69. [ Procedure for the hearing of claim or an application under section 28. [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 69 (w.e.f. 1.1.2005).]
- The procedure specified in rules 55-A and 57 to 63 relating to the filing of notice of opposition, written statement, reply statement, leaving evidence, hearing and cost shall, so far as may be, apply to the hearing of a claim or an application under section 28 as they apply to the opposition proceedings subject to the modification that reference to patentee shall be construed as the person making the claim, or an application, as the case may be.]
