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Madras HC Sets Aside Order Restraining Patanjali Ayurveda from Using Trademark 'Coronil' - (08 Feb 2021)

INTELLECTUAL PROPERTY RIGHTS

Madras High Court has set aside a Single Bench order restraining Patanjali Ayurveda from using the trademark 'Coronil'- the controversial drug that the company initially claimed to be a cure for Corona virus.

Tags : MADRAS HIGH COURT   PATANJALI AYURVEDA   ‘CORONIL’ TRADEMARK  

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