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Bombay HC Temporarily Restrains Emami from Using Mark "Glow and Handsome" - (20 Aug 2020)

INTELLECTUAL PROPERTY RIGHTS

Bombay High Court has granted a temporary injunction against Emami Ltd, restraining the Kolkata based conglomerate from using the mark "Glow and Handsome" noting that the plaintiff Hindustan Unilever was prima facie the prior adopter and user of the said trademark.

Tags : BOMBAY HIGH COURT   EMAMI LTD.  

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