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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010

(2)The professional who appear before the Appellate Board shall be in their professional dress, if any, and in case of other authorised representatives of the parties, it shall be the following :-
(a)in the case of male, a black coat with a black tie or buttoned-up black coat over a white/black pant.
(b)in the case of female, a black coat over white or any other sober coloured saree.
(c)all other persons appearing before the Appellate Board shall be properly dressed.
The First Schedule(See rules 2 & 3)Forms for Making Appeals and Applications
S.No. Rules of the IPAB Title Form Number
1 2 3 4
1. Rule 11 On filing counter-statement Form 1
2. Rule 16 On petition for extension of time Form 2
3. Rule 17 On petition for leave to intervene in proceedings Form 3
4. Rule 20 On petition for adjournment of hearing Form 4
5. Rule 26 On petition to review of the order of Appellate Board Form 5
Before the Intellectual Property Appellate BoardThe First ScheduleForm 1(See rule 3 and 11)Form of Counter-Statement(To be filed in duplicate and accompanied by as many copies as there are registered users/authorized users under the registration)In the matter of O.R.A./O.A No.__________A.B. (add description such as full name, nationality, address, registered office.........)Applicant/Appellantvs.C.D. (add description such as full name, nationality, address, registered office and the residential or official address on which the service of notices is to be effected on the respondent or respondents. The details of each respondent are to be given in a chronological order).RespondentI/we [1] .................................. the respondent or the patentee of the patent No............................ hereby give notice that the following are the grounds on which I/we rely for my/our application/patent:-..................................................................................................I/we admit the following allegations in the application/ appeal:-..................................................................................................All communications relating to these proceedings may be sent to the following address in India:-..................................................................................................State the name and address of the registered proprietor or registered user of patent.VerificationI................................................................ (name of the respondent/patentee age ............... of ................... nationality, resident of ....................................... do hereby verify that the contents of paras ............. to ................... are true to my personal knowledge and paras ................ to .............. are believed to be true on legal advice and that I have not suppressed any material fact.Dated this ............................. day of................Place:Signature of Advocate/AgentSignature of the Respondent/Patentee(Full Name of the Signatory)To,The Deputy Registrar,Intellectual Property Appellate Board,Note: For fee see second scheduleBefore the Intellectual Property Appellate BoardForm 2(See rule 16)Application for extension of time(To be filed in duplicate)In the matter of O.R.A./O.A No._______A.B. (add description such as full name, nationality, address, registered office........... )Applicant/Appellantvs.C.D. (add description such as full name, nationality, address, registered office and the residential or official address on which the service of notices is to be effected on the respondent or respondents. The details of each respondent are to be given in a chronological order).RespondentIn the matter of .................................... I/we .................................... being the .......................... in the above matter hereby apply for on extension of time for ................................. on the following grounds.....................................................................All communications relating to these proceedings may be sent to the following address in India:-Date:Place:Signature of Appellant/Applicant/Respondent/Advocate/Agent(Full Name of the Signatory)ToThe Deputy Registrar,Intellectual Property Appellate Board,Note: For fee see second scheduleBefore the Intellectual Property Appellate BoardForm 3(See rule 17)Application for leave to intervene in proceedings relating to the rectification of the register or the removal of patent from the register of patents.(To be filed in duplicate together with a statement of case in duplicate)In the matter of O.R.A./O.A No._______A.B. (add description such as full name, nationality, address, registeredoffice ...........)Applicant/Appellantvs.CD. (add description such as full name, nationality, address, registered office and the residential or official address on which the service of notices is to be effected on the respondent or respondents. The details of each respondent are to be given in a chronological order).RespondentIn the matter of the Patent No ..................... granted in the name of ...................................... on .......................................I/we ............................................................ hereby apply for leave to intervene in the proceedings relating to the rectification or removal of the entry in the register in respect of the above mentioned patent.My/our interest in the patent ...........................................................................All communications relating to this application may be sent to the following address in India:....................................................................................................VerificationI........................................................... (name of the respondent/patentee age ............... of ................... nationality, resident of ............................... do hereby verify that the contents of paras ............. to ................... are true to my personal knowledge and paras ............... to .............. are believed to be true on legal advice and that I have not suppressed any material fact.Dated this ...................... day of .................Place:Signature of Advocate/AgentSignature of the Applicant(Full Name of the Signatory)To,The Deputy Registrar,Intellectual Property Appellate Board,Note: For fee see second scheduleBefore the Intellectual Property Appellate BoardForm 4(See rule 20)Petition for adjournment of hearing(To be filed in duplicate)In the matter of O.R.A./O.A No.______A.B. (add description such as full name, nationality, address, registered office ...........)Applicant/Appellantvs.C.D. (add description such as full name, nationality, address, registered office and the residential or official address on which the service of notices is to be effected on the respondent or respondents. The details of each respondent are to be given in a chronological order).RespondentIn the matter of .................................................... I/We ........................................... being the ............................... in the above matter hereby apply for adjournment of the hearing fixed for ..................................... for ................ month on the following grounds:-................................................................................................All communication relating to these proceedings may be sent to the following address in India:................................................................Dated, this ....................... of .............Place:Signature of Appellant/Applicant/Respondent/Advocate/Agent(Full Name of the Signatory)ToThe Deputy Registrar,Intellectual Property Appellate Board,Note: For fee see second scheduleBefore the Intellectual Property Appellate BoardForm 5(See rule 26)Petition for review of the order of the Appellate Board(To be filed in duplicate and accompanied by as many copies as there are registered users/authorized users under the registration)In the matter of ..........A.B. (add description such as full name, nationality, address, registered office ...........) represented by its Partner/Principal Officer/duly authorized Power of AttorneyPetitionerC.D. (add description such as full name, nationality, address, registered office and the residential or official address on which the service of notices is to be effected on the respondent or respondents. The details of each respondent are to be given in a chronological order).RespondentIn the matter of ........................................... I/we ....................... being the ...................................... in the above matter hereby apply to the Appellate Board for the Review of their order dated the ............................ day of ........................ 200 in the above matter.The grounds for making this application are set forth in the accompanying statement.VerificationI ....................................... (name of the respondent/patentee age ............... of ................... nationality, resident of ....................................... do hereby verify that the contents of paras ............. to ................... are true to my personal knowledge and paras ................ to .............. are believed to be true on legal advice and that I have not suppressed any material fact.Dated this .................... day of ..................Place:Signature of Advocate/AgentSignature of the Applicant(Full Name of the Signatory)To,The Deputy Registrar,Intellectual Property Appellate Board,Note: For fee see second scheduleThe Second Schedule(See rules 6)Fee
Entry No. On what payable Amount in Rupees Relevant Form
For Natural Person for other than natural person either along or jointly withnatural persons
(1) (2) (3) (4) (5)
1 On filing Counter-Statement 2000/- 4000/- 1
2 On petition for extension of time 1000/- per month or part thereof 2000/- per month or part thereof 2
3 On petition for leave to intervene 2000/- 4000/- 3
4 On petition for adjournment of Hearing 1000/- per month 2000/- per month 4
5 On petition to review of the order of the IPAB 3000/- 6000/- 5
6 Fee for inspection of records of pending appeal orapplication of decided case. 150/- per hour or part thereof 300/- per hour or part thereof -
7 Fee for supplying photocopies of the documents 5/- per page 5/- per page -
8 Filing of a petition not other wise provided for 2000/- 4000/- -