Delhi High Court - Orders
Modicare Limited vs Registrar Of Trademarks on 19 January, 2022
Author: Asha Menon
Bench: Asha Menon
$~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: Mr. Vikramjeet, Advocate
versus
REGISTRAR OF TRADEMARKS ..... Respondent
Through: Mr. Harish Vaidyanathan Shankar CGSC
with Ms. Bushra Kazim, Mr.Karan
Chhibber, Mr. Zeeshan Rizvi, Advocates
for UOI.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 19.01.2022 [VIA VIDEO CONFERENCING] C.A.(COMM.IPD-TM) 11/2022
3. 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.
4. In these circumstances, list before the Hon'ble Judge-in-Charge (Original Side) for appropriate directions on 21st January, 2022.
5. The order be uploaded on the website forthwith.
ASHA MENON, J.
JANUARY 19, 2022/ak Signature Not Verified Signed By:MANJEET KAUR Signing Date:20.01.2022 08:50:57