Cal. HC: Civil Courts are Barred from Deciding Validity of Plant Variety Registration - (12 Jun 2023)
INTELLECTUAL PROPERTY RIGHTS
Calcutta High Court has held that civil courts have no jurisdiction to decide the validity of plant variety registration under Protection of Plant Varieties and Farmers Rights Act, 2001, the authority of adjudge the same lies with Registrar of Plant Varieties.
Tags : CALCUTTA HIGH COURT PLANT VARIETY REGISTRATION CIVIL COURT JURISDICTION
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