(5)On consideration of the statement and evidence filed by the applicant, the representation including the statement and evidence filed by the opponent, submissions made by the parties, and after hearing the parties, if so requested, the Controller may either reject the representation or require the complete specification and other documents to be amended to his satisfaction before the patent is granted or refuse to grant a patent on the application, by passing a speaking order to simultaneously decide on the application and the representation ordinarily within one month from the completion of above proceedings.] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ][* * *] [Omitted '(6) After considering the representation and submission made during the hearing if so requested, the Controller shall proceed further simultaneously either rejecting the representation and granting the patent or accepting the representation and refusing the grant of patent on that application, ordinarily, within one month from the completion of above proceedings.' by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).][55-A. Filing of notice of opposition [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ].-The notice of opposition to be given under ][sub-section (2) of section 25] [ Substituted by S.O. 657(E), dated 5.5.2006, for " sub-Section (3) of Section 25" (w.e.f. 5.5.2006).][shall be made in Form 7 and sent to the Controller in duplicate at the appropriate office.
