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Gujarat High Court

Piruz Khambatta vs Deputy Registrar Of Trademarks on 22 April, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                              NEUTRAL CITATION




                                 C/LPA/10/2024                                ORDER DATED: 22/04/2025

                                                                                                               undefined




                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       R/LETTERS PATENT APPEAL NO. 10 of 2024

                                          In R/CIVIL APPEAL NO. 18 of 2023
                                                        With
                                    CIVIL APPLICATION (FOR STAY) NO. 1 of 2024
                                    In R/LETTERS PATENT APPEAL NO. 10 of 2024
                         =============================================
                                                   PIRUZ KHAMBATTA
                                                         Versus
                                        DEPUTY REGISTRAR OF TRADEMARKS & ANR.
                         =============================================
                         Appearance:
                         MR MANAN DOSHI for MR JATIN Y TRIVEDI(2616) for the
                         Appellant(s) No. 1
                         MR AKSHAY A VAKIL(5473) for the Respondent(s) No. 2
                         =============================================

                          CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                                SUNITA AGARWAL
                                and
                                HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                          Date : 22/04/2025

                                                      ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

1. Mr. Manan Doshi and learned advocate Mr. Akshay A Vakil have put in appearance for the rival parties.

2. The additional affidavit dated 18.03.2025 has been filed by the rival parties jointly to bring on record the settlement agreement arrived at between them no 18.03.2025 itself. The learned counsels for the parties would submit that the parties have settled their dispute amicably and they agree for disposal of the present appeal in terms of the settlement agreement.

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NEUTRAL CITATION C/LPA/10/2024 ORDER DATED: 22/04/2025 undefined

3. Having perused the settlement agreement filed along with the additional joint affidavit of the parties dated 18.03.2025, we dispose of the present appeal in terms of the settlement agreement arrived between them on 18.03.2025 signed by their authorised signatories.

4. The present appeal as well as the connected civil application stand disposed of accordingly.

(SUNITA AGARWAL, CJ ) (PRANAV TRIVEDI,J) BIJOY B. PILLAI Page 2 of 2 Uploaded by BIJOY B. PILLAI(HC00202) on Fri Apr 25 2025 Downloaded on : Mon Apr 28 22:39:02 IST 2025