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Supreme Court: Pre-Litigation Mediation Not Required for Cases of Continuing IPR Infringement - (28 Oct 2025)

INTELLECTUAL PROPERTY RIGHTS

Supreme Court held that pre-litigation mediation under Section 12A of the Commercial Courts Act is not mandatory in cases of continuing IPR infringement, noting that enforcing it mechanically would deny plaintiffs an effective remedy and allow infringers to continue benefiting from violations.

Tags : COMMERCIAL COURTS ACT   REMEDY   INFRINGEMENT  

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