FORM 7A
THE PATENTS ACT, 1970 (39 of 1970)
&
THE PATENT RULES, 2003
REPRESENTATION FOR OPPOSITION TO GRANT OF PATENT
[See rule 55]
- State names, address, and nationality.
- State the grounds, taken one after another.
- A complete address including postal index number/code and State along with Telephone and fax number.
- To be signed by the opponent or by his/her authorized registered patent agent.
- Name and designation of the natural person who has signed.
I/We, ………………………………………..
………………………………………………
hereby give representation by way of opposition to the grant of patent in respect of the application
No …………… dated ………………. made by …………… and published on …………………
On the grounds……………………………... ..……......…………………………………………………………………………………….
My/Our address for service in India is ………………………………………………………………………………………………………………………………………………
Signature
(……………………………)
To
The Controller of Patents,
The Patent Office,
At ……………………
