Section 17 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
17. Intervention by third parties.
- Any person other than the patentee alleging interest in a granted patent in respect of which an appeal has been filed under section 117A against the order or decision of the Controller or in an application for the revocation of the patent or to rectify the Register may apply in the prescribed Form 3 given in the First Schedule along with prescribed fees for leave to implead/intervene, stating the nature of his interest and the Appellate Board may refuse or grant such leave after hearing, if so required, the parties concerned upon such terms and conditions as it deems fit.
