Delhi High Court - Orders
Modicare Limited vs Registrar Of Trademarks on 4 April, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed
By:DEVANSHU JOSHI
Signing Date:06.04.2022
06:02:31
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 11/2022 & I.A. 969/2022
MODICARE LIMITED ..... Appellant
Through: Ms. Rajeshwari H., and Mr. Tahir
A.J, Advocates.
versus
REGISTRAR OF TRADEMARKS ..... Respondent
Through: Mr. Harish Vaidyanathan Shankar,
CGSC with Ms. Bushra Kazim, Mr.
Karan Chhibber and Mr. Zishan
Rizvi, Advocates.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 04.04.2022
1. This hearing has been done through hybrid mode.
2. Mr. Harish V. Shankar, ld. CGSC submits that a connected matter, CA (COMM. IPD TM) 4/2022 titled Modicare Limited v. Registrar of Trademarks, is listed on 8th April, 2022 before the Joint Registrar and the same also relates to the mark 'Achievers Academy'.
3. List the present appeal on 8th April, 2022 before the Joint Registrar so that both the cases can be placed before the Court on the same date.
4. List on 26th July, 2022 before Court.
PRATHIBA M. SINGH, J.
APRIL 4, 2022 dj/sk