Section 13 in High Court Of Delhi Rules Governing Patent Suits, 2022
13. Panel of Advisors
The Delhi High Court shall draw up a panel of Advisors, for assisting Judges in deciding patent suits. Such advisors may include experts in the sciences, economists, academicians, accountancy experts, legal experts, qualified patent agents with subject expertise, officers of the IPOs, etc. The list shall be reviewed periodically. Prior to their appointment, a declaration shall be signed by the advisor that he/she has no conflict of interest with the suit/proceedings, and would assist the Court fairly and impartially. While appointing advisors to assist the Court, the Court may take suggestions from the parties. The compensation to be paid to the experts shall be commensurate to the experts’ qualification, experience, standing and expertise on the subject. It is clarified that such Panel shall be distinct from the panel of experts constituted under the Delhi High Court Intellectual Property Rights Division Rules, 2022.
