Titan Company Ltd vs Titan Plast Pvt. Ltd
2023 Latest Caselaw 12727 Mad

                                                                               (T)CMA(TM)/188/2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 19.09.2023

                                                  CORAM:
                                  THE HONOURABLE MR.JUSTICE SENTHILKUMAR
                                              RAMAMOORTHY

                                               (T)CMA(TM)/188/2023
                                              (OA/SR.26/2020/TM/CH)


                     Titan Company Ltd.,
                     [previously Titan Industries Ltd.]
                     Integrity, No.193, Veersandra,
                     Electronics City P.O.,
                     Off Hosur Main Road,
                     Bangalore – 560 100.                                    ...Appellant

                                                          -vs-

                     1.Titan Plast Pvt. Ltd.,
                       SY.No.252/B, Gaganpahad,
                       R.R. District,
                       Hyderabad – 501 323.

                     2.Registrar of Trade Marks,
                       Trade Marks Registry,
                       IP Building, GST Road,
                       Guindy, Chennai – 32.                                 ...Respondents

                     PRAYER: Transfer Civil Miscellaneous Appeal (Trademarks) filed under
                     Section 91 of the Trade Marks Act, 1999, praying to allow the appeal and
                     thereby set aside the order dated 15.11.2019 of the learned Joint Registrar

                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                      (T)CMA(TM)/188/2023

                     passed in the matter of Opposition No.181883 against Application
                     No.925369.
                                       For Appellant     : Mr.K.Muthuselvam
                                                           for M/s.K and S Partners

                                       For R2            : Mr.M.Karthikeyan
                                                           Senior Panel Counsel

                                                        JUDGMENT

Learned counsel for the appellant has placed on record the status

report relating to Trade Mark No.925369 in Class 20. The said report

indicates that the last registration of the mark was valid up to 17.05.2010.

Since the long stop date for renewal has long expired, this appeal has been

rendered infructuous.

2. By taking note of the above developments, (T)CMA(TM) No.188

of 2023 is dismissed as infructuous without any order as to costs.

19.09.2023 Index:No Speaking Order Neutral Citation:No hvk

https://www.mhc.tn.gov.in/judis (T)CMA(TM)/188/2023

To

Registrar of Trade Marks, Trade Marks Registry, IP Building, GST Road, Guindy, Chennai – 32.

https://www.mhc.tn.gov.in/judis (T)CMA(TM)/188/2023

SENTHILKUMAR RAMAMOORTHY,J.

hvk

(T)CMA(TM)/188/2023 (OA/SR.26/2020/TM/CH)

19.09.2023

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