Section 19 in Delhi High Court Intellectual Property Rights Division Rules, 2022
19. Confidentiality clubs and redaction of confidential information
(i)At any stage in a proceeding, the Court may constitute a confidentiality club or adopt such measuresas appropriate, consisting of lawyers (external & in-house), experts as also nominated representativesof the parties, for the preservation and exchange of confidential information filed before the Courtincluding documents, as per the Delhi High Court (Original Side) Rules, 2018.Such nominated representatives of the parties, appointed to the Club, may inter alia, be persons whoare not in charge of, or active in, the day-to-day business operations and management of the respectiveparties so as to maintain the integrity of the information so disclosed.The members so constituting the Club shall be bound to desist from disclosing, sharing or utilizing,including to third parties, the confidential or sensitive information that they may access, or becomeprivy to, in the course of proceedings;(ii)The Court may, upon a request made by way of an application, direct the redaction of suchinformation (including documents) it deems to be confidential;(iii)If any redacted pleading/document is sought to be filed as being confidential, a non-redacted versionof the same may be filed in a sealed cover along with an application supporting such claim forredaction.
