Notice against infringement of trade-mark

 

 

Notice is hereby given that our client M/s____________ is the exclusive Owner of the Trade Marks, represented above, in respect of hosieries including_________ etc., by virtue of long continue use, extensive publicities, acquired distinctiveness, reputation, goodwill, in the course of trade, and also registrations under the Trade & Merchandise Marks Act, 1958. Our said client understands from market report that some unscrupulous manufacturers and traders are attempting to falsify our client’s well known and reputed trademarks and use such falsified trade marks on the hosiery goodsin order to make wrongful gains to themselves by passing off their inferior quality goods including ________as and for those of the genuine products of our said client. One such counterfeiter of our client’s trademarks has been proceeded against and restrained from committing the offences of passing off of the hosiery goods with the counterfeit/infringed trademarks. All persons including the manufacturers, dealers, traders, vendors to whom this notice may concern, are hereby cautioned not to manufacture hosiery goods and deal in with any mark or marks either same and/or deceptively similar to any of our client’s afore-represented trademarks, in the course of trade. Our client’s said trademarks, being pieces of artistic works are also registered copyright holder therein. Therefore, any use of the same and/or deceptively similar trade marks in respect of hosieries and/or publishing and using the same or similar marks/works by anybody else would be severely dealt with in accordance with law.