Section 10 in Delhi High Court Intellectual Property Rights Division Rules, 2022
10. Procedure for Regular First Appeal (RFA)
(i)Regular First Appeals shall be governed by The Delhi High Court Rules and Orders/practicedirections, and pleadings shall be filed as per the Forms/formats prescribed therein.(ii)Appeals shall consist of the memo of parties, synopsis, list of dates and events, memorandum ofregular first appeal, grounds of challenge to the judgment/decree appealed from/challenge in theappeal, prayer/relief prayed for. Certified copy of the judgment/decree impugned shall be filed withinthe period of limitation along with affidavit.(iii)The entire record forming part of the original proceeding shall be filed with the RFA, to the extentpossible.Provided that every endeavor shall be made to place on record pleadings/documents (other than caselaw) referred to in the impugned order.(iv)Filing of a reply would be only upon specific directions of the Court, if the need arises. The oppositeparty shall, however, during the course of hearing or otherwise, be entitled to produce copies of anyrelevant record intended to be relied upon.
