Delhi High Court - Orders
Technip E And C Limited vs The Controller Of Patents And Designs & ... on 7 August, 2025
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C)-IPD 20/2023
TECHNIP E AND C LIMITED .....Petitioner
Through: Mr. Hari Subramaniam, Mr. Sanuj
Das & Ms. Aditi Subramaniam,
Advocates.
versus
THE CONTROLLER OF PATENTS AND DESIGNS
& ANR. .....Respondents
Through: Ms. Kamna Behrani, Mr. Ansh Kalra,
Mr. Siddharth Gautam, Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 07.08.2025
1. The learned Counsel for the Respondents submits that the main Counsel is not available and seeks for an accommodation.
2. The learned Counsel for the Petitioner submits that on the previous date as well, the learned Counsel for the Respondents had sought for an accommodation.
3. At the request of the learned Counsel for the Respondents, list on 26.09.2025.
TEJAS KARIA, J AUGUST 7, 2025 ap 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 11/08/2025 at 22:19:33