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Delhi High Court Grants Ex-Parte Injunction in Favour of ADOBE in Trademark Infringement Suit - (16 Mar 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has granted ex-parte injunction in favour of ADOBE in a trademark infringement suit against one Namase Patel, who had registered the domain names www.addobe.com and www.adobee.com in respect of computer software and other IT related services.

Tags : DELHI HIGH COURT   ADOBE   TRADEMARK INFRINGEMENT  

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