POWER ENGINEERS Vs. ELECTRONICA MACHINE TOOLS

JUDGEMENT

(1.) Petitions praying that in these circumstances stated therein and in the respective affidavits filed therewith the High Court will be pleased to:

(2.) M.P. No. 3 of 2009 has been filed by the petitioner/D1 seeking for the appointment of an independent scientific Adviser to inquire into the materials involved in this case as mentioned in the prayer and to file a report into the Court as to whether the products seized from the petitioner/D1 and the inventions, for which Patent Nos. 188585 & 190675 obtained, are one and the same or not.

(3.) Heard Mr. U. Kasipandian, learned counsel for the petitioner and Mr. S.P. Chockalingam learned counsel appearing for the first respondent.