VINITHA PONNUKUTTY Vs. CONTROLLER OF PATENTS AND DESIGNS

JUDGEMENT

(1.) The Petitioner Dr. Vinitha Ponnukutty has filed Writ Petition No. 20683 of 2010 under Article 226 of the Constitution of India seeking issuance of a Mandamus to direct the 1st Respondent-The Controller of Patents &Designs Patents Office Branch Intellectual Property Right Building Industrial Estate to process the Petitioner's Patent Application No. 863/CHE/2007 titled Enteral Tube Feed formula For Critically Ill Patients by referring the same for examination and issue the First examination report.

(2.) The Petitioner has also filed the Writ Petition No. 20684 of 2010 under Article 226 of the Constitution of India seeking issuance of a Mandamus to direct the 1st Respondent-The Controller of Patents & Designs Patents Office Branch Intellectual Property Right Building Industrial Estate to process the Petitioner's Patent Application No. 864/CHE/2007 titled Enteral Tube Feed formula for Critically Ill Patients by referring the same for examination and issue the First examination report.