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Del. HC Restrains Websites from Offering Digital Currencies Under Microblogging Platform's Trademark - (05 Aug 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court while restraining 3 websites and applications from offering digital coins and currencies consisting of the trademark owned by micro-blogging site 'Koo', has held that customers were mislead in believing that there exists a genuine crypto-currency associated with the platform.

Tags : DELHI HIGH COURT   TRADEMARK   KOO   CRYPTO-CURRENCY  

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