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Karnataka HC Restrains Aditya Birla from Manufacture of Sanitary Undergarment - (29 Sep 2021)

INTELLECTUAL PROPERTY RIGHTS

Karnataka High Court has made absolute, an ex-parte temporary injunction restraining Aditya Birla Fashion and Retail Limited from manufacturing/ selling a sanitary undergarment, used by women during the menstrual cycle, patented by the plaintiff namely Yashram Lifestyle.

Tags : KARNATAKA HIGH COURT   MANUFACTURE OF SANITARY UNDERGARMENT  

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