(Oa/3/2018/Pt/Kol) (Sr No. ... vs Controller General Of Patents
2026 Latest Caselaw 2009 Cal/2

Calcutta High Court

(Oa/3/2018/Pt/Kol) (Sr No. ... vs Controller General Of Patents on 18 March, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OIPD-5

                               ORDER SHEET

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

                           IPDPTA/25/2023
                      ARDENIA INVESTMENTS LTD.
              (OA/3/2018/PT/KOL) (SR No. 30/2017/PT/KOL)
                               VERSUS
                  CONTROLLER GENERAL OF PATENTS,
                  DESIGNS AND TRADEMARKS AND ANR.


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 18th March, 2026

Appearance:

Mr. Debnath Ghosh, Sr. Adv.

Mr. Sourojit Dasgupta, Adv.

Mr. Uttiyo Mallick, Adv.

For the Appellant/Petitioner.

Mr. Ranjan Kumar Sinha, Adv.

Mr. Indrajeet Dasgupta, Adv.

Mrs. Sanjukta Gupta, Adv.

Ms. Farnaz Nasim, Adv.

For the Controller of Patents.

The Court:- This is an appeal arising out of an order dated 16 th March,

2017 passed by the Deputy Controller of Patents and Designs rejecting the

appellant's application for registration of grant of patent. The appellant has

placed the order impugned and submitted that no reasons have been provided

by the Deputy Controller of Patents and Designs while passing the order

impugned.

The written submissions made by the appellant and its response to the

first examination report have not been considered in true spirit and form.

There has been patent irregularity committed by the Deputy Controller while

passing the order impugned for which the same is required to be set aside.

The argument, however, could not be concluded.

Let this matter appear in the monthly list of April, 2026 for further

consideration.

(ARINDAM MUKHERJEE, J.)

snn.