Delhi High Court - Orders
Bayer Pharm Aktiengesellschaft vs The Controller General Of Patents And ... on 22 January, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 255/2022
BAYER PHARM AKTIENGESELLSCHAFT ..... Appellant
Through: Mr. Ankush Verma, Mr. Debashish
Banerjee, Mr. Vineet Rohilla and Ms.
Vaishali Joshi, Advocates.
versus
THE CONTROLLER GENERAL OF PATENTS AND DESIGNS
..... Respondent
Through: Mr. Srish Kumar Mishra, Mr.
Alexander Mathai Paikaday and Mr.
Krishnan V., Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 22.01.2024
1. Mr. Alexander Mathai Paikaday, counsel for Respondent, requests for an adjournment on the ground of non-availability of Mr. Harish Vaidyanathan Shankar, CGSC. The request is not opposed by counsel for Appellant.
2. At request, re-notify on 13th March, 2024.
SANJEEV NARULA, J JANUARY 22, 2024 d.negi 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 25/01/2024 at 04:16:50