VINORAM (P) LTD. Vs. STC

JUDGEMENT

(1.) THIS stay petition is filed by the appellant for the waiver of the pre -deposit of the following amounts:

(2.) HEARD both sides and perused the records.

(3.) LD . DR on the other hand would draw our attention to the clauses of agreement entered with the foreign party. It is his submission that appellant has used the data available with the foreign party. It is his submission that the party has not assigned any other work other than sharing the data available with them.