Delhi High Court - Orders
Fresenius Kabi Oncology Limited vs Astrazeneca Uk Limited on 4 November, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O.(COMM.IPD-PAT) 19/2022
FRESENIUS KABI ONCOLOGY LIMITED
..... Petitioner
Through: Ms.Prachi Tiwari & Ms.Neelam
Satija, from Fresenius Kabi Oncology
Limited.
versus
ASTRAZENECA UK LIMITED
..... Respondent
Through: Mr.Ankush Verma & Mr.Tanveer
Malhotra, Advs. for R-1.
Mr.Harish Vaidyanathan Shankar,
CGSC with Srish Kumar Mishra,
Sagar Mehlawat & Alexander Mathai,
Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 04.11.2022 Ms.Prachi Tiwari, Senior Director, Head of the Patent Department of the petitioner, appears virtually and submits that as the term of the subject patent has expired, the petitioner does not wish to pursue this petition any further.
Accordingly, this petition is dismissed as withdrawn.
NAVIN CHAWLA, J NOVEMBER 4, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:05.11.2022 16:41:08