Delhi High Court - Orders
Bayer Healthcare Llc vs Controller General Of Patents, Trade ... on 8 January, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 179/2022
BAYER HEALTHCARE LLC ..... Appellant
Through: Dr. Sanjay Kumar, Ms. Arpita
Sawhney, Mr. Arun Kumar Jana,
Ms. Meenal Khurana, Mr. Harshit
Dixit, Ms. Akshita Prasad and Mr.
Priyansh Sharma, Advocates.
versus
CONTROLLER GENERAL OF PATENTS, TRADE MARKS AND
DESIGNS AND ORS. ..... Respondents
Through: Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Alexander Mathai Paikaday, Mr.
Sriram and Mr. Krishnan V, Advs. for
R-1 & 2.
Mr. G. Nataraj and Mr. Rahul
Bhujbal, Advocates for R-3.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 08.01.2024
1. Ms. Meenal Khurana, Counsel for Appellant, undertakes to bring on record the rejoinder filed on 06th January, 2024 vide Diary No. 27063/2024, before the next date of hearing.
2. Counsel for Respondent Nos. 1 and 2 states that no reply is necessary on their behalf. This statement is taken on record. In the event that said Respondents wish to file a brief synopsis, let the same also be filed before the next date of hearing.
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 24/01/2024 at 23:21:03
3. Re-notify on 14th March, 2024.
SANJEEV NARULA, J JANUARY 8, 2024/kct 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 24/01/2024 at 23:21:03