Calcutta High Court
Huawei Technologies Co Ltd vs The Controller General Of on 5 December, 2022
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
O-112
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
IPDPTA/3/2022
HUAWEI TECHNOLOGIES CO LTD
VS
THE CONTROLLER GENERAL OF
PATENTS AND DESIGNS, MUMBAI
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 5th December, 2022.
Appearance:
Mr. K.K. Pandey, Adv.
Mrs. Mitul Dasgupta, Adv.
Ms. Enakshi Saha, Adv.
...for the appellant
The Court:- The appellant is represented. The appellant seeks an
accommodation to take instructions in this matter.
This matter has been received upon transfer from the IPAB pursuant to the
enactment of the Tribunals Reform Act, 2021. The Department is directed to
correct its records and for convenience suitably reflect the original IPAB Filing
Number in its records.
In the meantime, the appellant is directed to comply with all necessary
formalities including effecting service of notice on the respondents.
The Commercial Appellate Division of this Court is also directed to issue notice to the respondents.
Let this matter appear in the Monthly List of January, 2023.
(RAVI KRISHAN KAPUR, J.) TO