On Thursday, the Apex Court refused to entertain a petition filed by a firm, challenging the High Court of Madras order that declined to restrain Baba Ramdev's Patanjali Ayurved from using the trademark 'Coronil' for its immunity-boosting products.
The Supreme Court bench headed by CJI SA Bobde refused to interfere with a division bench order of Madras HC that had stayed a single Bench order restraining Patanjali Ayurved from using the trademark "Coronil".
The Top Court allowed the petitioner, Chennai-based Arudra Engineering Private Limited to withdraw the plea with the liberty to pursue the case in the Madras HC. The case is listed before the High Court on Sept 3.
The Bench during the hearing observed that "In this pandemic time if we prevent the use of word Coronil on the ground that there is some pesticide on its name, it will be terrible for the product."
The appeal was moved by Patanjali before the division bench of the High Court. The single Judge Bench had allowed a trademark infringement suit by Arudra Engineers.
Arudra had said it had registered the trademark for 'CORONIL-92 B' as an acid inhibitor product for industrial cleaning & chemical preparations for industrial use in June 1993.
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