Delhi High Court - Orders
Symrise Ag vs The Assistant Controller Of Patents And ... on 21 January, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 2/2026
SYMRISE AG .....Appellant
Through: Ms. Vindhya S. Mani, Ms. Ardra
Goodwin and Mr. Kartikay Singhal, Advocates.
versus
THE ASSISTANT CONTROLLER OF PATENTS
AND DESIGNS .....Respondent
Through: Ms. Nidhi Raman, CGSC with Mr.
Om Ram and Mr. Arnav Mittal, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 21.01.2026 I.A. 1592/2026
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
C.A.(COMM.IPD-PAT) 2/2026 and I.A. 1593/2026
3. This appeal is filed on behalf of the Appellant under Section 117A of the Patents Act, 1970 seeking setting aside of the impugned order dated 13.02.2024, wherein it has been held that the subject matter of the Patent Application no. 202117041016 i.e., An Antimicrobial Mixture is not patentable under Sections 2(1) (ja) and 3(e) of the Patents Act, 1970 as also granting patent on the same application.
4. Issue notice.
5. Ms. Nidhi Raman, learned CGSC accepts notice on behalf of the C.A.(COMM.IPD-PAT) 2/2026 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 22/01/2026 at 20:38:21 Respondent.
6. Reply be filed within four weeks from today.
7. Rejoinder, if any, be filed before the next date of hearing.
8. List on 08.04.2026.
JYOTI SINGH, J JANUARY 21, 2026/YA C.A.(COMM.IPD-PAT) 2/2026 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 22/01/2026 at 20:38:21