Allegro Pharmaceuticals Llc vs The Controller Of Patents And ...
2023 Latest Caselaw 9533 Mad

                                                                             (T)CMA(PT)/62/2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 02.08.2023
                                                     CORAM
                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                                (T)CMA(PT)/62/2023
                                                (OA/12/2021/PT/CH)

                     Allegro Pharmaceuticals LLC
                     31103 Rancho Viejo Road, 2249,
                     San Juan Capistrano, California 92675,
                     USA Nationality USA                                      ... Appellant
                                                      -vs-

                     The Controller of Patents and Designs
                     Government of India, Patent Office,
                     Intellectual Property Rights Building,
                     GST Road, Guindy, Chennai 600032.                     ... Respondent

                     PRAYER: Transfer Civil Miscellaneous Appeal (Patents) filed under
                     Sections 117-A of the Patents Act, 1970, pleased to set aside the order
                     dated 14 October 2020 issued by the respondent and allow further
                     amendment of the claims to render the application grantable and
                     grant the Patent in respect of the Appellant's Application
                     No.8893/CHENP/2013 in accordance with the provisions of the Act
                     and the Rules.
                                     For Appellant   : Mr.Vijay Anand
                                                       for M/s.De Penning and De Penning

                                     For Respondent : Mr.M.Karthikeyan, SPC

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https://www.mhc.tn.gov.in/judis
                                                                              (T)CMA(PT)/62/2023

                                                      SENTHILKUMAR RAMAMOORTHY,J

                                                                                           rna

                                                      JUDGMENT

Learned counsel for the appellant submits that he has been

instructed to withdraw the appeal. A memo dated 31.07.2023 has

been filed for the said purpose.

2. By taking note of the memo, (T)CMA(PT)/62/2023 is

dismissed as withdrawn without any order as to costs.

02.08.2023 rna Index : Yes / No Internet : Yes / No

(T)CMA(PT)/62/2023 (OA/12/2021/PT/CH)

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