GOOGLE LLC Vs. CONTROLLER OF PATENTS

JUDGEMENT

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

(2.) The present appeal under Sec. 117A of the Patents Act, 1970 (hereinafter 'the Act') was originally filed by the Appellant- Google LLC before the Intellectual Property Appellate Board (hereinafter, 'IPAB') in the year 2020. Thereafter, upon the abolition of the IPAB and the enactment of the Tribunals Reforms Act, 2021, the present appeal stood transferred to this Court. The Appellant seeks inter alia an order to set aside the order dtd. 27/11/2019 (hereinafter, 'impugned order') issued by the Respondent.

(3.) The Appellant company is a Delaware Limited Liability Company (LLC) incorporated under the laws of United Stated of America located at Amphitheatre Parkway, Mountain View, California, 94043 and is the Assignee of the subject patent application by virtue of an assignment between the original applicant AOL LLC and Google LLC.