Delhi High Court - Orders
Bayer Intellectual Property Gmbh vs The Controller Of Patents on 4 December, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 27/2021
BAYER INTELLECTUAL PROPERTY GMBH
..... Appellant
Through: Mr. Debashish Banerjee and
Mr. Ankush Verma, Advs.
versus
THE CONTROLLER OF PATENTS ..... Respondent
Through: Mr. Harish Vaidyanathan Shankar,
CGSC, Mr. Srish Kumar Mishra, Mr. Sagar
Mehlawat and Mr. Alexander Mathai
Paikaday, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 04.12.2023
1. It is already 4 December 2023. This matter has to be heard finally. There are four part heard matters listed today. This is a patent appeal. It would neither be possible nor be practicable to take up this case today.
2. Accordingly, re-notify on 31 January 2024 for hearing and disposal at the end of the Board.
C.HARI SHANKAR, J DECEMBER 4, 2023 ar Click here to check corrigendum, if any This is a digitally signed order.
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