Jaisica International vs The Registrar Of Trade Marks
2023 Latest Caselaw 15008 Mad

Madras High Court

Jaisica International vs The Registrar Of Trade Marks on 27 November, 2023

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                                (T)CMA(TM)/66/2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 27.11.2023
                                                       CORAM
                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                                 (T)CMA(TM)/66/2023
                                                 (OA/3/2018/TM/CHN)

                     Jaisica International,
                     Represented by its Proprietor,
                     Mr.Amit Kumar Kejriwal,
                     No.609, A-Block, CTC,
                     Park Lane, Secunderabad,
                     Andhra Pradesh.                                          ... Appellant
                                                         -vs-

                     1. The Registrar of Trade Marks
                     Trade Mark Registry,
                     Intellectual Property Building,
                     G.S.T. Road, Guindy,
                     Chennai-600 032.

                     2.Crystal Cook-N-Serve Products Pvt. Ltd.
                     Metoda Plot No.2601-2-3,
                     TA Lodhika District,
                     Rajkot, Gujarat.                                         ... Respondents

                     PRAYER: Transfer Civil Miscellaneous Appeal (Trademarks) filed
                     under Section 91 of the Trademarks Act, 1999, praying this Court that
                     the          order   of   abandonment      passed   in   order   No.TOP-
                     1458/19/07/2017 by the Registrar, Trade Mark Registry, Chennai in
                     Application No.2280679 Device Mark “KRYSTAL” on Class 9 on the

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                               (T)CMA(TM)/66/2023

                     file of the Trade Mark Registry, Chennai, be set aside.


                                       For Appellant    : Ms.S.Balajanaki

                                       For R1           : Mr.S.Janarthanam, SPC

                                       For R2            : No appearance
                                                       JUDGMENT

Learned counsel for the appellant submits that she has been

instructed to withdraw the appeal. A memo dated 27.11.2023 was

filed for the said purpose.

2. By taking note of the memo, (T)CMA(TM)/66/2023 is

dismissed as withdrawn without any order as to costs.

27.11.2023

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

kj

SENTHILKUMAR RAMAMOORTHY,J.

https://www.mhc.tn.gov.in/judis (T)CMA(TM)/66/2023

Kj

(T)CMA(TM)/66/2023 (OA/3/2018/TM/CHN)

27.11.2023

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