Section 37 in Delhi High Court Intellectual Property Rights Division Rules, 2022
37. Mediation and Early Neutral Evaluation (ENE)
(i)At any stage, in any proceeding, if the Court is of the opinion that the parties ought to exploremediation, the Court may appoint a qualified mediator or panel of mediators including mediators withtraining or experience in IPR subject matter(s). Consent of the parties is not required once the Court isof the opinion that an amicable resolution needs to be explored;(ii)Such mediation will be conducted under the aegis of the Delhi High Court Mediation and ConciliationCentre and, where necessary, in collaboration with the relevant IPO;(iii)At any stage the court may also direct ENE by appointing a qualified and independent evaluator if it isof the opinion that such ENE would assist in early resolution;(iv)Mediation/ENE proceedings may proceed concurrently with the legal proceedings before the Court soas not to delay adjudication.
