Section 12 in Delhi High Court Intellectual Property Rights Division Rules, 2022
12. Procedure for Civil Revision Petition (CRP)
(i)Civil Revision Petitions shall be governed by The Delhi High Court Rules and Orders/Practicedirections. Pleadings therein shall be filed as per the Forms / formats prescribed therein.(ii)Revision Petitions shall consist of the memo of parties, synopsis, list of dates and events,memorandum of revision petition, grounds of challenge to the impugned order, prayer/relief sought,order impugned and affidavit.(iii)The petitioner shall file the relevant pleadings of the original proceedings, relevant order sheets, issuesif 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.
