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Delhi HC: Not Open for Court to Question Validity of TM Registration if Not Disputed by Defendant - (10 Oct 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that it is not open for a court to suo motu question the validity of the registration of a trademark if the same is not disputed or brought in question by the defendant in a suit.

Tags : DELHI HIGH COURT   TRADEMARK   SUO MOTO  

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