Calcutta High Court
Samsonite Corp vs Deputy Registrar Of Trade Mark on 24 April, 2014
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
TMA 4 OF 2000
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SAMSONITE CORP.
Versus
DEPUTY REGISTRAR OF TRADE MARK
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 24th April, 2014.
Mr.Sudhakar Banerjee, Adv.
..for the petitioner.
The Court: It was submitted on behalf of the plaintiff that the appeal ought to be transferred to the Intellectual Property Appellate Board in view of the amendment to the Trade Mark Act, 1999.
In such view, the disposal of the TMA No. 4 of 2000 be recorded.
(DEBANGSU BASAK, J.) dg2