Delhi High Court - Orders
Tapas Chatterjee vs Assistant Controller Of Patents And ... on 31 May, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 18/2022 & I.A. 3580/2022 (Stay)
TAPAS CHATTERJEE ..... Appellant
Through: Ms. Rajeshwari H., Advocate.
versus
ASSISTANT CONTROLLER OF
PATENTS AND DESIGNS & ANR. ..... Respondents
Through: Mr. Harish V. Shankar, Central
Government Standing Counsel with Mr. Sagar
Mehlawat and Mr. Srish Mishra, Advocates for
R-1.
Ms. Vindhya S. Mani, Ms. Vaishali Joshi and
Mr. Gursimran S. Narula, Advocates for R-2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 31.05.2022 Learned Central Government Standing Counsel appearing on behalf of Respondent No.1 seeks further time to file reply.
Let reply be filed within a period of four working weeks from today. Rejoinder, if any, be filed before the next date of hearing. List for hearing on 26.08.2022.
I.A. 8877/2022 (under Section 151 CPC seeking condonation of delay, by Respondent No.2) Present application has been filed on behalf of Respondent No.2 seeking condonation of delay of 7 days in filing reply to the appeal.
C.A.(COMM.IPD-PAT) 18/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:02.06.2022 14:58:39For the reasons stated in the application, the same is allowed. Delay of 7 days in filing reply is condoned. Reply is taken on record.
Application is disposed of.
JYOTI SINGH, J MAY 31, 2022/rk C.A.(COMM.IPD-PAT) 18/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:02.06.2022 14:58:39