Mitsubishi Chemical Corporation vs Assistant Controller Of Patents ...
2023 Latest Caselaw 10285 Mad

                                                                               (T)CMA(PT).No.127 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 11.08.2023

                                                           CORAM

                                  THE HONOURABLE MR.JUSTICE SENTHILKUMAR
                                              RAMAMOORTHY

                                               (T)CMA(PT).No.127 of 2023
                                                   (OA/9/2019/PT/CH)

                  MITSUBISHI CHEMICAL CORPORATION,
                  1-1, Marunouchi 1-Chome,
                  Chiyoda-ku, Tokyo 100-8251.
                  Japan, Nationality: Japan.                                        ...Appellant

                                                            Vs.

                  Assistant Controller of Patents and Designs,
                  Government of India, Patent Office,
                  Intellectual Property Rights Building
                  GST Road, Guindy, Chennai – 600 032.                              ...Respondent

                  Prayer: Transfer Civil Miscellaneous Appeal (patents) filed under Section 117-
                  A of the Patents Act, 1970, praying that the order dated 17 May 2019 issued by
                  the respondent be set aside and the Application No.8303/CHENP/2010 for
                  patent be allowed to proceed to grant.

                                    For Appellant      :    Mr.A.Vijay Anand
                                                            for M/s. DE PENNING DE PENNING

                                    For Respondent     :    Mr.M.Karthikeyan,
                                                            Senior Panel Counsel


                  Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                               (T)CMA(PT).No.127 of 2023

                                                       SENTHILKUMAR RAMAMOORTHY,J.

                                                                                              hvk/kpk

                                                      JUDGMENT

Learned counsel for the appellant submits that he has been instructed to

withdraw the appeal. A Memo dated 01.08.2023 has been made for the said

purpose.

2. By taking note of the memo, (T)CMA(PT).No.127 of 2023 is

dismissed as withdrawn without any order as to costs.

11.08.2023 Index:No Speaking order Neutral Citation:No hvk/kpk

To

Assistant Controller of Patents and Designs, Government of India, Patent Office, Intellectual Property Rights Building GST Road, Guindy Chennai – 600 032.

(T)CMA(PT).No.127 of 2023

https://www.mhc.tn.gov.in/judis (T)CMA(PT).No.127 of 2023

(OA/9/2019/PT/CH)

https://www.mhc.tn.gov.in/judis