Section 6 in High Court Of Delhi Rules Governing Patent Suits, 2022
6. Memo of Parties/Service of Defendant
The name of the main Defendant against whom relief is sought shall be impleaded as Defendant No. 1 in the Memo of Parties. Where ex-parte relief is sought, service to the Defendants is not mandatory.However, if the Plaintiff chooses so, advance service of two working days, by email, would be considered as adequate service for the first hearing, especially for Defendants located in India. If the Defendant has filed a caveat, service by email should be made at least two working days, at the address available on the caveat, before the first listing of the case.
