Section 26 in Delhi High Court Intellectual Property Rights Division Rules, 2022
26. Consolidation of IPR subject matters or cases or proceedings or disputes
Where there are multiple proceedings relating to the same or related IPR subject matter, irrespective of whetherthe said proceedings are between the same parties or not, the Court shall have the power and the discretion,wherever appropriate, to direct consolidation of proceedings, hearings, and also to direct consolidatedrecording of evidence/common trial and consolidated adjudication. If the Court is of the opinion that anymatter pending before a Commercial Court is to be consolidated with a matter pending before the IPD, it mayexercise powers of transfer under Section 24, Code of Civil Procedure, 1908 for transfer and consolidation ofsuch matter to itself.
