Section 116 in Delhi High Court Intellectual Property Rights Division Rules, 2022
116. of the Geographical Indications of Goods (Registration and Protection) Rules, 2002]
[COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Appellate jurisdiction)C.A.(Comm.-IPD/GI)___ of ________(Full Name, address, e-mail and mobile number ofthe Appellant(s). In case of foreign Appellant(s),address for service in India to be furnished)...Appellant(s)Versus(Full Name, address, e-mail and mobile number ofthe Respondent(s). In case of foreignrespondent(s)address for service in India to befurnished)...Respondent(s)APPEAL UNDER SECTION 31 OF THEGEOGRAPHICAL INDICATIONS OF GOODS (REGISTRATIONAND PROTECTION) ACT, 1999AND RULE 116 OF THE GEOGRAPHICAL INDICATIONS OF GOODS(REGISTRATION AND PROTECTION) RULES, 2002CHALLENGING THE ORDER DATED ________PASSED BY _____________________________The Appellant(s) above named respectfully submit as under:
