Let’s not play, Sony
Intellectual Property Rights
The United States Patent and Trademark Office put to bed Sony’s application to register a trade mark in the prhase ‘Let’s Play’. Previously rejected for being similar to an already registered mark, ‘Let’z Play’, and being found a term commonly used in gaming, not to mention part of everyday diction, the USPTO also determined it to be “merely descriptive”. It noted that the mark merely described characteristics and features of Sony’s video game streaming services which enabled streaming videos from actual gameplay with accompanying user commentary, screenshots and video clips, a genre that has seen surging growth in recent years.
Tags : SONY PLAYSTATION LETS PLAY TRADE MARK US
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