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Delhi High Court - Orders

Biomoneta Research Pvt Ltd vs Controller General Of Patents Designs ... on 7 September, 2022

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                          $~1 & 3
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +                C.A.(COMM.IPD-PAT) 297/2022
                               BIOMONETA RESEARCH PVT LTD.           ..... Appellant
                                           Through: Mr. Adarsh Ramanujan, Mr. Lzafeer
                                                    Ahmad BF and Mr. Skanda Shekhar,
                                                    Advocates. (M: 9582296522)
                                           versus

                               CONTROLLER GENERAL OF PATENTS DESIGNS
                               AND ANR.                                   .... Respondents
                                             Through: Mr. Harish Vaidyanathan Shankar,
                                                        CGSC with Mr. Srish Kumar Mishra,
                                                        Mr. Sagar Mehlawat and Mr.
                                                        Alexander      Mathai       Paikaday,
                                                        Advocates for R-1.(M:981075 8606)
                          3                  WITH
                          +             W.P.(C)-IPD 5/2021 and CM APPL. 20906/2021
                               BIOMONETA RESEARCH PVT. LTD.ANR & ANR. .... Petitioners
                                             Through: Mr. Adarsh Ramanujan, Mr. Lzafeer
                                                        Ahmad BF and Mr. Skanda Shekhar,
                                                        Advocates.
                                             versus

                               CONTROLLER GENERAL OF PATENTS, DESIGN
                               TRADEMARK AND GEOGRAPHICAL INDICATIONS
                               & ANR.                                            ..... Respondents
                                                  Through: Mr. Harish Vaidyanathan Shankar,
                                                              CGSC with Mr. Srish Kumar Mishra,
                                                              Mr. Sagar Mehlawat and Mr.
                                                              Alexander      Mathai        Paikaday,
                                                              Advocates for R-1.
                               CORAM:
                               JUSTICE PRATHIBA M. SINGH
                                                  ORDER

% 07.09.2022

1. This hearing has been done through hybrid mode.

2. Rejoinder arguments have been concluded by Mr. Ramanujan, ld.

Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:12.09.2022 11:26:28

Counsel for the Petitioner. Ld. Counsel for the Petitioner has today placed on record the recent developments in the US Patents & Trademarks Office (USPTO) qua the corresponding US Patent Application being Application No.16/462,184 filed on 17th May, 2019.

3. Ld. counsel for the Respondents is given an opportunity to deal with the said documents.

4. List on 27th September, 2022.

5. These are part-heard matters.

PRATHIBA M. SINGH, J.

SEPTEMBER 7, 2022 dj/ms Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:12.09.2022 11:26:28