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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(ii) in High Court Of Delhi Rules Governing Patent Suits, 2022

(ii)If parties are willing to engage agencies for transcription of evidence, appropriate directions qua the same may also be passed. Video recording of evidence may also be directed. The timelines for recording of evidence may be monitored by the Court. In case of outstation witnesses, the Court shall endeavour to fix specific time limits for cross examination.