K.N.BASHA,CHAIRMAN - (1.) THESE revocation applications are filed by Mr. Praveen K. Gupta against Indian Patent No.216060 in ORA/6/2012/PT/KOL & ORA/9/2013/PT/DEL and Indian Patent No.219510 in ORA/8/2013/PT/KOL. In all the three matters the parties are one and the same. The learned counsel for the applicant submitted a letter dated 29.05.2014 in all the three matters stating that both the parties are arrived an amicable settlement and accordingly withdrawing their above applications.
(2.) THE learned counsel for the respondent submitted a letter dated 27.05.2014 in respect of ORA/6/2012/TM/KOL and ORA/9/2013/TM/DEL in respect of revocation of Indian Patent No.216060 of Neoperl Gmbh (Patentee). Another letter of request dated 23.05.2014 was also filed in respect of application No. ORA/8/2013/TM/DEL in respect of revocation of Indian Patent No.219510 of Neoperl Gmbh (Patentee) and enclosed a letter duly signed by Shri Praveen K. Gupta Director, the applicant herein.
(3.) THE applicant also filed copies of compromise application and supporting affidavits filed before the Hon'ble High Court of New Delhi in C.S. (O.S.) No.455/2012. The affidavit in support of the plaintiff and as well as defendants have been produced as stated above containing the terms of settlement and the said affidavits are dated 10.10.2013. The said affidavits are support filed by both the sides before the Hon'ble High Court of Madras shall form part and parcel of the proceedings pending before this bench. On the basis of the said supporting affidavits consisting the compromise arrived between the parties and on the basis of request made by the applicants, the above revocation applications are hereby dismissed as withdrawn as not pressed. Accordingly, the Miscellaneous Petition Nos.71/2013, 46/2014 and 97/2013 are closed.;