November 9,2018:
According to German magazine Der Spiegel, U.S. semiconductor supplier Broadcom has filed a lawsuit against Volkswagen for more than $1 billion and also warned to seek a judicial ban on the production of several car models.
Der Spiegel reported this conflict on November 2 in which they covered that this conflict is for 18 such patents that have been used by Volkswagen. The usage of these patents is for navigation and entertainment systems in some of Volkswagen cars.
"Volkswagen has examined the claim and taken necessary action to protect its legal interests," said a spokesperson for Volkswagen.
It is not the first time Broadcom has taken any legal action for a patent dispute, but earlier this year they claimed legal actions against other firms which include Toyota and Panasonic for patent infringement.
Broadcom has claimed the lawsuits in the patent court of German cities of Mannheim and Muenster, and it may apply for a provisional ban on the production of the Volkswagen models which are concerned to these patents, and some models of its Audi and Porsche brands.
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