Nicoventures Trading Limited vs Controller Of Patents And Designs
2024 Latest Caselaw 21782 Mad

Madras High Court

Nicoventures Trading Limited vs Controller Of Patents And Designs on 19 November, 2024

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                     CMA (PT) No.10 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 19.11.2024

                                                             Coram

                                  THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE

                                                 CMA (PT) No.10 of 2024

                     Nicoventures Trading Limited,
                     Globe House 1,
                     Water Street London,
                     WC2R 3LA, United Kingdom.                             .. Appellant

                                                              Vs.

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

                                      Civil Miscellaneous Appeal Patents Act filed Section 117-A of
                     the Patent Act, 1970, against the order of the Controller of Patents and
                     Designs dated 23.10.2023 in Patent Application No.201847010984.

                                      For Appellant      :     Ms.Thajaswini
                                                               for Mr.Rahul Balaji

                                      For Respondent     :      Mr.J.Madanagopal Rao
                                                                Senior Panel Counsel
                                                             *****


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                                                                               CMA (PT) No.10 of 2024

                                                                       ABDUL QUDDHOSE, J


                                                                                                 gm


                                                    JUDGMENT

Learned counsel for appellant seeks permission of this Court to

withdraw the present appeal and has also made an endorsement to that

effect in the Court bundle.

Recording the said endorsement, this appeal is dismissed as

withdrawn. No costs.

19.11.2024 Neutral Citation: Yes/No Index: yes/no Speaking Order/Non-Speaking Order gm

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