Delhi High Court - Orders
Kabushiki Kaisha Toshiba vs Asstt. Controller Of Patents And ... on 7 December, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~2 (Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 210/2022
KABUSHIKI KAISHA TOSHIBA ..... Appellant
Through: Mr. Pravin Anand and Mr.
Vibhav Mithal, Advs.
versus
ASSTT. CONTROLLER OF
PATENTS AND DESIGNS ..... Respondent
Through: Mr. Harish Vaidyanathan
Shankar, CGSC with Mr. Srish Kumar
Mishra, Mr. Sagar Mehlawat and Mr.
Alexander Mathai Paikaday, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 07.12.2022
1. Mr. Vaidyanathan submits that he would prefer to file written submissions rather than a formal reply to this appeal. Let both sides file on record short notes of their respective submissions not exceeding four pages each, accompanied by duly indexed compilations of any judicial authorities on which they may seek to place reliance with the relevant paragraph nos. indicated in the index accompanying the compilations after exchanging copies with each other, at least 48 hours in advance of the next date of hearing.
2. Renotify for disposal on 10th January 2023.
C.HARI SHANKAR, J DECEMBER 7, 2022 rb Signature Not Verified Digitally Signed By:KAMLA RAWAT Signing Date:08.12.2022 11:20:54