बौद्धिक समाधान सेतु
संवाद से समाधान तक
A WIPO-O/o CGPDTM Mediation Programme To be Launched on World IP Day 2026
Process of Mediation
Filing of a Request for Mediation → Choosing a Mediator → Discussion & Negotiation → Agreement
Vision of O/o CGPDTM for Mediation Programme
The Office of CGPDTM (Controller General of Patents, Designs and Trademarks) aims to integrate mediation as a non-adversarial, time-bound mechanism to resolve Intellectual Property (IP) disputes efficiently.
Its vision centers on fostering a pro-innovation ecosystem where disputes are settled through amicable negotiation preserving business relationships and reducing the burden on the judiciary while ensuring that IP rights continue to stimulate economic growth and creativity.
