Section 28 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
28. Continuation of proceedings after the death of a party, merger, assignment, acquisition or transmission.
- On the death of a party by devolution on the legal representative of the deceased or by amalgamation, merger, assignment, acquisition, transmission, or by operation of law if a new party becomes entitled for continuation of the proceedings, the proceeding shall be continued subject to filing a request in writing along with evidence in support thereof.
