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Bombay HC Denies Interim Relief to Fashion Magazine 'Vogue' in Trademark Dispute - (26 Sep 2016)

Bombay HC has denied to grant interim relief to fashion magazine 'Vogue', which sought an injunction against a Just Life Styles, which has retail shops across India by the name 'Just In Vogue' and selling lifestyle products like watches, writing instruments etc, from using its trademark.

Tags : BOMBAY HC   VOGUE   TRADEMARK  

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