Apple sued for patent violation over iOS low-power mode

July 5, 2019:

Apple had introduced 'low-power mode' and 'facedown detection' back in 2015 with iOS 9.

Apple is being sued by Location Based Technologies (LBT) for an alleged patent infringement tied to the 'low-power mode' & 'facedown detection' features in iPhones & iPads.

A lawsuit filed against the iPhone-maker claims that Apple's mobile products that include a 'low-power mode' feature that reduces or stops certain background activities like GPS functionality in order to conserve battery life, infringes on LBT's long standing technology, Patently Apple reported on Tuesday. LBT markets a range of GPS devices under the PocketFinder banner & in its suit against Apple seeks unspecified damages & legal fees.

Filed with the US District Court for the District of Delaware, LBT's lawsuit leverages five patents against Apple, each of which deals with related power-saving features for portable devices.

LBT had informed Apple of the potential infringement in a notice sent in June.

Apple had introduced 'low-power mode' & 'facedown detection' back in 2015 with iOS 9.

The 'low-power mode' was introduced to modify the amount of background energy of the device when its battery gets 20 per cent or lesser & 'facedown detection' feature identifies the device's orientation when it's placed face down on a surface & forgoes lighting up the screen when a push notification arrives.

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