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Judgment
Manmohan, J
C.M.Nos.20748/2021 & 20750/2021
Exemption allowed, subject to all just exceptions.
Accordingly, the applications stand disposed of.
RFA(OS)(COMM) 2/2021 & C.M.Nos.20747/2021, 20749/2021
The present matter was referred to the Delhi High Court Mediation and Conciliation Centre vide order dated 28th July, 2021.
Learned counsel for the parties state that the matter has been amicably resolved in the mediation proceedings. The Terms of Settlement are
reproduced hereinbelow:-
“ ROLAND vs HITONE ELECTRONICS â€" Mediation Terms
1) HiTone shall withdraw its cancellation petition, bearing no. ORA/198/2007/TM/DEL, to Roland’s “BOSS†word mark, TM No. 1294072.
2) Roland shall withdraw its cancellation petition, bearing no. ORA/194/2008/TM/DEL to HiTone’s mark, TM. No. 441779.
3) HiTone shall change mark to “ within a period of two (2) years.
4) HiTone shall always use the new mark in combination with mark, and not use or alone.
5) HiTone can use only for those products shown on their catalogue in 2019
6) HiTone shall not oppose Roland's applications, registrations or use in India of Roland's ""BOSS"" trademark.
7) Roland shall withdraw its opposition proceeding to HiTone’s mark, if Hi-Tone takes steps to amend its application TM No. 1584958
for as per clause 9.
8) Roland has no objection to use of the Hi-Tone’s mark being used in any colour.
NEW PROPOSED HITONE TRADEMARK
(9) The Parties shall move a joint application before the Division Bench in RFA (OS) (COMM) 2 of 2021 for an appropriately worded order from the
Court directed towards the Trademarks Registrar for amendment of Registration No. 441779 for the trademark and for Application
No. 1584958 for the trademark .
Learned counsel for the parties assure and undertake to this Court that they shall comply with the Settlement Terms agreed upon before the
Mediator. The Statements/undertakings given by learned counsel for the parties are accepted by this Court and the parties are held bound by the
same.
Consequently, this Court directs the Registrar of Trademarks to permit amendment of:-
(a) Trademark registration number 441779 in class 9 from to .
(b) Trademark application number 1584958 for to .
Accordingly, the present appeal is decreed in terms of the Settlement Terms agreed before the Mediator and the decree passed by the learned
Single Judge is modified accordingly.