SHAMROCK GEOSCIENCE LTD. Vs. TIMAB NL B. V.

JUDGEMENT

(1.) After some arguments, learned counsel for the appellants (Shamrock GeoScience Ltd./Mr. Andreas Korytowski) states that pursuant to the interim order dtd. 6/10/2022, the appellants have changed the trademark of their product from 'GeoCrete' to 'Alpave'.

(2.) He further states that the appellants shall withdraw their Trademark Registration for the mark 'GeoCrete' bearing TM No.3392787 for goods falling under Class-1 and withdraw all pending applications for the brand 'GeoCrete' including but not limited to TM 5025563, 5025564 and 5025565 before the Trademarks Registry within a period of four weeks.

(3.) He also states that the appellants shall neither apply for registration of the mark 'GeoCrete' and/or claim any rights in the said Trademark nor shall the appellants oppose any trademark applications for the brand 'GeoCrete' filed by the respondents before the Trademarks Registry.