Section 20 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
20. Adjournment of hearing.
- A party to the hearing may make a petition in duplicate for adjournment of the hearing in Form 4 with the prescribed fee fifteen days before the date of hearing after serving a copy of the petition for the adjournment upon the other party and the Appellate Board may consider the petition and pass such order as it deems fit.
