R.ARUN Vs. INTEGRAY HEALTH CARE PRIVATE LIMITED

JUDGEMENT

(1.) The Original Petition has been filed to cancel the Registration of the first respondent, which was granted by the 4th respondent on February 9th 2024, being the Design No.400027-001.

(2.) Since the maintainability of this Original Petition would have to be decided first, notice was issued to the official respondent/R4 on 17/4/2024 by this Court.

(3.) I have heard Mr.Ramesh Ganapathy, learned counsel for the petitioners and Mr.K.Subburanga Bharathi, learned Central Government Standing Counsel for the fourth respondent.