February 9,2019:

American singer and songwriter Beyoncé filed a lawsuit against a bridal-themed brand with the name Feyoncé. The attorneys for Beyoncé filed the lawsuit in April 2016 in a New York Federal Court against Andre Maurice and Leana Lopez alleging federal Trademark infringement and dilution.

The lawyers claimed that the Feyoncé products dilute the value of Beyoncé’s popular name and also confuse the consumers over the similar-sounding products.

The lawsuit which was in motion till last year got a decision in October 2018 where Judge Alison Nathan stated that while both Beyoncé and Feyoncé Trademarks are very similar, they have markedly different connotations.

The judge also stated, “Feyoncé is a play on words, which could dispel consumer confusion that might otherwise arise due to its facial similarity to the Beyoncé mark.”

But she also added that many of Feyoncé’s customers are indeed engaged and that their customers understand the fiancé pun rather than getting confused with the Beyoncé Trademark.

The judge tossed out Beyoncé Trademark claims and ordered both the sides to discuss a possible resolution for the remaining claims. As of January 2019, Beyoncé moved to dismiss the rest of her claims and the lawsuit as a whole.

This lawsuit acted as a catalyst and popularized the Feyoncé marks with more and more people demanding the Feyoncé-adorned clothes and has given birth to a different kind of industry.

The popularity of the Feyoncé products has resulted in the Trademark application for registration for ‘Feyoncé and Bae-Z’, which is a clear take on Beyoncé and her husband Jay-Z.

To visit, Trademarkclick.com, Click Here

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