Regeneron Pharmaceuticals Inc vs Assistant Controller Of Patents And ...
2024 Latest Caselaw 21066 Mad

Madras High Court

Regeneron Pharmaceuticals Inc vs Assistant Controller Of Patents And ... on 5 November, 2024

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                               C.M.A.(PT)No.7 of 2024

                                    IN THE HIGH COURT OF JUDICATUE AT MADRAS

                                                     DATED: 05.11.2024

                                                           CORAM

                             THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE

                                                   C.M.A(PT).No.7 of 2024

                     REGENERON Pharmaceuticals INC.
                     NY 10591, USA                                            .. Appellant



                                                                 Vs



                     Assistant Controller of Patents and Designs,
                     Government of India, Patent Office,
                     Intellectual Property Rights Building,
                     Guindy, Chennai – 32.                                     .. Respondent

                                  Prayer: This Appeal is filed under Section 117-A of the Patent Act,
                     1970, against the order of the Controller of Patents and Designs dated
                     13.11.2023 in Patent Application No.201947017337 refusing to grant the
                     Patent to the appellant.


                                        For Appellant            : Mr.Rahul Balaji




                                                                            ABDUL QUDDHOSE,J.
https://www.mhc.tn.gov.in/judis
                     1/2
                                                                           C.M.A.(PT)No.7 of 2024


                                                                                            rkm



                                                       JUDGMENT

The learned counsel for the appellant seeks permission of this

Court for withdawl of this appeal and to that effect, he has also made an

endorsement in the court bundle. Recording the said endorsement, this

appeal is dismissed as withdrawn. No Costs.

05.11.2024

rkm

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