Infinitheism Spiritual Foundation vs The Registrar Of Trade Marks
2024 Latest Caselaw 17450 Mad

Madras High Court

Infinitheism Spiritual Foundation vs The Registrar Of Trade Marks on 3 September, 2024

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 03.09.2024

                                                    CORAM

                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                               (T)CMA(TM)/9/2024
                                            (OA/SR.117/2018/TM/CHN)

                     Infinitheism Spiritual Foundation
                     Sams Square, No.3, 3rd Cross Road,
                     R.A.Puram, Chennai 600 028, India, Chennai.          ... Appellant
                                                      -vs-

                     1.The Registrar of Trade Marks,
                       Intellectual Property Office,
                       Intellectual Property Office Building,
                       GST Road, Guindy, Chennai 600 032.

                     2.The Senior Examiner of Trade Marks,
                       Intellectual Property Office,
                       Intellectual Property Office Building,
                       GST Road, Guindy,
                       Chennai 600 032.                                 ... Respondents

                     PRAYER: Transfer Civil Miscellaneous Appeal (Trade Marks) filed
                     under Section 91 of the Trade Marks Act, 1999, praying to set aside
                     order in original dated 19.07.2018 passed by the Registrar of Trade
                     Marks in the matter of the Trade Mark Application No.2848492 in
                     Class 25.

                     1/2


https://www.mhc.tn.gov.in/judis
                                                      SENTHILKUMAR RAMAMOORTHY,J

                                                                                        rna

                                  For Appellant   : Ms.Apranji
                                                    for M/s.A.K.Mylsamy and Associates LLP

                                  For Respondents : Mr.K.Subbu Ranga Bharathi, CGSC

                                                       **********

                                                     JUDGMENT

Upon receipt of notice, learned counsel for the appellant submits that the appellant does not intend to prosecute the appeal. Consequently, (T)CMA(TM)/9/2024 is dismissed without any order as to costs.

03.09.2024

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

(T)CMA(TM)/9/2024 (OA/SR.117/2018/TM/CHN)

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