Delhi High Court
M/S Varehouse Infotech vs Sap Aktiengessellschasft And Another on 10 February, 2010
Author: Madan B. Lokur
Bench: Madan B. Lokur, Mukta Gupta
0¿v? *H÷
??? ¿g0¿c???1 0 ??+??????0¸?? *H÷
??? ¸??¸?ÐÏ?ࡱ?á????????????????>???þÿ ?????????????????W???????????Y???????þÿÿÿ????V???ÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿì¥Á?[ ???ð?¿???????????????<?????bjbj¬ú¬ú?????????????????? ???4f??Î??Î??õ6??????F???????????????????????ÿÿ??????????ÿÿ??????????ÿÿ??????????????????·?????t???????t???·???????·???????·???????·???????·???????????????ÿÿÿÿ????Ë???????Ë???????Ë???8???????l???o???4???Ë???????i???T???£???????£???(???Ë???????Ë???????Ë???????¦???????¦???????¦??????? ???????????????????????????????????????????????????????½ ??¢???_#??>???????????????????????????·???????¦???????????????????????¦???????¦???????¦???????¦???????????????????????·???????·???????Ë???????????????Ë???Û???#???????`???????`???????`???????¦???????·???????Ë???????·???????Ë??????? ???????????????`???????????????????????????????????????????????????????¦??????? ???????????????`???????????????`???????????????????????????????????????????????????????????????????????????????`???????Ë???????ÿÿÿÿ????@_¼úªÊ?????????Ë???????´???Ü???`???????????????ø???????9???0???i???????`???????#?????????Ð???#??????`???????????????????????????????????????????????????????????????????????`???????#??????????????·???????t??????¦???????¦???????`???????¦???????¦???????????????????????????????????????¦???????¦???????¦???????????????????????????????????????????????????????`???????????????????????????????????????¦???????¦???????¦???????i???????¦???????¦???????¦???????¦???????????????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????????????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????ÿÿÿÿ????#??????¦???????¦???????¦???????¦???????¦???????¦???????????????????????????????????????????????????????????????¦???????¦???????¦???????t??? ??}???:????????? ???????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????* HIGH COURT OF DELHI : NEW DELHI
+ FAO (OS) No. 60 of 2010
Judgment reserved on: January 22, 2010
% Judgment delivered on: February 10, 2010
M/s Varehouse Infotech
Ceebros Arcade, IIIrd Floor
No.1, 3rd Cross Main Road
Kasthurbai Nagar
Adyar, Chennai.
Also at
1, Dr. Singravelu,
CVFR Complex, Pondy Basar,
T. Nagar, Chennai.
Appellant
Through Ms.Jyoti Taneja with Mr. Shine, Advs.
Versus
1. SAP Aktiengesellschaft
Neurottstrasse 16
69190 Walldorf
Germany.
2. SAP India Pvt. Ltd.
Salarpuria Soft Zone
2nd Floor, Wing A
Sarjapur, Outer Ring Road
Bellundur Post
Bangalore-560 103.
Also at
2nd Floor, Gesco Center
70, Nehru Place
New Delhi-110019.
Respondents
Through None
Coram:
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MS. JUSTICE MUKTA GUPTA
1. Whether the Reporters of local papers may
be allowed to see the judgment? Yes
2. To be referred to Reporter or not? Yes
3. Whether the judgment should be reported
in the Digest? Yes
MADAN B. LOKUR, J.
The challenge in this appeal is to an order passed by a learned Single Judge on 19th November, 2009 in IA No.11153 of 2009 in CS (OS) No.623 of 2009. By the impugned order, the learned Single Judge rejected the contention of the Appellant that this Court lacked territorial jurisdiction to entertain the suit and also declined to return the plaint under Order VII Rule 10 of the Code of Civil Procedure (CPC). We affirm the view of the learned Single Judge.
2. A suit was filed by the Respondents for a permanent injunction restraining the Appellant from infringing their copyright in SAP software (used for Enterprise Resource Planning), for damages and rendition of accounts etc. The territorial jurisdiction of this Court was invoked by the Respondents as mentioned in paragraph 26 of the plaint which reads as follows:
This Honble Court has jurisdiction to entertain and try and present suit by virtue of Section 62(2) of the Copyright Act of 1957 as the plaintiff No.2 carries on business within the jurisdiction of this Honble Court, through its Branch Office situated at 2nd Floor, Gesco Centre, 70, Nehru Place, New Delhi-110019. Further the training services in SAP software is being offered by its Authorized Partner Siemens Information Systems Limited in New Delhi at 1st Floor, VIPPS Centre 2, Local Commercial Complex, Masjit Moth Greater Kailash-2 New Delhi-110048. Further the defendants are voluntarily residing and carrying on business within the territorial jurisdiction of this Honble Court.
3. The Appellant, in its written statement, submitted that reliance placed by the Respondents on Section 62(2) of the Copyright Act, 1957 (for short the Act) is wrong and ill-founded. It was submitted that this Court did not have the territorial jurisdiction to entertain the suit. An application was also filed by the Appellant under Order VII Rule 10 of the CPC reiterating its submission that this Court lacked territorial jurisdiction. It was submitted that the Appellant is neither residing nor carrying on business within the territorial jurisdiction of this Court.
4. The first question argued before us is with respect to the effect of Section 62(2) of the Act. In our opinion, the learned Single Judge correctly interpreted this provision and rightly held that this Court has the necessary territorial jurisdiction to entertain the suit under Section 62(2) of the Act, which reads as follows: -
Section 62 - Jurisdiction of court over matters arising under this Chapter (1) Every suit or other civil proceeding arising under this Chapter in respect of the infringement of copyright in any work or the infringement of any other right conferred by this Act shall be instituted in the district court having jurisdiction.
(2) For the purpose of sub-section (1), a "district court having jurisdiction" shall, notwithstanding anything contained in the Code of Civil Procedure, 1908 (5 of 1908), or any other law for the time being in force, include a district court within the local limits of whose jurisdiction, at the time of the institution of the suit or other proceeding, the person instituting the suit or other proceeding or, where there are more than one such persons, any of them actually and voluntarily resides or carries on business or personally works for gain.
5. In our opinion, the law in this case is quite well settled in view of the decisions of the Supreme Court in Exphar SA v. Eupharma Laboratories Ltd. (2004) 3 SCC 688 and Dhodha House v. S.K. Maingi, (2006) 9 SCC 41.
6. In Exphar the Supreme Court laid emphasis on the word include occurring in Section 62(2) of the Act to conclude that [T]he jurisdiction for the purposes of Section 62 is wider than that of the court as prescribed under the Code of Civil Procedure, 1908. Reference was made, in this context to the report of the Joint Committee published in the Gazette of India dated 23-11-1956 which preceded and laid the foundation for Section 62(2) of the Act, particularly the following:
In the opinion of the Committee many authors are deterred from instituting infringement proceedings because the court in which such proceedings are to be instituted is situated at a considerable distance from the place of their ordinary residence. The Committee feels that this impediment should be removed and the new sub-clause (2) accordingly provides that infringement proceedings may be instituted in the District Court within the local limits of whose jurisdiction the person instituting the proceedings ordinarily resides, carries on business etc. The Supreme Court held that the introduction of Section 62(2) of the Act was not intended to restrict the owners of copyright from exercising their rights but to remove any impediment from their doing so. It was held that Section 62(2) of the Act cannot be read as limiting the jurisdiction of the District Court only to cases where the person instituting the suit or other proceeding, or where there are more than one such persons, any of them actually and voluntarily resides or carries on business or presently works for gain. It prescribes an additional ground for attracting the jurisdiction of a court over and above the normal grounds as laid down in Section 20 of the Code.
7. Exphar was followed by the Supreme Court in Dodha House. In the later decision, the Supreme Court noted that it is well settled that the cause of action is a bundle of facts which are necessary to be proved in a given case. If the cause of action arises within the jurisdiction of a Court, then that Court is empowered to entertain the matter. The place of institution of a suit is dealt with in Sections 16 to 19 of the CPC. Those cases which do not fall within the purview of Sections 16 to 19 of the CPC are governed by the provisions of Section 20 of the CPC which deals with other suits to be instituted where the defendants reside or the cause of action arises.
8. The Supreme Court once again noted that Section 62(2) of the Act was enacted to enable authors to file a suit for the violation of their copyright at the place where they reside. Relying upon Exphar the Supreme Court reiterated that Section 62(2) of the Act prescribes an additional forum for attracting the jurisdiction of a Court over and above the normal forums as laid down in Sections 16 to 20 of the CPC.
9. The Supreme Court, however, entered a caveat that the plaintiff must satisfy the conditions precedent in Section 62(2) of the Act, namely, that the plaintiff must actually and voluntarily reside within the territorial jurisdiction of the Court or carry on business or personally work for gain.
10. In the present case, have the Respondents met these conditions precedent? From the averments made by the Respondents in paragraph 26 of the plaint, it is clear that reliance is placed upon the expression carries on business. In this regard, it is averred by the Respondents that they carry on business within the jurisdiction of this Court through their branch office situated in Delhi. Training services in SAP software are also offered by their authorized partner (Siemens Information Systems Ltd. in Greater Kailash) within the jurisdiction of this Court.
11. The phrase carry on business has been explained by the Supreme Court in Dhodha House by relying upon Mulla on the Code of Civil Procedure, 15th Edition, Volume I, pages 246-247. In the 16th Edition, Volume I, page 405, the expression is explained in the following words:
It does not involve actual presence of personal effort and a man may carry on business in a place through an agent or through a manager or by his servants without having ever gone there. It means having an interest in a business at that place, a voice in what is done, a share in the gain or loss and some control, if not over the actual method of working, at any rate upon the existence of the business. The expression is rather expansive and includes having an interest in a business at a particular place. In so far as the present case is concerned, it is categorically stated by the Respondents in paragraph 26 of the plaint that not only are they carrying on business through a branch office situated in Delhi but also that their authorized partner in New Delhi is imparting training services in SAP. Clearly, therefore, the Respondents are carrying on business within the meaning of that expression as used in Section 62(2) of the Act.
12. A Division Bench of this Court in Intas Pharmaceuticals Ltd. v. Allergan Inc., 132 (2006) DLT 641 while dealing with Section 134 of the Trade Marks Act, 1999 followed the law laid down by the Supreme Court in Dhodha House primarily because the language used in Section 134 of the Trade Marks Act, 1999 was in pari materia with Section 62(2) of the Act. It was held that the provisions of Section 134 of the Trade Marks Act, 1999 did not whittle down the provisions of Section 20 of the CPC but only provided an additional forum for filing a suit in the event of a trade mark violation.
13. It is thus clear that the Courts in Delhi provide an additional forum to the Respondents to institute proceedings under the Copyright Act, 1957 subject to certain conditions. In the present case, the conditions having been met by the Respondents, the learned Single Judge rightly held that he had the necessary territorial jurisdiction to entertain the suit.
14. The second contention of learned counsel relates to the dismissal of the application filed under the provisions of Order VII Rule 10 of the CPC. While considering the parameters of this provision, we need only look at Begum Sabiha Sultan v. Nawab Mohd. Mansur Ali Khan & Others, (2007) 4 SCC 343 wherein it has been held that at the stage of consideration of the return of a plaint, what is to be looked into is only the plaint and the averments therein. While referring to Moolji Jaitha & Co. v. The Khandesh Spinning & Weaving Mills Co. Ltd., AIR 1950 FC 83, the Supreme Court held that it is necessary to read the plaint as a whole, in a meaningful manner and to find out the real intention behind the suit. The Supreme Court noted that in T. Arivandandam v. T.V. Satyapal & Another, (1978) 1 SCR 742, it was held that a meaningful and not a formal reading of the plaint is necessary and that any illusion created by clever drafting of the plaint should be buried then and there.
15. We have gone through the plaint filed by the Respondents and find that there is nothing in it which is suggestive of clever drafting for bringing the cause of action within the territorial jurisdiction of this Court. We need not repeat our observations made above on this issue regarding the Respondents maintaining a branch office in New Delhi. The case is a simple one of an alleged infringement by the Appellant of the copyright that the Respondents have in their software programmes. It is alleged that the Respondents have only 57 Education Partners in India, one of them being in Delhi, and the Appellant or any of its agents or representatives is not such a partner. There is a specific allegation that the Respondents software SAP ERP is being unauthorisedly utilized for training purposes in several of the Appellants modules. If one looks at the plaint as a whole and in a meaningful manner, there can be no doubt that the learned Single Judge was right in coming to the conclusion that the application for return of the plaint deserves dismissal.
16. Learned counsel for the Appellant relied upon St. Ives Laboratories Inc. v. Arif Perfumers & Another, 2009 (40) PTC 10 (Delhi) wherein a learned Single Judge while dealing with a case under the Trade Marks Act, 1999 as well as the Copyright Act came to the conclusion that this Court did not have the territorial jurisdiction to entertain the suit. We have gone through the judgment and find that it needs to be confined to its own facts inasmuch as it is observed by the learned Single Judge that the suit was filed in Delhi on the ground that the Defendants were surreptitiously and clandestinely trading their goods under the impugned trade mark and labels in Delhi The plaintiff therein had not placed on record anything to show the purchase of the goods of the defendants therein from Delhi and the averment that the goods of the defendants were sold clandestinely throughout the country including Delhi were vague and inadequate to furnish a cause of action within the territorial jurisdiction of this Court. Moreover, there was nothing to suggest that the plaintiff therein was carrying on any business within the territorial jurisdiction of this Court.
17. We find no merit in both the contentions of the Appellant. There is no merit in the appeal. It is, accordingly, dismissed.
MADAN B. LOKUR, J February 10, 2010 MUKTA GUPTA, J ncg
Certified that the corrected copy of the judgment has been transmitted in the main Server.
?
?
?
?
FAO (OS) No.60/2010 Page ? PAGE ?1? of ? NUMPAGE ?12?
????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????>???U???V???W???X???Y???Z???r???y???|??????????????? ???¥???©???«???¯???°???±???´???µ???ï???ïâÒôèÃ~~ÃreX~e~ÃL@??????h¹83?CJ??OJ??QJ??aJ?????h·?;?CJ??OJ??QJ??aJ?????hR|d?>*?CJ??OJ??QJ??aJ????háPß?>*?CJ??OJ??QJ??aJ????hî?Ú?CJ??OJ??QJ??aJ?????h·?;??h?^y?>*?CJ??OJ??QJ??aJ????hpÚ?>*?CJ??OJ??QJ??aJ????h¹83?>*?CJ??OJ??QJ??aJ????h?6 ?CJ??OJ??QJ??aJ?????h·?;??h#u??CJ??OJ??QJ??aJ?????h·?;??h?^y?CJ??OJ??QJ??aJ?????h·?;??hÐ?Ç?5?CJ??OJ??QJ??aJ????h¹83?5?CJ??OJ??QJ??aJ????h·?;??h?^y?5?CJ??OJ??QJ??aJ????????9???:???V???W?????????³???µ???Ì???è???? ??? ??# ??$ ??, ??- ??@ ??[ ??| ?? ??® ??¹ ??º ??Ô ??ç ??ú????????????ú????????????ñ????????????ñ????????????è????????????è????????????è????????????ñ????????????ñ????????????ñ????????????ñ????????????ñ????????????ñ????????????ñ????????????ñ????????????ñ????????????ñ????????????ñ????????????ñ????????????Ü????????????ñ????????????ñ????????????ñ????????????ñ????????????ñ???????????????????????? ???$?
Æ???9??a$?gd?[a?????
Æ???9??gd#u???????$?
Æ???9??a$??????$?a$???ï???ñ???! ??" ??l ??m ??{ ?? ??¬ ?? ??® ??¹ ??Ó ??Ô ??1 ??3 ?? ?? ?? ?? ??Ù ??ã ??è ??é ??ñ ??? ??? ??? ??) ??4 ??5 ??Î ??ïã×ã×ãÈ×¹È×ã××××È×¹ÈqdWÈ?????????????????h_7Z?5?CJ??OJ??QJ??aJ????h«L?5?CJ??OJ??QJ??aJ????h·?;??h#u??5?CJ??OJ??QJ??aJ????h·?;??h?^y?5?CJ??OJ??QJ??aJ????hÔ?-?CJ??OJ??QJ??aJ?????h§?c??h§?c?CJ??H*?OJ??QJ??aJ????h?^y?CJ??OJ??QJ??aJ?????h·?;??h·?;?CJ??OJ??QJ??aJ?????h·?;??h?^y?CJ??OJ??QJ??aJ?????h§?c?CJ??OJ??QJ??aJ?????h¹83?CJ??OJ??QJ??aJ?????h¹83??h¹83?CJ??H*?OJ??QJ??aJ????ç ??÷ ???
???
???
??/ ??B ??] ??m ?? ?? ?? ?? ??¥ ??¶ ??Ø ??é ??ê ??ñ ??ò ??? ??5 ??6 ??e ?? ?? ??ö????????????ö????????????ö????????????ö????????????ö????????????ö????????????ö????????????ö????????????ö????????????ö????????????ö????????????ö????????????ö????????????ö????????????ö????????????ê????????????ö????????????ö????????????å????????????ã????????????Ú????????????Ú????????????å????????????å????????????å????????????????????????$?
Æ???Õ??a$??????????$?a$?? ???$?
Æ???9??a$?gd?[a??????$?
Æ???9??a$???Î ??Ó ??? ??? ?? ??2 ??3 ??4 ?? ?? ??Ü ??n ??s ??t ??Î ??ÿ ??????????????S???l???m???r???s???|???´???¶???º???Á???Å???à???á???W???c???r???t???<???>???&???'???ôåôåÓåÄ·¥··~q·~··~··~·~···¥·¥·d???hÔ?-?CJ??OJ??QJ??\?aJ????hW^ø?CJ??OJ??QJ??\?aJ????hpÚ?CJ??OJ??QJ??\?aJ????hRb@?CJ??OJ??QJ??\?aJ????hÞL÷?CJ??OJ??QJ??\?aJ??"?h¹83??h¹83?CJ??H*?OJ??QJ??\?aJ?????h¹83?CJ??OJ??QJ??\?aJ????h¹83?5?CJ??OJ??QJ??\?aJ???"?h·?;??h?^y?5?>*?CJ??OJ??QJ??aJ?????h·?;??h?^y?CJ??OJ??QJ??aJ?????hpÚ?CJ??OJ??QJ??aJ??' ??Ô ??Õ ??? ??? ?? ??3 ??????????o???&???'???(???j???k???¸???????????þ???ÿ???'???ú????????????ú????????????ú????????????ú????????????ú????????????ï????????????ä????????????ä????????????ä????????????Ø????????????Ø????????????ä????????????ä????????????ä????????????ä????????????Ì????????????Ì????????????¼????????????Ì????????????¼?????????????????????????????????????????????????$?
Æ???????â?^â?a$?gdÔ?-?? ???$??â?^â?a$?gd¦(é?? ???$??â?^â?a$?gd¹83??
???$??dà???a$?gd¹83??
???$??dà???a$?gdÔ?-??????$?a$???'???ø???É???Õ???i???n???r???x??????¤???·???¸???¹??????? ???
???ý???????%???&???'???(???)???r???~?????????òåØåØåËå¾±ò¡z¡z¡z¡j¾]P¾CP??hRb@?CJ??OJ??QJ??\?aJ????hÛ=è?CJ??OJ??QJ??\?aJ????h¦(é?CJ??OJ??QJ??\?aJ????hZe<?CJ??OJ??QJ??aJ??nH ?tH ??$?h¦(é??h¦(é?CJ??OJ??QJ??aJ??nH ?tH ??'?h¦(é??h¦(é?5?CJ??OJ??QJ??aJ??nH ?tH ???h¦(é?CJ??OJ??QJ??aJ??nH ?tH ????hZe<?CJ??OJ??QJ??\?aJ????h5Y?CJ??OJ??QJ??\?aJ????hÞL÷?CJ??OJ??QJ??\?aJ????hpÚ?CJ??OJ??QJ??\?aJ????h¿?}?CJ??OJ??QJ??\?aJ????h¹83?CJ??OJ??QJ??\?aJ????'???(???)???????????é???????????????????????Ì ??Í ??Î ??Ï ??ó????????????è????????????Ý????????????Ý????????????Ë????????????¶????????????¶????????????????????????????????????Ë????????????~????????????~????????????~????????????~??????????????????????????$??Å?*$?1$?7$?8$?H$?^Å?a$?gd?LK? ??*$?1$?7$?8$?H$?gdRb@?????h??h??dòþ???¤x?*$?1$?7$?8$?H$?^h?`h?gdRb@?????$??Ê??¤x?*$?1$?7$?8$?H$?^Ê?a$?gd?LK?????$??dà???*$?1$?7$?8$?H$?a$?gd?LK??
???$??dà???a$?gdÛ=è??
???$??dà???a$?gd¹83?? ???$??â?^â?a$?gd5Y????????????Ñ???Õ??????????? ??? ????????????? ??? ???????????òåÕåÂòå²eKe1???????????????????3?hRb@?B*?CJ??OJ??PJ??QJ??aJ??mH @nH @ph???ÿsH @tH @3?h?LK?B*?CJ??OJ??PJ??QJ??aJ??mH @nH @ph???ÿsH @tH @9?h?LK??hRb@?B*?CJ??OJ??PJ??QJ??aJ??mH @nH @ph???ÿsH @tH @??h?LK?CJ??OJ??QJ??\?aJ????h?LK??hRb@?CJ??OJ??QJ??\?aJ??%?h?LK??hRb@?5?6?CJ??OJ??QJ??\?aJ????h?LK??hÞL÷?CJ??OJ??QJ??\?aJ??%?hÛ=è??hÛ=è?5?6?CJ??OJ??QJ??\?aJ????hRb@?5?6?CJ??OJ??QJ??\?aJ????hRb@?CJ??OJ??QJ??\?aJ????h5Y?CJ??OJ??QJ??\?aJ????????????????????¸???????????Ë ??Ì ??Î ??Ï ??Ò ??â̯hhN1$???????????????hÛh??CJ??OJ??QJ??\?aJ??9?h?LK??hÛh??B*?CJ??OJ??PJ??QJ??aJ??mH @nH @ph???ÿsH @tH @3?hÛh??B*?CJ??OJ??PJ??QJ??aJ??mH @nH @ph???ÿsH @tH @3?h?LK?B*?CJ??OJ??PJ??QJ??aJ??mH @nH @ph???ÿsH @tH @9?h?LK??h?LK?B*?CJ??OJ??PJ??QJ??aJ??mH @nH @ph???ÿsH @tH @??h?LK??h?LK?CJ??OJ??QJ??\?aJ??9?h?LK??hRb@?B*?CJ??OJ??PJ??QJ??aJ??mH @nH @ph???ÿsH @tH @+?hRb@?B*?OJ??PJ??QJ??mH @nH @ph???ÿsH @tH @9?h?LK??h???B*?CJ??OJ??PJ??QJ??aJ??mH @nH @ph???ÿsH @tH @? Ò ??Ù ??þ ???!???!?? !??#!??&!??-"??."??W#??[#??r#??s#??t#??u#??w#??#??·#??»#??¼#??Ä#??é#??í#??÷#??
$??+$??,$??8$??>$???$??a$??Þ$??æ$???%???%???%???%???%??ïâÏâÏ⵨µµµâµâµâµµµµâµ~oâbÂbµbâb????h¶rù?CJ??OJ??QJ??\?aJ????hÛh??5?CJ??OJ??QJ??\?aJ?????hÛ=è?5?6?CJ??OJ??QJ??\?aJ????h·\Ä?CJ??OJ??QJ??\?aJ????h5Y?CJ??OJ??QJ??\?aJ????hU?æ?CJ??OJ??QJ??\?aJ????hÛ=è?CJ??OJ??QJ??\?aJ????hÞL÷?CJ??OJ??QJ??\?aJ??%?hÛh???hÛh??5?6?CJ??OJ??QJ??\?aJ????hÛh??CJ??OJ??QJ??\?aJ????hÛh??5?6?CJ??OJ??QJ??\?aJ???&Ï ??s#??t#???%???%??D&??E&??|(??}(??)??++??,+??-+??K-??L-??/??/???1?? 1??ç4??è4???9???9??¨=??©=??(>??ô????????????ô????????????ô????????????ô????????????ô????????????ô????????????ô????????????ô????????????ô????????????è????????????è????????????ô????????????ô????????????ô????????????ô????????????ô????????????Ý????????????ô????????????ô????????????ô????????????ô????????????ô????????????ô????????????ô????????????ô??????????????????????????
???$??dà???a$?gdl2¾?? ???$??â?^â?a$?gdl2¾??
???$??dà???a$?gdÛ=è????%???%??,%??M%??u%??v%??%??%??@&??B&??D&??G&??I&??_&??&??&??&??¤&??¥&??¨'??®'??â'??ò'???(?? (???(??U(??}(??(??Ë(??×(??Ø(??Û(??è(???)???)??3)??6)??7)??=)???)??òåòåòåòåòåØåØ˾ØåòåòåËåòå±åØå¡åòå¡¡åËò|??????????????????????????????????????????????hl2¾?5?6?CJ??OJ??QJ??\?aJ??(?h¶rù??h¶rù?5?6?CJ??H*?OJ??QJ??\?aJ?????h¶rù?5?6?CJ??OJ??QJ??\?aJ????h{oÙ?CJ??OJ??QJ??\?aJ????hýe??CJ??OJ??QJ??\?aJ????hÞL÷?CJ??OJ??QJ??\?aJ????hÛh??CJ??OJ??QJ??\?aJ????h¶rù?CJ??OJ??QJ??\?aJ????hl2¾?CJ??OJ??QJ??\?aJ???(?)??A)??])??,+??-+??+??Å+??È+??m,??r,??,??,??,??¦,??»,??¾,??é,??ê,??ó,??ö,??þ,??ÿ,??J-??K-??L-??N-??O-??r-??±-??!.??-.??r.?? .??ëÛÎÁ´§Î§Î§§Î§§Î§Î§Î§}´p´§`§`§Î??????????????????????????????hb ¬?5?6?CJ??OJ??QJ??\?aJ????h\ô?CJ??OJ??QJ??\?aJ????h¶rù??h¶rù?CJ??OJ??QJ??\?aJ????hÞL÷?CJ??OJ??QJ??\?aJ????h{oÙ?CJ??OJ??QJ??\?aJ????hb ¬?CJ??OJ??QJ??\?aJ????h¶rù?CJ??OJ??QJ??\?aJ????hÛh??CJ??OJ??QJ??\?aJ????hl2¾?CJ??OJ??QJ??\?aJ????hl2¾?5?6?CJ??OJ??QJ??\?aJ??(?hl2¾??hl2¾?5?6?CJ??H*?OJ??QJ??\?aJ?? .??.??K/??L/??z/?? /??/??/??/??°0???1???1???1?? 1??
1?? 1?? 1??
1??1??Ã1??Ó1??è1??52??2?? 2??ª2??¯2??é2??>3??÷3??34??æ4??ç4??îáÔáÔáÇÔººÔÇáÔáÔápcÔcÔcpcpcÇ????????????????????????????????????h¯s??CJ??OJ??QJ??\?aJ????h¯s??5?6?CJ??OJ??QJ??\?aJ????h{oÙ?CJ??OJ??QJ??\?aJ????hb ¬??hl2¾?CJ??OJ??QJ??\?aJ????h¯s???hÞL÷?CJ??OJ??QJ??\?aJ????hýe??CJ??OJ??QJ??\?aJ????hÞL÷?CJ??OJ??QJ??\?aJ????h¶rù?CJ??OJ??QJ??\?aJ????hl2¾?CJ??OJ??QJ??\?aJ????hb ¬?CJ??OJ??QJ??\?aJ??"?h\ô??hl2¾?6?CJ??OJ??QJ??\?aJ?? ç4??è4??ê4??ë4??ì4??q5??}5??Æ5??G6??{6??¡6??É6??Ó6??þ6???7??!7???7??d7??×7??Ú7??à7??ï7??68??98??=8??A8??B8??x8?? 8??×8???9???9???9???9???9???9??H9??9???:??ïâÕÈ»®¡â¡®¡®¡¡â¡®zzzzzâÕâÕzjz????????????????????hHVP?5?6?CJ??OJ??QJ??\?aJ????hHVP?CJ??OJ??QJ??\?aJ????hl4°?CJ??OJ??QJ??\?aJ????h/Rt?CJ??OJ??QJ??\?aJ????h~F?CJ??OJ??QJ??\?aJ????hýe??CJ??OJ??QJ??\?aJ????h¨ Ò?CJ??OJ??QJ??\?aJ????h¯s??CJ??OJ??QJ??\?aJ????h¶rù?CJ??OJ??QJ??\?aJ????h??ã?CJ??OJ??QJ??\?aJ????h¯s???hýe??CJ??OJ??QJ??\?aJ???&?:???:???:??ã:??ë:??
;??¼;??½;??É<???=??§=??¨=??©=??«=??¬=??Á=??ý=???>???>??(>??)>??*>??->??7>??g>??r>??v>??>??>??>??òåòØòØËò¾Ë®¡Ë¡¾Ø¾¾¾ufuWufuK???hU?æ?CJ??OJ??QJ??aJ?????hR|d?5?CJ??OJ??QJ??\?aJ?????h¼<?5?CJ??OJ??QJ??\?aJ???"?h?ef??h¼<?5?CJ??OJ??QJ??\?aJ?????h???CJ??OJ??QJ??\?aJ????h?å?CJ??OJ??QJ??\?aJ????h¶rù?CJ??OJ??QJ??\?aJ????hHVP??h¶rù?CJ??OJ??QJ??\?aJ????h¼<?CJ??OJ??QJ??\?aJ????h??ã?CJ??OJ??QJ??\?aJ????hýe??CJ??OJ??QJ??\?aJ????hHVP?CJ??OJ??QJ??\?aJ????h6l?CJ??OJ??QJ??\?aJ????(>??)>??*>??J>??X>??f>??g>??>??>??>??ô>??õ>??÷>??ø>??ú>??û>??ý>??þ>??????????9???:???;???<???ô????????????ô????????????ì????????????á????????????á????????????á????????????á????????????ì????????????Ù????????????Í????????????Ù????????????Ë????????????Ë????????????Ë????????????Ë????????????Ë????????????Ë????????????Ë????????????Ë????????????É????????????Ë????????????Ë????????????Ù???????????????????????????? ???$??h?]h?a$?gdU?æ??????$?a$?gdU?æ??
???$??dd???a$?gd¼<??????$?a$?gd¼<??
???$??dà???a$?gdÛ=è???>??>??>??ô>??õ>??ö>??ø>??ù>??û>??ü>??þ>??ÿ>??????????????????"???#???$???%???)???*???3???4???6???7???9???:???;???<???ôåÖƾº¾º¾º¾º |k |k gºÆ???????????????????????????????????????????????????????????h?^y??!?j?????h?^y?6?CJ??OJ??QJ??U??]???h3ª?6?CJ??]?mH??nH??u????h?^y?6?CJ??]????j?????h?^y?6?CJ??U??]???h?^y?6?CJ??OJ??QJ??]????h¿?}?6?CJ??OJ??QJ??]????hFsA????j?????hFsA?U????h¶rù??h¶rù?CJ??OJ??QJ??\?aJ????hY £??hU?æ?CJ??OJ??QJ??aJ?????h?ef??hU?æ?CJ??OJ??QJ??aJ?????h¼<?CJ??OJ??QJ??aJ???2?;0?<0?BP???°Ð/ °C!° "° ?#À?$¾ %°???°Ð??°p? Ð?????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????^??????? ??????????????????????????????????????????????6???6???6???6???6???6???6???6???6???v???v???v???v???v???v???v???v???v???6???6???6???6???6???6???>???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???¨???6???6???????6???6???6???6???6???6???6???6???¸???6???6???6???6???6???6???6???6???6???6???6???6???h???H???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???6???°???6???2???????À???Ð???à???ð??????????? ???0???@???P???`???p?????????À???Ð???à???ð???????????2???(???Ø???è??? ???0???@???P???`???p?????????À???Ð???à???ð??????????? ???0???@???P???`???p?????????À???Ð???à???ð??????????? ???0???@???P???`???p?????????À???Ð???à???ð??????????? ???0???@???P???`???p?????????À???Ð???à???ð??????????? ???0???@???P???`???p?????????À???Ð???à???ð??????????? ???0???@???P???`???p?????????8???X???ø???????????V???~???????_H??mH ?nH ?sH ?tH ?????\??`ñÿ??\? ???????????N?o?r?m?a?l???????*$?1$?-?B*?CJ??OJ??PJ??QJ??_H??aJ??mH ?ph????sH ?tHÿ????????????????????D?A òÿ¡?D? ???????????D?e?f?a?u?l?t? ?P?a?r?a?g?r?a?p?h? ?F?o?n?t?????V?i?óÿ³?V?
??????0? ?T?a?b?l?e? ?N?o?r?m?a?l??? ?:V ??ö???4Ö???????4Ö???
?l?aö????? ???(?k ôÿÁ?(??
??????0???N?o? ?L?i?s?t????? ?????>?þ/òÿñ?>? ???????????F?o?o?t?n?o?t?e? ?C?h?a?r?a?c?t?e?r?s?????:?þ/òÿ??:? ???????????N?u?m?b?e?r?i?n?g? ?S?y?m?b?o?l?s?????>?þ/òÿ??>? ???????????B?u?l?l?e?t?s?????CJ??OJ??PJ??QJ??^J??aJ??<?þ/òÿ!?<? ???????????E?n?d?n?o?t?e? ?C?h?a?r?a?c?t?e?r?s?????6? @??2?6? ???????????F?o?o?t?e?r???????
Æ?????!?? $???4?????B?4?
??·?;?0???H?e?a?d?e?r???
???
Æ???H?$?????P?þ?¢?Q?P? ???·?;?0? ?H?e?a?d?e?r? ?C?h?a?r???!?B*?CJ??OJ??PJ??QJ??aJ??ph????tHÿ??j?C???b?j? ??¦(é?0???B?o?d?y? ?T?e?x?t? ?I?n?d?e?n?t????????¤d??¤d?*$?1$?[$?\$???B*?OJ??PJ??QJ??ph???ÿtH ??J?þ?¢?q?J? ???¦(é?0???B?o?d?y? ?T?e?x?t? ?I?n?d?e?n?t? ?C?h?a?r?????CJ??aJ??d?`ñÿ?d? ???¦(é???
?N?o? ?S?p?a?c?i?n?g???????*$?1$?-?B*?CJ??OJ??PJ??QJ??_H??aJ??mH ?ph????sH ?tHÿ??PK??????????!?¼?ú???????????[Content_Types].xml¬ËjÃ0?E÷ þжØrº(¥Ø΢Iw},Ò??ä±-j4 Éßwì¸Pº?-t#?bÎ{U®ã ??óTéU^h d}㨫ôûî)»×*1P?'¬ô ^××Wåî?0)¦Té9<?l#¤Ü?$yi}?å?;?À~@æ¶(îõÄHñÄÐuù* D× zÈ/0Ç° ðûù $ X«Ç3aZ¢Ò?Âà,°D0?j~è3߶Îbãí~?i>?ØÍ?3¿\`õ?ê/ç?[Ø?¬¶Géâ\Ä!ý-ÛRk.sþÔ».?.·´aæ¿????ÿÿ??PK??????????!?¥Ö§çÀ???6??? ???_rels/.relsÏjÃ0 ï ½Ñ}QÒÃ?%v/¥C/£}?á(h"?Û?ëÛOÇ?
»?¤ï÷©=þ®ùáç ?ª?ÃâC?Ëháv=¿É ¤§%?[xp£{Ûµ_¼PÑ£<Í1?¥H¶0??ÙO¼R®BdÑÉ?ÒJEÛ4b$§q_×??à6LÓõ?R×7`®¨Éÿ³Ã0ÌOÁ¯,åE?n7Liäb¡¨/ãS½¨eªÔ?е¸ùÖý???ÿÿ??PK??????????!?ky???????????theme/theme/themeManager.xml ÌM à ?@á}¡wÙ7c»(Eb²Ë®»ö?C?AÇ ÒÛ×åã7Îß?ÕK Y,?
eÍ.·ð|,§?¨ÚH?Å,láÇ?æéx?É´?ßIÈsQ}#Õ µÝ Öµ+Õ!ï,Ý^¹$j=GWèÓ÷)âEë+& ?8ý???ÿÿ??PK??????????!?µâ???P???????theme/theme/theme1.xmlìYOoÛ6?¿?Øw toc'v??uر-M?Än?iØP¢@ÒI}?Úã?úa?Øma[?Ø¥û4Ù:l?Я°GRÅX^6Ø>$?ùãûÿ??©«×îÇ ??!)OÚ^ýrÍC$ñy@°íÝ?ö/yH*?ñ´½)Þµ÷ß»×UDb`}"×qÛJפ?ÃX^æ)I`nÌE?¼p)?ø?èÆli¹V[]1M<à?ÈÞ?©OÐPô6râ=?¯zÀgb I?g Á??uSÙe??bÖöOÀä¾ò?ÃRÁDÛ«·´qu ¯gZ°¶´®o~ÙºlAp°lxpT0÷?+[?}?`j?×ëõº½zAÏ?°ï¦V2ÍFÞÉi@öqv·Ö¬5\|þÊÌN§Óle²X¢?d??søµÚjcsÙÁ?Å7çðÎf·»êà ÈâWçðý+Õ7 Ñä`??ÚïgÔ È³íJø?À×j?|h(¢K³?óD-µ?ßã¢??
dXÑ?©iJÆØ(îâx$(Ö ð:Á¥?;ä˹!Í I_ÐTµ½?S ?1£÷êù÷¯?EÇ???øéøáÃã??ZBΪmåU/¿ýìÏÇ?£?~óòÑ?ÕxYÆÿúÃ'¿üüy5?Òg&Î/üöìɯ>ýý»G?ðMGeøÆD¢ä?íó??3Vq%'#q¾?Ã?ÓòÍ$8ÁK?ý?ôÍ)fw?9:ĵà??å£ x}rÏ?x?¢?w¢Ø?îrÎ:\TZaGó*y8IÂjæbRÆíc|XÅ»?Ç¿½I u3?KGñnD?1÷?N??IB?Òsü íîRêØuúK>Vè.E?L+M2¤#'f¶i ~Vé þvl³{?u8«Òz?ºHÈ Ì*??æñ:(?W?â ~?«¨JÈÁTøe\O*ðtH?G½HYµæ?}KNßÁP±*ݾ˦±??TѼ9/#·øA7ÂqZ ?Ð$*c???¢?íqU?ßånèwð?N?ºû?%»O¯?·iè4 ?=3?ÚPª ?ÓäïÊ1£Pm \\9?øâëÇ?õ¶?âMت2aûDù];Yt»\?ôí¯¹[xì??óùç]É}Wr½ÿ|É]Ïg-´³Ú eW÷ ¶)6-r¼°C?SÆ?jÊÈ id ûDÐA½Î?IqbJ#xÌêº ?6kàê#ª¢ASh°ë&?Êt(QÊ%?ìÌp%m&]ÙcaS??l=XíòÀ?¯èáü\P1»Mh?9£?Mà¬ÌV®dDAí×aV×B[ÝfJÃP?|8¯? ?Ö??AÛ?V^ ó¹f ??ÌH ín÷ÞÜ-Æ ?é"?ád>ÒzÏû¨nǹ Ø©ð>äbµ?·&û?ÜÎâ¤2»Æ?v¹÷ÞÄKy?ϼ¤óöD:²¤,AGm¯Õ\nzÈÇiÛ?Ã??ã?¼.uÏY??C¾?6ìOMfå3o¶rÅÜ$¨Ã5 µûÂN?H T[XF64ÌT??,ѬüËM0ëE)`#ý5¤XY`øפ?;º®%ã1ñUÙÙ¥?m;ûR>QD ¢à?ØDìcp¿?UÐ' ?®&LEÐ/p¦m¦Üâ%]ùöÊàì8fi³r«S4Ïd 7y\È`ÞJân²?åίIù R¥?Æÿ3Uô~?7?+ö?׸?#¯m ?q¨BiDý¾ÆÁÔ??¸ i?*¸L6ÿ?9ÔÿmÎY?&áÀ§öi? ýHE=(K&úN!VÏö.KeLDÄ©?{D? ?ê?¸ª÷v?E?ê¦deÀàNÆûeÐ(ÔMN9ß?Rì½6?þéÎÇ&3(åÖaÓÐäö/D¬ØUíz³<ß{ËèYÕȳ?¶Vö¯)Â9·Z[±æ4^næÂ?ç5Á¢!Já¾?é?°ÿQá3ûeBo¨C¾?µ?Á?M Â?¢úm<.vp??´Á¤IYÓf¶Z¾Y_p§[ð=al-ÙYü}Nc?ÍËÎÉÅ4vfaÇÖvl¡©Á³'S?ÆùAÆ8Æ|Ò*uâ£{àè-¸ß0%M0Á7%¡õ?<ä·?ÍÒ¿???ÿÿ??PK??????????!?
Ѷ???????'???theme/theme/_rels/themeManager.xml.relsM Â0?÷w?ooÓº?&ÝÐÔ?ä5 6?$Qìí ®,?.a¾i»É?c2Þ1hª??:éqÁm¸ì@R?NÙ;d°`o7í?gK(M&$R(.1r?'JÐTù®8£Vä"£¦AÈ»ÐH÷u} ñ?|Å$½b?{Õ??Pÿ³ý8?g/??]þQAsÙ ?(¢ÆÌà#ªL?Ê[ººÄß???ÿÿ??PK??-?????????!?¼?ú?????????????????????????[Content_Types].xmlPK??-?????????!?¥Ö§çÀ???6??? ?????????????+???_rels/.relsPK??-?????????!?ky?????????????????????????theme/theme/themeManager.xmlPK??-?????????!?µâ???P?????????????????Ñ???theme/theme/theme1.xmlPK??-?????????!?
Ѷ???????'????????????? ??theme/theme/_rels/themeManager.xml.relsPK??????????]??? ????<?xml version="1.0" encoding="UTF-8" standalone="yes"?> <a:clrMap xmlns:a="http://schemas.openxmlformats.org/drawingml/2006/main" bg1="lt1" tx1="dk1" bg2="lt2" tx2="dk2" accent1="accent1" accent2="accent2" accent3="accent3" accent4="accent4" accent5="accent5" accent6="accent6" hlink="hlink" folHlink="folHlink"/>????<7??
??f????ÿÿÿÿ???????????????? ??? ??? ??? ??? ??? ???E???E???E???H???????ï???Î ??'??????????Ò ???%???)?? .??ç4???:??>??<??? ???"???$???&???(???)???*???,???-???.???/???0???2???????ç ?? ??'???Ï ??(>??<???!???#???%???'???+???1???&???-???/???4???>???A???H????!?ÿ????ÿ????ð8??????ð????????????????????????????@??ñ????ÿÿ????ÿ??÷???????ð??????ð???????????????ð0??????ð(????? ð??????????????????????
ð???????????????ðB?????
ð????????????S? ð????¿?????Ë?????ÿ??????? ????????????ð????????????¹???Â???Ã???Ë???Ì???Ó???Ü???á??????? ???????????4???>???N???S???T???Y???????????????Á???Ó???Õ???ã???î???ö???????$???C???K???^???g?????????|??????p ??v ????????¥??????Õ???Û??? ???????Ò???Ø???þ???????8???>???L ??S ??Ë ??Ñ ??è ??í ?? &??&??&??&??6??6??6??6??ô6??õ6??õ6??÷6??÷6??ø6??ø6??ú6??û6??ý6??þ6???7???7???7??%7??)7??77??:7??=7???????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????¬???n??????·???È???j???l???????
???p ??v ??????????Ö*??ÿ*??6??6??6??ò6??õ6??õ6??÷6??÷6??ø6??ø6??ú6??û6??ý6??þ6???7???7??:7??=7????3???3???3???3???3???3???3???3???3???3???3?????????????????????????????????©???«???????????????????)5??)5??ª5??«5???6???6??'6??(6??p6??r6??ô6??õ6??õ6??÷6??÷6??ø6??ø6??ú6??û6??ý6??þ6???7???7???7??%7??)7??77??=7????????????????????????????????????????????????????????????????????????®?n??????????????????????????å??????????)???Ûh???A???? ?'p ??6 ?¸# ??, ?Õi ?Þ$??¯s??????#u??^???Z\??ýe??<r??¥y??????v?? ? ?z1'?vy)?"R,??,?F?-?u?-?Ô?-?¡?-?§?2?¹83?»f8?=I9?'H:?·?;?Ze<?¼<?EN>?Rb@?FsA?>/F?ÙVF?k?G?-=H??uI??JK??LK?6pM?/=P?HVP?ú?Q?jrT?5Y?? Z?_7Z?¶=\?4r]??_?æ*_?ÏT`?öb`??[a?§?c?uc?R|d?a=f?9gk?6l?ä4n?,:s?/Rt??^y?Fjz?ÿI{?ð?|?,|?¿?}?¨{?«L?èY???n# ?q2?19?Æ|?©K?Dy?Cz?ÊT?~F??D?'z?0?¢???¤?U?¤?³L¤?o?§?` ª?3ª?b ¬??°?l4°?É[³?» ´??Qº?aR½?l2¾???Á?¬0Á?iWÄ?·\Ä??Å??4Å???Æ?Ð?Ç?oË??Ð??]Ð?fBÑ?¨ Ò?â?Õ?&#×??O×?û?Ø?=Ù?{oÙ?î?Ú?pÚ?¼?Û?¾?Ü?í?Þ?áPß?×?á?Æ?á?è?â?+sâ???ã??å?U?æ?Û=è?¦(é?´@ì??î?ü\ï?pï?`eð?*?ô?\ô?ÞL÷?W^ø?#ù?Lhù?¶rù?º?ú?õ]ý?????õ6??÷6??????????ÿ@?????????<7??P????@??ÿÿ??????U?n?k?n?o?w?n?ÿÿ??????????????ÿÿ??????ÿÿ????ÿÿ????ÿÿ????ÿÿ????????G??????????????ï*?àAx?À ???????ÿ???????T?i?m?e?s? ?N?e?w? ?R?o?m?a?n???5?????????????????????????????????????S?y?m?b?o?l???3.???? ????????ÿ*?àCx?À ???????ÿ???????A?r?i?a?l???3??????????????ï*?àAx?À ???????ÿ???????T?i?m?e?s???[???
??????????????????????????????????T?h?o?r?n?d?a?l?e???T?i?m?e?s? ?N?e?w? ?R?o?m?a?n???k??????????????????????????????????????H?G? ?M?i?n?c?h?o? ?L?i?g?h?t? ?J???T?i?m?e?s? ?N?e?w? ?R?o?m?a?n???_??? ??????????????????????????????????S?t?a?r?S?y?m?b?o?l???A?r?i?a?l? ?U?n?i?c?o?d?e? ?M?S???A??????????????ï?? ë ?B???????????????C?a?m?b?r?i?a? ?M?a?t?h???B????????â???h?????Bâ&¬[â«[â?? ???3???Â.?? ????????c???3???Â.?? ?????c???????!???????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????0??????????????Ù6??Ù6?????????????????????????????????????????????????????????????????????????2Q????Üÿÿ??????????????????????????HX???? ðÿ???$P??????ÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿ#u??????²?????????????????????!?????????????????????????????????x???x??????????? ???ÿÿ??????????????????U?s?e?r?1???U?s?e?r?1????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????þÿ??????????????????????????à òùOh?«??+'³Ù0???h?????????????????????????¤???????°???????À???????Ì???????Ü??? ???ì???????ø???
??????? ???$??? ???0???
???<???????H???????P???????X???????`???????ä???????????????????????????????????User1???????????????????????Normal??????????User1???????????8???????????Microsoft Office Word???@????vÝA????@????ö/húªÊ?@??????Oz¨Ê?@????<óúªÊ????? ???????3???????Â.??????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????þÿ???????????????????????????ÕÍÕ.????+,ù®0???ü??? ???????h???????p????????????????????? ???????¨??? ???°???????¸???????À???????È???
???Ð??? ???Ý???????ä???????????HCL Infosystems Limited?????c???????????????Ù6???????? ? ??????? ??????? ??????? ???????????????????? ???????????????Title?????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????? ???
??? ??? ???
??????????????????????????????????????????????????????????????????????????? ???!???"???#???$???%???&???'???(???)???*???+???,???-???.???/???0???1???2???3???þÿÿÿ5???6???7???8???9???:???;???<???=???>???????@???A???B???C???D???E???þÿÿÿG???H???I???J???K???L???M???þÿÿÿO???P???Q???R???S???T???U???þÿÿÿýÿÿÿX???þÿÿÿþÿÿÿþÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿR?o?o?t? ?E?n?t?r?y?????????????????????????????????????????????????ÿÿÿÿÿÿÿÿ????? ??????À??????F????????????Ð/ÀúªÊ?Z??????????1?T?a?b?l?e?????????????????????????????????????????????????????????ÿÿÿÿ????ÿÿÿÿ????????????????????????????????????4???#??????W?o?r?d?D?o?c?u?m?e?n?t?????????????????????????????????????????????????ÿÿÿÿÿÿÿÿ????????????????????????????????????????4f????????S?u?m?m?a?r?y?I?n?f?o?r?m?a?t?i?o?n???????????????????????????(???????????ÿÿÿÿ????????????????????????????????????F?????????????D?o?c?u?m?e?n?t?S?u?m?m?a?r?y?I?n?f?o?r?m?a?t?i?o?n???????????8???ÿÿÿÿÿÿÿÿÿÿÿÿ????????????????????????????????????N?????????????C?o?m?p?O?b?j?????????????????????????????????????????????????????ÿÿÿÿÿÿÿÿÿÿÿÿ????????????????????????????????????????y???????????????????????????????????????????????????????????????????????????ÿÿÿÿÿÿÿÿÿÿÿÿ????????????????????????????????????????????????????????????????????????????????????????????????????????????????????ÿÿÿÿÿÿÿÿÿÿÿÿ????????????????????????????????????????????????????þÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿÿ??þÿ?
??ÿÿÿÿ? ??????À??????F'???Microsoft Office Word 97-2003 Document?
???MSWordDoc?????Word.Document.8?ô9²q??????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????? ?#0??0?? ????? ?Ù?1?? 2?C<0 ? *H÷ ?????0°1 0 ??U????IN1$0"??U?
??National Informatics Centre1?0 ??U? ??NICCA1!0???U????NIC Certifying Authority1?0???U??? New Delhi1$0"? *H÷ ? [email protected]?0 ??U????Delhi0??
090317113350Z?
110316113350Z0º1?0???U????Vinod Kumar Mittal1?0???U? ??High Court of Delhi1?0???U?
??High Court of Delhi1?0???U????Sher Shah Road1?0 ??U????Delhi1 0 ??U????IN1)0'? *H÷ ? [email protected]0 ? *H÷ ???????0??°?ó¢NgL½n5ZæÌ?üòÝØQÕ¨Ûx;í\(N4Õúü?) %Tfó?î:¹ï¥?nÞeþ?'q??$Öæ=pï?iàfÌê)>?:¿?®´{¨F?t?ný¤Gåânä²ÌÍþë£Múæu?õ?>Í1ÜöË ?Öæ:??????£?°0?¬0 ??U????ÿ??0?0???U??????HâQûÕk3?ÎT r0æ}#«p0W??U?#?P0N?L'{n ²ÿT¡>¤<0:1 0 ??U????IN1?0???U?
? India PKI1?0???U????CCA India 2007?'0???U?%??0???+?????????+???????0 ??U???????À0%??U????0?[email protected]??U???S0Q0' % #!https://nicca.nic.in/crl_2783.crl0& $ " http://nicca.nic.in/crl_2783.crl0u??U? ?n0l0j??`dd????0^09??+????????-https://nicca.nic.in/repository/itact2000.pdf0!??+???????0???Class 2 Certificate0 ? *H÷ ?????????0ÏHD2NàளA<âã¬SÝÌ`Ó¯%MR Ô* %?Ì ?ÿM?Ø×?C?Û6ëW* .Õ¾?Þ?®!?°¤¹IOïé??v³ñ±GÓ´²SÖ?$¦×áp?«ê£ GêT_ò³è~lÎe?WÞöKZ<x?ôª:Õæ±·ÕcÎ)W òã5H·¨]å?ØÑDkRÊßâtAUÚÝ^;P å"µ PÇí×Çòöº¸à <~£ Ê$0iP{²?0xÅKp6ts¢h?äâ?õ)?¨É¶?+f³º.®.ÂÚýÖÆ? ]ñä?vÇ?¨r¦?I?N ÉÚ1??0?
???0À0°1 0 ??U????IN1$0"??U?
??National Informatics Centre1?0 ??U? ??NICCA1!0???U????NIC Certifying Authority1?0???U??? New Delhi1$0"? *H÷ ? [email protected]?0 ??U????Delhi? ?Ù?1?? 2?C<0 ??+?????? §0??
+????¢`???1???0??
+????¢`???1???0??
+????¢`??
1????0??
+????¢`???1???¬0?? *H÷ ? ?1 ? *H÷ ???0?? *H÷ ? ?1??
100211132629Z0#? *H÷ ? ?1????ª ííd¾¦?®3*ê&Ýâ0 ? *H÷ ??????!}*¥¦9??¼¾u>ÿÍܶ?ÑDit3æ??¸º*7V*M$?ÿè<ý,7Á¤ÌÅZÖÆOÅ °" ÃÂ4P?°{>o?IneMôsÄÁÚÄS{XMz9½ÌYqÚ{É3S¶ß·^?3z?%RÝÎ1ôîWWxpçéeÚ`