Amarnath Rameshbabu vs The Registrar Of Trade Marks
2023 Latest Caselaw 14743 Mad

Madras High Court

Amarnath Rameshbabu vs The Registrar Of Trade Marks on 23 November, 2023

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                           (T)CMA(TM)/90/2023

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

                                              (T)CMA(TM)/90/2023
                                             (OA/18/2020/TM/CHN)

                     Amarnath Rameshbabu,
                     Sole Proprietor, M/s.ANRB Photo Artsitry,
                     No.2, P.S. Sivaswamy Salai,
                     Mylapore, Chennai - 600 004.                              ... Appellant
                                                   -vs-

                     The Registrar of Trade Marks,
                     Trade Mark Registry,
                     Boudhik Sampada Bhawan,
                     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 stay the
                     order dated 01.11.2019 passed by the Learned Examiner and set aside
                     the same in Application No.3403590 pertaining to the mark BIG
                     SHORT FILMS; this Appeal be allowed and registration of the Trade
                     Mark BIG SHORT FILMS be granted to the Appellant based on
                     Application No.3403590; the Court may direct the Registrar of Trade
                     Marks, Chennai, to revert and or change the status of the Trade Mark
                     BIG SHORT FILMS bearing Application No.3403590 in Class 41 and
                     costs of these proceedings be awarded to the Appellant.

                     1/2


https://www.mhc.tn.gov.in/judis
                                                                                   (T)CMA(TM)/90/2023


                                                        SENTHILKUMAR RAMAMOORTHY,J

                                                                                                 kal
                                       For Appellant     : No Appearance

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

                                                          **********
                                                        JUDGMENT

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

because the appellant was not represented at the hearing on 15.11.2023, in spite of notice being served on the appellant on 07.07.2023, as per the bailiff's report. At today's hearing, once again, the appellant continues to remain unrepresented.

2. Therefore, (T)CMA(TM)/90/2023 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)/90/2023 (OA/18/2020/TM/CHN)

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