Section 25 in Delhi High Court Intellectual Property Rights Division Rules, 2022
25. Intervention by third parties
In the matters listed before the IPD, intervention by the third parties may be permitted suo moto or on anapplication by any person unless prohibited by law. Such person shall seek to intervene by means of anapplication stating the nature of interest before the Court. The Court may refuse or grant leave after hearing allconcerned parties, if so required, and on such terms and conditions as it deems fit.
