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NCT Delhi - Section

Section 27 in Delhi High Court Intellectual Property Rights Division Rules, 2022

27. Summary Adjudication

In cases before the IPD, the Court may pass summary judgment, without the requirement of filing a specificapplication seeking summary judgment on principles akin to those contained in Order XIIIA, Code of CivilProcedure, 1908 as applicable to commercial suits under the Commercial Courts Act, 2015.