Section 8(i) in High Court Of Delhi Rules Governing Patent Suits, 2022
(i)The Court would peruse the pleadings, the claim construction briefs, invalidity, infringement, and damages/accounts of profit briefs, and strike the actual issues where there exists a dispute between the parties. For the purposes of settlement of issues, the Court may also seek the assistance of an independent technical expert from amongst the panel of Advisors maintained by the Court or call experts of the parties to assist the court. Hot-tubbing may be resorted to by the Court even before striking of issues.
