MICHELE CABONI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) CM No. 35409 of 2017 (for exemption)

(2.) In order to appreciate the submissions made by the petitioner, it is necessary to briefly set down the facts giving rise to this challenge.

(3.) The petitioner admittedly is an Italian national, who claims to have developed certain technology for which he had filed four Priority Applications, two of which are Priority Application Nos. TO2011A001130 and TO2011A001250 dated 9th December, 2011 and the other two being Priority Application Nos. TO2011A001250 and TO2011A001251 dated 31st December, 2011. The petitioner thereafter filed four International Patent Applications viz. PCT/IT2012/000370 and PCT/IT2012/000371 dated 7th December, 2012; PCT/IT2012/000407 and PCT/IT2012/000408 dated 31st December, 2012 in Geneva corresponding to each of the aforementioned four priority applications.