M/S. Tradall S.A vs The Learned Registrar Of Trade ...
2023 Latest Caselaw 9705 Mad

                                                                            (T)CMA(TM)/38/2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 04.08.2023
                                                      CORAM
                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                                (T)CMA(TM)/38/2023
                                                (OA/26/2014/TM/CH)

                     M/s. Tradall S.A.,
                     267, Route de Meyrin 2, Switzerland.                       ...
                     Appellant
                                                     -vs-

                     The Learned Registrar of Trade Marks
                     Trade Marks Registry,
                     Intellectual Property Office Building, IP Building,
                     G.S.T. Road, Guindy,
                     Chennai 600032.                                        ... Respondent


                     PRAYER: Transfer Civil Miscellaneous Appeal (Trademarks) filed
                     under Section 91 of the Trademarks Act, 1999, pleased to revoke the
                     Order dated 27 June 2013 passed by the Learned Registrar of refuse
                     registration to the Application No. 749224 in class 33 for the mark
                     HALLMARK and to allow the application No. 749224 in class 33 for
                     the mark HALLMARK.
                                     For Appellant    : No Appearance

                                     For Respondent   : Mr.S.Janarthanam, SPC


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https://www.mhc.tn.gov.in/judis
                                                                                  (T)CMA(TM)/38/2023


                                                        SENTHILKUMAR RAMAMOORTHY,J

                                                                                               rna

                                                        JUDGMENT

Learned counsel for the appellant was present at the hearing on

16.06.2023. Thereafter, learned counsel was not present at hearings

on 07.07.2023, 21.07.2023 and 28.07.2023. Therefore, the matter was

posted under the caption "for dismissal" today. Once again, there is

no representation for the appellant.

2. Accordingly, (T)CMA(TM)/38/2023 is dismissed for non-

prosecution without any order as to costs.

04.08.2023 rna Index : Yes / No Internet : Yes / No (T)CMA(TM)/38/2023 (OA/26/2014/TM/CH)

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