Delhi High Court - Orders
Modicare Limited vs The Registrar Of Trademarks & Anr on 21 November, 2025
$~13 & 14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
(13)
+ C.O. (COMM.IPD-TM) 246/2023 & I.A. 21439/2023
MODICARE LIMITED .....Petitioner
Through: Mr. Ansh Sharma, Advocate.
versus
THE REGISTRAR OF TRADEMARKS & ANR. .....Respondents
Through: Mr. Shashank Dixit, CGSC with Mr.
Kunal Raj, Advocate for Respondent
No.1 (through VC).
Ms. Vaibavi S G, Advocate for
Respondent No.2 (through VC).
(14)
+ C.O. (COMM.IPD-TM) 247/2023 & I.A. 21442/2023
MODICARE LIMITED .....Petitioner
Through: Mr. Ansh Sharma, Advocate.
versus
THE REGISTRAR OF TRADEMARKS & ANR. .....Respondents
Through: Ms. Vaibavi S G, Advocate for
Respondent No.2 (through VC).
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 21.11.2025
1. The learned Counsel for Respondent No. 2 requests for an adjournment on the ground that the arguing Counsel is not available today.
2. The learned Counsel for the Petitioner has no objection.
3. Accordingly, list for final hearing on 24.02.2026.
TEJAS KARIA, J NOVEMBER 21, 2025/ 'A' 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 24/11/2025 at 22:49:32