Delhi High Court - Orders
Modicare Limited vs Registrar Of Trademarks on 17 January, 2022
Author: Asha Menon
Bench: Asha Menon
$~16&17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 8/2022, I.A.744/2022 (for exemption)
MODICARE LIMITED ..... Appellant
Through: Mr. Vikramjeet, Adv.
Versus
REGISTRAR OF TRADEMARKS ..... Respondent
Through: None.
AND
+ C.A.(COMM.IPD-TM) 9/2022, I.A.745/2022 (for exemption)
MODICARE LIMITED ..... Appellant
Through: Mr. Vikramjeet, Adv.
Versus
REGISTRAR OF TRADEMARKS ..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 17.01.2022 [VIA VIDEO CONFERENCING]
1. Mr. Vikramjeet, learned counsel for the appellant submits that another appeal filed by the appellant/Modicare Limited, being C.A.(COMM.IPD- TM) 4/2022 was listed on 11th January, 2022 before the Bench of Justice Yogesh Khanna (now Justice Amit Bansal) and that the present matters may be heard together with C.A.(COMM.IPD-TM) 4/2022.
2. In these circumstances, list before the Hon'ble Judge-in-Charge (Original Side) for appropriate directions on 19th April, 2022.
3. The order be uploaded on the website forthwith.
ASHA MENON, J.
JANUARY 17, 2022/'bs' Signature Not Verified Signed By:MANJEET KAUR Signing Date:17.01.2022 23:17:36