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Delhi High Court Grants Interim Relief to Mokobara in Trademark Case - (04 Jun 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court while granting interim relief to luggage bag manufacturer Mokobara in a trademark case, has stated that the impugned trade dress, is virtually identical with that of the plaintiff’s trade dress and therefore violates the plaintiff’s common law rights.

Tags : DELHI HIGH COURT   TRADEMARK CASE   MOKOBARA  

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