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Delhi High Court: Trademark's Proprietor Not Expected To Make Litigation A Business - (21 Apr 2017)

Delhi High Court has held that merely because proprietor of trade mark have not felt need to take action against some for using his trade name, as according to him, such use does not affect his business, the same cannot deprive proprietor of protective action when another invades his business.

Tags : DELHI HIGH COURT   TRADEMARK  

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