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Bombay HC Issues Restrain Order against FMCG Company for Infringing Realtor Kalpataru’s Trademark - (10 Sep 2015)

Bombay High Court has granted realty developer Kalpataru Properties‘ request for a preliminary injunction restraining fast moving consumer goods (FMCG) company "Kalpataru Group" for infringing Kalpataru's trademark and trade-name.

Tags : BOMBAY HIGH COURT   KALPATARU GROUP   KALPATARU PROPERTIES   TRADEMARK INFRINGMENT  

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