M/S.Karnataka Cooperative Milk ... vs N.Ananda on 20 March, 2024

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Madras High Court

M/S.Karnataka Cooperative Milk ... vs N.Ananda on 20 March, 2024

Bench: N.Seshasayee

                                                                              (T)CMA(TM)/113/2023
                                                                              (OA/45/2011/TM/CHN)

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 20.03.2024

                                                      CORAM

                                          MR.JUSTICE N.SESHASAYEE

                                              (T)CMA(TM)/113/2023
                                              (OA/45/2011/TM/CHN)

                     M/s.Karnataka Cooperative Milk Producers Federation Limited
                     KMF Complex
                     Hosur Road
                     Bangalore 560 004                                           ... Appellant

                                                        Vs.

                     1.N.Ananda, A. Narasimha Rupesh
                     Trading as M/s.Nandhini Deluxe
                     114/2, Lalbagh Fort Road
                     Minerva Circle
                     Bangalore 560 004

                     2.The Deputy Registrar of Trade Marks
                     Office of the Trade Marks Registry
                     I.P. Building, GST Road
                     Guindy, Chennai 600 032                                    ... Respondents


                     PRAYER: Transfer Civil Miscellaneous Appeal (Trade Marks) filed under
                     Section 91 of the Trade Marks Act, 1999, praying to call for records, quash
                     and set aside the order of the Hon'ble Deputy Registrar / 2nd respondent


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https://www.mhc.tn.gov.in/judis
                                                                                (T)CMA(TM)/113/2023
                                                                                (OA/45/2011/TM/CHN)

                     herein dated 26.03.2010 in opposition No.MAS-732169 to Application
                     No.1521535 in Class 30 and consequently disallow and dismiss the
                     application No.1521535 in Class 30 and for costs of the opposition
                     proceedings and the instant appeal proceedings to the appellant.


                                  For Appellant         : Mr.S.Ravi
                                                          Senior Counsel

                                  For Respondents       : No Appearance - R1

                                                           Mr.J.Madanagopal Rao
                                                           Senior Panel Counsel - R2


                                                      JUDGMENT

This appeal is preferred challenging an order of the Trade Marks Registry, rejecting the appellant's opposition to the registration of the trade mark of the 1st respondent.

2.The learned counsel for the appellant makes a statement on instruction that the registration of the 1st respondent mark has expired on 17.01.2017 and the same has not been renewed. The Memo dated 20.03.2024 to that effect too has been filed and it is recorded.

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https://www.mhc.tn.gov.in/judis (T)CMA(TM)/113/2023 (OA/45/2011/TM/CHN)

3.In view of the same, nothing survives for consideration in this appeal.

This appeal accordingly stands dismissed as having become infructuous.

There is no order as to costs.

20.03.2024 (1/2) kas Index : Yes / No Neutral Citation 3/4 https://www.mhc.tn.gov.in/judis (T)CMA(TM)/113/2023 (OA/45/2011/TM/CHN) N.SESHASAYEE, J.

kas (T)CMA(TM)/113/2023 (OA/45/2011/TM/CHN) 20.03.2024 (1/2) 4/4 https://www.mhc.tn.gov.in/judis

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