March 14,2019:

A  Singapore based Company, IUIGA, is being sued by Ryohin Keikaku, the parent company of the brand MUJI for Trademark infringement in the local Courts. IUIGA is e-commerce Lifestyle Company has direct ties with Original Design Manufacturers (ODM), who manufacture goods for many big international brands. 

The designs and patented technologies are owned by ODM and that is the sole reason they can manufacture goods for multiple brands.

IUIGA has made statements like “MUJI same manufacturer” and are “direct from MUJI manufacturer” on their official website and in their physical stores.  When contacted the Chief Growth Officer Jaslyn Chan said that the company has done “nothing wrong”, she added that the information on there is “factually accurate” and its “manufacturing processes are legal”.

Chan further added, “IUIGA is currently preparing to go to court with MUJI, and preparing a list of manufacturers that both companies work with to be released to the media later”.

In November, MUJI wrote on the Company’s blog stating “currently believe that a number of the products in question were not, in fact, produced by MUJI’s manufacturers”. They also made it very clear that they never authorized any third party to use the name of the Company or is responsible for its products.

Whereas Chan made a statement “IUIGA has never used other brands’ tags or contact numbers in the sale of its products, despite MUJI’s claims that it had done so in its previous statement.

Chan further added to her statement that “IUIGA’s eyelash curler is indeed from MUJI’s manufacturer, but not the eyelash curler manufacturer that MUJI is taking stocks from. MUJI works with many manufacturers, some of which have overlapping expertise. This product is produced by one of MUJI’s plastic manufacturers that also supplies to IUIGA.”

IUIGA had to revise the listings of the bean bag sofa manufacturers as they were the same as MUJIs, and the former was informed, “MUJI has pressured them to have IUIGA remove the label.” IUIGA has accepted this and understands that MUJI’s business occupies a major portion of the manufacturer’s overall revenue and they are in no position to go against the manufacturers.

Apart from ceasing the Trademarks of MUJI’s in the statements made by IUIGA. MUJI is also demanding compensation for the damages and losses; a spokesperson of MUJI said in a statement to Business Insider, “We requested IUIGA to disclose information on its manufacturing factories to verify its statements. However, we did not receive any response.” They also added that its manufacturing contractors have denied manufacturing or supplying products to IUIGA.

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