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Delhi High Court - Orders

Modicare Limited vs The Registrar Of Trademarks & Anr on 24 February, 2026

Author: Tushar Rao Gedela

Bench: Tushar Rao Gedela

              $~27 and 28
              *         IN THE HIGH COURT OF DELHI AT NEW DELHI
              (27)
              +    C.O. (COMM.IPD-TM) 246/2023 & I.A. 21439/2023
                        MODICARE LIMITED                                                       .....Petitioner
                                     Through:                             Ms. Rajeshwari H. and Ms. Garima
                                                                          Joshi, Advocate.
                                                      versus

                        THE REGISTRAR OF TRADEMARKS & ANR. .....Respondents
                                     Through: Mr. Shashank Dixit, CGSC with Mr.
                                              Kunal Raj and mr. Ayush Kumar
                                              Shukla, Advocates for UoI.
                                              Mr. Vaibhav Vutts, Mr. Aamna Hason,
                                              Ms. Anupriya Shyam, Ms. Aarya
                                              Deshmukh and Ms. Vaibhavi S.G.,
                                              Advocates for R-2.
              (28)
              +         C.O. (COMM.IPD-TM) 247/2023 & I.A. 21442/2023
                        MODICARE LIMITED                                                       .....Petitioner
                                     Through:                             Ms. Rajeshwari H. and Ms. Garima
                                                                          Joshi, Advocate.
                                                      versus

                        THE REGISTRAR OF TRADEMARKS & ANR.         .....Respondents
                                     Through: Mr. Shashank Dixit, CGSC with Mr.
                                              Kunal Raj and mr. Ayush Kumar
                                              Shukla, Advocates for UoI.
                                              Mr. Vaibhav Vutts, Mr. Aamna Hason,
                                              Ms. Anupriya Shyam, Ms. Aarya
                                              Deshmukh and Ms. Vaibhavi S.G.,
                                              Advocates for R-2.
                        CORAM:
                        HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                      ORDER

% 24.02.2026

1. These matters are listed for final hearing. It is observed that the written 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 02/03/2026 at 20:32:20 submissions of the parties are not on record.

2. The parties are directed to place on record written note of arguments not exceeding three pages and concise list of dates not exceeding two pages with cross-references to the documents placed on record which the parties seek to rely on.

3. The compliation of judgment may also be filed separately under the cover of an index indicating the relevant paragraphs of the judgment they seek to rely on.

4. List on 20.05.2026 and 25.05.2026.

TUSHAR RAO GEDELA, J FEBRUARY 24, 2026 Sumit 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 02/03/2026 at 20:32:20