Patents Rules, 2003
139 . Hearing before the Controller to be in
public in certain cases.—
Where the hearing before the Controller of any dispute
between two or more parties relating to an application for a patent or to any
matter in connection with a patent takes place after the date of the
publication of the complete specification, the hearing of the dispute shall be
in public unless the Controller, after consultation with the parties to the
dispute who appear in person or are represented at the hearing, otherwise
directs.
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