Delhi High Court - Orders
Aseem Sood vs Registrar Trade Marks on 13 September, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 96/2021
ASEEM SOOD ..... Appellant
Through: Mr. Gaurav Miglani and Ms. Mansi
Sharma, Advs. (M: 9999891838)
versus
REGISTRAR TRADE MARKS ..... Respondent
Through: Mr Harish Vaidyanathan Shankar
CGSC with Mr Srish Kumar Mishra
Mr Sagar Mehlawat, Mr Alexander
Mathai Paikaday, Mr. M Sriram and
Mr. Krishnan V., Advs.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 13.09.2023
1. This hearing has been done through hybrid mode.
2. The present appeal was filed before the IPAB in the year 2019 and transferred to this Court upon the enactment of the Tribunals Reforms Act, 2021.
3. The Appellant- Aseem Sood trading as M/s. Proveda Herbals had preferred this appeal under Section 91 of the Trade Marks Act, 1999, challenging the order dated 20th November, 2018 issued by the ld. Examiner of Trade Marks by which the Trade Mark Application of the Appellant bearing Application No. 2558439 in Class-03 was refused.
4. Today, Mr. Gaurav Miglani, ld. Counsel for the Appellant submits that he has instructions to withdraw the present appeal.
5. Accordingly, the appeal is dismissed as withdrawn.
PRATHIBA M. SINGH, J.
SEPTEMBER 13, 2023/dk/am This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:56:11