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Texas Jury Orders Apple to Pay $625.6 Million for Infringing Patent - (04 Feb 2016)

A Texas jury, while observing that Apple had infringed on VirnetX Holding Corporation patents in its iMessage and FaceTime services as well as in its VPN on Demand, has said that Apple should pay $625.6 million for violating patents.

Tags : APPLE   VIRNETX HOLDING CORPORATION  

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