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Del. HC: In Trademark Plea by ‘Fevikwik’, Court Refuses to Cancel Registration of ‘Kwikheal’ - (27 Mar 2024)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court while refusing to cancel registration of ‘Kwikheal’ in a trademark plea by Pidilite Industries Limited, has held that since there is no exclusive right on ‘Kwik’ there cannot be a right of rectification against 'Kwikheal'.

Tags : DELHI HIGH COURT   TRADEMARK PLEA   FEVIKWIK   KWIKHEAL  

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