Mehulkumar Khodabhai Dungrani vs Galatea Ltd
2025 Latest Caselaw 7784 Mad

Madras High Court

Mehulkumar Khodabhai Dungrani vs Galatea Ltd on 13 October, 2025

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                          L.P.A.No.9 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 13.10.2025

                                                           CORAM:

                              THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN
                                                  and
                         THE HONOURABLE MR. JUSTICE MUMMINENI SUDHEER KUMAR

                                                  L.P.A.No.9 of 2024
                                                         and
                                                C.M.P.No.9794 of 2024

                     Mehulkumar Khodabhai Dungrani
                     104/1278/4, Madhav Darshan Society,
                     Dabholicharrasta, Ved Road,
                     Surat 395 004,
                     Gujarat, India.                                                     .. Appellant

                                                               Vs.
                     1.Galatea Ltd.,
                     Dalton Industrial Park,
                     Dalton, Israel 1381000

                     2.The Controller of Patents
                     Patent Office,
                     Intellectual Property Building,
                     G.S.T. Road, Guindy,
                     Chennai 32.

                     3.Patel Viral Harshadbhai
                     39, Sahajanand Cryustal Soceity,
                     Opp. Divine International School,
                     Nr. Sukan Cross Road,
                     Nikol Naroda road, New Nikol 382 350.

                     1/4




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                                                                                              L.P.A.No.9 of 2024

                     4.Tapan Shah
                     E-13, UPSIDC Site IV,
                     Kasna Road, Greater Noida 201 308.,
                     Uttar Pradesh.

                     5.Goyani Atulkumar Bharatbhai
                     Flat-B/203, Vastrukala Apartment, S
                     inganpore Char Rasta, Ved Road,
                     Surat City, Surat 395004, Gujarat.

                     6.Rajeshbhai Jivrajbhai Akolia
                     Flat -A/404, Solitaire hills,
                     Near RP Vasanti International School,
                     Near Avni Homes, Nava Naroda,
                     Ahmedabad 382 350, Gujarat.

                     7.Sahajanand Technologies Pvt Ltd.,
                     Sahajanand Estate, Wakhariawadi,
                     Dabuholi Char Rasta,
                     Ved Road, Surat 395 004,
                     Gujarat.

                     8.Maitreyee Saha
                     B-54, Greek City, Sector 26,
                     Gandhinagar 382 028
                     Gujarat, India.

                     9.Gaurang Babubhai Gabani
                     B 309, Angan Residence,
                     Ved Gurukul road, Katargam,
                     Surat 395 004,
                     Gujarat.

                     10.Valmik Mundikumar
                     B3-101, Sector 30 and 41,
                     Gurgaon 122001, Haryana, India.                                  .. Respondents

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                                                                                             L.P.A.No.9 of 2024

                     PRAYER: Letters Patent Appeal is filed under Clause 15 of the Letters
                     Patent, praying to set aside the impugned judgment dated 15.04.2024 in
                     (T)CMA(PT)19/2023 and consequentially direct removal of any entry
                     made in the Patent Register towards grant of a patent, on Patent
                     Application No.876/CHENP/2008.

                                              For Appellant               : Mr.C.Dhakshnamoorthi for
                                                                            M/s.Khurana and Khurana

                                              For Respondents             : Mr.Sandeep Grover

                                                           JUDGMENT

The learned counsel appearing for the appellant has filed a petition

seeking leave to withdraw the Letters Patent Appeal. Accordingly, the

LPA is dismissed as withdrawn. Consequently, the connected Civil

Miscellaneous Petition is closed.

[Dr.G.J., J.] & [M.S.K., J.] 13.10.2025

Index : Yes/No Internet : Yes/No rpl

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Dr.G.JAYACHANDRAN., J.

and MUMMINENI SUDHEER KUMAR., J.

13.10.2025

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