Section 22 in Delhi High Court Intellectual Property Rights Division Rules, 2022
22. Advance Copy
In all matters filed before the IPD, advance copy shall be served at the address for service, as also throughemail, at least two working days in advance, upon the Respondents including the counsels/agents, who mayhave represented the Respondents before the IPO, or trial court, or authority, as the case may be. Along withthe advance copy so provided, the likely date of listing shall be intimated. Upon advance copy being served,parties/counsels/agents/authority shall be represented on the first date of hearing before the Court. For the sakeof expeditious disposal, if in the opinion of the Court no further notice is required, and if satisfactory proof ofservice is furnished, no further notice would ordinarily be issued and the matter may be heard and disposed ofon the first day of listing.Provided that, in the facts and circumstances of a given case, and on an application, the Court may dispensewith advance service.
