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Del. HC: Use of TM by Ex-Licensee After Revocation of Licence Amounts to Infringement - (08 Nov 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that once the Licence has been revoked, it is impermissible for ex-licence to use the Trade Mark (TM), and the same would amount to infringement of the mark of the licensor.

Tags : DELHI HIGH COURT   TRADE MARK   INFRINGEMENT  

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