ASSIGNMENT OF TRADE MARK
(Short Form)

THIS ASSIGNMENT made the _______day of _______, 20 _______ between ___________. etc. (hereinafter called ‘‘the Vendor’’ of the one part and______ . (hereinafter called ‘‘the Vendee’’) of the other part.
WHEREAS the Vendor is the registered proprietor of the trade marks and trade names, the particulars of which are set out in the Schedule annexed and;
WHEREAS the Vendee has agreed to purchase from the Vendor for a sum of Rs _______. the said registered trade marks and the right to the said trade names;
NOW THIS DEED WITNESSES as follows:
1. In pursuance of the said agreement and in consideration of the sum of Rs _______ now paid by the Vendee to the Vendor (receipt of which the Vendor hereby acknowledges) the Vendor as full and absolute owner hereby assigns to the purchaser all his rights in the registered trade marks and trade names, the particulars whereof are set out in the Schedule hereto TO HOLD the same by the Vendee as owner absolutely.
2. That the Vendor shall not in any way hereafter use the said trade marks or the said trade names in any manner.
IN WITNESS whereof etc.

SCHEDULE