Apollo Hospitals Enterprise Limited vs The Registrar Of Trademarks
2024 Latest Caselaw 2139 Mad

Madras High Court

Apollo Hospitals Enterprise Limited vs The Registrar Of Trademarks on 1 February, 2024

Author: N.Seshasayee

Bench: N.Seshasayee

                                                                                (T)CMA(TM)/147/2023
                                                                                (OA/24/2019/TM/CHN)

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 01.02.2024

                                                            CORAM

                                            MR.JUSTICE N.SESHASAYEE

                                                (T)CMA(TM)/147/2023
                                                (OA/24/2019/TM/CHN)

                     Apollo Hospitals Enterprise Limited
                     No.19, Bishop Gardens
                     Raja Annamalaipuram, Chennai 600 028
                     Tamil Nadu, India                                               ... Appellant
                                                         Vs.

                     The Registrar of Trademarks
                     Office of the Trade Marks Registry
                     Intellectual Property Office Building
                     IP Building GST.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 direct the Respondent -
                     The Registrar of Trademarks to set aside the refusal order dated 24th of July
                     2018 passed against the Appellant's trademark 'VAPOR PLUS' bearing
                     Application No.3027912 in class 5 and allow the aforementioned trademark
                     to proceed further for registration.




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https://www.mhc.tn.gov.in/judis
                                                                              (T)CMA(TM)/147/2023
                                                                              (OA/24/2019/TM/CHN)

                                                                           N.SESHASAYEE, J.

                                                                                             kas

                                   For Appellant     : Mr.Vijay R.Sekar
                                                       for M/s.Kochhar & Co

                                   For Respondent    : Mr.P.G.Santhosh Kumar
                                                        Central Govt. Standing Counsel

                                                    JUDGMENT

The learned counsel for the appellant made a statement on instruction that

he is withdrawing the appeal. He has also filed a Memo dated 30.01.2024

to that effect.

2.This appeal stands dismissed accordingly as withdrawn. There shall be no

order as to costs.

01.02.2024 kas

Index : Yes / No Neutral Citation: Yes / No

(T)CMA(TM)/147/2023 (OA/24/2019/TM/CHN)

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