Practo Technologies Private Limited vs The Registrar Of Trade Marks
2023 Latest Caselaw 16134 Mad

Madras High Court

Practo Technologies Private Limited vs The Registrar Of Trade Marks on 11 December, 2023

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 11.12.2023
                                                       CORAM
                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                               (T)CMA(TM)/211/2023
                                             (OA/SR.134/2018/TM/CHN)


                     Practo Technologies Private Limited
                     Having its office at No.165/5, RPS Green,
                     Dollars Colony, JP Nagar, 4th Phase,
                     Bangalore 560078, Chennai.                                  ... Appellant
                                                      -vs-

                     The Registrar of Trade Marks,
                     Intellectual Property Building,
                     G.S.T.Road, Guindy, Chennai 600 032.                  ... Respondent


                     PRAYER: Transfer Civil Miscellaneous Appeal (Trade Marks) filed
                     under Section 91 of the Trade Marks Act, 1999, praying to present the
                     appeal and consequently the Application No.3507066 filed by the
                     appellant be allowed. The costs of the present proceedings be
                     awarded to the appellant.

                                     For Appellant     : Ms.S.Suba Shiny

                                     For Respondent    : Ms.R.Durga Rani, CGSC
                                                       **********

                                                      SENTHILKUMAR RAMAMOORTHY,J

                     1/2


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

                                                       JUDGMENT

Learned counsel for the appellant submits that the appeal has

been rendered infructuous by subsequent events. Therefore, he

submitted that he has been instructed to withdraw the appeal. An

endorsement has been made for the said purpose.

2. Consequently, (T)CMA(TM)/211/2023 is dismissed as

withdrawn without any order as to costs.

11.12.2023 rna Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No

(T)CMA(TM)/211/2023 (OA/SR.134/2018/TM/CHN)

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