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Delhi HC Upholds Interim Injunction Against 'Power Flex' in Bata’s Trademark Infringement Case - (15 Dec 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court upheld an interim injunction restraining Leayan Global from using the mark “POWER FLEX” for footwear in Bata’s trademark suit, dismissing appeals from both parties, while allowing limited use of the tagline “THE POWER OF REAL LEATHER” without undue emphasis on “POWER.”

Tags : INTERIM INJUNCTION   TRADEMARK   INFRINGEMENT  

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