Adobe warns its customers against Third-Party Infringement Suits

June 4,2019:

In a letter sent to all its customers, Adobe announced that older versions of Creative Cloud apps including Photoshop, Premiere Pro and Lightroom Classic would no longer be available to subscribers. Any user accessing these softwares would be at a threat of attracting third-party infringement suits.

Adobe issued a warning to all its Creative Cloud customers asking them to upgrade their Creative Cloud apps to the latest available versions since the customers are no longer licensed to use the older versions of the apps.

In a statement made to AppleInsider, Adobe said: “Adobe recently discontinued certain older versions of Creative Cloud applications.

Customers using those versions have been notified that they are no longer licensed to use them and were provided guidance on how to upgrade to the latest authorized versions.”

In a blog posted by Adobe, it said that the customers would have valid access to two of the latest versions of the softwares. However, it did not elucidate on the reason behind such a drastic action other than the boilerplate explanation that newer versions promised “optimal performance and benefits.”

Although Adobe failed to clarify to the customers which the third party it is referring to in its warning, speculations point towards Dolby. Adobe is currently being sued by Dolby for copyright infringement. This suit is in furtherance of the business connection between Adobe and Dolby, where Adobe had licensed some technology from Dolby for its applications and softwares. Dolby rendered its technology to Adobe to sell products on Creative Cloud instead of selling it through physical discs.

However, the catch is that when consumers subscribe to the creative cloud, they gain access to multiple programs and applications together, however, Dolby gets paid only once, when ideally, it should have gotten paid separately for every program downloaded or used.

It is however the only speculation that the warning issued to all its customers by Adobe is an outcome of the infringement suit it is facing from Dolby. Even if the connection between the two is proved to be true, the subscribers are unjustly falling prey to something that has no fault of theirs. They have paid the requisite subscription fees and it is not their fault that Adobe was allegedly selling them unlicensed access to the Creative Cloud applications.

Further, it is not always feasible for customers to convert into the newest version of the application owing to the capacity of the computers and other devices and outdated specifications of the same.

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