Gujarat High Court
Vijay Industries - A Partnership Firm & 3 vs Registrar Of Trade Marks & 3 on 30 September, 2015
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/15715/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15715 of 2015
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VIJAY INDUSTRIES - A PARTNERSHIP FIRM & 3....Petitioner(s)
Versus
REGISTRAR OF TRADE MARKS & 3....Respondent(s)
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Appearance:
MR KAMAL B. TRIVEDI, SENIOR ADVOCATE WITH MR H.S.TOLIA WITH MR
RH BHANSALI, ADVOCATE for the Petitioner(s) No. 1 - 4
MR PARTH H BHATT, CENTRAL GOVERNMENT COUNSEL for respondent
No.1
MR MAULIK NANAVATI, FOR NANAVATI & CO., ADVOCATE for the
Respondent(s) No. 2 - 4
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 30/09/2015
ORAL ORDER
1. Heard Mr.Kamal B. Trivedi, learned Senior Counsel with Mr.Harshit S. Tolia and Mr.R.H.Bhansali, learned counsel for the petitioners, Mr.Parth H. Bhatt, learned Central Government Counsel for respondent No.1 and Mr.Maulik Nanavati for Nanavati and Company for respondent Nos.2 to 4.
2. Learned Senior Counsel for the petitioners states that the petitioners be permitted to withdraw this petition with a liberty to approach the Appellate Board as provided under Section 91 of the Trademarks Act, 1999.
3. If any such application is preferred by the petitioners within a period of one week from today, Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Oct 01 02:17:10 IST 2015 C/SCA/15715/2015 ORDER the same shall be dealt with by the Appellate Board on its own merits, as expeditiously as possible, preferably within a period of three months from the date of filing of such proceedings by giving priority to the same.
4. Learned Senior counsel for the petitioners as well as learned counsel for respondent Nos.2 to 4 assure this Court that the parties shall cooperate with the Appellate Board in the hearing of appeal/application. It is clarified that this Court has not expressed any opinion on merits.
The petition stands disposed of as withdrawn with above liberty.
(R.M.CHHAYA, J.) Suchit Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Oct 01 02:17:10 IST 2015