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Judgment
This matter had initially filed before the learned Intellectual Property Appellate Board (learned IPAB) as original Application No. ORA/140-142/2018/TM/DEL.
Consequent to the abolition of the learned IPAB, the matter was transferred to this Court and renumbered as C.O. (COMM.IPD-TM) 597/2022.
Order dated 18 March 2019 passed by the learned IPAB records the statement of learned Counsel for the applicant, i.e. the petitioner before this Court, to the effect that the parties had settled their disputes.
Before this Court, there has been continuous non-appearance on behalf of the petitioner since the very beginning.
It appears that the disputes have been settled and that the petitioner is no longer interested in prosecuting this matter.
Accordingly, the petition is disposed of on the ground of non-prosecution.