Delhi High Court - Orders
Technip E And C Limited vs The Controller Of Patents And Designs & ... on 26 September, 2025
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C)-IPD 20/2023
TECHNIP E AND C LIMITED .....Petitioner
Through: Mr. Hari Subramaniam, Mr. Sanuj
Das & Ms. Aditi Subramaniam,
Advocates.
versus
THE CONTROLLER OF PATENTS AND DESIGNS
& ANR. .....Respondents
Through: Mr. R. Venkat Prabhat, SPC along
with Ms. Kamna Behrani, Mr. Ansh
Kalra & Mr. Neeraj Paulose,
Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 26.09.2025
1. This Writ Petition is filed under Article 226 and 227 of the Constitution of India directing the Respondents to take on record the Indian National Phase Application derived from Petitioner's PCT International Application No. PCT/EP2014/078853 and proceed with the examination of the said application.
2. The learned Counsel for the Petitioner submits that due to the lapse on the part of the patent agent of the Petitioner, the Application was never filed.
3. The learned Counsel for the Respondent objects to grant of any prayer in this Petition.
4. It is noted that the pleadings are complete in this Petition and the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/09/2025 at 21:36:17 Parties have also filed their respective Written Submissions. The matter requires consideration.
5. List for final hearing on 18.11.2025.
TEJAS KARIA, J SEPTEMBER 26, 2025/ 'A' This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/09/2025 at 21:36:17