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  • In this case, the interesting factor is the persistent infringer’s disregard of the court’s injunction. By masquerading himself as the owner of the infringed marks, the infringer purposefully trapped defendants. While we await the court’s ultimate ruling, brands must fact-check and verify the reliability of “approved persons” before acquiring a license to utilize intellectual property, as many middlemen want to profit off established names’ reputation and goodwill.

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