The Panellists have arrived, and the video presentation by the PR Team of the Centre for Intellectual Property Research and Advocacy [CIPRA] is being presented.
The host for the event – IP CONCLAVE, is Ms Chakshita Agarwal, the Head of the Research and Drafting Committee of CIPRA.
The Director, Dr Santosh Aghav, Sir, welcomed and introduced our Panellists for the day: Ms Kangan Roda Ma’am – Partner at IlluminIP; Ms Priya Jain Ma’am – Co-founder of Finology Legal; Ms Takbir Fatima Ma’am – Architect and Director of DesignAware, and Ms Rhea Dalal Ma’am – Food Consultant, Owner of Euphoria Kitchen, and Partner of Dalal Enterprises and provided the Welcome Address.
Ms Chakshita invited the Director and the Faculty In Charge of CIPRA, Ms Ramanpreet Kaur Ma’am, to felicitate the Guests.
The President of CIPRA, Ms Manisha Bharathi, is the Moderator of the Panel Discussion. The first theme of the Panel Discussion is Copyright and Plagiarism.
She posed a question to Ms Rhea Dalal Ma’am about the prevalence of plagiarism in food. Ms Dalal highlighted the intricacies involved.
Ms Jain was asked about the unauthorised circulation of teaching materials in the field of Ed-Tech and the approach towards these infringing acts. Ms Jain highlighted the need for empowering knowledge among students and how YouTube, being her primary mode of imparting knowledge, have disabled the option of downloading content and has made stricter rules in safeguarding trademarks and copyrights in the field of Ed-Tech.
The question posed to Ms Takbir Ma’am was about how mentors take credit for their students’ creations under their tutelage or in agreements that the creation of an interior designer or architect is not protected. Ms Takbir Ma’am provided an answer based on her own experience and stated that due to the lack of information and awareness with respect to IP infringement in the field of Architecture.
Ms Kangan Roda Ma’am stated the lack of awareness in the field of IP and how rights and statutes are very much in existence. However, due to a lack of information and awareness of the rights that they possess.
The second theme for the discussion is the Digital Age and Intellectual Property Rights.
Ms Jain was asked a question regarding website design, content creation, and management. Ma’am talked about her journey as a student and highlighted that Finology Legal has been created in a way that captures the attention of students and imparts knowledge in a condensed and informative way.
Ms Fatima was asked about the recent trend of layout reels of interior design and how it caters to the modern consumer. Ma’am highlighted the prevalence of plagiarism in the field of Virtual and Digital Spaces and how, due to the internet, architectures are getting more exposure.
Ms Dalal provided insights into the trends in the field of plagiarism on social media, which exists in the field of food blogging and consultancy and how bloggers have tried to overcome and address such infringements.
Ms Roda concluded the second theme by highlighting the trends and provided insights to help overcome the infringements that exist in the fields of architecture, food consultancy and in the field of Ed-Tech. Ma’am also stated how the artists need to be on the lookout for possible infringements and how important it is to take action against such issues. With regards to IP in the Digital age, awareness of what is being created, along with the need to take action against such infringements, needs to be one of the priorities of the artists putting the content out.
The third theme of the discussion is Geographical Indications and Trade Secrets.
The Moderator posed a question to Ms Priya Jain on how Ed-tech companies leverage trade secrets to maintain their competitive edge in the market and Ma’am’s plans to be ahead of the competitors at all times, all while garnering traffic on social media platforms. Ma’am pointed out how YouTube helps content creators in helping protect the content that is being put out and to divert the traffic to the website.
The question for Ms Fatima was how the usage of GI-tagged materials in pieces of Architectural design enhances the value and the appeal of the design. Ma’am underscored the need to protect such works, how the agreements are available to everyone, and how the entire professional community has an idea of the working of the same.
Ms Roda shed light on how sensitive the topic of trade secrets is as there is no existing policy or statutes protecting them. Ma’am pointed out the importance of protecting trade secrets with the example of Coca-Cola and how to date, they are successful in protecting their trade secrets and confidential information. She further highlighted the need for stringent measures and bounding by way of contracts in protecting trade secrets.
The fourth and final theme for the discussion is Sustainability in the field of IPR.
Ms Dalal was asked about the sustainable techniques and ingredients used in the preparation of food and the upcoming trends and hacks in the field of food. Ma’am pointed out how there is a lot of effort and creativity goes into food consultancy and the abstract context of IP’s broad and vast applicability in protecting against infringements in the field of food.
The question asked to Ms Priya Ma’am was about how Ed-Tech in itself is a sustainable feature and her thoughts on the road ahead and upcoming trends. Ma’am answered the question by highlighting the prevalence of Artificial Intelligence in the Digital Age. Ma’am provided insights to the participants on upskilling themselves and how there exists a bright future for Ed-Tech in the future.
The Moderator ended the discussion by providing the participants with a chance for a Question and Answers Session.
The participants asked a question to Ms Priya Jain Ma’am about the procedure of starting a Start-Up. Ma’am provided insights from her personal experience and motivated the participants to have a strong passion for pursuing the same.
The next question was posed to Mrs Rhea Dalal Ma’am on whether IP can protect kitchen recipes. Ma’am highlighted that IP comes into play when recipes are put out for the access of the public. Kangan Ma’am further highlighted the legal framework behind it.
The Host concluded the Panel Discussion by thanking the Panellists and called the Faculty In-charge, Ms. Ramanpreet Kaur Ma’am to deliver the vote of thanks. Ma’am thanked all the Panellists for providing insights and for motivating all students.
Reporting by: Ms. Aishwarya Iyer, Ms. Harsha Vaidyanathan (Members – Centre for Intellectual Property Research and Advocacy)
Thank you for providing such a comprehensive overview of the enlightening discussions held at the IP CONCLAVE. It’s evident that each panelist brought invaluable insights into various facets of intellectual property, shedding light on copyright, trademark, patents, and trade secrets across diverse industries. The discourse on leveraging digital platforms for content protection and the significance of sustainability in IPR adds significant depth to the conversation. For more in-depth analysis and guidance on navigating the complexities of intellectual property rights, visit my Website for expert resources and insights