GREEN CROSS HOLDINGS Vs. CONTROLLER OF PATENTS ?BHOUDHIK SAMPADA BHAWAN & ANOTHER

JUDGEMENT

(1.) THIS appeal is made against the order of the Deputy Controller of Patents dated 13th August 2009 refusing the application No. 1563/DEL/2005 dated 16th June 2005 filed by Green Cross Holdings, a Korean Corporation, for the invention relating to Pharmaceutical preparation of recombinant factor VIII lyophilized without Albumin as a stabilizer'.

(2.) THE matter came up for hearing on 20/05/2014. We heard the arguments of learned counsel for the appellants Ms. Anuradha Salhotra. No one appeared for the Respondents.

(3.) IN the hearing notice, following objections were communicated by Respondent 2 : -