Madras High Court
M/S.Mex Switchgears Pvt. Ltd vs M/S.Koninklijke Philips on 30 October, 2023
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.10.2023
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
(T)CMA(TM)/200/2023
(OA/SR.78/2018/TM/CHN)
M/s.Mex Switchgears Pvt. Ltd.,
9th Kilometer, Mex Estate,
Pathankot Road, Jalandhar. ... Appellant
-vs-
1.M/s.Koninklijke Philips
Electronics N.V. Groenewoudeweg 1,
Eindhoven, The Netherlands,
Address for service in India,
Cantwell & Co., 120 Velachery Main Road,
Guindy, Chennai 600 032.
2.The Registrar of Trade Marks,
Trade Marks Registry at Chennai,
Intellectual Property Rights Building,
Industrial Estate, SIDCO RMD Godown Area,
GST Road, Guindy, Chennai 600 032. ... Respondents
PRAYER: Transfer Civil Miscellaneous Appeal (Trade Marks) is
filed under Section 91(1) of the Trade Marks Act, 1999, praying to set
aside the impugned order 28.05.2013 passed in the opposition
proceedings and to allow the appeal.
1/2
https://www.mhc.tn.gov.in/judis
SENTHILKUMAR RAMAMOORTHY,J
rna
For Appellant : Mr.Shailen Bhatia
For Respondent 2 : Mr.A.R.Sakthivel, SPC
**********
JUDGMENT
Learned counsel for the appellant submits that he has been instructed to withdraw the appeal. A memo dated 25.10.2023 was filed for the said purpose.
2. By taking note of the memo, (T)CMA(TM)/200/2023 is dismissed as withdrawn without any order as to costs.
30.10.2023 rna Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No (T)CMA(TM)/200/2023 (OA/SR.78/2018/TM/CHN) 2/2 https://www.mhc.tn.gov.in/judis