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Delhi High Court Rejects ShareChat Copyright Violation Petition Against Helo - (20 May 2019)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has set aside a petition moved by India-based messaging platform ShareChat against Indian content based app Helo, in which the former alleged that the latter was copying its design, infringing its copyright and indulging in unfair competition.

Tags : DELHI HIGH COURT   SHARECHAT  

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