Calcutta High Court
Bull Machines Pvt. Ltd vs The Controller Of Patents And Designs & ... on 4 January, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
AID No.5 of 2017
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
BULL MACHINES PVT. LTD.
Versus
THE CONTROLLER OF PATENTS AND DESIGNS & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 4th January, 2018.
Appearance:
Mr. Sayantan Basu, Adv.
Mr. Tanmoy Ray, Adv.
Ms. Pubali Sinha Chowdhury, Adv.
Mr. Rabi Prosad Mookerjee, Adv.
The Court : The learned counsel for the parties have prayed for adjournment for four weeks in order to enable Bull Machines Pvt. Ltd. to file a supplementary affidavit to bring on record certain documents which have been left out in the compilation filed in connection with the appeal and also to bring on record a document which has been relied upon by the controller but could not be traced out in the record. The document is the technical brochure which apparently has been considered by the controller but is not available with the record. Mr. Mookerjee is directed to take instruction in this matter.
Leave is given to file supplementary affidavit as prayed for within three weeks from date.
The matter shall appear on 8th February, 2018.
(SOUMEN SEN, J.) B.Pal