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Delhi HC Grants Interim Relief to Alcoholic Beverage Manufacturer For Its Product BREEZER - (15 Nov 2021)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has granted interim relief to Bacardi and Company Ltd., engaged in manufacturing of alcoholic beverage BREEZER, by restraining the defendants from using the mark FREEZ Mix, till the pendency of the suit. The Court has observed that the two marks are phonetically similar and that the latter had consciously attempted at adopting a trade dress so similar to that of the plaintiff as would lead an uninformed and unwary customer to justifiably presume an association.

Tags : DELHI HIGH COURT   BREEZER   FREEZ MIX  

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