Pinterest just got pinned for Patent Infringement!

September 5,2018:

DKR, a North Carolina-based consulting firm, filed a case against Pinterest for patent infringement at the US District Court for the Northern District of California on Friday, August 31.

DKR consulting claims that Pinterest made and used systems that use the plaintiff’s patent issued in June 2017, as well as induced others to use the infringed system.

The patent has a display device for content retrieval where content can be previewed and data can be stored is called “System and method for distributing media content”.

DIY Media, which owned the patent before DKR, had a non-disclosure agreement to discuss the possibility of a patent licensing agreement in April 2017 according to the complaint. DIY Media provided Pinterest with the documents related to patent as a part of the negotiations.

DKR claims that DIY Media tried to reach Pinterest three months after the documents were submitted, however, no licensing agreement was materialized.

Pinterest is a web and mobile software system that allows people to ‘pin’ images to their ‘boards’ of ideas, also allowing people to buy using ‘Buyable Pin widget’.

DKR said that its software enables the use of Pinterest’s widgets and they are the material component of the system claimed by the patent.

DKR has requested for monetary and injunctive relief for the defendant’s act along with enhanced damages, reasonable royalties and all the profits gained by using the infringed system.

To Visit Website, Trademarkclick.com, Click Here