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Del. HC: Can’t Reject TM Owner’s Claim Merely because Defendant Could have Sought Removal of Mark - (04 Jul 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has clarified that Court cannot reject a registered trademark owner's claim against infringement merely on the ground that the defendant could possibly institute proceedings for cancellation of the asserted mark of the plaintiff.

Tags : DELHI HIGH COURT   REGISTERED TRADEMARK   ASSERTED MARK  

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