March 11, 2019:

Following the direction issued by the Delhi High Court, the Central Govt has set up a Fund for 'Scientific Advisers' appointed under Section 115 of the Patents Act, 1970 to assist Courts in patent cases.

Central announced it in an affidavit filed before the High Court.A one-Judge Bench consisting of Justice JR Midha had directed the Central Government to create a Fund for Scientific Advisers in terms of Section 115 (2) of the Act previous year in december.

The direction was passed during patent litigation which required the parties to show their presentation/device to a Scientific Adviser.

Court clearly had stated that the remuneration of the Scientific Adviser would be settled out of the funds provided by the Parliament for that purpose.

The parties to the litigation though informed the Court that they were not aware of any such fund created by the Central Government.

The Court, thus, directed the Central Govt to create the corpus till next date of hearing, in case no such fund has been created till now.

Picture Source :