March 9,2019:
It is not difficult to recollect the time when BlackBerry dominated the mobile phone industry and everybody needed to possess a Blackberry phone.
All that changed with the approach of Android and Apple Phones. All things considered, Blackberry still controls a great deal of licenses to date and despite the fact that the organization is out conflict in the business, it holds various licenses. Blackberry has blamed Twitter for infringement of six of its Patents.
These two organizations are in a lawful tussle, established by Blackberry which blamed Twitter for infringement on a portion of its Patents covering things like pop-up messages, hushing warnings for a message string and versatile publicizing methods.
In the suit, the Canadian organization which alluded to itself as a pioneer in versatile informing, asserted that Twitter “created mobile messaging applications that co-opt BlackBerry’s innovations, using a number of the innovative user interface and functionality enhancing features that made BlackBerry’s products such a critical and commercial success in the first place.”
This claim is like the one Blackberry filed against Facebook last year. On account of Facebook, BlackBerry referred to seven Patents that identify with security, user interface features, battery-efficient status updates, mobile messaging in games and, similarly to its issue with Twitter, silencing notifications.
Facebook was later to file a counter suit where it affirmed that Blackberry infringed five of its Patents. The two suits are still in prosecution thus, we don't expect a resolution should rise up out of this new suit at any point in the near future.
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