Delhi High Court - Orders
Modicare Limited vs The Registrar Of Trademarks & Anr on 5 May, 2025
$~3 & 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
C.O. (COMM.IPD-TM) 246/2023, I.A. 21439/2023
MODICARE LIMITED .....Petitioner
Through: Ms. Sawani Chothe, Advocate
versus
THE REGISTRAR OF TRADEMARKS & ANR. .....Respondents
Through: Ms. Aamna Hasan, Ms. Aarya
Deshmukh, Ms. Mahima
Chanchalani, Advocates for R-2
4
+ C.O. (COMM.IPD-TM) 247/2023, I.A. 21442/2023
MODICARE LIMITED .....Petitioner
Through: Ms. Sawani Chothe, Advocate
versus
THE REGISTRAR OF TRADEMARKS & ANR. .....Respondents
Through: Ms. Aamna Hasan, Ms. Aarya
Deshmukh, Ms. Mahima
Chanchalani, Advocates for R-2
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 05.05.2025
1. Learned counsel for the respondent no.2 has moved an adjournment slip to which none of the other parties have any objections.
2. Accordingly, in the interest of justice, renotify on 14.08.2025.
3. In the meanwhile, learned counsel for the parties are directed to file their respective written synopsis in compliance of the earlier order dated 14.10.2024.
SAURABH BANERJEE, J MAY 5, 2025/So 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 29/06/2025 at 18:47:49