Madras High Court
M/S.Kamdhenu Limited vs M.Vishnudutt Sharma on 7 March, 2024
(T)CMA(TM)/195/2023
(OA/SR.45/2020/TM/CHN)
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.03.2024
CORAM
MR.JUSTICE N.SESHASAYEE
(T)CMA(TM)195/2023
(OA/SR.45/2020/TM/CHN)
M/s.Kamdhenu Limited
Building No.9A, 2nd Floor
DLF Cyber City, Phase-III
Gurgaon (Haryana) - 122002 ... Appellant
Vs.
1.M.Vishnudutt Sharma
No.33, Nehru Bazar, Avadi
Chennai 600 054
2.The Registrar of Trade Marks
Trade Marks Registry, G.S.T. Road
Guindy, Chennai 600 032 ... Respondents
PRAYER: Transfer Civil Miscellaneous Appeal (Trade Marks) filed under
Section 91 of the Trade Marks Act, 1999, praying (i) quash / set aside the
impugned order dated 14.11.2019 passed by respondent No.2 in the matter
of opposition no.732035 dated 04.11.2008 filed by the appellant, against
application no.1270638 in class 14; (ii) allow the opposition no.732035
dated 04.11.2008 filed by the appellant, and dismiss the impugned
application no.1270638 in class 14 of the respondent No.1 and for costs.
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https://www.mhc.tn.gov.in/judis
(T)CMA(TM)/195/2023
(OA/SR.45/2020/TM/CHN)
N.SESHASAYEE, J.
kas
For Appellant : Mr.Sudharsan Kumar Bansal
for M/s.K.G.Bansal and Company
For Respondents : No Appearance - R1
Mr.A.R.Sakthivel
SPCGSC - R2
JUDGMENT
The learned counsel for the appellant informs the Court that the 1st respondent's mark has not been renewed. Hence, nothing survives for consideration for the present and the appeal is closed. If however, the 1st respondent's mark is renewed, then the appellant is at liberty to revive this appeal.
07.03.2024 kas Index : Yes / No Neutral Citation: Yes / No (T)CMA(TM)195/2023 (OA/SR.45/2020/TM/CHN) 2/2 https://www.mhc.tn.gov.in/judis