March 11,2019:

Puma launches 2 new shoes Cali-0 Drive-Thru and California Drive-Thru those were designed in collaboration with the famous streetwear designer Mike Cherman.

In-N-Out claims that Puma used restaurant's Trademarks and trade dress without permission; they also used the federally registered palm tree mark and design elements similar to the red and yellow In-N-Out logo and apparel. Puma has been posting burger-themed videos to its Instagram page to promote the shoes and as a compliment to "the Cali lifestyle: its burger diners."

Puma has been marketing their shoes in connection with the burgers and In-and-Out are known primarily for selling burgers. The shoes have already caused confusion on social media and people are relating them with the fast food chain brand.

In-N-Out has asked Puma to cease the production of the Drive-Thru shoes and stop broadcasting any related advertisements on any social media platforms. In addition to unspecified damages, they're also seeking a share in profits related to sales of these shoes.

"By using In-N-Out's designs and trade dress, Puma and Cherman intentionally confused consumers for their own benefit and have also created the impression that our marks and unique trade dress are available for public use," Arnie Wensinger, Executive Vice President of In-N-Out Burger said in a statement to NBC4. Wesigner also added that “the food chain will continue to work to defend the Trademarks and distinctive elements that represent In-N-Out Burger customers”.

A spokesperson for Puma said, “The Company does not comment on ongoing court cases".

To visit, Trademarkclick.com, Click Here

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