Calcutta High Court
Bda Ltd. & Anr vs National Industrial Corporation Ltd. & ... on 24 August, 2017
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
AID No.1 of 2006
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
BDA LTD. & ANR.
Versus
NATIONAL INDUSTRIAL CORPORATION LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 24th August, 2017.
Appearance:
Ms. S. Dwivedi, Adv.
Mr. Rabi Prosad Mookherjee, Adv.
The Court : The appellant is the applicant before the Controller of the Patents and Designs for cancellation of the Registered Design No.182771 under Section 19 of the said Act. The Registrar concerned by detailed judgment rejected the said application for cancellation. Since the period of more than ten years have passed, this appeal also has now become infructuous.
The appeal, accordingly, stands dismissed as infructuous. However, there shall be no order as to costs. Interim order, if any, stands vacated.
(SOUMEN SEN, J.) B.Pal