TEIJIN LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Respondents waive service. By consent of parties, matter is taken up for final hearing.

(3.) By this Petition which is filed under Article 226 of the Constitution of India, Petitioner is seeking an order or direction for quashing and setting aside the impugned orders dated 03/01/2011 and 09/03/2011 passed by Respondent No.3 on behalf of Respondent No.2. Petitioner further seeks an appropriate writ, order or direction directing the Respondents to correct its record so as to reflect that 3rd to 9th year annuities for the Patent No.207883 as paid and also to correct its record so as to reflect that 10th year annuity for the Patent No.207883 as paid. Petitioner is further seeking restoration of Patent No.207883 or in the alternative a direction directing the Respondents to proceed with the application for restoration of Patent No.207883 on merits and in accordance with law.