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Delhi HC Grants Rs. 10 Lakh Costs to CrossFit in Trademark Infringement Suit - (08 Sep 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has granted ?10 lakh costs to US-based fitness company CrossFit in a trademark infringement suit filed against a Gurugram-based gym and initiated contempt of court proceedings against the owner of the infringing gym for failing to comply with the Court's earlier orders.

Tags : DELHI HIGH COURT   TRADEMARK   CONTEMPT  

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