MODICARE LIMITED Vs. REGISTRAR OF TRADEMARKS

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These are three appeals challenging the impugned orders by which the office of Registrar of Trademarks has refused the applications of the Appellant for the registration of following trademarks:

(3.) The Appellant-M/s Modicare Limited is involved in direct selling business in India since 1996 and has more than 50 lakhs active consultants catering to over 2700 cities across the world. For the said direct selling business, it adopted the following device mark in the year 2015: