Section 8 in Delhi High Court Intellectual Property Rights Division Rules, 2022
8. Procedure for Writ Petitions (Civil)
(i)Writ Petitions filed before the IPD, challenging any orders passed by the IPO/authority, shall consistof a synopsis and list of dates and events, memo of parties, memorandum of the writ petition includinggrounds of challenge, prayer/relief sought, affidavit in support. The Petitioner shall also state both inthe application and in the affidavit whether any other remedy was availed of in respect of the sameimpugned order and if so, provide details thereof including any order passed therein.(ii)The impugned order, where applicable, shall be annexed with the writ petition.(iii)Procedures applicable to Writ Petitions (Civil): The Delhi High Court Rules and orders, as also thepractice directions issued from time to time, to the extent there is no inconsistency with these Rules,shall be applicable to writ petitions filed before the IPD.
