Madras High Court

White House vs White House Apparels Pvt. Ltd on 9 July, 2025

                                                                                       L.P.A.No.5 of 2025 etc.

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 09.07.2025

                                                           CORAM :

                                  THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
                                                               AND
                                    THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                              L.P.A.Nos.5 and 13 of 2025
                                         and C.M.P.Nos.2201 and 8312 of 2025
                                                         and
                         C.M.P.Nos.7567, 7585, 7586, 7387, 7394, 7757, 3075, 7386 and 7760 of
                         2025 in L.P.A. SR Nos.159190, 159184, 159191, 159188, 159192, 159186,
                                            159189, 159193, 159185 of 2024

                     L.P.A.No.5 of 2025:

                     White House, a partnership Firm,
                     Rep. by its Partner, A. Abdul Thahir,
                     1096, EVR Periyar Road,
                     Periamet, Chennai – 600 003.

                                                                                        Appellant

                                                                Vs

                     1.White House Apparels Pvt. Ltd.,
                       2-4-542, 1st Floor, Ramgopalpet,
                       Secunderabad – 500 003, Telengana State, India,
                       Now Presently at
                       1001, 10th Floor, T19 Towers, Commercial Block,
                       M.G. Road, Ranigunj,
                       Secunderabad, Hyderabad,
                       Telangana – 500 003.



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                                                                                            L.P.A.No.5 of 2025 etc.

                     2.The Registrar of Trade Marks
                       Intellectual Property Office,
                       G.S.T Road, Guindy,
                       Chennai – 600 032.

                                                                                            Respondents

                     etc. batch

                     Prayer in L.P.A.No.5 of 2025: Appeal filed under Clause 15 of Letters
                     Patents Act to set aside the fair and decreetal order dated 15.09.2023
                     passed by the learned Single Judge in (T)OP(TM) No.437 of 2023
                     (ORA/80/2020/TM/CHN).


                                      For Appellant     Mr.Arun C.Mohan
                                      in all appeals    for Mr.J.Lenin
                                      and appeals (SR):

                                      For Respondents Ms.Reshma Rajagopal
                                      in all appeals    for respondent No.1
                                      and appeals (SR):
                                                        No appearance
                                                        for respondent No.2



                                                    COMMON JUDGMENT

(Order of the Court was made by the Hon'ble Chief Justice)

After the matters were heard for some, Shri Arun C.Mohan sought

leave of the court to withdraw the appeals and applications along with

appeals (SR) and submitted that appellant would file review applications

before the learned Single Judge.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 09:21:08 pm ) L.P.A.No.5 of 2025 etc.

2. Appeals and applications along with appeals (SR) are dismissed as

withdrawn. There shall be no order as to costs. Consequently,

C.M.P.Nos.2201 and 8312 of 2025 are closed.

3. We hasten to add that we have not expressed any opinion on the

merits or on the proposed review applications.





                                                  (K.R.SHRIRAM, CJ.)                          (SUNDER MOHAN, J.)
                                                             09.07.2025

                     Index                    :       Yes/No
                     Neutral Citation         :       Yes/No
                     bbr


                     Note:

Registry to type cause title, prayer, addresses, etc. in other appeals.

To:

The Registrar of Trade Marks Intellectual Property Office, G.S.T Road, Guindy, Chennai – 600 032.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 09:21:08 pm ) L.P.A.No.5 of 2025 etc.

THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN,J.

bbr

L.P.A.Nos.5 and 13 of 2025 and C.M.P.Nos.2201 and 8312 of 2025 and C.M.P.Nos.7567, 7585, 7586, 7387, 7394, 7757, 3075, 7386 and 7760 of 2025 in L.P.A. SR Nos.159190, 159184, 159191, 159188, 159192, 159186, 159189, 159193, 159185 of

09.07.2025

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