Section 15 in Delhi High Court Intellectual Property Rights Division Rules, 2022
15. Recording of Evidence
If, in the opinion of the Court, it is expedient to do so, the Court may direct:(i)The recording of evidence through video conference as per the High Court of Delhi Rules for VideoConferencing for Courts 2021;(ii)The recording of evidence at any venue outside the premises of the Court;(iii)The recording of evidence by a Local Commissioner;(iv)The use of videography and transcription technology or any other form of recording evidence.
