PROTEAN ELECTRIC LTD Vs. CONTROLLER OF PATENTS

JUDGEMENT

(1.) This is an appeal under Sec. 117A of the Patents Act 1970 (the Act) assailing an order dtd. 8/4/2022 passed by the Controller of Patents (the order).

(2.) The appellant had filed Patent Application No 1023/KOLNP/2014 on 13/5/2014 (the subject application) before the Indian Patent Office claiming priority from 19/10/2011 in the National Phase Entry in India for an invention titled "AN ELECTRIC MOTOR OR GENERATOR".

(3.) The appellant is engaged in providing automotive technology specializing in "in-wheel motor technology" which includes an in- wheel, electric-drive system for hybrid, plug-in hybrid and battery electric vehicles. The appellant has a global presence. Patent applications have been filed and granted in various jurisdictions for the subject invention.