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SC Refuses Plea Against Order Restraining Patanjali Ayurved from Using 'Coronil' Trademark - (27 Aug 2020)

INTELLECTUAL PROPERTY RIGHTS

Supreme Court has refused to entertain the Petition challenging the order of Madras High Court which stayed the single bench direction restraining Patanjali Ayurved from using the trademark 'Coronil'.

Tags : SUPREME COURT   'CORONIL' TRADEMARK  

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