K.N. Basha, J
1. The learned counsel for the applicant has sent a communication to the Registry of the Intellectual Property Appellate Board, Chennai-18 dated
27.2.2015 stating that the present original rectification application may be treated as withdrawn in view of the settlement arrived at between the
parties viz., the applicant and the respondent herein before the Hon'ble High Court, Madras in C.S. No. 485 of 2011 as per the order dated 21. 7.2014.
As it is stated by the applicant through their counsel that the matter has been settled amicably between the parties' viz., the applicant and the
respondent and the High Court of Madras passed an order incorporating the terms of compromise arrived at between the parties. The present Original
Rectification Application No. 136/2012/TM/CH seeking for cancellation of trade mark registered No. 1620536 ""CHETTINAD"" in Class 10 is hereby
dismissed withdrawn as not pressed. Consequently, connected M.P. No. 139 of 2012 is also dismissed. No costs.
