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Apple files for mistrial against $625 million lawsuit - (08 Feb 2016)

Apple has filed for a declaration of mistrial in a patent infringement suit, which concluded in it being held liable for over $625 million in damages. The jury at the US District Court for the Eastern District of Texas had found Apple guilty of infringing four of VirnetX’s patents and had proceeded to award damages in excess of those claimed.

Tags : APPLE   VIRNETX   MISTRIAL   PATENT   INFRINGE  

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