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Delhi HC Dismisses Red Bull Application for Interim Injunction Against PepsiCo - (12 Apr 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has dismissed Red Bull AG's application for interim injunction against PepsiCo India, holding that prima facie, the latter's tagline, stimulates mind, energizes body, on their energy drink, Sting, does not infringe the former's Trademark in tagline, vitalize body and mind.

Tags : DELHI HIGH COURT   RED BULL   INTERIM INJUNCTION   PEPSICO INDIA   TAGLINE   ENERGY DRINK  

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