SABRE GLBL INC Vs. AIR INDIA LIMITED

JUDGEMENT

(1.) The present writ petition has been filed by the Petitioner seeking substantially the following prayers:

(2.) The Petitioner claims that it is a leading software and technology company that powers the global travel industry, serving a wide range of travel companies including airlines, hoteliers, travel agencies and other suppliers. The Petitioner is headquartered in Southlake, Texas, USA and serves in more than 160 countries around the world and is a leading technology solutions provider. It is further submitted that the Petitioner has pioneered online travel agencies, corporate booking tools, revenue management, and web and mobile itinerary tools, amongst others.

(3.) It has further been submitted that the Petitioner's technology platform manages more than USD 260 Billion worth of global travel spend annually and is one of the world's largest providers of airline and hotel technology. The customer base of the Petitioner includes American Airlines, LATAM Airlines, Aeroflot, Lion Group etc. The Petitioner has serviced various airlines in India such as Jet Airways, Kingfisher and also has a successful 20 years' relationship with Respondent No. 1. The Petitioner has a development, delivery and support center Bengaluru providing customer care and support, implementation and consulting services.