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Del. HC: Error in Inte. of Doctrine of ‘Initial Interest Confusion’ in TM Case by Forest Essentials - (04 Jun 2024)

INTELLECTUAL PROPERTY RIGHTS

Delhi HC while issuing notice to Baby Forest in a trademark case file by Forest Essentials has observed that the learned single-judge has erred in its interpretation of the doctrine of ‘initial interest confusion’ to entail persistence of confusion till a stage that the transaction is consummated.

Tags : DELHI HIGH COURT   BABY FOREST   FOREST ESSENTIALS  

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