Delhi High Court - Orders
Qualcomm Incorporated vs Asstt. Controller Of Patents on 10 April, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 216/2022
QUALCOMM INCORPORATED ..... Appellant
Through: Mr. Vineet Rohilla and Mr. Tanveer
Malhotra, Advocates.
versus
ASSTT. CONTROLLER OF PATENTS ..... Respondent
Through: Mr. Harish Vaidyanathan Shankar,
Central Government Standing
Counsel with Mr. Srish Kumar
Mishra, Mr. Sagar Mehlawat and Mr.
Alexander Mathai Paikaday,
Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 10.04.2023
1. Mr. Harish Vaidyanathan Shankar, CGSC for Respondent, seeks and is granted four weeks' further time to file a reply to the present petition. Rejoinder thereto, if any, be filed within a period of three weeks thereafter.
2. List before the Joint Registrar for completion of pleadings on 5th July, 2023 and before Court on 29th August, 2023.
SANJEEV NARULA, J APRIL 10, 2023 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:10.04.2023 19:55:33