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Delhi HC Grants Interim Injunction to Britannia in Trademark Infringement Suit - (22 Nov 2021)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has granted an ad interim injunction to Britannia Industries against an oral care seller for allegedly using it's identical trademark, GOOD DAY. The Court was of the prima facie view that Britannia's trademark, GOOD DAY, has been acknowledged to be a well-known mark and therefore it will have a right to seek injunction in terms of Section 29(4) (b) of the Trade Marks Act 1999.

Tags : DELHI HIGH COURT   BRITANNIA  

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