Dsm Ip Assets B.V vs The Controller Of Patents And Designs
2023 Latest Caselaw 15866 Mad

Madras High Court

Dsm Ip Assets B.V vs The Controller Of Patents And Designs on 7 December, 2023

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED: 07.12.2023
                                                       CORAM
                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                                (T)CMA(PT)/102/2023
                                                (OA/8/2018/PT/CHN)

                     DSM IP Assets B.V.
                     a Dutch Company, Het Overloon 1, NL - 6411, TE Heerlen,
                     The Netherlands.
                     Through its Authorized representative                ... Appellant
                                                    -vs-

                     The Controller of Patents and Designs
                     The Patent Office,
                     Intellectual Property Building,
                     GST Road, Guindy,
                      Chennai - 600 032.                                        ... Respondent


                     PRAYER:          Transfer Civil Miscellaneous Appeal (Patents) is filed
                     under Section 117-A of the Indian Patents Act, 1970, praying that the
                     order quashing the impugned decision dated July 28, 2017, passed by
                     the Respondent refusing to grant a patent on the Patent Application
                     No.3957/CHENP/2011 of the Appellant; call for the entire records of
                     the          Respondent   pertaining   to   the   Patent      Application
                     No.3957/CHENP/2011 of the Appellant; and issue appropriate
                     direction or Order to the Respondent to grant a patent in favour of
                     the Appellant on Indian Patent Application No. 3957/CHENP/2011.


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https://www.mhc.tn.gov.in/judis
                                                        SENTHILKUMAR RAMAMOORTHY,J

                                                                                          rna

                                       For Appellant     : No Appearance

                                       For Respondent    : Mr.J.Madanagopal Rao, SPC

                                                         **********

                                                        JUDGMENT

The matter is listed today under the caption "for dismissal"

because the bailiff's report recorded that notice was served on the appellant through its agent in India on 16.08.2023, but the appellant was not represented at the hearing on 25.09.2023 and all subsequent hearings. At today's hearing, the appellant remains unrepresented.

2. Therefore, (T)CMA(PT)/102/2023 is dismissed for non- prosecution without any order as to costs.

07.12.2023 rna Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No (T)CMA(PT)/102/2023 (OA/8/2018/PT/CHN)

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