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Del HC: HC can Pass ‘Pro-Term Security’ Order if Implementer Fails to Make Payment to SEP Holder - (04 Jul 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that High Court can pass a ‘pro-term security deposit’ order if the implementer fails to make payments to a Standard Essential Patent (SEP) holder and continues to derive benefit by using its technology.

Tags : DELHI HIGH COURT   SEP HOLDER   PRO-TERM SECURITY  

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