Calcutta High Court (Appellete Side)
Glenmark Pharmaceuticals Ltd vs Intellectual Property Appellate Board ... on 8 September, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
08-09-2021 ct no. 13 Sl.19 WPA 10767 of 2009 Glenmark Pharmaceuticals Ltd.
-Versus-
Intellectual Property Appellate Board & Ors.
(Via Video Conference) The matter was listed in the warning list and thereafter has been listed before this Court today.
None appears on behalf of the parties. No accommodation is prayed for. Accordingly, the writ application shall stand dismissed for default.
Interim order, if any, shall stand vacated. There shall be no order as to costs. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)