American Multinational Retail Corporation Giant Walmart accused of Copyright Infringement

September 3,2018:

Novelty Textile, a Los Angeles based Fabric Designer has sued Walmart the American multinational retail corporation giant, White Mark Universal Inc. an apparels brand listed on Walmart and others, alleging them of copyright infringement.Novelty textile filed a suit against White Mark Universal Inc., Walmart and others on August 16, in the U.S. District Court for Central District of California, accusing them of manufacturing and/or supplying textiles featuring designs identical, or similar to the plaintiff’s copyright works without any authorization.

The plaintiff holds exclusive ownership of the two-dimensional floral artwork on textile printing.

Therefore the plaintiff has requested a trial and seeks an order by US District Court to restrict the defendants from infringing on the plaintiff’s copyrighted works.

In addition to the restriction Novelty textile has also demanded compensation in an amount equal to the profit that they've gained through the infringement including the attorney’s fees and other costs, the amount of claim is yet to be disclosed and proven by the plaintiff at the trial.

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