.C. read with Order IV Rule 1 of the Original Side Rules of the Madras High Court and Sections 11, 27, 29, 134, 135 Trade Marks Act, 1999 and under Sections 55 and 62 of Copyright Act, 1957. For Plaintiff : Mr.K.Premchandar For Defendants : No appearance JUDGMENT
A memo of compromise dated 14.06.2017, signed by both parties and the respective counsel has been filed.
Dr.ANITA SUMANTH,J.
vga In view of the same, the Civil Suit is decreed. The memo of compromise shall form part of the decree. No order as to costs. Consequently, connected Applications are closed.
07.07.2017 vga C.S. No.348 of 2017