Delhi High Court - Orders
Qualcomm Incorporated vs Asstt. Controller Of Aptents on 29 October, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 216/2022
QUALCOMM INCORPORATED .....Appellant
Through: Mr. Tanveer Malhotra and Mr. Vineet
Rohilla, Advocates.
versus
ASSTT. CONTROLLER OF APTENTS .....Respondent
Through: Mr. Ashish K. Dixit, CGSC with Mr.
Harshit Chitransh, Mr. Umar Hashmi
and Ms. Iqra Sheikh, Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 29.10.2025
1. Learned counsel for the Respondent seeks an adjournment, which is not opposed.
2. As per the record, the written submissions filed by the Respondent have been returned under objections by the registry.
3. The Respondent is directed to take steps to have the same placed on record within one (1) week.
4. List for hearing and submissions on 09.01.2026.
MANMEET PRITAM SINGH ARORA, J OCTOBER 29, 2025/rhc This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/10/2025 at 23:33:48