HUHTAMAKI OYJ Vs. CONTROLLER OF PATENTS

JUDGEMENT

(1.) I have, before me, yet another order passed by an Assistant Controller of Patents and Designs, whereby Application No. 6727/DELNP/2014, filed by the appellant, seeking registration of a patent, stands rejected, without even a word of independent reasoning, merely reproducing the contents of the hearing notice issued to the appellant.

(2.) Consequent to the submission of Application No. 6727/DELNP/2014, by the application, for registration of the aforesaid patent, First Examination Report (FER) was issued to the appellant on 28/5/2019. The appellant submitted its response to the FER on 19/11/2019, whereafter, hearing notice dtd. 16/7/2020 was issued to the appellant by the Assistant Controller, fixing hearing in the matter on 6/8/2020. Para 3 contained the surviving objections, and may be reproduced thus:

(3.) The appellant responded to the aforesaid objections vide letter dtd. 21/8/2020.