AGREEMENT OF ASSIGNMENT OF PATENT

 

THIS AGREEMENT is made on this _________ day of _____, 20__ by and between ________ (hereinafter referred as the Assignor) having primary place of business at _______ and _______________ (hereinafter referred as the Assignee) having its place of business at _________________________.

Whereas the Assignor is the owner of Patent ____________ and said patent was registered and continues to be registered under the Patent Act 1970.

Whereas, Assignee wishes to acquire all right, title and interest in the Patent and Assignor wishes to sell its interest in the Patent to Assignee.

The parties agree as follows:

Assignment.

The Assignor hereby absolutely, irrevocably, and unconditionally assigns to the Assignee its entire interest in India. Patent Number _______________ , dated [PATENT DATE] _________, titled [PATENT TITLE] ______________ and in all related foreign registrations (the "Patent") for the entire term of the Patent and any domestic or foreign reissues or extensions of its term.

Ownership of Patent.

 The Assignor warrants to the Assignee that it is the sole owner of the Patent. It is under no restriction or obligation that may affect its right to assign the Patent.

Further Assurances.

The Assignor shall sign (or cause to be signed) all further documents, do (or cause to be done) all further acts, and provide all assurances as may reasonably be necessary or desirable to give effect to the terms of this agreement.

Governing Law.

The laws of the State of [GOVERNING LAW STATE ] govern this assignment.

Effective Date:

This agreement is effective as of the Effective Date ____________

 

This agreement has been signed by the parties.

(ASSIGNOR NAME)                                                                             

By: _____________________________

Name:

Title:

Date:

 

(ASSIGNEE NAME)

By: _______________________________

Name:

Title:

Date: