Section 10(3) in The Patents (Appeals and Applications to the Intellectual Property Appellate Board) Rules, 2011
(3)..........................................The grounds or facts on which my/our application for revocation/rectification is based is as follows :-..........................................................................................No action concerning the Patent in question is pending in any Court or before the Controller of Patents. All communications relating to this application may be sent to the following address in India :-..........................................................................................
