Section 13 in Delhi High Court Intellectual Property Rights Division Rules, 2022
13. Additional Provisions for CM (Mains), RFAs, FAOs, and CRPs
(i)It shall be sufficient if copies of the documents mentioned in Rule 9, Rule 10, Rule 11 and Rule 12above are filed with self-certification of the counsel for the petitioner/appellant to the effect that eachsuch document is the true copy of its respective original in the file of the Trial Court.(ii)Ordinarily, the Court may decide these Petitions and Appeals on the basis of the grounds raised in thepetition/memorandum of appeal and the record filed with the same.
