Delhi High Court - Orders
Otsuka Pharmaceutical Co Ltd vs The Controller Of Patents on 4 March, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 2/2022
OTSUKA PHARMACEUTICAL CO LTD .....Appellant
Through: Mr. Debashish Banerjee,
Advocate.
versus
THE CONTROLLER OF PATENTS .....Respondent
Through: Mr. Harish Vaidyanathan
Shankar, Central Government
Standing Counsel.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 04.03.2022 I.A. 72/2022 (Exemption)
1. Learned counsel appearing on behalf of the Appellant submits that the documents have already been placed on record.
2. Accordingly, the application is disposed of. I.A. 71/2022 (Seeking condonation of delay of 188 days in filing the appeal)
3. Present application has been preferred by the Appellant seeking condonation of delay of 188 days in filing the appeal. For the reasons stated in the application and looking to the orders passed by the Supreme Court in Suo Moto Writ Petition 3/2020, the delay in filing the appeal is condoned.
4. Application is accordingly allowed and disposed of.
C.A.(COMM.IPD-PAT) 2/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:07.03.2022 19:23:08C.A.(COMM.IPD-PAT) 2/2022
5. Issuenotice.
6. Mr. Harish Vaidyanathan, learned Central Government Standing Counsel accepts notice on behalf of the Respondent and seeks time to file written submissions within a period of three weeks.
7. Let the written submissions be filed within a period of three weeks from today.
8. List for hearing on 28.04.2022.
JYOTI SINGH, J MARCH 4, 2022/sn C.A.(COMM.IPD-PAT) 2/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:07.03.2022 19:23:08