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3G Licensing S.A vs The Controller General Of Patents, ... on 10 January, 2023

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~1
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     C.A.(COMM.IPD-PAT) 405/2022
                                3G LICENSING S.A                                       ..... Appellant
                                                    Through:     Mr. Vineet Rohilla and Mr. Rohit
                                                                 Rangi, Advocates.

                                                    versus

                                THE CONTROLLER GENERAL OF PATENTS, DESIGNS AND
                                TRADEMARKS AND ANR                     ..... Respondents
                                            Through: Mr. Harish Vaidyanathan Shankar,
                                                     CGSC with Mr. Srish Kumar Mishra,
                                                     Mr. Sagar Mehlawat and
                                                     Mr. Alexander Mathai Paikaday,
                                                     Advocates.

                                CORAM:
                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                    ORDER

% 10.01.2023

1. Notice was issued by IPAB on 25th September, 2020, however there is no reply on behalf of Respondents. Mr. Alexander Mathai Paikaday, who is present in the Court, is requested to assist the Court on behalf of Respondents.

2. Reply be filed within four weeks from today. Rejoinder thereto, if any, be filed within one week thereafter.

3. The parties are directed to file their brief note of submissions, not exceeding five pages, along with relevant case law(s), if any, in terms of IPD Rules, at least two weeks before the next date of hearing.

4. Along with the brief note, counsel shall also prepare and hand over a convenience file containing relevant pleadings, documents, and evidence on which they seek to rely upon.

5. The same shall also be e-mailed to the Court Master within the same timelines.

6. List before the Joint Registrar for completion of pleadings on 24th February, 2023 and before Court on 25th April, 2023.

SANJEEV NARULA, J JANUARY 10, 2023 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:10.01.2023 17:18:47