Is Apple the Innovator or an Infringer?

January 16,2019:

On 26th December 2018, Data Scape filed a lawsuit with the US District Court for the Central District of California Western Division against the tech giant Apple for patents related to data and communication systems.

Mainly, iTunes and iCloud were mentioned in the lawsuit suit. Apple’s infringing products can store files and share them between different Apple devices.

Data Scape accused iTunes and iCloud of infringing six of their technological patents. The first patent, US 7,720,929, focuses on communication systems, methods, and apparatus. This allows the infringing products to share files between two Apple devices.

It also allows the iPhones to communicate with iCloud over cellular networks and Wi-fi networks. According to the accusation, Apple infringed five more patents related to “communication system and its method and communication apparatus and its method”.

Data Scape stated Apple was neither permitted nor any prior license was assigned to them to use the patented technologies.

The patented technologies not only allow iPhones to communicate with Icloud but also allow iTunes and iCloud to share files between an iPhone and Macbook as well. According to the claim, the products also comprises of a communicator which can communicate with an apparatus. The last patent is related to recording and server apparatus, method programs, and storage mediums.

Data Scape requested the Court to issue a permanent injunction against Apple. The plaintiff is also asking the Court to pass an order asking Apple to pay damages, costs, expenses, both pre-judgment and post-judgment interest, among other forms of relief.

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