Madras High Court
Lt Foods Limited vs Heritage Foods ( India) Limited on 23 January, 2025
Author: Abdul Quddhose
Bench: Abdul Quddhose
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.01.2025
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
(T) O.P. (TM) No.444 of 2023
LT Foods Limited
Office at Unit No. 134,
Rectangle 1, D-4,
Saket District Center, Saket,
New Delhi - 110017. .. Petitioner
vs
1.Heritage Foods ( India) Limited,
2.Registrar of Trade Marks,
The Trade Marks Registry,
The Intellectual Property Office Building,
IP Building, G.S.T.Road,
Guindy, Chennai - 600 032. .. Respondents
Prayer: This petition filed under Section 47 of the Trade Marks Act, 1999 for the
relief that the impugned registration in trade mark HERITAGE under No.597154
as has been granted in favour of the first respondent may be cancelled/rectified
from the Trade Mark Register.
For petitioner : Mr.T.K.Bhaskar
For R1 : Mr.L.Ramprasad
for M/s.Anand and Anand
For R2 : Mr.R.Subramanian,
Additional CGSC
https://www.mhc.tn.gov.in/judis
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ABDUL QUDDHOSE,J.
vga
ORDER
The parties to the dispute have arrived at an amicable settlement before the Madras High Court Mediation Centre. The Mediation Report has also been filed by the Mediation Centre stating that the parties have arrived at an amicable settlement.
2.The Settlement Agreement entered into between the parties to the dispute dated 20.01.2025 has also been placed on record. In terms of the Settlement Agreement dated 20.01.2025 signed before the Madras High Court Mediation Centre, this petition is disposed of. The Settlement Agreement dated 20.01.2025 shall form part of this order. No costs.
23.01.2025 vga Note: Issue order copy today (23.01.2025) To Registrar of Trade Marks, The Trade Marks Registry, The Intellectual Property Office Building, IP Building, G.S.T.Road, Guindy, Chennai - 600 032.
(T) O.P. (TM) No.444 of 2023 https://www.mhc.tn.gov.in/judis 2/2