Madras High Court
Indian Institute Of Technology Madras vs The Controller Of Patents And Designs on 13 July, 2023
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
(T)CMA(PT)/95 /2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.07.2023
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
(T)CMA(PT)/95/2023
(OA/21/2017/PT/CH)
Indian Institute of Technology Madras
Rep. By its Dean,
IIT Post Office,
Chennai-600 036. ... Appellant
-vs-
The Controller of Patents and Designs,
Patent Office
IPR Buildings,
GST Road, Guindy,
Chennai-600 032. ... Respondent
PRAYER: Transfer Civil Miscellaneous Appeal (Patents) filed under
Section 117-A of the Patents Act, 1970, prayed that (a) the Order in
POC/RECS/2/2016-17/P1029 dated 29.04.2016 passed by the Respondent
may be set aside and the Respondent may be directed to receive the
Appellant's renewal application dated 27.04.2016 for the Appellant's Patent
No.2007637 along with the renewal fee and renew the said Patent for the
year up to 2016.
For Appellant : Mr.D.Moses Jeyakaran
For Respondent : Mr.A.R.Sakthivel, CGSC
**********
1/2
https://www.mhc.tn.gov.in/judis
(T)CMA(PT)/95 /2023
SENTHILKUMAR RAMAMOORTHY,J
kal
ORDER
Learned counsel for the appellant submits that he has been instructed to withdraw the appeal. He has made an endorsement for the said purpose.
2. By taking note of the same, (T)CMA(PT)/95/2023 is dismissed as withdrawn without any order as to costs.
13.07.2023 kal Index : Yes / No Internet : Yes / No (T)CMA(PT)/95/2023 (OA/21/2017/PT/CH) 2/2 https://www.mhc.tn.gov.in/judis