NATCO PHARMA LIMITED Vs UNION OF INDIA .
Bench: S.H. KAPADIA,B. SUDERSHAN REDDY, , ,
Case number: C.A. No.-006004-006018 / 2008
Diary number: 36583 / 2007
Advocates: S. HARIHARAN Vs
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 6004-6018 OF 2008 (Arising out of S.L.P.(C) Nos.1323-1337/2008)
Natco Pharma Limited ...Appellant(s)
Versus
Union of India & Ors. ...Respondent(s)
O R D E R
Leave granted.
A piquant situation has arisen in this case on account of absence of
Technical Member in the Intellectual Property Appellant Board (IPAB) constituted
under the provisions of Section 116 of the Patents Act, 1970.
On 2nd April, 2007, Central Government appointed S.Chandrasekaran as
Technical Member (Patent) of IPAB vide notification of even date. On 3rd April,
2007, notification was issued notifying 2nd April, 2007 as the date for transfer of
appeals pending before any High Court to IPAB. The appeals were transferred to
the IPAB by the High Court vide its order dated 4th April, 2007.
On 16th June, 2007, Misc. Petition Nos.1 and 2 of 2007 were filed by
respondent No.4 herein before IPAB praying for the appointment of another
Technical Member in place of S.Chandrasekaran on the ground that the said
Member had earlier filed an affidavit in the matter taking a particular position in the
dispute which has a direct bearing on the case in hand.
It is under these peculiar facts and circumstances of the case and,
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particularly, in view of the fact that the controversy involved before IPAB is
concerning crystal modification of a N-Phenyl-2-Pyrimidineamine derivative and
since the dispute is regarding patentability of the process as well as the product that
we are of the view that such complicated disputes need to be resolved by IPAB which
must have a Technical Member in it.
In the above facts and circumstances of this case only and without making
our order a precedent for future cases, we called for a panel/list of Controllers duly
qualified under Section 116 of the Patents Act, as amended by the Patents
(Amendment) Act, 2006.
From that list submitted to us, we have opted for the name of
Dr.P.C.Chakraborti, Deputy Controller of Patents & Designs, who holds post-
graduate degree of M.Sc.(Chemistry) as well as Ph.D.
We, accordingly, direct that all preliminaries will be completed by the
parties in the month of October, 2008 and the IPAB duly reconstituted under our
orders, which would include Dr. P.C.Chakraborti, would hear and decide the
pending Appeal Nos.TA/001/2007/PT/CH to TA/005/2007/PT/CH preferably in the
month of November, 2008. We direct the IPAB to list the above Appeals before it for
directions on 3rd November, 2008. The matter will be heard and disposed of on day-
to-day basis.
As a special case, Dr.P.C.Chakraborti will continue to be the Member of the
said Board till the hearing and final disposal of the said appeals. He will be the
Member of the IPAB only for the said Appeals. He will be paid remuneration
payable to the Technical Member of IPAB, namely, salary of Rs.86,286/- per month
with other perquisites as mentioned in the annexure to this order. This annexure has
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been given to us by the Union of India. It is also made clear that Dr.P.C.Chakraborti,
who is presently Deputy Controller of Patents and Designs, will not be entitled to
draw his salary for the aforestated period as Deputy Controller of Patents and
Designs but, he would be entitled to protection of his seniority and other incidental
benefits.
We hope that the Board would preferably dispose of the Appeals within one
month, if possible, from the date of the commencement of hearing.
Both sides have accepted the name of Dr.P.C.Chakraborti to act as
Technical Member in the above Appeals.
Civil Appeals are disposed of accordingly, with no
order as to costs.
...................J. (S.H. KAPADIA)
...................J.
(B. SUDERSHAN REDDY) New Delhi, October 01, 2008.
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ITEM NO.1 COURT NO.5 SECTION XII
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s).1323-1337/2008
(From the judgement and order dated 13/11/2007 in WP Nos. 26676 to 26680 of 2007 & MP Nos.1 & 2 of 2007 of the HIGH COURT OF MADRAS)
NATCO PHARMA LIMITED Petitioner(s) VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With prayer for interim relief and office report)
Date: 01/10/2008 These Petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S.H. KAPADIA HON'BLE MR. JUSTICE B. SUDERSHAN REDDY
For Petitioner(s) Ms. Rajeshwari Hariharan, Adv. Mr. S. Hariharan, Adv.
For Respondent(s) No.4: Mr. Shanti Bhushan, Sr.Adv.
Ms. Arpita Sawhney, Adv. Mr. Sanjay Kumar, Adv. Mr. Sukhdev, Adv.
Ms. Meenakshi Arora, Adv.
R.Nos.1-3: Mr. B.S. Chahar, Sr.Adv. Mrs. Anita Sahani, Adv. Mrs. Anil Katiyar, Adv.
Mr. D.S. Mahra, Adv.
R.No.8: Ms. Rukhsana Choudhury, Adv. Ms. S. Pratibha, Adv. Ms. Sivangi Roy, Adv.
UPON hearing counsel the Court made the following O R D E R
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Leave granted.
Civil Appeal are disposed of with no order as to costs, in terms of the
signed order.
(N. ANNAPURNA) (VIJAY DHAWAN) COURT MASTER COURT MASTER
(Signed order is placed on file)
Note: Copy of the order be given by Friday.
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