SHREE VARI MULTIPLAST INDIA PVT LTD Vs. DEPUTY CONTROLLER OF PATENTS & DESIGNS
LAWS(CAL)-2018-8-158
HIGH COURT OF CALCUTTA
Decided on August 30,2018

Shree Vari Multiplast India Pvt Ltd Appellant
VERSUS
Deputy Controller Of Patents And Designs Respondents

JUDGEMENT

Soumen Sen, J. - (1.) This appeal is arising out of an order dated 12th March 2018, by which the application for cancellation of the design No.242843 registered on 3rd February, 2012 in class 06-01 in respect of application of the design to chair was dismissed.
(2.) The grounds for challenge before the controller are that the impugned design is not new or original, as it has been already disclosed to public and not significantly distinguishable from the known design or combination of known designs.
(3.) The contentions of the applicant before the controller are summarized below.;


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