Section 30 in Delhi High Court Intellectual Property Rights Division Rules, 2022
30. days from the date on which the Court directs the filing of such Rejoinder.
(xi)Filing of any further affidavits or pleadings shall be strictly with the leave of the Court.(xii)Procedures applicable to Civil Appeals filed before the Single Judge: The Delhi High Court Rules andOrders, as also the practice directions, issued from time to time, to the extent there is no inconsistencywith these Rules, shall be applicable to appeals filed before the IPD.
