- (1.) Leave granted.
(2.) For the sake of convenience we refer to the facts mentioned in Civil Appeal No................ of 2008 (arising out of S.L.P. (C) No.15729 of 2008) filed by J. Mitra & Co. Pvt. Ltd.
(3.) This matter is a classic illustration of the confusion which has emerged on account of the postponement of in-part commencement of Patents (Amendment) Act, 2005.;