JUDGEMENT
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(1.) This appeal under section 19(2) read with section 36 of the
Designs Act, 2000, hereinafter referred to as the said Act, is from an order
dated 20th September, 2004 of the Assistant Controller of Patent and Designs,
being the respondent No. 1, directing cancellation of Design No. 190336
registered in the name of the appellant.
(2.) The appellant claims to carry on business inter alia of manufacture and
marketing of figured and wired glass sheets since 1981. The appellant claims
to be the originator of new and original industrial designs, applied by mechanical
process, to glass sheets.
(3.) According to the appellant the glass Sheets have eye-catching shape,
configuration, ornamental patterns, get up and colour shades and the same are
registered and/or are awaiting registration as industrial designs under the
Designs Act, 2000 and/or the rules framed thereunder.;
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