Calcutta High Court (Appellete Side)
Ag (Dolby International Ab vs Union Of India & Ors.) on 11 August, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1
W. P. 20393 (W) OF 2017
11.08.2017
ag (Dolby International AB -vs- Union of India & Ors.)
Sl. No.32
Court no.13
Mr. Ravi Raghavan
Mr. Tanmoy Chakravarty - for the Petitioner
Mr. Sunil Singhania - for Union of India
The petitioner complains of non-consideration of an application for grant of
patent.
The learned advocate appearing for the respondent submits that, such application
has since been considered and that, a certificate has since been issued in favour of the petitioner. He makes over a photostat copy of such certificate to the learned advocate for the petitioner in Court.
In such circumstances, no further order need be passed in the present writ petition.
W. P. 20393 (W) of 2017 is disposed of without any order as to costs. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)