Modicare Limited vs Registrar Of Trademarks on 11 January, 2022

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Delhi High Court - Orders

Modicare Limited vs Registrar Of Trademarks on 11 January, 2022

Bench: Yogesh Khanna

                                $~14
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    C.A.(COMM.IPD-TM) 4/2022
                                     MODICARE LIMITED
                                                                                ..... Appellant
                                                  Through: Ms.Rajeshwari H and Mr.Vikramjeet,
                                                             Advocates.

                                                         versus

                                      REGISTRAR OF TRADEMARKS
                                                                                        ..... Respondent
                                                         Through:     Mr.Harish Vaidyanathan Shankar
                                                                      CGSC, Ms.Bushra Kazim, Mr.Karan
                                                                      Chhibber,  Mr.Zeeshan        Rizvi,
                                                                      Advocates
                                      CORAM:
                                      HON'BLE MR. JUSTICE YOGESH KHANNA
                                                        ORDER

% 11.01.2022

1. The hearing has been conducted through Video Conferencing.

I.A.No.392/2022

2. Exemption allowed, subject to all just exceptions.

3. The application stands disposed of. C.A.(COMM.IPD-TM) 4/2022

4. This appeal is filed against the impugned order dated 01.03.2021 passed by respondent in respect of Trademark Application No.3306593.

5. Issue notice. Learned counsel for the respondent accepts notice and seeks to file short reply. As sought, reply be filed within four weeks from today with an advance copy thereof to the learned counsel for appellant through email. Rejoinder thereto, if any, be filed within two weeks thereafter.

Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:13.01.2022 10:23

6. List for completion of the pleadings before the learned Joint Registrar on 08.04.2022.

7. Upon completion of pleadings, the matter be listed before this Court.

YOGESH KHANNA, J.

JANUARY 11, 2022 M Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:13.01.2022 10:23

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Delhi High Court - Orders