SAURAV CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

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

(2.) The present writ petition has been filed by the Petitioner challenging the abandonment of its patent application number 201911031496 titled 'Blind-Stitch Sewing Machine and Method of Blind Stitching'. The prayer in the writ petition is to restore the patent application of the Petitioner. The details of the said application are set out below:

(3.) The case of the Petitioner is that he had filed a patent application through one firm 'M/s Delhi Intellectual Property LLP' (hereinafter referred as the 'firm') having office at 4-K, 4th Floor, Gopala Tower, 25, Rajendra Place New Delhi-110008. Mr. Naveen Chaklan, Partner at the said firm was dealing with the Petitioner's patent application. In addition to Mr. Chaklan, two more lawyers are stated to be working in the said firm. The firm provides registration services for trademarks, patents, copyrights and designs.