ANUP ENGINEERING LIMITED Vs. CONTROLLER OF PATENTS NEW DELHI

JUDGEMENT

(1.) A short and a neat point adversely affecting a citizens legal right for being heard only in opposition proceedings under the Patents Act 1970 arises in these two matters for our consideration.

(2.) Both the aforesaid matters are disposed of by this common judgment as desired by the learned advocates of the parties.

(3.) In order to appreciate the grievance of the petitioner-Anup Engineering Limited-before us a few relevant facts may be stated.