November 29,2018:

The telecom equipment company Motorola Solutions, has won a patent infringement case against their Chinese rival Hytera Communications on 20th November 2018.

Motorola had filed a case against Hytera, a manufacturer of radio transceivers and radio systems, stating that the Chinese company infringed their patented audio technology.

This technology is used to improve the performance of two-way radios and car radios. According to the complaint, the Hytera's two-way digital mobile radio infringes patent EP 1,139,562 of Motorola.

According to the suit filed by Motorola, Hytera uses pseudo-trunking functionality in their products in time-division multiple access (TDMA) direct modes. This technology is used to expand networks and improve the performance of Digital Mobile Radios (DMR) and car radios.

This technology is patented by Motorola under EP 1,139,562 and Hytera has infringed this patent. This is why Motorola has filed a patent infringement case against Hytera in the Regional Court of Düsseldorf, Germany.

In the lawsuit, Motorola started that Hytera willfully infringed their patent, to increase the performance of their products. This has led to a reduction in sales of Motorola’s equipment. They described this action of Hytera as a trade secret theft as well as patent infringement. This case has become a matter of Intellectual Property dispute on a global scale between the two companies.

Motorola urged the Court to grant an injunction against Hytera, to prevent them from further infringing the patent.

The Court has granted an injunction against Hytera and its subsidiaries to prevent them from offering the patented method in Germany. In a second order, the Court asked them to stop offering and developing products with the patented functionality. Additionally, the Court held Hytera liable for the damages incurred by Motorola.

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