Delhi High Court - Orders
Bayer Cropscience Aktiengesellschaft vs The Controller Of Patents on 15 September, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 7/2022
BAYER CROPSCIENCE
AKTIENGESELLSCHAFT ..... Appellant
Through: Mr. Rohit Rangi, Adv.
Versus
THE CONTROLLER OF PATENTS ..... Respondent
Through: Mr. Harish Vaidyanathan
Shankar, CGSC with Mr. Srish Kumar
Mishra, Mr. Alexander Paikaday, Mr. Sagar
Mehlawat, Mr. Sriram and Mr. Krishnan V,
Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 15.09.2023 (Through Video-Conferencing)
1. This matter is listed for disposal.
2. As I am not sitting physically in Court today, it is not possible to hear this matter.
3. Renotify for hearing and disposal on 9 January 2024 at the end of the board.
4. Each side shall be restricted to 40 minutes of arguments and 15 minutes for rejoinder.
5. Written submissions not exceeding five pages accompanied by duly indexed compilations of any judicial authorities on which they C.A.(COMM.IPD-PAT) 7/2022 Page 1 of 2 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 20/09/2023 at 21:01:03 may seek to place reliance be placed on record by both sides, if not already filed, after exchanging copies with each other at least 48 hours in advance of the next date of hearing.
C.HARI SHANKAR, J SEPTEMBER 15, 2023 rb C.A.(COMM.IPD-PAT) 7/2022 Page 2 of 2 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 20/09/2023 at 21:01:03