Delhi High Court - Orders
Bayer Healthcare Llc vs Controller Of Patents And Designs & Ors on 14 January, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 87/2024
BAYER HEALTHCARE LLC .....Appellant
Through: Mr. Pravin Anand and Ms. Archana
Shankar, Advocates.
versus
CONTROLLER OF PATENTS AND DESIGNS & ORS.
.....Respondents
Through: Mr. Sumit Nagpal, SPC with Mr.
Amit Acharya, G.P. for R-1.
Mr. Kartikeya Tandon, Advocate for R-3.
Ms. Meenakshi Ogra, Mr. Tarun Khurana, Mr.
Samrat G. Kang, Mr. Anubhav Gupta and Mr.
Vishnu Gambhir, Advocates for R-4.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 14.01.2026
1. This appeal is filed on behalf of the Appellant under Sections 116 and 117(A) of Indian Patent Act, 1970 read with Rule 6 of Delhi Intellectual Property Rights Division Rules, 2022 with Section 151 CPC for setting aside order dated 26.07.2024 passed by Respondent No. 1 as also for grant of patent on Indian Patent Application No. 1788/DELNP/2007 in favour of the Appellant.
2. Mr. Pravin Anand, learned counsel for the Appellant, on instructions, seeks to withdraw this appeal on the ground that patent term has expired.
3. Appeal is disposed of as withdrawn.
JYOTI SINGH, J JANUARY 14, 2026 S.Sharma This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/01/2026 at 20:37:27