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Madras HC restraints Patanjali for trademark on “ coronil “ after Chennai firm complaints
Chennai: The controversial medicine of yoga guru Ramdev's Patanjali Ayurved Ltd - Coronil-is claimed as cured of COVID-19, has been received blow with Madras High Court restrained company for using trademark ''Coronil''.
Honourable, Justice CV Karthikeyan passes an meantime order validity till July dated 30 after hearing of Chennai-based company Arudra Engineering Private Limited claimed towards ''Coronil'' is trademark owned by us since year of 1993.
As per company which is manufacturing chemicals as well as sanitizer for cleaning of heavy machineries and containment units, claimed has been registered for ''Coronil-213 SPL'' and ''Coronil-92B'' since year 1993 and has been continuing renew trademark since after then.
Also ,Claiming that its products with trademark have global recognition, thereof company claimed that its clients include BHEL and Indian Oil.
To support claim, the petitioner produced evidence of sales bills for past five years.
"The identity adopted by Patanjali from medicine drugs(coronil) are consist of truly in nature as per registered trademark by company. Though products sold by company were clearly different, while use of identical trademarks would still amounts to undermining of intellectual property rights, the company said.
Permitting Patanjali for continue use of mark will directly affects our reputation and goodwill created over mark for more than 26 years in both international as well as in domestic markets," the petitioner added.
After Patanjali its Coronil medicine , the Union AYUSH Ministry had, on dated July 1, said company can sells drug only as for better immunity booster and but not as cure of COVID-19 infection.
Ramdev reacted towards criticism issue raised on efficacy of Coronil, and said that some people were hurt by launched of native medicine for covid-19 vaccines.
