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Eisai R&D Management Co. vs Assistant Controller Of Patents ...
2023 Latest Caselaw 12350 Mad

Citation : 2023 Latest Caselaw 12350 Mad
Judgement Date : 12 September, 2023

Madras High Court
Eisai R&D Management Co. vs Assistant Controller Of Patents ... on 12 September, 2023
                                                                                 (T)CMA(PT)/140/2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 12.09.2023
                                                        CORAM
                           THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                               (T)CMA(PT)/140 / 2023
                                                 (OA No.11 of 2017)

                     Eisai R&D Management Co., Ltd.,
                     6-10, Koishikawa 4-chome,
                     Bunkyo-ku, Tokyo 112-8088,
                     Japan; Nationality: A Japanese Company                     ... 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
                     Sections 117-A of the Patents Act, 1970, against an order of the Assistant
                     Controller of Patents and Designs, Chennai dated 19 January 2017and
                     received on the same day against the grant of patent to the Appellant herein
                     in respect of Patent Application No.6415CHENP/2008.
                                    For Appellant       : Mr.Julick Isaiah,
                                                         for M/s.De.Penning and De Penning

                                    For Respondent     : Mr.Rajesh Vivekanandan,
                                                          Deputy Solicitor General



                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                 (T)CMA(PT)/140/2023

                                                        JUDGMENT

Learned counsel for the appellant submitted that he has been

instructed to withdraw the appeal. A memo dated 30.08.2023 has been filed

for such purpose.

2. Taking note of the memo, (T)CMA(PT)/140/2023 is dismissed as

withdrawn without any order as to costs.

12.09.2023 nl

Index : Yes / No Internet : Yes / No

https://www.mhc.tn.gov.in/judis (T)CMA(PT)/140/2023

SENTHILKUMAR RAMAMOORTHY,J

nl

(T)CMA(PT)/140/2023 (OA No.11 of 2017)

12.09.2023

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

 
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