Supreme Court - Daily Orders
Anuradha Doval vs Controller Of Patents And Designs on 1 September, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.24 COURT NO.3 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 21677/2017
(Arising out of impugned final judgment and order dated 13-04-2017
in AID No. 1/2015 passed by the High Court at Calcutta)
ANURADHA DOVAL Petitioner(s)
VERSUS
CONTROLLER OF PATENTS AND DESIGNS & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 01-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Kumar Kartikay, Adv.
Ms. Neelu Sharma, Adv.
Mr. Himanshu Singh Dhillon, Adv.
Mr. Sumit, Adv.
Mr. Vishal Meghwal, Adv.
Mr. Merusagar Samantaray, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.09.01 17:12:00 IST Reason: