Section 9 in Delhi High Court Intellectual Property Rights Division Rules, 2022
9. Procedure for Civil Miscellaneous Main Petition
(i)The Civil Miscellaneous Main Petitions challenging orders passed by the Commercial Courts or otherdistrict courts/civil courts, relating to IPR disputes shall be filed and listed before the IPD. Theformats for the said petitions will be governed by The Delhi High Court Rules and Orders.(ii)The Civil Miscellaneous Main Petition shall consist of the memo of parties, synopsis and list of datesand events, memorandum of the civil miscellaneous main petition, the grounds challenging the order,prayer/the relief sought, affidavit and the impugned order.(iii)The petitioner shall file the relevant pleadings of the original proceedings, relevant order sheets,issues, if framed, in the case, pleadings in the relevant interim applications and documents which thepetitioner intends to rely upon.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.
