Markandey Katju, J. - (1.) Leave granted.
(2.) This Appeal has been filed against the impugned order of the Division Bench of the High Court of Judicature at Madras dated 18.5.2009 in O.S.A. No. 92 of 2008.
(3.) It appears that a suit bearing No. C.S. No. 1111 of 2007 had been filed by the appellant herein before the learned single Judge of the Madras High Court alleging infringement of its patent No. 195904 under the Indian Patents Act, 1973 (for short the Act).;