December 13,2018:

Alibaba Group Holding Limited a Chinese multinational conglomerate founded in 1999 famously known for specializing in e-commerce. Earlier this year in summer Alibaba filed a Trademark infringement lawsuit against Alibabacoin.

Alibabacoin Foundation is a Dubai based cryptocurrency firm and the lawsuit initiated between these two companies due to conflict of the brand name. The founders of Alibabacoin raised over $3.5 million because of the confusion in the similarity of the names and due to the reputation of the retail giants Alibaba Group.

Lawyers for Alibaba Group said, “Rather than building an independent value for their brand, the products and the services they offer, Defendants have engaged in a willful and concerted campaign to cause the public to believe falsely that Alibaba is the source of the Defendants’ products and services, or that such products and services are endorsed or sponsored by, or otherwise associated or affiliated with Alibaba.”

The first attempt towards this lawsuit in April resulted in a temporary restraining order against Alibabacoin, but Alibaba was ultimately denied any action.

Finally, the e-commerce giants won a preliminary injunction against Alibabacoin in the filing presented in October.

The judge responsible for this case, Paul Oetken said that the renewed application for a preliminary injection is granted, he also added that ,“enjoins defendants from using the ALIBABA Marks, as Alibaba has defined that term in its application for a preliminary injunction, alone or in combination with any words, terms, designations, marks, or designs—as well as any mark, image, or depiction that is confusingly similar to or likely to impair the distinctiveness of the ALIBABA Marks—anywhere in the United States.”

The victory revolves around the fact that the cryptocurrency firm used the similarity in names to gain profits.

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