December 23,2018:

In 2017, Taiwanese company Everlight Electronics filed a lawsuit against their South-Korean rival Seoul Semiconductor accusing them of patent infringement.

This suit was filed at the Court of Mannheim, Germany. Everlight bought a LED package structure from a US company last year and declared it against their rival. The contested LED package structure was designed for the purpose of thermal dissipation. The same structure was disputed at a UK Court earlier this year.

In the suit, Everlight Electronics claimed that their rival is infringing the patent bought by them. Last year, they bought the ‘‘LED package structure for thermal dissipation”, from a US company. The European patent number of this product is 1,169,735.

This patent was contested both in the courts of UK and Germany. After purchasing it, they immediately brought it against Seoul Semiconductor. The company requested the Court to find Seoul Semiconductor guilty of patent infringement in both of these cases.

Everlight Electronics claimed that their rival is infringing the patent while manufacturing and selling their products. Seoul Semiconductor, a South-Korean LED producer, denied any claims of patent infringement throughout the proceedings.

According to Seoul Semiconductor, their Research and Development department develop their own technology with the help of extensive research. They also accused Everlight of infringing some of their patents.

On 11th December 2018, the Court of Mannheim, Germany divided in favor of Seoul Semiconductor. They found the claim of Everlight Electronics as well as the Patent to be invalid. They ordered Everlight to bear the cost of the proceedings.

This decision mirrors the decision taken by the UK Court, where Everlight was ordered to pay £ 712,247 in costs to Seoul Semiconductor.

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