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Gujarat HC Confirms Stay on Vimal Dairy Ltd from Using Label on Grounds of Copyright Infringement - (02 Mar 2021)

INTELLECTUAL PROPERTY RIGHTS

Gujarat High Court has confirmed a lower Court’s interim order restraining Vimal Dairy Ltd from using its label for tea because the owners of Wagh Bakri brand had objected to it, claiming infringement on copyrights.

Tags : GUJARAT HIGH COURT   VIMAL DAIRY LTD  

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