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Agriboard International Llc vs Deputy Controller Of Patents And ... on 6 January, 2022

Author: C.Hari Shankar

Bench: C.Hari Shankar

                          $~24(Original Side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     C.A.(COMM.IPD-PAT) 4/2022, I.A. 161/2022 &I.A. 162/2022
                                AGRIBOARD INTERNATIONAL LLC                     ..... PLAINTIFF
                                                     Through:     Mr. Vineet Rohilla, Adv.

                                                     Versus

                                DEPUTY CONTROLLER OF PATENTS AND DESIGNS
                                                               ..... DEFENDANT
                                                     Through:     None

                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                        ORDER

% 06.01.2022 I.A. 162/2022 (under Section 151 of CPC, 1908- for exemption)

1. Exemptions allowed, subject to all just exceptions.

2. The application stands disposed of.

C.A.(COMM.IPD-PAT) 4/2022 & I.A. 161/2022

3. Issue notice returnable on 31st March, 2022. Notice may be served on the plaintiff through learned Counsel who represents the plaintiff in these proceedings.

4. Reply, if any, be filed within a period of four weeks, with advance copy to learned Counsel for the appellant, who may file rejoinder thereto, if any, before the next date of hearing.

5. Accordingly, re-notify on 31st March, 2022.

C.HARI SHANKAR, J JANUARY 6, 2022 SS Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI C.A.(COMM.IPD-PAT) 4/2022 Page 2 of 2 Signing Date:10.01.2022 20:59:23