Te Bios Co. Ltd vs The Controller Of Patents And Designs
2023 Latest Caselaw 16132 Mad

Madras High Court

Te Bios Co. Ltd vs The Controller Of Patents And Designs on 11 December, 2023

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 11.12.2023

                                                      CORAM

                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                               (T)CMA(PT)/160/2023
                                             (OA/SR.199/2020/PT/CHN)

                     TE Bios Co. Ltd
                     #608 C and V Center, 194-41
                     Osongsaengmyeong 1-ro,
                     Osong-eup Heungdeok-gu,
                     Cheongju-si Chungbuk, Republic of Korea.                     ... Appellant
                                                   -vs-

                     The 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) is filed
                     under Section 117-A of the Indian Patents Act, 1970, praying to set
                     aside the impugned Order dated 09 July 2020 issued by the
                     Respondent. Grant the Patent in respect of the Appellant's
                     Application       No.1992/CHENP/2014      in    accordance     with    the
                     provisions of the Act and the Rules.




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

                                                                                          rna

                                       For Appellant     : Mr.Julick Isaiah
                                                           for M/s.De Penning and De Penning

                                       For Respondent    : Mr.P.K.Ganesh, CGSC

                                                         **********

                                                        JUDGMENT

Learned counsel for the appellant submits that he has been

instructed to withdraw the appeal. A memo dated 22.11.2023 was

filed for the said purpose.

2. By taking note of the memo, (T)CMA(PT)/160/2023 is

dismissed as withdrawn without any order as to costs.

11.12.2023 rna Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No (T)CMA(PT)/160/2023 (OA/SR.199/2020/PT/CHN)

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