November 30,2018:
Forever 21 filed a lawsuit against Gucci, stating that Gucci is threatening to sue them for using a bunch of their registered trademarks. These trademarks include blue-red-blue and green-red-green striped marks on clothing and accessories.
In 2017, Gucci has filed a case against American fast fashion brand Forever 21, claiming that they are willfully infringing Gucci's trademark on their clothes and accessories. The hearing of this case is held at the US District Court for the Central District of California.
In response to the suit filed by Gucci, Forever 21 has requested the Court to determine whether the use of these stripes infringes Gucci's trademark or not.
The blue-red-blue and green-red-green stripes are the most favourite and popular design features among consumers. Forever 21 further requested the Court to cancel several of Gucci's trademarks, stating that the stripes are too common to mark them as trademarks also they are used as a decorative feature by many designers on their clothes and accessories.
In a counter statement, Gucci said Forever 21 is pretending to be a victim of unlawful competition in this case. However, this infringement has caused Gucci huge damages in sales.
Therefore Gucci urged the Court to dismiss the case, as the American fast fashion brand Forever 21 was unable to provide sufficient evidence in favour of their claim. However, the Court has decided not to dismiss the case and to look into it to grant justice.
The Court found both the claims of Forever 21 as viable claims. They also stated that these claims should be decided at trials. However, these two fashion brands decided to settle this dispute among them on 21st November 2018. The details of what the settlement entails are yet to be disclosed.
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