Delhi High Court - Orders
Monsanto Technology Llc vs The Assistant Controller Of Patents And ... on 8 February, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~1(Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 12/2021
MONSANTO TECHNOLOGY LLC ..... Appellant
Through: Mr. Gursimran Singh Narula and
Ms. Justina Mathew, Advs.
versus
THE ASSISTANT CONTROLLER OF PATENTS AND
DESIGNS ..... Respondent
Through: Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra, Mr.
Sagar Mehlawat and Mr. Alexander Mathai
Paikaday, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 08.02.2023
1. An adjournment slip has been circulated by the appellant to which learned Counsel for the respondent has no objection.
2. Accordingly, re-notify on 31st May 2023 for disposal.
3. In exercise of powers conferred on the Court by Rule 33 of IPD Rules 2022, I deem it appropriate to fix a strict time schedule for arguments in this matter.
4. The appellant would, therefore, be allowed one hour to advance submission in support of the appeal, the respondent would be granted one hour to respond thereto and the appellant would be granted half an hour Signature Not Verified by way of rejoinder.
Digitally Signed By:KAMLA RAWATC.A.(COMM.IPD-PAT) 12/2021 Page 1 of 2Signing Date:09.02.2023 13:09:47
5. Written submissions of both sides are already on record.
6. Both sides are directed to place on record the duly indexed compilations of any judicial authorities on which they may seek to place reliance with the relevant paragraph nos. indicated in the index accompanying the compilations after exchanging copies with each other, at least one week in advance of the next date of hearing.
7. The time limit stipulated hereinabove shall be strictly adhered to. No adjournment would be granted on the next date.
C.HARI SHANKAR, J FEBRUARY 8, 2023 AR Signature Not Verified Digitally Signed By:KAMLA RAWATC.A.(COMM.IPD-PAT) 12/2021 Page 2 of 2 Signing Date:09.02.2023 13:09:47