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Delhi HC: Acts of negligence by Controller General of Patents, Designs and Trademarks unpardonable - (13 Oct 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court took exception to the manner of functioning of the Controller General of Patents, Designs and Trade Marks, and observed that if ‘ease of doing business in India’ has to be truly achieved, acts of negligence on the part of the Controller General are unpardonable.

Tags : DELHI HIGH COURT   CONTROLLER GENERAL   NEGLIGENCE  

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