[Glow & Handsome] HUL v. Emami | Trademark Suit | Bom HC | Emami cannot initiate any legal proceedings without giving 7 days prior notice to HUL

Bombay High Court: B.P. Colabawalla, J., granted interim relief in a matter between HUL and Emami over the use of “Glow & Handsome” … Continue reading [Glow & Handsome] HUL v. Emami | Trademark Suit | Bom HC | Emami cannot initiate any legal proceedings without giving 7 days prior notice to HUL