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Bombay HC Rejects Plea to Restrain SII from Using 'COVISHIELD' Trademark - (22 Apr 2021)

INTELLECTUAL PROPERTY RIGHTS

Bombay High Court has refused to grant interim relief to pharmaceutical company Cutis Biotech and restrain Serum Institute of India (SII) from using the trademark 'Covishield,' for its coronavirus vaccine.

Tags : BOMBAY HIGH COURT   USING 'COVISHIELD' TRADEMARK  

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