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Bom. HC: Trampoline Park in Lonavla Restrained from Using Trademark or Character of Mr. Bean - (18 Apr 2024)

INTELLECTUAL PROPERTY RIGHTS

Bom HC has restrained a trampoline park in Lonavla from using trademark or character of series Mr. Bean and has observed that it is a case of false endorsement where impression given to consumers is that trampoline park is authorized or is a park of Plaintiff’s well-known registered trademark.

Tags : BOMBAY HIGH COURT   TRAMPOLINE PARK   TRADEMARK   MR. BEAN  

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