Delhi High Court - Orders
Indigenous Energy Storage ... vs Deputy Controller Of Patent And Designs ... on 29 October, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 3/2025 & I.A. 3472/2025
INDIGENOUS ENERGY STORAGE TECHNOLOGIES
PVT. LTD. .....Appellant
Through: Mr. Ajay Amitabh Suman, Mr.
Avijeet Bhujbal and Mr. Akshay
Kumar Sharma, Advs.
versus
DEPUTY CONTROLLER OF PATENT AND
DESIGNS & ANR. .....Respondents
Through: Mr. Gaurav Barathi, SPC, Ms. Amita
Singh and Ms. Rasya Rawal, Advs.
for R-1.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 29.10.2025 I.A. 3474/2025 (under Order 41 Rule 27, CPC)
1. This is an application filed by the appellant for placing on record additional documents.
2. Learned counsel for Respondent No. 1 states that he does not wish to file any reply to this application. The said statement is taken on record. He states that he will address arguments on this application on the next date of hearing.
3. List the application for hearing on 09.01.2026. C.A.(COMM.IPD-PAT) 3/2025
4. None appears on behalf of Respondent No. 2. Respondent No. 2 is hereby proceeded ex-parte.
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 31/10/2025 at 23:33:50
5. List for hearing on 09.01.2026.
MANMEET PRITAM SINGH ARORA, J OCTOBER 29, 2025/ng 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 31/10/2025 at 23:33:50