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Bombay HC Imposes Rs. 5 Cr Costs on Firm Dealing in Spurious Carbon Pipes - (24 Apr 2019)

INTELLECTUAL PROPERTY RIGHTS

Bombay High Court has imposed an unprecedented cost of Rs.5 crore on defendants in a suit for selling spurious carbon seamless pipes in a trademark infringement suit payable to Tata Memorial Hospital.

Tags : BOMBAY HIGH COURT   SPURIOUS CARBON PIPES  

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