Samriddhi Rice Mill Private Limited ... vs The Controller General Of Patents
2025 Latest Caselaw 4681 Jhar

Jharkhand High Court

Samriddhi Rice Mill Private Limited ... vs The Controller General Of Patents on 9 April, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                             M.A. No. 316 of 2024
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Samriddhi Rice Mill Private Limited through its Director namely Anand Sekhsaria .... Appellant

-- Versus --

The Controller General of Patents, Designs and Trade Marks and Ors.

.... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Appellant :- Mr. Rajeev Jain, Advocate :- Mr. Vipul Poddar, Advocate :- Ms. Reitambhara Prajna, Advocate :- Ms. Yamini Mahawar, Advocate For Respondent Nos.6 :- Mr. Rudraman Bhattacharya, Sr., Advocate (through V.C.) :- Mr. Vibhor Mayank, Advocate :- Mr. Shivam Kumar, Advocate

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07/09.04.2025 Mr. Rudraman Bhattacharya, learned senior counsel appearing

through V.C. on behalf of respondent No.6 raised a preliminary objection

with regard to maintainability of this appeal before the Jharkhand High

Court and has given birds eye-view in the matter and placed reliance on

judgments on the issue in question, however, the judgment relied by

respondent No.6 has not been produced before the Court and even the

list of documents has not been handed over to the Court Master and in

view of request made by Mr. Bhattacharya, learned senior counsel by way

of last indulgence and the date chosen by him this matter is being further

adjourned for 30th April, 2025.

2. Learned counsel appearing for the appellant has shown his

inclination to appear on 30th April, 2025.

3. Mr. Vibhor Mayank, who is Advocate on record will supply copy

of the judgments relying on by respondent No.6 to the Court Master by

11th April, 2025.

4. Learned counsel appearing for the appellant has handed over

three judgments to the Court master which has been taken on record,

however, it is open to the appellant to provide the further judgments on

which he is relying by 11th April, 2025.

5. Let this appeal be further placed on 30th April, 2025.

(Sanjay Kumar Dwivedi, J.) Sangam/