Madras High Court
Address For Service In India vs Super Threads (India) on 26 February, 2024
Author: N.Seshasayee
Bench: N.Seshasayee
(T)CMA(TM)/47/2023
(OA/8/2015/TM/CHN)
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.02.2024
CORAM
MR.JUSTICE N.SESHASAYEE
(T)CMA(TM)/47/2023
(OA/8/2015/TM/CHN)
Cluett Peabody & Co.Inc.,
48 West 38th Street,
New York, NY 10018,
USA
Now at;
200, Madison Avenue,
New York, NY 10016,
USA.
Address for Service in India:
Remfry & Sagar
Remfry House at the Millennium Plaza
Sector 27, Gurgaon – 122 009. ... Appellant
Vs.
1.Super Threads (India),
33/1, Chennarayaswami Temple Street,
Nagarthpet Cross, Bangalore.
Address for Service in India;
Ram & Rajan & Associates
12/42, Pelathope, Mylapore,
Chennai – 600 004.
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(T)CMA(TM)/47/2023
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2.Assistant Registrar of Trade Marks,
Office of the Trade Marks Registry,
Intellectual Property Building,
G.S.T Road, Guindy, Chennai – 600 032. ... Respondents
PRAYER: Transfer Civil Miscellaneous Appeal (Trade Mark) is filed under
Section 91 of the Trade Marks Act, 1999, seeking the following prayer;
a) the Order dated April 12, 2013 at Respondent No.2 be set
aside/quashed; thereby rejecting Application No.651271 of
Respondent No.1, and allowing Opposition No.MAS-59164 of
Appellant;
b) the operation of the impugned order be stayed till the decision
in the Appeal;
c) the delay of 13 days (from August 8, 2013 to August 20, 2013)
in filing the Appeal be condoned, the Appeal be admitted and
disposed of on merits;
d) Appellant be allowed to amend, add or alter any ground of
Appeal and also be permitted to place on record relevant
material including written submissions and synopsis of case
law;
e) Costs be awarded in favour of Appellant and against
Respondents, jointly and severally; and
f) Pass such other and further orders as may be deemed necessary
and expedient in the interests of justice.
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(T)CMA(TM)/47/2023
(OA/8/2015/TM/CHN)
For Appellant : No appearance
For R1 : Mr.T.K.Ramkumar
For R2 : Mr.Rajesh Vivekanandan,
Deputy Solicitor General
JUDGMENT
When the matter was called for hearing on 02.02.2024, 08.02.2024 and 20.02.2024, none appeared on behalf of the appellant. Even today, none appeared on behalf of the appellant.
2.In view of the above, the Transfer Civil Miscellaneous Appeal (Trade Marks) is dismissed for default. No costs.
26.02.2024 Tsg Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No 3/4 https://www.mhc.tn.gov.in/judis (T)CMA(TM)/47/2023 (OA/8/2015/TM/CHN) N.SESHASAYEE, J.
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