Calcutta High Court
Huawei Technologies Co. Ltd. ... vs The Controller General Of Patents And ... on 2 August, 2024
OCD-6
ORDER SHEET
IPDPTA/79/2023
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION
ORIGINAL SIDE
[COMMERCIAL DIVISION]
HUAWEI TECHNOLOGIES CO. LTD. (OA/06/2020/PT/KOL)
VS
THE CONTROLLER GENERAL OF PATENTS AND DESIGNS AND ANR
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : August 2, 2024.
Appearance :
Mr. Paritosh Sinha, Adv.
Mr. K. K. Pandey, Adv.
... for the appellant The Court: Mr. K. K. Pandey, learned Advocate, is appearing for the appellant.
Learned counsel for the petitioner submits that in the department it is found that records of two appeals being IPDPTA/79/2023, IPDPTA/59/2023 are lying and subsequently, it was also found another appeal being IPDPTA/45/2023 is also pending against the same order. Accordingly, by an order dated 2 nd February, 2023 this Court has dismissed IPDPTA/79/2023 as infructuous and by an order dated 27th March, 2023 this Court also dismissed IPDPTA/59/2023 as infructuous and it was directed that the appeal shall proceed with IPDPTA/45/2023 and it was also directed to the department to merge the record of IPDPTA/59/2023 along with IPDPTA/45/2023. 2
In view of the above circumstances, the department is directed to place the records of IPDPTA/45/2023 along with IPDPTA/59/2023 and IPDPTA/79/2023 by the next date fixed.
List the matter on 27th August, 2024.
(KRISHNA RAO, J.) RS