Sheeltron Digital Systems Pvt. Ltd vs Examiner Of Trade Marks
2023 Latest Caselaw 14736 Mad

Madras High Court

Sheeltron Digital Systems Pvt. Ltd vs Examiner Of Trade Marks on 23 November, 2023

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                       (T)CMA(TM)/197/2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                               DATED : 23.11.2023
                                                    CORAM
                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                              (T)CMA(TM)/197/2023
                                            (OA/SR.106/2018/TM/CHN)

                     Sheeltron Digital Systems Pvt. Ltd.,
                     Having its Registered office at No.13,
                     Amar Deep, I Floor, Behind VISL House,
                     J.C.Road, Bangalore - 560 002,
                     Karnataka.                                       ... Appellant
                                                      -vs-

                     Examiner of Trade Marks
                     Trade Mark Registry,
                     Chennai.                                          ... Respondent


                     PRAYER: Transfer Civil Miscellaneous Appeal (Trade Marks) filed
                     under Section 91 of the Trade Marks Act, 1999, praying that in
                     respect of the above submissions and evidence produced the
                     applicant requests withdrawal of all objections, as cited in the
                     examination report and the subsequent hearing and the Applicant
                     requests that the Application No.2826768 under Class 09 should
                     proceed towards registration and be accepted for advertisement in
                     the immediate journal.



                                                  SENTHILKUMAR RAMAMOORTHY,J

                     1/2


https://www.mhc.tn.gov.in/judis
                                                                                   (T)CMA(TM)/197/2023

                                                                                                  kal

                                       For Appellant      : No Appearance

                                       For Respondent     : Mr.A.R.Sakthivel, SPC
                                                          **********
                                                        JUDGMENT

The matter is listed today under the caption "for dismissal". The bailiff's report of 11.10.2023 recorded that notice could not be served on the appellant directly because the appellant had left the specified address. Notice was served on learned counsel on 11.10.2023 and 27.10.2023. In the absence of the current address for service, this appeal cannot be proceeded with. Therefore, (T)CMA(TM)/197/2023 is dismissed for non-prosecution without any order as to costs.

23.11.2023 Index : Yes / No Internet : Yes / No Neutral Citation: Yes/No kal

(T)CMA(TM)/197/2023 (OA/SR.106/2018/TM/CHN)

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