Madras High Court
Societe Des Produits Nestle S.A vs Nutrine Confectionery Company Ltd on 26 June, 2023
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
(T)OP(TM)/434 & 435 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.06.2023
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
(T)OP(TM)/434 of 2023
[ORA/38/2013/TM/CH] &
(T)OP(TM)/435 of 2023
[ORA/172/2013/TM/CH]
Societe Des Produits Nestle S.A.
1800, Vevey, Canton of Vaud,
Switzerland. .. Petitioner in
both petitions
-vs-
1.Nutrine Confectionery Company Ltd.
Pirojshanagar
Eastern Express Highway
Vikhroli (E)
Mumbai-400 079
Also at:
No.14, Kengal Hanumanthaiah Road,
Bangalore-560 027
2.The Registrar of Trade Marks
Trade Marks Registry
Intellectual Property Office Building
G.S.T.Road,
Guindy, Chennai-600 032.
3.Snacko Bisc Private Limited
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https://www.mhc.tn.gov.in/judis
(T)OP(TM)/434 & 435 of 2023
having registered office at
74/A, R.K.Shanmuham Salai, K.K.Nagar,
Chennai-600 078. ... Respondents in
both petitions
PRAYER in (T)OP(TM)/434 of 2023 : Original Petition in the matter of
cancellation of Trade Mark Registration No.495407 (Nutrine) in Class 5
from the Register of Trade Marks under Section 9(1)(a) to (c), 47, 18(4)
read with Section 57 of the Trade Marks Act, 1999 read with Rule 2 of the
Trade Marks (Applications and Appeals to the Intellectual Property
Appellate Board) Rules, 2003, praying to direct the Respondent No.2 to
cancel trade mark registration no.495407 (NUTRINE Deice) in class 5 in
the name of Respondent No.3 may be allowed.
PRAYER in (T)OP(TM)/435 of 2023 : Original Petition in the matter of
cancellation of Trade Mark Registration No.495408 (Nutrine) in Class 5
from the Register of Trade Marks under Section 9(1)(a) to (c), 47, 18(4)
read with Section 57 of the Trade Marks Act, 1999 read with Rule 2 of the
Trade Marks (Applications and Appeals to the Intellectual Property
Appellate Board) Rules, 2003, praying to direct the Respondent No.2 to
cancel trade mark registration no.495408 (NUTRINE Deice) in class 5 in
the name of Respondent No.3 may be allowed.
For Petitioner : Ms.Akansha Singh
in both OPs for M/s.INTTL Advocare
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(T)OP(TM)/434 & 435 of 2023
COMMON ORDER
On instructions, learned counsel for the petitioner submits that the Intellectual Property Appellate Board passed (IPAB) an order on 27.01.2020 rejecting the rectification petitions but granting leave to the petitioner to re-apply in case there is evidence of user by the first respondent herein. In view thereof, it is unnecessary to proceed further with these matters. Consequently, (T)OP(TM)/434 of 2023 and (T)OP(TM)/435 of 2023 are dismissed as infructuous without any order as to costs on terms indicated by the IPAB.
26.06.2023
kal
Index : Yes / No
Neutral Citation: Yes/ No
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https://www.mhc.tn.gov.in/judis (T)OP(TM)/434 & 435 of 2023 SENTHILKUMAR RAMAMOORTHY, J kal (T)OP(TM)/434 of 2023 [ORA/38/2013/TM/CH] & (T)OP(TM)/435 of 2023 [ORA/172/2013/TM/CH] 26.06.2023 4/4 https://www.mhc.tn.gov.in/judis