Madras High Court
The Honourable Mr.Justice ... vs M/S.Vasudeva Adigas Fast Foods Pvt Ltd on 9 June, 2023
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
(T)OP(PT)57/2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.06.2023
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
(T)OP(PT)57/2023 [ORA/299/2012/TM/CH],
(T)OP(PT)58/2023 [ORA/300/2012/TM/CH],
(T)OP(PT)59/2023 [ORA/301/2012/TM/CH],
(T)OP(PT)60/2023 [ORA/302/2012/TM/CH]
&
(T)OP(PT)61/2023 [ORA/303/2012/PT/CH],
Radhakrishna Adiga
Represented by his Power of Attorney Mr.P.S.Kannan
5A, Bull Temple Road
Bangalore 560 004. .. Petitioner in
all OPs
vs.
1. M/s.Vasudeva Adigas Fast Foods Pvt Ltd
#36, 12th Main, 27th Cross,
4th Block, Jayanagar,
Bangalore-560 011.
2. The Registrar of Trademarks
Trademarks Registry
IP Building, Guindy,
Chennai. ... Respondents in
OPs
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https://www.mhc.tn.gov.in/judis
(T)OP(PT)57/2023
PRAYER in (T)OP(PT)57/2023 [ORA/299/2012/TM/CH] : Petition for
removal of Trademark from the Register or Rectification of the Register
under Sections 47 & 57 of the Trade Marks Act, 1999 prayed this Hon'ble
Court be pleased to (i) Expunge/rectify/remove the registered trademark
No.1336840 in the name of Vasudeva Adiga Fast Food Pvt Ltd in class 42
from the Register of Trademarks; (ii) Direct the Respondent No.2 to rectify
and remove all entries relating to the registered trademark No.1336840 in
class 42 from the Register of Trademarks; (iii) Direct the Respondent No.1
to pay the costs of the present proceedings.
PRAYER in (T)OP(PT)58/2023 [ORA/300/2012/TM/CH] : Petition for
removal of Trademark from the Register or Rectification of the Register
under Sections 47 & 57 of the Trade Marks Act, 1999 prayed this Hon'ble
Court be pleased to (i) Expunge/rectify/remove the registered trademark
No.1336841 in the name of Vasudeva Adiga Fast Food Pvt Ltd in class 42
from the Register of Trademarks; (ii) Direct the Respondent No.2 to rectify
and remove all entries relating to the registered trademark No.1336841 in
class 42 from the Register of Trademarks; (iii) Direct the Respondent No.1
to pay the costs of the present proceedings.
PRAYER in (T)OP(PT)59/2023 [ORA/301/2012/TM/CH] : Petition for
removal of Trademark from the Register or Rectification of the Register
under Sections 47 & 57 of the Trade Marks Act, 1999 prayed this Hon'ble
Court be pleased to (i) Expunge/rectify/remove the registered trademark
No.990391 in the name of Vasudeva Adiga Fast Food Pvt Ltd in class 30
from the Register of Trademarks; (ii) Direct the Respondent No.2 to rectify
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(T)OP(PT)57/2023
and remove all entries relating to the registered trademark No.990391 in
class 30 from the Register of Trademarks; (iii) Direct the Respondent No.1
to pay the costs of the present proceedings.
PRAYER in (T)OP(PT)60/2023 [ORA/302/2012/TM/CH] : Petition for
removal of Trademark from the Register or Rectification of the Register
under Sections 47 & 57 of the Trade Marks Act, 1999 prayed this Hon'ble
Court be pleased to (i) Expunge/rectify/remove the registered trademark
No.1244306 in the name of Vasudeva Adiga Fast Food Pvt Ltd in class 42
from the Register of Trademarks; (ii) Direct the Respondent No.2 to rectify
and remove all entries relating to the registered trademark No.1244306 in
class 42 from the Register of Trademarks; (iii) Direct the Respondent No.1
to pay the costs of the present proceedings.
PRAYER in (T)OP(PT)61/2023 [ORA/302/2012/TM/CH] : Petition for
removal of Trademark from the Register or Rectification of the Register
under Sections 47 & 57 of the Trade Marks Act, 1999 prayed this Hon'ble
Court be pleased to (i) Expunge/rectify/remove the registered trademark
No.1244307 in the name of Vasudeva Adiga Fast Food Pvt Ltd in class 42
from the Register of Trademarks; (ii) Direct the Respondent No.2 to rectify
and remove all entries relating to the registered trademark No.1244307 in
class 42 from the Register of Trademarks; (iii) Direct the Respondent No.1
to pay the costs of the present proceedings.
For Petitioner : Mr.Rajesh Ramanathan for
M/s.TMT Law Practice
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(T)OP(PT)57/2023
COMMON ORDER
On instructions, learned counsel for the petitioner submits that he has been instructed to withdraw the petitions in view of the settlement reached between the contesting parties. He has made an endorsement for the said purpose.
2. By taking notice of the same, (T)OP(TM) Nos.57 to 61 of 2023 are dismissed as withdrawn without any order as to costs.
09.06.2023 kal 4/5 https://www.mhc.tn.gov.in/judis (T)OP(PT)57/2023 SENTHILKUMAR RAMAMOORTHY, J kal (T)OP(PT)57/2023 [ORA/299/2012/TM/CH], (T)OP(PT)58/2023 [ORA/300/2012/TM/CH], (T)OP(PT)59/2023 [ORA/301/2012/TM/CH], (T)OP(PT)60/2023 [ORA/302/2012/TM/CH] & (T)OP(PT)61/2023 [ORA/303/2012/PT/CH], 09.06.2023 5/5 https://www.mhc.tn.gov.in/judis