MEDILABO RFP INC Vs. CONTROLLER OF PATENTS

JUDGEMENT

(1.) This Appeal has been filed under Sec. 117A of the Patents Act, 1970 ("Act") against the order ("Impugned Order") dtd. 21/12/2023, passed by the Assistant Controller of Patents and Designs ("Respondent /Controller"), refusing the Patent Application No. 202117034705 ("Subject Application") on the grounds under Sec. 3(i) of the Act.

(2.) The Impugned Order passed by the learned Controller, refusing the Subject Application titled 'PROPHYLACTIC OR THERAPEUTIC DRUG FOR NEURODEGENERATIVE DISEASES' under Sec. 3(i) of the Act.

(3.) The subject matter of the invention relates to a medicine / drug composition / pharmaceutical formulation useful for the treatment of a neurodegenerative disease, as well as capable of reducing adverse side effects.