- (1.) Leave granted.
(2.) Since the matter was fixed for final hearing, we have heard the learned counsel for the parties at length.
(3.) The facts which are required to be taken note of, in brief, are that appellant No. 1 (hereinafter referred to as the 'appellant company') is a company incorporated under the laws of the United States of America and is having its head office in New York. It is engaged in the business of offering data base services internationally for the last several years. Appellant No. 2 is the Chairman and Chief Executive Officer of appellant-company and appellant No.3 is its executive Vice-President. Respondent is a company registered under the Indian Companies Act, 1956, having its registered office in Pudducherry, India. It is engaged in the business of providing quality knowledge based back and works (KPO) and software solutions to various enterprises in the World from its centers based in India.;