W. R. GRACE Vs. CONTROLLER OF PATENTS

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present appeal has been filed by W.R. GRACE and CO. CONN. a US based Company under Sec. 117A of the Patents Act challenging the impugned order dtd. 29/7/2021 by which the patent application number 201717030699 was refused by the Patent Office.

(3.) The said patent is related to a 'CRYSTALLINE FORM OF NICOTINAMIDE RIBOSIDE' along with the method of preparing such crystalline form II of 'NICOTINAMIDE RIBOSIDE CHLORIDE' for their use in pharmaceutical compositions. The priority date of the present patent application is 30/8/2017.