Section 17 in Delhi High Court Intellectual Property Rights Division Rules, 2022
17. Discovery and Disclosure
(i)The procedure relating to the disclosure and discovery of documents (including by way ofinterrogatories) shall be governed by the Code of Civil Procedure, 1908 as amended by theCommercial Courts Act, 2015;(ii)Parties withholding discovery, or attempting to scuttle the process of discovery, would be liable to bepenalized with costs as determined by the Court.
