CFA INSTITUTE, U.S.A Vs. THE INSTITUTE OF CHARTERED FINANCIAL ANALYSTS OF INDIA, HYDERABAD
LAWS(IP)-2012-10-2
INTELLECTUAL PROPERTY APPELLATE BOARD
Decided on October 30,2012

Appellant
VERSUS
Respondents

JUDGEMENT

PRABHA SRIDEVAN - (1.) MISCELLANEOUS Petition Nos. 321 -323/2012 have been filed for withdrawal of the Rectification Application Nos. ORA/22 -24/2009/TM/CH since on 25th May, 2012, there has been settlement between the parties. The Miscellaneous Petition Nos. 321 -323/2009 are allowed. The Original Rectification Application Nos. ORA/22 -24/2009/TM/CH are dismissed as withdrawn. Consequently, the Miscellaneous Petition Nos. 19 -21/2009 are dismissed.;


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