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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(xv) in High Court Of Delhi Rules Governing Patent Suits, 2022

(xv)The remedy/relief which the Plaintiff seeks and quantification of damages (could be based on estimated loss whether due to lost profits and/or royalties incurred by the Plaintiff), interest and costs.