Delhi High Court - Orders
Torrent Pharmaceuticals Ltd vs Astrazeneca Ab And Ors on 22 August, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O.(COMM.IPD-PAT) 12/2022
TORRENT PHARMACEUTICALS LTD. ..... Petitioner
Through: Mr.Afzal B. Khan, Mr.Saumik
Mukherjee & Ms.Mitul Desgupta,
Advs.
versus
ASTRAZENECA AB AND ORS ..... Respondents
Through: Mr.Abhishek Jain, Ms.Sarah Haque,
Mr.Shatadal Ghose, Advs. for R-1 &
2.
Mr.Harish V. Shankar, CGSC with
Mr.Srish Kumar Mishra, Mr.Sagar
Mehlawat, Mr.Alexander Mathai
Paikaday, Advs. for Registrar of
Trade Mark.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 22.08.2022 I.A.12997/2022
1. By this application, the respondent no.1 seeks permission to bring on record the power point presentation, relied upon by the respondent no.1 during the oral hearing of the revocation proceedings before the learned Intellectual Property Appellate Board (IPAB).
2. The learned counsel for the petitioner points out that apart from the above-mentioned power point presentation, there are other documents/applications missing from the Court file that has been transferred by the learned IPAB to this Court.
3. Accordingly, the present application is disposed of with permission to the parties to complete the Court file and in this process file Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:23.08.2022 18:15:26 documents/applications (copies thereof) that may be missing from the Court file, within a period of eight weeks from today.
NAVIN CHAWLA, J AUGUST 22, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:23.08.2022 18:15:26