Delhi High Court - Orders
Bayer Pharma Aktiengesellschaft vs The Controller Of Patents on 27 April, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 165/2022
BAYER PHARMA AKTIENGESELLSCHAFT ..... Appellant
Through: Mr. Tanveer Malhotra and
Mr.Ankush Verma, Advs.
versus
THE CONTROLLER OF PATENTS ..... Respondent
Through: Mr.Harish Vaidyanathan
Shankar, CGSC with Mr. Srish Kumar
Mishra, Mr.Sagar Mehlawat, Mr.Alexander
Mathai Paikaday, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 27.04.2023
1. The written submissions filed by respondent are stated to have been returned under objections. Let them be re-filed within a period of one week from today.
2. Re-notify for disposal on 25th July 2023.
3. In the meanwhile, the appellant is also permitted to place written submissions on record at least one week from today after exchanging copies with learned Counsel for the respondent.
C.HARI SHANKAR, J APRIL 27, 2023 ar Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:28.04.2023 18:09:52