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Delhi HC: If Party's Intention Not to Abandon Patent Application, HC May Extend Time to File FER - (16 Jun 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that High Court can grant an extension in filing a response to an First Examination Reports (FER), given that the applicant did not have the intention to abandon its patent application.

Tags : DELHI HIGH COURT   PATENT   FER  

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