Cheminova India Ltd vs Tricom Agro Pvt. Ltd
2024 Latest Caselaw 19180 Mad

Madras High Court

Cheminova India Ltd vs Tricom Agro Pvt. Ltd on 1 October, 2024

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                         (T)CMA(TM)No.11 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 01.10.2024

                                                     CORAM

                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                              (T)CMA(TM)/11/2024
                                            ORA Diary No.3226 of 2016


                     Cheminova India Ltd.,
                     The Centrium, Unit No.2,
                     Level 4, Phoenix Market City,
                     L.B.S. Marg, Kurla (West),
                     Mumbai-400 070.                                    ... Appellant
                                                      -vs-

                     1. Tricom Agro Pvt. Ltd.,
                     Plot Nos.8, 9, 10 & 11,
                     Phase – II, IDA, Pashamylaram-502 307,
                     Patancheru Mandal, Medak District, (A.P.)

                     2. Assistant Registrar of Trade Marks,
                     The Registrar of Trade Marks,
                     IPR Building Industrial State,
                     SIDCO RMD Godown Road,
                     Near Eagle Flask Factory,
                     G.S.T. Road, Guindy, Chennai-600 032.                  ... Respondents


                     PRAYER: Transfer Civil Miscellaneous Appeal (Trade Marks) filed
                     under Section 91(2) of the Trade Marks Act, 1999, praying for
                     condoning the delay in filing the appeal to set aside the order dated

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                               (T)CMA(TM)No.11 of 2024

                     19.07.2016 passed by the Assistant Registrar, Trade Marks Registry,
                     Chennai.


                                  For Appellant     : No appearance

                                  For R2            : Mr.S.Janarthanam, SPC

                                                        JUDGMENT

On 03.09.2024, notice was ordered to the appellant. Such notice

has been returned unserved. The bailiff's report records that the

premises was found locked and that he was informed on enquiry that

the appellant had left the premises three years earlier. In the absence

of a current address of service on the appellant, this appeal cannot be

proceeded with. Consequently, (T)CMA(TM)No.11 of 2024 is

dismissed for non-prosecution without any order as to costs.

                                                                                        01.10.2024
                     Index : Yes / No                                                        (2/2)
                     Internet : Yes / No
                     Neutral Citation: Yes / No
                     kj

SENTHILKUMAR RAMAMOORTHY,J

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

kj

(T)CMA(TM)/11/2024

01.10.2024 (2/2)

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