IND INFOTECH SERVICES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The appellant has taken exception to the order dated 20-04- 2024, passed on an application under Sec. 9 of the Arbitration and Conciliation Act, 1996, seeking interim measures, whereby the prayer for interim reliefs was rejected and the application came to be dismissed by the learned District Judge-8, Nagpur.

(3.) It is the case of the appellant that it is a proprietary concern experienced in the field of survey, large-volume data conversion and digitisation in CAD/GIS, data attachment, programming, image processing and feature extraction from satellite imagery, land-use and land-cover mapping, contour and resource mapping, photogrammetry, AIM/FM applications, etc. It is further the case of the appellant that it undertakes almost all kinds of mapping activities using Differential Global Positioning System (DGPS) and web-based Geographic Information Systems, including software development.