Section 12 in High Court Of Delhi Rules Governing Patent Suits, 2022
12. Mediation/Early Neutral Evaluation (ENE)
At any stage in the suit, if the Court is of the opinion that the parties ought to explore mediation, the Court may appoint a qualified mediator or panel of mediators including, technical experts to explore amicable resolution of the dispute. Consent of the parties is not required, once the court is of the opinion that an amicable resolution needs to be explored. Further the mediator appointed by the court could be a scientific expert, economic expert or a legal expert, assisted by technical experts. At any stage the court may also direct ENE by appointing a qualified and independent evaluator, if it is of the opinion that such ENE would assist in early resolution. Mediation/ENE proceedings may proceed concurrently with the legal proceedings before the Court, so as not to delay adjudication.
