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Delhi HC: IPR Suits Below 3 Lacs to be Listed Before DJ to Verify if Suits are Purposely Undervalued - (06 Jun 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that cases where IPR suit in district courts are valued below the Rs. 3 lakhs, such suit would be listed before the District Judge (Commercial)(DJ) first, to determine if the valuation is deliberately undervalued.

Tags : DELHI HIGH COURT   IPR   VALUATION  

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