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Delhi HC Seeks Reply on IndiaMart's Plea for Contempt of Order on Copyright Infringement - (24 Mar 2021)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has issued notice to Just Dial Ltd and its Managing Director seeking their replies to a contempt application by IndiaMart InterMesh Ltd for alleged infringement of a prior copyright order in favour of IndiaMart. The Court has also directed for a senior officer of Just Dial to remain personally present in the Court on the next date of hearing.

Tags : DELHI HIGH COURT   JUST DIAL LTD   INDIAMART INTERMESH LTD  

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