Delhi High Court - Orders
Bayer Healthcare Llc vs Controller General Of Patents, Trade ... on 26 February, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 179/2022
BAYER HEALTHCARE LLC ..... Appellant
Through: Ms. Meenal Khurana, Advocate.
versus
CONTROLLER GENERAL OF PATENTS, TRADE MARKS AND
DESIGNS AND ORS ..... Respondents
Through: Mr. G. Nataraj, Mr. Shashikant Yadav
and Mr. Rahul Bhujbal, Advocates for
R-3.
Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Alexander Mathai Paikaday and
Mr. Krishnan V., Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 26.02.2024 I.A. 4418/2024 (on behalf of Respondent No. 3 seeking leave to file additional documents)
1. On the previous date, the Appellant was permitted to produce additional documents. While taking the same on record, the Court had given liberty to Respondent No. 3 to file additional documents in case they were so inclined. Accordingly, the instant application has been filed on behalf of Respondent No. 3 in the above circumstances.
2. For the reasons stated therein, the application is allowed. The documents filed by Respondent No. 3 through Diary No. 531736/2024 on 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 26/02/2024 at 23:57:42 22nd February, 2024 are taken on record.
3. The application is allowed and disposed of.
SANJEEV NARULA, J FEBRUARY 26, 2024 as 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 26/02/2024 at 23:57:42