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Delhi HC: Right Not Forfeited Merely Because It Hasn't Been Enforced Against All Infringers - (31 Oct 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that a proprietor of a registered design does not forfeit its right merely because it has not enforced the same against all infringers since it is understandable that a design holder would evaluate its option including commercial considerations.

Tags : DELHI HIGH COURT   DESIGN   INFRINGERS   FORFEIT  

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