Samsung Eelectronics Co. vs The Registrar Of Trade Marks
2023 Latest Caselaw 6522 Mad

                                                                                   (T)CMA(TM)87/2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :              19.06.2023

                                                         CORAM

                      THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                                    (T)CMA(TM)87/2023
                                                    ORA/15/2020/TM/CH

                     Samsung Eelectronics Co., Ltd.
                     129, Samsung-ro, Yeongtong-gu,
                     Suwon-si, Gyeonggi-do,
                     Korea.                                                     ... Petitioner

                                                             vs.

                     The Registrar of Trade Marks
                     Trade Marks Registry,
                     Chennai.                                                   ... Respondent


                     PRAYER: This Appeal has been filed under Section 91 the Trade Marks
                     Act, 1999 praying that the order dated 15.11.2019 issued by the respondent
                     refusing the mark ''8K'' vide application bearing number 3917682 in Class
                     9 be set aside and the subject mark in the name of Samsung Eelectronics
                     Co., Ltd. be allowed to proceed to registration.
                                    For Appellant        : Mr.R.Rajesh
                                                           for M/s.De Penning and De penning

                                    For Respondent       :          ----


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                   (T)CMA(TM)87/2023




                                                        JUDGMENT

Mr.R.Rajesh, learned counsel appearing for M/s.De Penning and De

Penning for the appellant, submits that he has been instructed to withdraw

the appeal. An endorsement has been made for the said purpose. Recording

the same, (T)CMA(TM)No.87 of 2023 is dismissed as withdrawn without

any order as to costs.

19.06.2023

rrg

Index : Yes/ No

Neutral Citation : Yes/No

https://www.mhc.tn.gov.in/judis (T)CMA(TM)87/2023

SENTHILKUMAR RAMAMOORTHY, J rrg

(T)CMA(TM)NO.87/2023 ORA/15/2020/TM/CH

19.06.2023

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