The Travancore Mats vs. Intellectual Property Appellate Board
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS MONDAY, THE 09TH DAY OF NOVEMBER 2020 / 18TH KARTHIKA, 1942 WP(C).No.13700 OF 2012(J) PETITIONER : THE TRAVANCORE MATS & MATTING CO., 100% EOU REPRESENTED BY ITS MANAGING PARTNER, V.R.PRASAD, S/O.K.VELAYUDHAN, POST BOX NO 5, CHERTHALA – 688 524 BY ADVS. SRI.R.HARIKRISHNAN SRI.R.UMASANKAR RESPONDENTS : 1 INTELLECTUAL PROPERTY APPELLATE BOARD, GUNA COMPLEX, ANNEX 1, 2ND FLOOR, 443, ANNASALAI, TEYNAMPET, CHENNAI – 600 018 2 THE CONTROLLER OF PATENTS, PATENT OFFICE, GST ROAD, GUINDY, CHENNAI 3 KOLLEKATTU JOSEPH SCARIA, PRASANTH BHAVAN, MARUTHOORVATTOM PO, ALLEPPEY – 688 545 4 THE ALLEPPEY COMPANY LIMITED, POST BOX NO 2602, A.S ROAD, ALLEPPEY - 688 007, REPRESENTED BY ITS MANAGING DIRECTOR VENUGOPAL 5 KERALA FIBRETEX INTERNATIONAL PVT LTD., 53-57, KINFRA (EPIP), SUSUMAGIRI PO, KAKKANAD, KOCHI – 682 030,REPRESENTED BY ITS MANAGING DIRECTOR P.K.PRASAD 6 R1-2 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA R1, R5 BY ADV. SRI.BENOY K.KADAVAN R1 BY ADV. SRI.P.PARAMESWARAN NAIR, ASG OF INDIA R1 BY ADV. SRI.VINEED ABRAHAM R3, R4 & R5 BY ADV. SMT.NISHANA SUNNY THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 09.11.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.13700 OF 2012(J) 2 JUDGMENT Dated this the 9th day of November 2020 The learned counsel for the petitioner as well as the respondents submit that the matter has become infructuous in view of the long lapse of period of 20 years. In the said circumstances, the writ petition is dismissed as infructuous. BECHU KURIAN THOMAS, JUDGE RKM
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