INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA Vs. PRICE WATERHOUSE
LAWS(SC)-1997-7-48
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on July 11,1997

INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA Appellant
VERSUS
PRICE WATERHOUSE Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal by special leave arises from the Judgment and Order of the High Court of Delhi, made on September 12, 1996 in Civil Writ No. 676 of 1994 (reported in AIR 1997 Delhi 196).
(3.) The Export-Import Bank of India (for short, the 'EXIM Bank') commissioned the services of the respondent firm to assist it in the preparation of a book entitled "India - Your Software Opportunity". The need for such booklet was explained by the EXIM Bank at the inside cover of the booklet which reads as under : "The information set out in this publication, meant for general guidance, has been compiled by Price Waterhouse (India) at the instance of the Export-Import Bank of India (EXIM BANK). While the booklet is not intended to be on exhaustive treatment of the subject, the information contained is based on sources and interpretations of applicable legal provisions believed to be reliable for which, however, both Exim Bank and Price Waterhouse (India) are unable to assume any liability. For further information, clarifications and assistance, interested parties may communicate with Price Waterhouse offcies located at : 1102/1107, Raheja Chambers, Nariman Point, Bombay-400 021. Telephones : 235138/2870466. Telex L (011) 5791. 8-102, Himalaya House. 23, Kasturba Gandhi Marg, New Delhi-110 001. Telephones : 3313591/3312856. Telex : (031) 63070.";


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