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Delhi HC Rejects Britannia's Plea of Trademark Infringement Against ITC'S Sunfeast - (06 Apr 2021)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has dismissed the petition by Britannia Industries Ltd against ITC Ltd for alleged trademark infringement and has opined that the packaging of ITC Ltd's “Sunfeast Farmlite 5-Seed Digestive” biscuits was prima facie not deceptively similar to that of Britannia's “Nutri Choice Digestive” biscuits.

Tags : DELHI HIGH COURT   BRITANNIA   SUNFEAST   TRADEMARK INFRINGEMENT  

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