Section 7 in Delhi High Court Intellectual Property Rights Division Rules, 2022
7. Procedure for Original Petitions (Civil Original Petition)
(i)Original petition shall consist of memorandum of parties, synopsis, list of dates and all other detailsspecified in the respective forms and shall be accompanied by the affidavit of the Petitioner/partyfiling the petition.(ii)The parties shall also file all other relevant documents in support of the relief sought in the originalpetition. If interim orders are sought by the Petitioner, an application under Order XXXIX Rule 1 andRule 2, Code of Civil Procedure, 1908 shall be filed setting out the grounds for such interim order.Averments shall be made in the original petition specifying as to which of the documents filed form
