Delhi High Court - Orders
Bayer Healthcare Llc vs Controller General Of Patents, Trade ... on 13 September, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 179/2022
BAYER HEALTHCARE LLC ..... Appellant
Through: Ms. Meenal Khurana, Adv.
versus
CONTROLLER GENERAL OF PATENTS, TRADE MARKS
AND DESIGNS AND ORS ..... Respondents
Through: Mr. Harish Vaidyanathan
Shankar, CGSC with Mr. Srish Kumar
Mishra, Mr. Sagar Mehlawat, Mr. Alexander
Mathai Paikaday, Mr. Sriram and Mr.
Krishnan V, Advs. for R-1
Mr. G. Nataraj with Mr. Rahul Bhujbal,
Advs. for R-3
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 13.09.2023 (Through Video-Conferencing)
1. Ms. Meenal Khurana, learned Counsel for the appellant seeks and is granted four weeks' time to file rejoinder to the reply filed by the Respondents.
2. Re-notify on 8 January 2024.
3. Records of the Controller General of Patents relating to this matter be also requisitioned by the Registry before the next date of hearing. Copies thereof be provided to learned Counsel for the parties.
C.HARI SHANKAR, J SEPTEMBER 13, 2023/dsn 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 16/09/2023 at 18:56:50