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Judgment
K.N. Basha, J
The applicant has filed M.P. No. 99 of 2015 seeking for the relief of withdrawal of the main ORA/213/TM/MUM against the registered Trademark No. 1107354 in Class 5. The learned counsel for the applicant has also sent a communication to the Registry of the Intellectual Property Appellate Board, Chennai-18 on 02.03.2015 stating that they have instructed to withdraw the original rectification application, as the dispute was amicably settled between the applicant and the first respondent herein. Accordingly, the present Original Rectification Application No. 213/2007/TM/MUM is hereby dismissed withdrawn as not pressed. Consequently, connected M.P. No. 99 of 2015 is allowed. No costs.