Delhi High Court - Orders
Indigenous Energy Storage ... vs Deputy Controller Of Patent And Designs ... on 15 July, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 3/2025 with I.A. 3472/2025 & I.A.
3474/2025
INDIGENOUS ENERGY STORAGE
TECHNOLOGIES PVT. LTD. .....Appellant
Through: Mr. Ajay Amitabh Suman, Advocate.
versus
DEPUTY CONTROLLER OF
PATENT AND DESIGNS & ANR. .....Respondents
Through: Mr. Gaurav Barathi, SPC for R-1.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 15.07.2025
1. Written submissions have been filed on behalf of the respondent no.1.
2. Mr. Gaurav Barathi, counsel for the respondent no.1, seeks further time to file reply to I.A. 3474/2025 under Order XLI Rule 27 of the Code of Civil Procedure, 1908.
2.1 Last opportunity of four (4) weeks is granted to the respondent no.1 to file reply to the aforesaid application.
3. The respondent no.1 is permitted to place records of the Patent Office pertaining to the present appeal on record in a CD within two (2) weeks from today.
4. As per the order dated 9th July, 2025 passed by the Joint Registrar, none has entered appearance on behalf of the respondent no.2 despite C.A.(COMM.IPD-PAT) 3/2025 Page 1 of 2 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 17/07/2025 at 22:06:34 service. Accordingly, the right of the respondent no.2 to file reply was closed.
5. Liberty is given to the appellant to file written submissions at least one (1) week prior to the next date of hearing.
6. List on 29th October, 2025.
AMIT BANSAL, J JULY 15, 2025 kd C.A.(COMM.IPD-PAT) 3/2025 Page 2 of 2 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 17/07/2025 at 22:06:34