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Delhi HC: E-Commerce Platforms Can't Permit Third-Party Sellers to Latch on Bestseller's Trademark - (08 Aug 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court while passing interim injunction against flipkart, has held that permitting third-party seller to latch on to Best-Seller's trademark constitutes passing off as it amounts to taking unfair advantage of goodwill that resides in Plaintiff's mark and business.

Tags : DELHI HIGH COURT   TRADEMARK   FLIPKART   PASSING OFF  

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