M/S. Jagatjit Industries Ltd. And Petitioner v. Controller General Patents Des

Gita Mittal, J.:— Issue notice to the respondents to show cause as to why rule nisi be not issued.

2. Mr. Manoj Ohri, Advocate accepts notice on behalf of the respondents and prays for time to file a reply. Let the reply be filed within four weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.

3. Post on 13th September, 2005.

CM No. 7391/2005

4. Issue notice.

5. Mr. Manoj Ohri, Advocate accepts notice on behalf of the respondents and prays for time to file a reply. Let the reply be filed within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.

6. Till the next date, there shall be stay of the directions made in para 5 of the order dated 26 May, 2005. The remaining part of the order shall remain in operation.

7. Dasti.