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Delhi HC Grants Ex-Parte Ad-Interim Injunction Against Satta Dream 11 - (06 Apr 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has granted ex-parte ad-interim injunction in a suit against trademark infringement filed by Dream 11, a fantasy sports platform, against Satta Dream 11

Tags : DELHI HIGH COURT   EX-PARTE AD-INTERIM INJUNCTION   TRADEMARK INFRINGEMENT   DREAM 11   FANTASY SPORTS PLATFORM   SATTA DREAM 11  

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