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Cal. HC Orders YouTuber Dhruv Rathee to Remove References to 'Real Fruit Juice' from His Video - (16 Mar 2023)

INTELLECTUAL PROPERTY RIGHTS

Calcutta High Court while granting interim relief to Dabur, has directed Dhruv Rathee to remove the offending portions from the video wherein he specifically disparaged their packaged fruit products 'Real' juice, violating Dabur's trademark by unauthorized use of packaging, label & logo of product.

Tags : CALCUTTA HIGH COURT   DHRUV RATHEE   ‘REAL’ JUICE   TRADEMARK  

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