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Bombay High Court: One Week Granted to Patanjali to Deposit Rs. 4 Crore Cost - (26 Aug 2024)

INTELLECTUAL PROPERTY RIGHTS

Bombay High Court in a Trademark Infringement Case, has granted extra one week’s time to Patanjali for payment of Rs. 4 Crore fine imposed for non-compliance of its order.

Tags : BOMBAY HIGH COURT   TRADEMARK INFRINGEMENT   PATANJALI  

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