Section 9 in High Court Of Delhi Rules Governing Patent Suits, 2022
9. Second Case Management Hearing
(i)The Court shall peruse the affidavits in evidence filed by the parties and shall fix the time, venue and duration for the cross-examination of the witnesses. On the Court’s own motion or on application of a party or a witness, evidence may be directed to be recorded through video conferencing, as per the applicable Rules.(ii)If parties are willing to engage agencies for transcription of evidence, appropriate directions qua the same may also be passed. Video recording of evidence may also be directed. The timelines for recording of evidence may be monitored by the Court. In case of outstation witnesses, the Court shall endeavour to fix specific time limits for cross examination.(iii)Hot-tubbing: Expert testimony may be directed by the Court on its own motion or on the application by a party, to be recorded by Hot Tubbing technique guided by Rule 6, Chapter XI, Delhi High Court (Original Side) Rules, 2018.(iv)Recording of evidence may be directed in outstation venues with the consent of parties or if the Court deems fit. For such recording of evidence, electronic records of the suit may be made available to the parties.(v)Recording of evidence by a Local Commissioner may be directed to expedite the trial.
