Section 7(v) in High Court Of Delhi Rules Governing Patent Suits, 2022
(v)Upon admission/denial being completed, prior to the First Case Management Hearing, both parties shall file their respective claim construction briefs, invalidity briefs and infringement briefs. The said briefs shall usually not exceed 10 pages each and would contain a brief description of the construction of claims, the case on invalidity and infringement of the patent. If there are multiple patents involved in a suit, or for other justifiable reasons, then leave of Court shall be sought for filing longer briefs. Leave to amend the said construction, invalidity and infringement briefs may be sought for substantial cause prior to commencement of evidence.
