Bombay High Court
Shazia Kidwai And Anr vs The Registrar Of Trade Marks Trademark ... on 6 March, 2024
Author: Amit Borkar
Bench: Amit Borkar
2024:BHC-AS:10953
6-wp-587-2024.doc
Shabnoor
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.587 OF 2024
Shazia Kidwai & Anr ... Petitioners
Digitally
V/s.
signed by
The Registrar of Trade Marks,
SHABNOOR
SHABNOOR AYUB
AYUB PATHAN
PATHAN Date:
2024.03.06
18:16:40
+0530
Trademark Division Intellectual Property
Bhavan & Anr ... Respondents
Mr. Ramesh Ramamurthy with Mr. Saikumar
Ramamurthy with Ms. Kavita Anchan & Ms. Seema
Sorte & Mr. Karthik Pillai, for Petitioners.
CORAM : AMIT BORKAR, J.
DATED : MARCH 6, 2024
P.C.:
1. The order impugned is capable of being challenged by way of an appeal under Section 91 of the Trade Marks Act, 1999. Therefore, the petitioner is permitted to withdraw the writ petition with liberty to file an appeal.
2. The period spent in prosecuting the present writ petition shall be excluded while considering an appeal.
3. The writ petition is, therefore, dismissed as withdrawn with liberty to file an appeal.
(AMIT BORKAR, J.) 1 ::: Uploaded on - 06/03/2024 ::: Downloaded on - 07/03/2024 13:40:43 :::