AXCESS LIMITED Vs. CONTROLLER OF PATENTS AND DESIGNS

JUDGEMENT

(1.) The appellant herein filed an Indian Patent Application No. 2427/DELNP/2011 titled 'BILE ACIDS AND BIGUANIDES AS PROTEASE INHIBITORS FOR PRESERVING THE INTEGRITY OF PEPTIDES IN THE GUT' [hereinafter referred to as 'subject patent application'] involving certain compounds and compositions used as inhibitors of gut proteases as national phase application following PCT application dtd. 1/10/2009 with a priority date of 1/10/2008 before the Indian Patent Office.

(2.) The said subject patent application has been refused by the Deputy Controller of Patents and Designs [hereinafter referred to as 'Controller'] under Sec. 15 of the Patent Act, 1970 [hereinafter referred to as 'Act'] vide the impugned order dtd. 27/4/2020 [hereinafter referred to as 'impugned order'] in view of Sec. [s] 59(1), 3(d) and 3(e) of the Act.

(3.) The present appeal is seeking to challenge the said impugned order passed by the Controller.