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Madras High Court

Payyanur Pavithra Ring Artisans vs The Registrar Of Geographical ... on 3 September, 2024

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 03.09.2024

                                                           CORAM

                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                                       (T)OP(GI)/1/2024
                                                   (ORA/SR.414/2009/GI/CHN)


                     Payyanur Pavithra Ring Artisans
                     and Development Society                                  ... Petitioner

                                                             -vs-

                     The Registrar of Geographical Indications,
                     Geographical Indications Registry,
                     Intellectual Property Building,
                     GST Road, Guindy,
                     Chennai 600 032.                                         ... Respondent

                     PRAYER: Transfer Original Petition (Geographical Indications) filed
                     under Section 27 of Geographical Indications of Goods Act, 1999,
                     praying to cancel and remove the GI registration given to Payyanur
                     Pavithra Ring Artisans and Development Society for “Payyanur
                     Pavithra Ring”.
                                  For Petitioner      : No Appearance

                                  For Respondent : Mr.K.Subburanga Bharathi, CGSC


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https://www.mhc.tn.gov.in/judis
                                                        **********

                                                      SENTHILKUMAR RAMAMOORTHY,J

                                                                                           rna

                                                        ORDER

This petition was filed originally before the Intellectual Property Appellate Board. Upon the petition being returned for rectification of defects, the petition was not re-presented. At the hearing on 07.08.2024, in order to provide an opportunity to the petitioner, notice was issued. The bailiff's report discloses that such notice was served on 23.08.2024. In spite of receipt of notice, there is no representation for the petitioner. Therefore, (T)OP(GI)/1/2024 is dismissed for non-prosecution without any order as to costs.

03.09.2024 rna Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No (T)OP(GI)/1/2024 (ORA/SR.414/2009/GI/CHN) 2/2 https://www.mhc.tn.gov.in/judis