M/S.Thikkinampallil Aranmula Metal vs Deputy Registrar Of Geographical
2024 Latest Caselaw 21052 Mad

Madras High Court

M/S.Thikkinampallil Aranmula Metal vs Deputy Registrar Of Geographical on 5 November, 2024

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                         (T)CMA(GI) No.1 of 2024

                                   IN THE HIGH COURT OF JUDICATUE AT MADRAS

                                                   DATED: 05.11.2024

                                                         CORAM

                             THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE

                                                (T)CMA(GI) No.1 of 2024
                                                 (Diary No.2627 of 2019)

                     M/s.Thikkinampallil Aranmula Metal -
                     Mirror Nirman Family Charitable Trust,
                     Room No.72, Thikkinampallil,
                     Edasserimala, Aranmula Post,
                     Pathanamthitta-689533                                 .. Appellant



                                                              Vs



                     Deputy Registrar of Geographical
                     Indication                                            .. Respondent

                                  Prayer: This Appeal is filed against the order of the Deputy
                     Registrar of Geographical Indications, dated 06.06.2019 in Application
                     No.535.


                                       For Appellant          : No Appearance
                                       For Respondent         : Mr.R.Subramanian, CGSC




https://www.mhc.tn.gov.in/judis
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                                                                          (T)CMA(GI) No.1 of 2024

                                                                        ABDUL QUDDHOSE,J.

                                                                                             rkm



                                                      JUDGMENT

When the matter was taken up for hearing on 24.10.2024, there

was no representation for the petitioner and therefore, it was directed to

list the matter today under the caption “for withdrawl”. Even today,

when the matter is called, there is no representation on behalf of the

petitioner. It can now be inferred that the petitioner is not interested in

prosecuting this matter. Therefore, this appeal is dismissed for non-

prosecution.

05.11.2024

rkm

(Diary No.2627 of 2019)

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