Black Berry Limited vs Assistant Controller Of Patents & ...
2023 Latest Caselaw 15006 Mad

Madras High Court

Black Berry Limited vs Assistant Controller Of Patents & ... on 27 November, 2023

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                           (T)CMA(PT)/173/2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                               DATED: 27.11.2023
                                                     CORAM
                        THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                              (T)CMA(PT)/173/2023
                                             (OA/SR.7/2021/PT/CHN)


                     Black Berry Limited
                     2200, University Avenue East,
                     Waterloo, Ontario N2K 0A7,
                     Canada.                                            ... Appellant
                                                      -vs-

                     Assistant Controller of Patents & Designs
                     Intellectual Property 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 to the Hon'ble Court
                     to set aside the impugned order dated 15.10.2020 in respect of
                     Application No.6579/CHENP/2011 passed by the respondent, to
                     grant a patent on Indian Patent Application No.6579/CHENP/2011
                     in favour of the appellant; and to allow the amended claims 2, 12 and
                     22.
                                                  SENTHILKUMAR RAMAMOORTHY,J

                                                                                           kj

                     1/2


https://www.mhc.tn.gov.in/judis
                                                                               (T)CMA(PT)/173/2023

                                       For Appellant     : Mr.N.Shrivatsav
                                                           for M/s.Anand and Anand

                                       For Respondent    : Mr.J.Madanagopal Rao, SPC

                                                        JUDGMENT

Learned counsel for the appellant submits that he has been

instructed to withdraw the appeal. A memo dated 27.11.2023 was

filed for the said purpose.

2. By taking note of the memo, (T)CMA(PT)/173/2023 is

dismissed as withdrawn without any order as to costs.

27.11.2023

Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No kj (T)CMA(PT)/173/2023 (OA/SR.7/2021/PT/CHN)

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