University Of Lancashire vs Controller Of Patents And Designs
2026 Latest Caselaw 765 Cal/2

Calcutta High Court

University Of Lancashire vs Controller Of Patents And Designs on 10 February, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-7

                    IN THE HIGH COURT AT CALCUTTA
                                ORIGINAL SIDE
                    (Intellectual Property Rights Division)

                               IPDPTA/1/2026

                     UNIVERSITY OF LANCASHIRE
                                VS
                 CONTROLLER OF PATENTS AND DESIGNS

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 10th February, 2026
                                                                       Appearance:
                                                     Mr. Subhatosh Majumdar, Adv.
                                                           Ms. Mitul Dasgupta, Adv.
                                                             Mr. K.K. Pandey, Adv.
                                                             Ms. Sonia Nandy, Adv.
                                                               Ms, Sayani De, Adv.
                                                           Ms. Mallika Bothra, Adv.
                                                                ...for the appellant.

                                                Mr. Siddhartha Bhattacharyya, Adv.
                                                           Ms. Sumita Sarkar, Adv.
                                                          ...for the respondent no.1.

The Court: As prayed for by the appellant, Supplementary Affidavit

filed by the appellant be kept with the records. A copy of the same is handed

over to the respondent Controller. The respondent Controller prays for an

adjournment to take instructions in the matter.

In view of the serious allegations of procedural impropriety and

violation of the principles of natural justice urged on behalf of the appellant,

a Senior Member of the panel who regularly appears on behalf of the

Controller, Mr. Swatarup Banerjee is appointed to represent the Controller.

The services of Mr. Banerjee be regularized by the Appropriate Authority.

The respondent Controller is directed to positively take instructions

insofar as the above allegations are concerned and file a response to the

supplementary affidavit within a week from date.

It is fairly submitted on behalf of both the parties that pleadings have

been completed and Paper Books have been filed.

In view of the submissions made on behalf of the parties, let this

matter appear on 23 February, 2026.

(RAVI KRISHAN KAPUR, J.)

SK.