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Judgment
3 paragraphs · 58 words
1.
After some hearing, Ms. Zeba seeks leave to withdraw this appeal with liberty to proceed for seeking removal of the rectification of the Register of trademarks by way of appropriate proceeding under Section 57 of the Trade Marks Act, 1999.
2.
Leave and liberty is granted as prayed for.
3.
The appeal is disposed of as such.