Delhi High Court - Orders
Modicare Limited vs The Registrar Of Trademarks & Anr on 14 August, 2025
$~9 & 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 246/2023 & I.A. 21439/2023
+ C.O. (COMM.IPD-TM) 247/2023 & I.A. 21442/2023
MODICARE LIMITED .....Petitioner
Through: Ms. Rajeshwari H., Ms. Garima Joshi
and Mr. Ansh Sharma, Advocates.
versus
THE REGISTRAR OF TRADEMARKS & ANR. .....Respondents
Through: Mr. Shashank Dixit, CGSC with Mr.
Kunal Raj and Ms. Charu
Khandelwal, Advocates for R1.
Mr. Vaibhav Vutts, Ms. Aamna
Hasan and Ms. Aarya Deshmukh,
Advocates for R2.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 14.08.2025
1. Pleadings are complete in these Petitions.
2. The Parties shall file their respective Written Submissions along with the case laws, on which they wish to rely upon, within a period of four weeks from date.
3. List for final hearing on 21.11.2025.
TEJAS KARIA, J AUGUST 14, 2025/sms This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/08/2025 at 22:29:39