FAIRFEST MEDIA LTD. Vs. ITE GROUP PLC

JUDGEMENT

(1.) The protection of confidential information, a branch of law, evolved by judgments, is the core issue raised in this proceeding.

(2.) The genesis of the problem appears to be the fallout of the mutual non-disclosure agreement (hereinafter referred to as "NDA") entered into in anticipation of a joint venture agreement.

(3.) The petitioner was incorporated in 1988. The petitioner is in the business of organizing travel trade shows. The petitioner claims that the petitioner was the first in India to promote travel trade show with direct interaction between the sellers and buyers in the travel industry. The petitioner has over the years and at least for the last 20-25 years organized many travel trade shows all over the country and the name of the petitioner has become synonymous with such travel trade shows.