Section 809I in Rules of the High Court of Judicature for Rajasthan, 1952
809I. Counter-claim for rectification of register in a suit for infringement.
- A defendant in a suit for infringement filed in the High Court may in regard to any registered trade mark in issue counterclaim for the rectification of the register and shall within the time limited for the delivery of the counter-claim serve the Registrar with the same, and the Registrar shall be entitled to take such part in the suit as he may think fit without delivering a defence or other pleading.
