SOUMEN SEN,J. - (1.) The Court:-The three applications are taken up together and disposed by this common order.
(2.) The applicant has filed three applications for registration of design in respect of "Accessories For Electrical Devices", claiming priority from Spanish design application 514847 dated 16th May, 2012. On receiving the applications the controller had forwarded the said applications for examination. The First Examination Report (FER) dated 21st January, 2013 suggested few changes to be made in the application. The applicant replied to the FER and hearing was offered on August 22, 2013 and further on February 2, 2018 before taking any adverse decision against the applicant. The applicant by the letter dated May 9, 2013 have communicated deletion of respondent Nos. 5 and 6 and requested for registration on the basis of representations on sheet numbers 1 to 4. By reason of such deletion aesthetic value of the design as claimed get cancelled. All that now remain is to have registration with regard to electrical switch cover plate. It needs to be seen whether the designs of which applicants have claimed novelty can pass through the test of novelty and originality which are the main considerations for registering a design.
(3.) Although, the Joint Controller of Patents and Designs had passed a brief order but one can easily discern the reasons forming the basis of the said finding.;