Section 15 in High Court Of Delhi Rules Governing Patent Suits, 2022
15. Final hearing
Prior to the final hearing, the court shall direct parties to present a summary of pleadings and evidence along with the specific page numbers of the files. The Court can direct the presence of at least one technical person from among the witnesses from each side, to assist the Court during the final hearing. The Court may fix time limits for oral submissions to be made.
