Patents Rules, 2003
130. Application for review of decisions or setting aside of
orders of the Controller.—
1. An
application to the Controller for the review of his decision under clause (f)
of sub-section (1) of section 77 shall be made in Form 24 within one month from
the date of communication of such decision to the applicant or within such
further period not exceeding one month thereafter as the Controller may on a
request made in Form 4 allow and shall be accompanied by a statement setting
forth the grounds on which the review is sought. Where the decision in question
concerns any other person in addition to the applicant, the Controller shall
forthwith transmit a copy of each of the application and the statement to the other
person concerned.
2. An
application to the Controller for setting aside an order passed by him ex parte
under clause (g) of sub-section (1) of section 77 shall be made in Form 24
within one month from the date of communication of such order to the applicant
or within such further period not exceeding one month as the Controller may on
a request made in Form 4 allow and shall be accompanied by a statement setting
forth the grounds on which the application is based. Where the order concerns
any other person in addition to the applicant, the Controller shall, forthwith
transmit a copy each of the application and the statement to the other person
concerned.
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