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Bombay HC Dismisses PIL Seeking Restraining Order against PRADA - (18 Jul 2025)

INTELLECTUAL PROPERTY RIGHTS

Bombay High Court has dismissed a Public Interest Litigation (PIL) that sought restraining order against the brand PRADA from commercializing and using sandals allegedly similar to the GI tagged "Kolhapuri Chappal".

Tags : BOMBAY HIGH COURT   PUBLIC INTEREST LITIGATION   KOLHAPURI CHAPPAL  

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