Section 34 in Delhi High Court Intellectual Property Rights Division Rules, 2022
34. Patents/Trade Mark Agents
Before the IPD, Agents who are registered as Patent agents or Trade Mark agents, as also anyprofessional/academician having knowledge of the said subject matter of the dispute shall have a right ofaudience, when permitted by the Court, to appear along with the counsels/legal practitioners representing theparties to assist the Court.
