Madras High Court
Novartis Ag vs Cipla Limited on 13 July, 2023
(T)CMA(PT)/78 /2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.07.2023
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
(T)CMA(PT)/78/2023
(OA/22/2012/PT/CH)
Novartis AG,
a Swiss Company
Lichstrasse 35,
CH 4055 Basel, Switzerland ... Appellant
-vs-
1. Cipla Limited,
No.289, Bellalis Road,
Mumbai Central,
Mumbai-400 008.
2.Assistant Controller of Patents and Designs,
Government of India, Patent Office
Intellectual Property Rights Building
GST Road, Guindy
Chennai-600 032. ... Respondents
PRAYER: Transfer Civil Miscellaneous Appeal (Patents) filed under
Section 117-A of the Patents Act, 1970, prayed that the order passed by the
Assistant Controller of Patents and Designs against the applicant in order to
grant of Patent under Application No.593/CHE/2005 be set aside.
For Appellant : Ms.Vennila for
M/s.C.Daniel and Gladys
1/2
https://www.mhc.tn.gov.in/judis
(T)CMA(PT)/78 /2023
SENTHILKUMAR RAMAMOORTHY, J
kal
For Respondents : Mr.Dominic Alvares for
M/s.Majumdar and Co.
Mr.S.Janarthanam, CGSC for R2
**********
ORDER
Learned counsel for the appellant submits that he has been instructed to withdraw the appeal. An endorsement has been made for the said purpose.
2. By taking note of the same, (T)CMA(PT)/78/2023 is dismissed as withdrawn without any order as to costs.
13.07.2023 kal Index : Yes / No Internet : Yes / No (T)CMA(PT)/78/2023 (OA/22/2012/PT/CH) 2/2 https://www.mhc.tn.gov.in/judis