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Delhi High Court Prevents Prasar Bharati from Using Trademark 'Dish' of Dish TV - (17 Jul 2019)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has restrained Prasar Bharati from using the Trademark 'Dish' of Dish TV for its Direct To Home service. The Court ruled that during the pendency of the suit, the public service broadcaster is restrained from infringing the Trade mark of Dish TV India Ltd by adopting the mark 'DD FREE DISH' or any other mark incorporating the word 'DISH' in it.

Tags : DELHI HIGH COURT   PRASAR BHARATI  

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