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Delhi High Court: No Infringement Action Valid in Respect of Unregistered or Revoked Patent - (22 Aug 2019)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has dismissed the claim of Novartis seeking injunction against Natco Pharma from manufacturing a cancer drug. The Court ruled that there can be no claim for infringement with respect to a patent which has been revoked in a post – grant proceeding.

Tags : DELHI HIGH COURT   PATENT  

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