Madras High Court
Lifespring Healthplus India Private ... vs The Assistant Registrar Of Trade Marks on 14 August, 2024
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
(T)CMP(TM)/1/2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.08.2024
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
(T)CMP(TM)/1/2024
(T)CMA(TM)/SR.1/2024
(OA/SR.293/2016/TM/CHN)
Lifespring Healthplus India Private Limited,
SF No.6, Nava India Road,
Coimbatoe 641 028,
Tamil Nadu,
India. ... Petitioner
-vs-
The Assistant Registrar of Trade Marks,
Intellectual Property Office,
Intellectual Property Office Building,
GST Road, Guindy,
Chennai 600 032,
Tamil Nadu,
India. ... Respondent
PRAYER in (T)CMP(TM)/3/2023: Transfer Civil Miscellaneous
Petition filed under Section 5 of the Limitation Act, praying to allow
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https://www.mhc.tn.gov.in/judis
(T)CMP(TM)/1/2024
the application of extension of time for six months for carrying out
the objections raised.
PRAYER in (T)CMA(TM)/SR.162/2023: Transfer Civil Miscellaneous
Appeal (Trade Marks) is filed under Section 91 of the Trade Marks
Act, 1999, praying that the order of refusal of Application No.1249889
of the Hon'ble Assistant Registrar of Trade Marks be dismissed and
the Subject Trade Mark be allowed to proceed to registration.
For Petitioner : Mr.S.V.Pravin Rathinam
For Respondent : Mr.K.Subbu Ranga Bharathi, CGSC
**********
ORDER
Learned counsel for the petitioner submits that he has been instructed to withdraw the petition. He has made an endorsement to that effect. In view thereof, the application for extension of time is 2/4 https://www.mhc.tn.gov.in/judis (T)CMP(TM)/1/2024 dismissed as withdrawn and, consequently, the appeal stands dismissed as withdrawn at the SR stage.
14.08.2024 rna Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No 3/4 https://www.mhc.tn.gov.in/judis (T)CMP(TM)/1/2024 SENTHILKUMAR RAMAMOORTHY,J rna (T)CMP(TM)/1/2024 (T)CMA(TM)/SR.1/2024 (OA/SR.293/2016/TM/CHN) 14.08.2024 4/4 https://www.mhc.tn.gov.in/judis