FORM 7

THE PATENTS ACT, 1970 (39 of 1970)

&

The Patent Rules, 2003

NOTICE OF OPPOSITION

[See sections 25(2) and rule 55A]

 

1. State names, address, and nationality.

2. State the grounds, taken one after another.

3. A complete address including postal index number/code and State along with Telephone and fax number.
4. To be signed by the opponent or by his authorized registered patent agent.
5. Name of the natural person who has signed.

I /We, ……………………………………..

……………………………………………..hereby give notice of opposition to patent No. ……………) granted on application No. …………… dated ……....…     published on dated.… made by ………………….………

……………………………. on the grounds......................................................................

………………………………………………

My/Our address for services in India is………………………………………………………………………………………………………………………………………………

Signature

(……………………..…………………)

 

 

To

The Controller of Patents,

The Patent Office,

At……………………………

For a fee: See the First Schedule.