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State of Rajasthan - Section

Section 809F in Rules of the High Court of Judicature for Rajasthan, 1952

809F. Stay of pending suits or proceedings.

- If any application or appeal is made to the High Court under the Act and any suit or other proceeding concerning the trade mark in question is pending before the High Court or any District Court, the High Court may stay, such suit or proceeding until the disposal of the said application or appeal.