Delhi High Court
Dr Snehlata C Gupte vs Union Of India & Ors on 20 April, 2012
Author: A.K.Sikri
Bench: Rajiv Sahai Endlaw, A.K.Sikri
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA No.561 of 2010, LPA No.562 of 2010, LPA No.563 of
2010 & LPA No.564 of 2010
Reserved on: February 02, 2012
% Pronounced on: April 20, 2012
1) LPA 561/2010
DR SNEHLATA C GUPTE ..... Appellant
Through: Mr. Sudhir Chandra, Sr. Adv. with
Mr. Sagar Chandra, Ms. Ishani
Chandra, Mr. Ankit Rastogi, Advs.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Sachin Datta, CGSC for UOI Mr. Mahinder Singh, Sr. Adv. with Ms. Pratibha M. Singh, Adv. for R5
2) LPA 562/2010 DR SNEHLATA C GUPTE ..... Appellant Through: Mr. Sudhir Chandra, Sr. Adv. with Mr. Sagar Chandra, Ms. Ishani Chandra, Mr. Ankit Rastogi, Advs.
versus UNION OF INDIA & ORS ..... Respondents Through: Mr. Sachin Datta, CGSC for UOI Mr. Mahinder Singh, Sr. Adv. with Ms. Pratibha M. Singh, Adv. for R5 3) LPA 563/2010 GIRISH J RINDANI ..... Appellant Through: Mr. Sudhir Chandra, Sr. Adv. with Mr. Sagar Chandra, Ms. Ishani Chandra, Mr. Ankit Rastogi, Advs.
LPA No.561, 562, 563 & 564 OF 2010 Page 1 of 19versus UNION OF INDIA & ORS ..... Respondents Through: Mr. Sachin Datta, CGSC for UOI Mr. Mahinder Singh, Sr. Adv. with Ms. Pratibha M. Singh, Adv. for R5 4) LPA 564/2010 DR. SNEHLATA C. GUPTE ..... Appellant Through: Mr. Sudhir Chandra, Sr. Adv. with Mr. Sagar Chandra, Ms. Ishani Chandra, Mr. Ankit Rastogi, Advs.
versus UNION OF INDIA & ORS ..... Respondents Through Mr. Sachin Datta, CGSC for UOI Mr. Mahinder Singh, Sr. Adv. with Ms. Pratibha M. Singh, Adv. for R5 CORAM:
HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW A.K. SIKRI (ACTING CHIEF JUSTICE)
1. Since in all these appeals pure question of law arises for determination, to consider that question, facts of LPA No.561 of 2010 shall suffice as that would serve the purpose.
2. The respondent No.5, viz., J. Mitra & Co. Ltd had filed two patent applications in the Office of the Controller of Patents on 14.6.2001. Patent Specifications were published in the official gazette on 20.11.2004 in terms of Section in terms of Section 11A of the Patents Act (hereinafter referred to as „the Act‟). As per provisions of Section 25 (unamended) of the Act, which held the field at that time, an opposition to the grant of patent LPA No.561, 562, 563 & 564 OF 2010 Page 2 of 19 could be filed within four months from the date of publication.
Such a period could be extended by one month by the Controller on being satisfied by the reasons given for such delay. One M/s. Span Diagnostics Ltd. (SDL) filed pre-grant opposition. It was considered by the Controller and vide detailed order dated 23.8.2006, the Controller rejected this opposition. On rejection of pre-grant opposition, the Controller ordered grant of patent on the application of the respondent No.5 putting a particular condition. Since this portion of the order is bone of contention, we would like to reproduce the same hereunder:
"In view of the above discussion and in consideration of the submissions of both the parties. I hereby order to grant [Patent No.194639] on Patent Applicant No.590/Del/2000 with the following condition:
The Applicants shall give cross reference to the patent application no.593/Del/2000 on page 2 of the complete specification and submit the amended/retyped page(s) within a seek from the date of these order. The Opposition on Patent Application No.590/Del/2000 (194639) is disposed of in above terms. No order to cost."
3. As per the appellant, she had sent pre grant opposition by currier on 22.8.2006 which was received by the Patent Office on 24.8.2006. As on that date, Section 25 (1) of the Act stood amended by the Patents (Amendment) Act, 2005 with effect from 01.1.2005. As per the amended provision, the time for filing a pre-grant opposition stood extended till the grant of patent. According to the appellant, her pre-grant opposition received on 24.8.2006 was within time as per the Amended provision of Section 25(1) of the Act inasmuch as there was no LPA No.561, 562, 563 & 564 OF 2010 Page 3 of 19 patent granted by that time. It was her case that the patent is not granted till such time it is not sealed and entered in the Register in terms of Section 43(1) of the Act and such a patent was granted on 22.9.2006. On the other hand, the respondent No.5 pleaded that when the objections were rejected on 23.8.2006 in terms of Rule 55(6) of the Rules, no application for pre-grant opposition was maintainable.
4. The Controller accepted the plea of the respondent No.5 and rejected pre-grant opposition of the appellant vide orders dated 16.10.2006. Since this order was passed without hearing the appellant, the appellant challenged the order by filing Writ Petition (C) Nos.3516/2007 and 3517/2007. The Controller thereafter, however, gave hearing to the appellant and passed order dated 22.5.2007 rejecting the pre-grant opposition as time barred. Challenging the aforesaid order, the appellant had filed writ petitions and they have been filed under similar circumstances, viz., after the rejection of the earlier pre-grant opposition, but before the patent was entered into the Register. In this backdrop, the question that arose for consideration in these writ petitions was that when can a patent said to be granted.
5. Learned Single Judge vide detailed judgment has taken the view that when the pre-grant opposition filed by SDL was rejected on 23.6.2006, that would be the date which is to be reckoned for grant of patent and the opposition filed by the appellant on 24.8.2006 was not maintainable as a pre-grant opposition since it was time barred as the patent had already be granted.
LPA No.561, 562, 563 & 564 OF 2010 Page 4 of 196. Submission of Mr. Sudhir Chandra, learned Senior Counsel appearing for the appellant is that order dated 23.8.2006 was not an order of grant of patent itself. It simply rejected the pre-grant opposition filed by the SDL. Thereafter, certain formalities were to be fulfilled and therefore, pre-grant opposition was subject to fulfillment of those conditions. It was submitted that the respondent No.5 was given a chance to rectify the same. It is only on this rectification that the patent could be granted and the order dated 23.8.2006 itself mentions these conditions. Therefore, application was not even valid on that date and treating 23.8.2006 as the date of grant of patent was wrong. Learned counsel also referred to the definition of patentee under Section 2(p) of the Act which reads as under:
"2. Definitions and interpretation. - (1)......
xxx xxx xxx
(p) "patentee" means the person for the time being entered on the register as the grantee or proprietor of the patent."
7. He also referred to the following provisions in respect of his submission that 23.8.2006 cannot be the date of grant of patent which is to be 22.9.2006:
"Section 21. Time for putting application in order for grant -
(1) An application for a patent shall be deemed to have been abandoned unless, within such period as may be prescribed, the applicant has complied with all the requirements imposed on him by or under this Act, whether in connection with the complete specification or LPA No.561, 562, 563 & 564 OF 2010 Page 5 of 19 otherwise in relation to the application from the date on which the first statement of objections to the application or complete specification or other documents related thereto is forwarded to the applicant by the Controller.
Explanation.-Where the application for a patent or any specification or, in the case of a convention application or an application filed under the Patent Cooperation Treaty designating India any document filed as part of the application has been returned to the applicant by the Controller in the course of the proceedings, the applicant shall not be deemed to have complied with such requirements unless and until he has re-filed it or the applicant proves to the satisfaction of the Controller that for the reasons beyond his control such document could not be re-filed.
(2) If at the expiration of the period as prescribed under sub-section (1),-
(a) an appeal to the High Court is pending in respect of the application for the patent for the main invention; or
(b) in the case of an application for a patent of addition, an appeal to the High Court is pending in respect of either that application or the application for the main invention, the time within which the requirements of the Controller shall be complied with shall, on an application made by the applicant before the expiration of the period as prescribed under sub-section (1), be extended until such date as the High Court may determine.
(3) If the time within which the appeal mentioned in sub- section (2) may be instituted has not expired, the Controller may extend the period as prescribed under sub-section (1), to such further period as he may determine:
Provided that if an appeal has been filed during the said further period, and the High Court has granted any extension of time for complying with the requirements of the Controller, then the requirements may be complied with within the time granted by the Court.
Rule 14. Amendments to specifications. - (1) When a provisional or complete specification or any drawing accompanying it has been received by the applicant or his agent for amendment, and amendment is duly made thereon, the page incorporating such amendment shall be retyped and submitted to form a continuous document. Amendments shall not be made by LPA No.561, 562, 563 & 564 OF 2010 Page 6 of 19 slips pasted on, or as footnotes or by writing in the margin of any of the said documents.
(2) The amended documents shall be returned to the Controller together with the superseded pages or drawings, if any, duly marked, cancelled and initialed by the applicant or his agent. Copies of any pages that have been retyped or added and of any drawing that has been added or substantially amended shall be sent in duplicate."
Rule 31. Form of reference to another specification.- When in pursuance of rule 30, the Controller directs that a reference to another specification shall be inserted in the applicant‟s complete specification, such reference shall be inserted after the claims and shall be in the following form, namely:-
"Reference has been directed, in pursuance of section 18(2) of the Patents Act, 1970, to the specification filed in pursuance of application No................."
8. He also referred to the objects and reasons behind Amendment of Section 25(1) of the Act which according to him, was to give sufficient opportunity to any objectors to come forward and file the objection before its grant. It is submitted that such an opportunity could not be taken away and the law of implementation is to be read as it is. His further submission was that while interpreting the provisions of law relating to limitation, the purposive interpretation would not have any role to play and those provisions are to be given their literal meaning.
9. He also questioned the observations of the learned Single Judge that entertaining pre-grant opposition in the manner in which filed by the appellant would lead to misuse of such a provision. His submission was that insofar as frivolous LPA No.561, 562, 563 & 564 OF 2010 Page 7 of 19 objections are concerned, those could be ignored and sufficient safeguard is provided in Rule 55 of the Rules.
10. Mr. Maninder Singh, learned Senior Counsel appearing for the respondent No.5 refuted the aforesaid arguments and submitted that the learned Single Judge had, in a well reasoned judgment, countered these very arguments. He made additional submissions in support of the view taken by the learned Single Judge which we shall advert to while analyzing the plea raised by the appellant.
11. First question that arises for consideration is as to what is the nature and effect of the order dated 23.8.2006, viz., whether this order grants patent as a whole or it is conditional order and the patent would be treated as granted only when the purported conditions are satisfied. As pointed out above, pre- grant opposition of SDL was rejected by the aforesaid order. A perusal of the order would show that various contentions in opposition to grant of patent claimed by the respondent No.5 were considered threadbare by the Controller. Order runs into 11 pages. Each and every objection of SDL was dealt with, but no merit was found therein. After rejecting the said objections, the Controller stated, "I hereby order to grant patent (Patent No.194638) on the patent‟s application......." However, this sentence is followed by the words "with the following conditions". Counsel for the respondent No.5 submits that vide aforesaid orders, patent had been granted. On the contrary, it is the submission of the appellant that this order was conditional and the respondent No.5 was ordered to give the cross reference to the patent application on page 2 of the LPA No.561, 562, 563 & 564 OF 2010 Page 8 of 19 complete specification. This order could not be read as granting patent on the date of passing the order.
12. We are unable to accept the submission of the learned counsel for the appellant. The condition imposed was only in the nature of giving routine information, i.e., to give complete specification and submit the amended retyped page(s) within a week from the date of these orders. It had no substantial bearing on the issue which had already been decided. Even the opposition application had been disposed of by that order. The plea of the appellant that it was incomplete application in the absence of those particulars is to be countenanced inasmuch as had there been a material of irregularity, the Controller would not process that application at all. This was in the nature of a formality to be completed.
13. It is rightly pointed out by Mr. Maninder Singh that as per the schemes of the Act, the application is filed under Section 5 of the Act and after 18 months, there is a publication of patent application under Section 11A of the Act and it takes 48 months to examine the request under Section 17B of the Act. Examination takes place as per Section 12(1) of the Act. It is thereafter stage of filing of application takes place in terms of Section 25(1) of the Act. Thus, by that time, opposition is received, Controller has examined the feasibility of grant of the application at that level and the same is found to be in order. Otherwise, the Controller could reject the application at that stage also. Once the opposition is filed, hearing on the said opposition is in terms of Rule 55 of the Rules. Therefore, the moment the pre-grant opposition is rejected, the Controller is LPA No.561, 562, 563 & 564 OF 2010 Page 9 of 19 empowered to pass the order of grant of patent which in fact, happened in the present case. It was not a conditional order as contended by the appellant.
14. It is in this backdrop we determine as to whether the date of grant of patent is 23.8.2006 when the order was passed by the Controller or it is the date when grant of patent certificate was issued in terms of Section 43 of the Act. Here also, we agree with the view taken by the learned Single Judge. We have already indicated the scheme of the Act with reference to various provisions which is taken note of by the learned Single Judge as well in greater details. From the filing of the application till its examination and publication thereafter minimum 18 months time is taken. The patent cannot be granted before the expiry of six months under Section 11A of the Act. This so is provided under Rule 24 of the Rules. It means that at least for a period of two years from the date of application, no patent can be granted. Though this is the minimum period. We can judicially take note of the fact that actual time can be much more. The patent‟s life is 15-20 years. However, the date from which the patent is granted is the date of application. Thus, the period from date of application till the date of grant of patent stands reduced. Provisions have to be read keeping in view the aforesaid position in mind. It is also pertinent to mention that even after patent is granted, remedies are available to any person opposing the said grant inasmuch as post-grant opposition can be filed under Section under Section 25(2) of the Act and revocation application can be filed under Section 64 of the Act.
LPA No.561, 562, 563 & 564 OF 2010 Page 10 of 19Sequence of various proceedings involved under the Patents Act, 1970 related to grant of patent is as under:
Sections Rules
Section 7
Application for grant of
patent
Section 11A Rule 24 & Rule 24A
Publication of the After 18 months from the
application for the date of filing of the
purposes of inviting application. However, it is
opposition under open to the applicant to
Section 25(1) of the move an application
Act. seeking early publication.
Section 11B Rule 24B
Request for A request for examination
examination of the is required to be made
patent application by within 48 months from the
the applicant or a date of filing of the
person interested. application or priority
whichever is earlier.
Section 12 Rule 24B(3)
Examination of the FER is to be issued within
patent application by six months from the date
the examiner and of publication of the patent
preparation of First application or the date of
Examination Report. request for examination
whichever is later.
Section 15
Controller can refuse
the grant of patent to
an application when it
fails to comply with the
provisions of the
Patents Act, 1970 or
require amendment of
the application.
Section 25(1) Rule 55
Pre-grant opposition by Deals with the procedure
way of a representation of pre-grant opposition.
by any person after
publication under Rule 55(1A)
Section 11A but prior to No patent shall be granted
the grant of a patent. within six months from the
publication of application
under Section 11A.
LPA No.561, 562, 563 & 564 OF 2010 Page 11 of 19
Rule 55(2)
Representation to be
considered only after a
request for examination
has been filed.
Therefore, proceedings
under Section 25(1)
related to pre-grant
opposition and under
Section 12 related to
examination are co-
terminus.
Rule 55(6)
After considering the
representation and
submissions made during
the hearing, the Controller
shall proceed further
simultaneously either
rejecting the
representation and
granting the patent or
accepting the
representation and
refusing the patent on the
application.
Section 25(2) Rule 55A
Post-grant opposition Filing of pre-grant
by a person interested opposition notice.
any time after the grant
of patent till the time of Rule 56
expiry of 1 year of the Constitution of the
publication of the opposition board.
factum of grant of
patent under Section Rules 57-61
43(2). Completion of pleadings
and filing of docs.
Section 25(4) Rule 62
Controller has the Hearing in a post-grant
power to maintain, opposition and decision of
amend or revoke the the Controller.
grant of a patent in a
post-grant opposition.
Section 43(1) Rule 37
Deals with the grant of On the grant of patent, the
a patent application shall be
accorded a number, which
LPA No.561, 562, 563 & 564 OF 2010 Page 12 of 19
shall be the number of the
granted patent.
Rule 74(1)
Patent certificate having
the patent number as
accorded under Rule 37
shall be prepared.
Rule 74(2)
Patent certificate shall be
issued within 7 days of
grant of a patent.
Section 43(2) Rule 74A
Publication of the fact Inspection of the patent
that a patent has been documents after the
granted publication of a grant of
patent.
Section 45(2)
No infringement
proceedings can be
initiated after the grant
of patent for acts done
prior to the publication
of patent application
under Section 11A
Section 48
Rights of patentee
Section 53
Term of patent.
Section 57 Rule 81(2)
Amendment of Amendment of
application and specification prior to grant
specification or any of patent.
related document
before the Controller Rule 81(3)(a)
including both pre-grant Amendment of
and post-grant specification after the
amendment grant of patent.
Section 64
Revocation of patents
Section 67 Rule 88(1)
Register of patents Upon the grant (SEAL
omitted) of patent,
particulars of the patentee,
date of grant etc. shall be
entered into the
registered.
LPA No.561, 562, 563 & 564 OF 2010 Page 13 of 19
Rule 88 (2)
Controller shall enter into
the register of patents
particulars regarding
proceedings under the Act
of before the
Controller/IPAB/High
Court.
Section 153 Rule 134(g)
Information related to Information as to whether
patents a patent has been granted
in respect of an application
can be obtained.
Rule 142 (4)
Fee payable within 3
months from the date of
recording the patent in the
register.
15. We, thus, agree with the conclusion of the learned Single Judge that when the pre-grant opposition is rejected and no other opposition is pending on that date and the order is passed granting patent, patent stands granted on that date, which is 23.8.2006 in the present case. It is also to be kept in mind that as per the unamended provisions of Section 25 of the Act, a person interested in opposing the grant of patent has to necessarily file such an opposition within four months. This period now stands extended and in opposition can be filed before the grant of patent. Though theoretically, minimum period is six months, in any case, in practice, the period is much larger as new opposition can emerge at any time during the pendency of one or other pre-grant opposition. If the contention of the appellant is accepted, it would lead to misuse of the provisions inasmuch as once the pre-grant opposition of one person is rejected, before a certificate under Section 43 is issued, other person at the behest of the first objector can file the objection and adopting such methodology the proceedings LPA No.561, 562, 563 & 564 OF 2010 Page 14 of 19 can be delayed endlessly. In fact, this very case demonstrates this misuse. Mr. Maninder Singh had highlighted the following sequence of events to establish nexus between the appellant and SDL:
Date Appellants SDL
14.6.2000 Applications Applications
(590/Del/2000 & (590/Del/2000 &
593/Del/2000) for 593/Del/2000) for
grant of patent filed by grant of patent filed by respondent No.5 in respondent No.5 in respect to its products respect to its products HCV TRI-DOT (Third HCV TRI-DOT (3rd Generation and Fourth Generation and 4th Generation) Generation) 14.6.2001 In pursuance to its In pursuance to its patent applications patent applications related to HCV TRI- related to HCV TRI-DOT DOT (Third and Fourth (Third and Fourth Generation), J Mitra Generation), J Mitra filed the Complete filed the Complete Specifications as per Specifications as per the provisions of the the provisions of the Patent Act, 1970. Patent Act, 1970.
20.11.2004 Date of publication of Date of publication of patent applications in patent applications in the Official Gazette of the Official Gazette of the Government the Government 21.3.2005 - Span files an opposition against the said patent applications.
26.6.2006 - Pleadings completed.
LPA No.561, 562, 563 & 564 OF 2010 Page 15 of 19 Hearing held in the
opposition to
590/Del/2000 (HCT
TRI-DOT 3rd
Generation)
30.6.2006 - Pleadings completed.
& Hearing held in the
12.7.2006 opposition to
593/Del/2000 (HCV
TRI-DOT 4th
Generation).
23.8.2006 - Order rendered by the
Assistant Controller of
Patents dismissing the
aforesaid Oppositions
and granting patents in
favour of J. Mitra.
24.8.2006 Snehlata Gupte files a
letter and Statement
of case before Patent
Office opposing the
two patent application
of the Respondent
No.5. The timing is
interesting inasmuch
as the said
representation is filed
the very next day of
the order passed by
the Asst. Controller of
the Patents dismissing
Span‟s opposition.
LPA No.561, 562, 563 & 564 OF 2010 Page 16 of 19
05.9.2006 Girish Rindani files a
letter and Statement
of case before Patent
Office opposing the
two patent application
of the Respondent
No.5. The timing is
interesting inasmuch
as the said
representation is filed
a few days after the
passing of the order by
the Asst. Controller of
the Patents dismissing
Span‟s opposition.
16. Mr. Singh also argued that the present appeals have been filed by the appellants at the behest of Span Diagnostics Limited (a business rival of the respondent No.5) as they are connected to each other. It is of importance to note that Dr. Snehlata Gupte runs Surat Raktadan Kendra, whose Chairman is the main promoter of Span Diagnostics. Further, she is also a member of Span Diagnostics part-time research team and Dr. Girish Rindani is a consultant for Span Diagnostics. It is imperative to state herein that there has been no denial on part of Appellants to the effect that they are not related or associated with Span Diagnostics. In fact, in the rejoinder affidavit it has been stated on behalf of the appellants that:
"............. I further say that the same (the relationship between them and Span Diagnostics limited) has no bearing on the present case. It is immaterial for the purposes of the present writ petition whether the person LPA No.561, 562, 563 & 564 OF 2010 Page 17 of 19 who files a pre-grant opposition is related or not related to a party who is interested in the concerned patent being granted........................"
17. Prima facie we agree with the aforesaid submissions of Mr. Maninder Singh. Be as it may, we are at pains to reiterate that the date on which the patent is granted cannot be the date of issuance of certificate but has to be the date on which orders are passed by the Controller. Certificate is in the nature of execution of that order and is proof of fact that the patent has been granted which is the date on which the Controller passed the order. It is the date on which the decision is taken by the Controller on file in respect of a pre-grant opposition (either rejecting or accepting the representation) which is the determining event ascertaining the date of grant of patent. The sealing of patent and entering of the same in the register are ministerial acts which follow the Controller‟s act of grant of patent. The onus is on the person instituting the pre-grant opposition to be vigilant about the date of publication of the application under Section 11A of the Act and take appropriate steps for filing the representation.
18. We find that the learned Single Judge has issued various directions. The Government has even implemented the direction relating to previous announcement of the date of pronouncement of the order. These directions would go a long way in discouraging frivolous petitions and checking misuse. We command the Patent Office to issue directions/instructions in terms of Paras 55 to 58 of the order of the learned Single Judge.
LPA No.561, 562, 563 & 564 OF 2010 Page 18 of 1919. Finding no merit in these appeals, we dismiss the same with cost quantified @ `25,000/- each.
ACTING CHIEF JUSTICE (RAJIV SAHAI ENDLAW) JUDGE April 20, 2012 pmc LPA No.561, 562, 563 & 564 OF 2010 Page 19 of 19