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S. Muralidhar, J.—Mr. Ashok H. Desai and Mr. Sudhir Chandra, learned Senior counsel for the Petitioner point out that there are several suits between the patent holder and the parties challenging the validity of the patent which are pending in this Court. Attention is drawn to an order dated 1st September 2010 passed in the suits fixing a schedule for disposal of the suits. It is, therefore, prayed that the present petition, challenging the impugned order of the Intellectual Property Appellate Board allowing the application filed u/s 64 of the Patents Act for revocation of the patent granted in favor of the Petitioner, should also be placed before the same Court which is seized of the said suits.
It appears to this Court that in order to avoid possible conflict of orders, it would be in the interests of justice to have this petition also heard along with the suits. The question of granting any interim relief will be considered by the said Court. Accordingly, it is directed that the present writ petition also be placed for consideration before the same Court on 21st February 2011 before which CS (OS) No. 1349 of 2009 (Dr. Aloys Wobben v. Yogesh Mehra and Ors.) and other connected suits are pending subject to the orders of Hon''ble the Chief Justice.