PUNEET KAUSHIK Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant appeal challenges the order dated 23.09.2013 passed by a learned Single Judge in W.P.(C)1631/2013. The writ petition was disposed of in the following terms:

(2.) THE facts necessary for the instant adjudication have been explained in succeeding paragraphs.

(3.) THE PCT application being first filed for the invention, Form -25 was enclosed as per the practice of Indian Patent Office.