Section 151 — Transmission of orders of courts to Controller.

Transmission of orders of courts to Controller.—(1) Every order of 1[the High Court 2***] on a petition for revocation, including orders granting certificates of validity of any claim, shall be transmitted by 1[the High Court 2***] to the Controller who shall cause an entry thereof and reference thereto to be made in the register. (2) Where in any suit for infringement of a patent or in any suit under section 106 the validity of any claim or a specification is contested and that claim is found by the court to be valid or not valid, as the case may be, the court shall transmit a copy of its judgment and decree to the Controller who shall on receipt thereof cause an entry in relation to such proceeding to be made in the prescribed manner in a supplemental record. (3) The provisions of sub-sections (1) and (2) shall also apply to the court to which appeals are preferred against decisions of 3[the courts] referred to in those sub-sections.

‹ Prev All sections Next ›