Dipak Kumar Sen, J. - (1.) The alleged invention which is the subject-matter of this appeal from a Patent's order is (a) a pil-ferproof closure for a container comprising a top ring seamed to the body of the container, and aperture in the top ring of substantially smaller dismensions than the dimensions of the said top ring, a diaphragm covering the said aperture and a lid adapted to fit over the aperture, characterised in that the lower free edge of the wall of the aperture is crimped with the free edge of the diaphragm; (b) a closure as claimed hereinabove further characterised in that the upper edge of the wall of the aperture is curled, (c) a closure as claimed above wherein the flange of the lid is adapted to rest on the said curled upper edge of the aperture in the closed position, (d) a closure as claimed wherein the diaphragm is adapted to be cut along an edge adjacent to the said crimp.
(2.) The Metal Box Company of India Ltd.. of Barlow House. 59, Chow-ringhee. Calcutta 20, an Indian Company, the respondents herein applied under Sections 3 and 4 of the Indian Patents and Designs Act, 1911 for a patent of the aforesaid invention, in the office of the Patents and Designs on or about 16th April, 1969.
(3.) Poysha Industrial Company Ltd. of Bombay, also an Indian Company, the appellants herein intended to oppose the said application for patent and filed a written statement of opposition on or about 24th July, 1970.;