w w w . L a w y e r S e r v i c e s . i n
Jasubhai Digital Media Private Ltd., & Another v/s Vogel Verlag und Druk GmbH & Co. KG., & Another
MP.No.113 of 2004 in ORA/65/2004/TM/MUM and ORA/65/2004/TM/MUM
Decided On, 04 April 2008
At, Intellectual Property Appellate Board
By, HONBLE SHRI Z. S. NEGI
By, CHAIRMAN & HONBLE MS. S. USHA
By, TECHNICAL MEMBER
For the Appellant: None. For the Respondent: R1 Rani Boazz, Advocate.
Judgment Text
(Circuit Bench at Mumbai)
Hon?ble Shri Z.S. Negi, Chairman:
Shri V.V. Parameswaran, Group Company Secretary duly authorised by the company to appear before this Appellate Board, is present and Ms. Rani Boazz, Advocate is present on behalf of the respondent No.1. The representative of the applicant submitted that the dispute between the applicant and the respondent No.1 is resolved. The counsel for respondent No.1 has no objection for withdrawal of the rectification application.
2. In view of the above, the rectification application is dismissed as withdrawn. Since the rectification applicatio
Hon?ble Shri Z.S. Negi, Chairman:
Shri V.V. Parameswaran, Group Company Secretary duly authorised by the company to appear before this Appellate Board, is present and Ms. Rani Boazz, Advocate is present on behalf of the respondent No.1. The representative of the applicant submitted that the dispute between the applicant and the respondent No.1 is resolved. The counsel for respondent No.1 has no objection for withdrawal of the rectification application.
2. In view of the above, the rectification application is dismissed as withdrawn. Since the rectification applicatio
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n is dismissed as withdrawn, the miscellaneous petition does not survive.