The "Present and Record" feature of Canva, an international visual design platform based in Australia, has been prohibited from being made available in India due to a patent infringement lawsuit brought by RxPrism Health Systems Private Limited.
As security for RxPrism's claims for past usage of the illegal feature in India, Justice Prathiba M. Singh further ordered Canva to deposit Rs. Fifty lakhs with the Registrar General. This was determined by considering the revenue and sales data of users who utilised the function at least once nationwide until June 30, 2022.
RxPrism, which provides AI-based consumer engagement services to pharmaceutical firms, filed the lawsuit to obtain a permanent injunction preventing infringement of its May 2020-launched "My Show & Tell" patent.
The court granted RxPrism an interim order, noting that the case was in its favour and against Canva. It claimed that RxPrism would suffer irreparable loss and harm if the injunction were not granted.
The plaintiff's market opportunities for licencing and revenue generation may be eliminated if an interim injunction is not granted, the court stated in its decision on the interim injunction application: "Because the Plaintiff has made out a case of infringement, especially by a mapping of claim charts, and that the Defendant has been unable to make a credible challenge to the Plaintiff's patent, the balance of convenience also lies in the Plaintiff's favour".
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