Delhi High Court - Orders
Modicare Limited vs The Registrar Of Trademarks & Anr on 6 February, 2024
$~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. Garima Joshi, Adv.
versus
THE REGISTRAR OF TRADEMARKS & ANR. ..... Respondents
Through: Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Alexander Mathai Paikaday and
Mr. Krishnan V., Advs. for R-1.
Mr. Vaibhav Vutts, Adv. for R-2.
+ C.O. (COMM.IPD-TM) 247/2023 & I.A. 21442/2023
MODICARE LIMITED ..... Petitioner
Through: Ms. Garima Joshi, Adv.
versus
THE REGISTRAR OF TRADEMARKS & ANR. ..... Respondents
Through: Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Alexander Mathai Paikaday and
Mr. Krishnan V., Advs. for R-1.
Mr. Vaibhav Vutts, Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 06.02.2024
1. Counsel for respondent No.2 (the registered proprietor for the trademarks 'D-10' and 'D-TAN') appears through VC and states that he has just been engaged in the matter and seeks some time to file a response.
2. The same may be filed within the next four weeks with copies to the 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 07/02/2024 at 22:52:25 opposing side, who may file a rejoinder thereto, before the next date of hearing.
3. Both parties shall file a two-page note of arguments that they wish to address along with a list of the citations that they wish to rely upon before the next date of hearing, with a copy to the opposing side.
4. List on 08th May, 2024.
5. Order be uploaded on the website of this Court.
ANISH DAYAL, J FEBRUARY 6, 2024/MK/ig 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 07/02/2024 at 22:52:25