Madras High Court
Priceline.Com Llc vs The Deputy Registrar Of Trade Marks on 11 March, 2024
Author: N.Seshasayee
Bench: N.Seshasayee
(T)CMA(TM)/207 & 213/2023
(OA/SR.184/2015/TM/CHN)
(OA.SR.40/2019/TM/CHN)
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.03.2024
CORAM
MR.JUSTICE N.SESHASAYEE
(T)CMA(TM)207 & 213/2023
(OA/SR.184/2015/TM/CHN)
(OA/SR.40/2019/TM/CHN)
Priceline.com LLC
800 Connecticut Avenue
Norwalk, Connecticut 06854
United States of America ... Appellant in both CMAs
Vs.
The Deputy Registrar of Trade Marks
Office of the Trade Marks Registry
Intellectual Property Rights Building, Industrial Estate
SIDCO RMD Godown Area
G.S.T. Road, Guindy
Chennai 600 032 ... Respondent in
CMA.207/2023
1.The Deputy Registrar of Trade Marks
Office of the Trade Marks Registry
Intellectual Property Rights Building, Industrial Estate
SIDCO RMD Godown Area
G.S.T. Road, Guindy
Chennai 600 032
1/4
https://www.mhc.tn.gov.in/judis
(T)CMA(TM)/207 & 213/2023
(OA/SR.184/2015/TM/CHN)
(OA.SR.40/2019/TM/CHN)
2. Flight Raja Travels Pvt. Ltd.
Magnolia, Block B
Level 4, Manyata Embassy Business Park
Outer Ring Road
Nagawara, Bangalore
Karnataka 560042
India ... Respondents in
CMA.213/2023
PRAYER in C.M.A.No.207/2023: Transfer Civil Miscellaneous Appeal
(Trade Marks) filed under Section 91 of the Trade Marks Act, 1999,
praying (a) set aside the order dated September 15, 2014 passed by the
respondent and direct that Application No.1910148 in class 39 and 43 in the
name of the applicant be allowed registration; (b) records of 1910148 in
class 39 and 43 be summoned and for costs.
PRAYER in C.M.A.No.213/2023: Transfer Civil Miscellaneous Appeal
(Trade Marks) filed under Section 91 of the Trade Marks Act, 1999,
praying (a) set aside the order dated July 20, 2018 passed by the respondent
and direct that registration certificate for the application No.2296497 in
class 39 in the name of respondent No.2 be cancelled; (b) the opposition
bearing number 858513 be restored; (c) records of opposition number
858513 be summoned and for costs.
For Appellant : M/s.J.Sharanya
in both the appeals & Antara Balaji
for Lall & Sethi
2/4
https://www.mhc.tn.gov.in/judis
(T)CMA(TM)/207 & 213/2023
(OA/SR.184/2015/TM/CHN)
(OA.SR.40/2019/TM/CHN)
For Respondent : Mr.C.Samivel
in CMA.207/2023 SPC
For Respondents : Mr.K.Ramanamurthy
CGSC - R2
COMMON JUDGMENT
Ms.J.Sharanya, the learned counsel for the appellant in both the appeals appeared in the virtual mode and made a statement that they have instructions to withdraw these two appeals. Necessary endorsement too has been made.
2.Both the above appeals stand dismissed accordingly as withdrawn. There is no order as to costs.
11.03.2024 kas Index : Yes / No Neutral Citation 3/4 https://www.mhc.tn.gov.in/judis (T)CMA(TM)/207 & 213/2023 (OA/SR.184/2015/TM/CHN) (OA.SR.40/2019/TM/CHN) N.SESHASAYEE, J.
kas (T)CMA(TM)207 & 213/2023 (OA/SR.184/2015/TM/CHN) (OA/SR.40/2019/TM/CHN) 11.03.2024 4/4 https://www.mhc.tn.gov.in/judis