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LQ Global Services Private Limited, Delhi is the owner of the brand name Legitquest (hereinafter referred to as ‘LQ’). LQ is a resource for the public and other stakeholders of judiciary. These terms and conditions are a contract (“Agreement”) between you (“Licensee, its “partners”, “Associates”, “Agents”) and LQ Global Services Private Limited (“Licensor”, “we”, “us”), applicable when you use the content, services, products accessible through a website (“LQ Services”) and/or mobile applications (“LQ Services”).
Services of LQ shall only be used if you can form a binding contract with LQ in compliance with all applicable local and international laws. The LQ Services are not available to users who have been removed by LQ for any reason whatsoever.
Subject to the terms and Conditions of this binding agreement, you will be entitled to use LQ Services, a non-exclusive, limited, non- transferable, worldwide license. LQ has the right to terminate this license at any time for any or no reason whatsoever.
This agreement may be revised time to time. You will always be provided with the current version.
Protecting our users’ privacy is very important to Legitquest. As a condition of using the LQ Service, you agree to the terms of the LQ Privacy Policy, which may be updated from time to time, as expressed in the most recent version that exists at the time of your use. The most current version of the LQ Privacy Policy may be found at any time at privacy@legitquest.in. Information collected by LQ may be stored and processed in India or any other country in which LQ or its agents maintain facilities. By using the LQ Service you consent to any such transfer of information outside of your country.
Additionally, by using the LQ Service, you acknowledge and agree that Internet transmissions are never completely private or secure. You understand that any message or information you send to the LQ Website may be read or intercepted by others, even if there is a special notice that a particular transmission (for example, credit card information) is encrypted.
This LQ Service may contain certain content, products, services and links to other independent third-party websites, applications or related tools (“Third Party Materials”). These Third-Party Materials are provided solely as a convenience to users of the LQ Service. Such Third-Party Materials are not under LQ’s control, and LQ is not responsible for and does not endorse such Third-Party Materials, including any information or materials contained on such Third-Party Materials. You will need to make your own independent judgment regarding your interaction with these Third-Party Materials. LQ’s privacy policy is applicable only when you are using the LQ Service. Once you choose to link to another website or use a third-party application, you should read that third party’s privacy statement before disclosing any personal information.
You shall abide by all applicable laws and regulations regarding your use of the LQ Service. In using the LQ Service, you will not export, re-export, transfer, or make available, whether directly or indirectly, any regulated item or information in violation of export control laws or regulations of the Indian Government or of any country within whose jurisdiction you operate or do business. LQ and its licensors make no representation that the LQ Service is appropriate or available for use in any location. The LQ Service is controlled and operated from within India. LQ makes no representations that materials contained within the LQ Service are appropriate or available for use in other locations, and access to the LQ Service from locations where such activity is illegal is prohibited. Those who choose to use the LQ Service from other locations do so on their own initiative and are solely responsible for compliance with all applicable laws.
When you use Legitquest Services, you consent to the collection and use of information as detailed in LQ’s Privacy policy. If you're outside India, you consent to the transfer, storage, and processing of your information—including but not limited to the content you posted or transferred to the site and any personal information—to and within India and other countries.
By providing India your email address you consent to our using the email address to send you Services-related notices, including any notices required by law, in lieu of communication by postal mail. We may also use your email address to send you other messages, such as changes to features of the Services and special offers. If you do not want to receive such email messages, you may opt out or change your preferences in the Account Settings page. Opting out may prevent you from receiving email messages regarding updates, improvements, or offers.
We may in the future use third parties like Twitter, Facebook, or others to create and authorize user accounts. By using those third-party services, you agree to their terms of use, privacy policy, and other agreements between you and them.
EXCEPT AS OTHERWISE EXPLICITLY SET FORTH HEREIN, UNDER NO CIRCUMSTANCES SHALL LQ OR ANY THIRD PARTY WHO MAKES ITS CONTENT AVAILABLE IN CONJUNCTION WITH OR THROUGH THE LQ SERVICE BE LIABLE TO YOU OR ANY OTHER USER ON ACCOUNT OF ANY USE OR MISUSE OF THE LQ SERVICE OR SUCH THIRD PARTY CONTENT. EXCEPT AS OTHERWISE EXPLICITLY SET FORTH HEREIN, NEITHER LQ NOR ANY THIRD PARTY CONTENT PROVIDER SHALL BE LIABLE FOR ANY DIRECT, INDIRECT, INCIDENTAL, CONSEQUENTIAL, SPECIAL, EXEMPLARY, OR PUNITIVE DAMAGES, WHETHER BASED ON WARRANTY, CONTRACT, TORT (INCLUDING NEGLIGENCE), OR OTHERWISE (EVEN IF LQ AND/OR A THIRD PARTY CONTENT PROVIDER HAVE BEEN ADVISED OF THE POSSIBILITY OF SUCH DAMAGES).
TO THE MAXIMUM EXTENT PERMITTED BY APPLICABLE LAW, LQ ASSUMES NO LIABILITY OR RESPONSIBILITY FOR ANY (I) ERRORS, MISTAKES, OR INACCURACIES OF CONTENT; (II) PERSONAL INJURY OR PROPERTY DAMAGE, OF ANY NATURE WHATSOEVER, RESULTING FROM YOUR ACCESS TO OR USE OF OUR SERVICE; (III) ANY UNAUTHORIZED ACCESS TO OR USE OF OUR SECURE SERVERS AND/OR ANY AND ALL PERSONAL INFORMATION STORED THEREIN; (IV) ANY INTERRUPTION OR CESSATION OF TRANSMISSION TO OR FROM THE LQ SERVICE; (V) ANY BUGS, VIRUSES, TROJAN HORSES, OR THE LIKE THAT MAY BE TRANSMITTED TO OR THROUGH OUR SERVICE BY ANY THIRD PARTY; AND/OR (VI) ANY ERRORS OR OMISSIONS IN ANY CONTENT OR FOR ANY LOSS OR DAMAGE INCURRED AS A RESULT OF THE USE OF ANY CONTENT POSTED, EMAILED, TRANSMITTED, OR OTHERWISE MADE AVAILABLE THROUGH THE LQ SERVICE. IN NO EVENT SHALL LQ, ITS AFFILIATES, AGENTS, DIRECTORS, EMPLOYEES, SUPPLIERS, OR LICENSORS BE LIABLE TO YOU FOR ANY CLAIMS, PROCEEDINGS, LIABILITIES, OBLIGATIONS, DAMAGES, LOSSES OR COSTS IN AN AMOUNT EXCEEDING THE AMOUNT YOU PAID TO LQ HEREUNDER IN THE PRECEEDING TWELVE (12) MONTHS.
SUCH LIMITATION OF LIABILITY SHALL APPLY WHETHER THE DAMAGES ARISE FROM USE OR MISUSE OF AND RELIANCE ON THE LQ SERVICE AND ALL THIRD PARTY CONTENT MADE AVAILABLE IN CONJUNCTION WITH OR THROUGH THE LQ SERVICE, FROM INABILITY TO USE THE LQ SERVICE AND ALL THIRD PARTY CONTENT MADE AVAILABLE IN CONJUNCTION WITH OR THROUGH THE LQ SERVICE, OR FROM THE INTERRUPTION, SUSPENSION, OR TERMINATION OF THE LQ SERVICE AND ALL THIRD PARTY CONTENT MADE AVAILABLE IN CONJUNCTION WITH OR THROUGH THE LQ SERVICE (INCLUDING SUCH DAMAGES INCURRED BY THIRD PARTIES), OR THE DELETION OF, CORRUPTION OF, OR FAILURE TO STORE, ANY CONTENT AND OTHER COMMUNICATIONS DATA MAINTAINED OR TRANSMITTED BY OR THROUGH YOUR USE OF THE LQ SERVICE.
THE FOREGOING LIMITATIONS OF LIABILITY SHALL APPLY NOTWITHSTANDING A FAILURE OF ESSENTIAL PURPOSE OF ANY LIMITED REMEDY AND TO THE FULLEST EXTENT PERMITTED BY LAW. SOME STATES OR OTHER JURISDICTIONS DO NOT ALLOW THE EXCLUSION OR LIMITATION OF LIABILITY FOR INCIDENTAL OR CONSEQUENTIAL DAMAGES, SO THE ABOVE LIMITATIONS AND EXCLUSIONS MAY NOT APPLY TO YOU.
You agree to defend, indemnify and hold harmless LQ and its subsidiaries, agents, licensors, managers, and other affiliated companies, and their employees, contractors, agents, officers and directors, from and against any and all claims, damages, obligations, losses, liabilities, costs or debt, and expenses (including but not limited to attorney’s fees) arising from: (i) your use of and access to the LQ Service, including any data or content transmitted or received by you; (ii) your violation of any term of this Agreement, including without limitation your breach of any of the representations and warranties above; (iii) your violation of any third-party right, including without limitation any right of privacy, publicity rights or Proprietary Information; (iv) your violation of any law, rule or regulation of the United States or any other country; or (v) any other party’s access and use of the LQ Service with your unique username, password or other appropriate security code.
Neither party may assign or transfer this Agreement, by operation of law or otherwise, without the prior written consent of the other party. Any attempt by you to assign or transfer this Agreement, without such consent, will be null and of no effect. Notwithstanding the foregoing, either party may assign this Agreement to an Affiliate or to an entity acquiring all or substantially all of the assets or business of such party, upon notice to the other party. Subject to the foregoing, this Agreement will bind and inure to the benefit of the parties, their successors and permitted assigns. The term “Affiliate” shall mean, as to a party hereto, any person or entity who directly or indirectly, through one or more intermediaries, controls, is controlled by or is under common control with such party.
