P.V.Kankaraj Partner vs The Registrar Of Trade Marks
2023 Latest Caselaw 14578 Mad

Madras High Court

P.V.Kankaraj Partner vs The Registrar Of Trade Marks on 22 November, 2023

                                                                        (T)CMA(TM)/45/2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                               DATED : 22.11.2023
                                                    CORAM
                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                              (T)CMA(TM)/45/2023
                                             (OA/40/2014/TM/CHN)

                     P.V.Kankaraj Partner, Trading as
                     M/s.Kalpataru Trading Co.
                     No.132/B, 4th Main Road, APMC Yard,
                     Yeshwanthapur, Bangalore - 560 022.                  ... Appellant

                                                      -vs-

                     The Registrar of Trade Marks,
                     The Office of the Trade Marks Registry,
                     IP 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 that the
                     impugned order of the Registrar of Trade Marks, Chennai dated 23rd
                     October 2013 vide the Statement of Grounds of Decision under Rule
                     40(1) of the Trade Marks Act, 1999 dated 09th April 2014 in the
                     matter of Application No.1950241 in Class 30 be set aside and the
                     present appeal may be allowed; to direct the Registrar of Trade
                     Marks to consider Application No.1950241; and to enter the same in

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                               (T)CMA(TM)/45/2023


                     the Trade Mark's Registry.

                                                       SENTHILKUMAR RAMAMOORTHY,J

                                                                                             rna

                                       For Appellant    : No Appearance

                                       For Respondents : Mr.Rajesh Vivekananthan,
                                                         Deputy Solicitor General

                                                         **********

                                                       JUDGMENT

The matter is listed today under the caption "for dismissal"

because the appellant was not represented at the hearing on 16.11.2023, in spite of notice being served on the appellant on 0409.2023 as per the bailiff's report. At today's hearing, once again, the appellant is unrepresented.

2. Therefore, (T)CMA(TM)/45/2023 is dismissed for non- prosecution without any order as to costs.

22.11.2023 rna Index : Yes / No Internet : Yes / No Neutral Citation: Yes/No

https://www.mhc.tn.gov.in/judis (T)CMA(TM)/45/2023

(T)CMA(TM)/45/2023 (OA/40/2014/TM/CHN)

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