As reported by media, Huawei has taken a step forward in the legal battle against the U.S. Government by filing “motion for summary judgment” in order to speed up the process.
Background:
In March, Chinese Technology giant “Huawei” had filed a suit against the United States Government alleging that the law that bans government agencies from buying “Huawei’s” equipment is “Unconstitutional”.
The provision on which the lawsuit is based is mentioned under the National Defence Authorization Act and the section which talks about the ban is Section 889 which prohibits executive government agencies from procuring telecommunications equipment from Huwaei and ZTE as mentioned in the Act.
The Eastern District of Texas has scheduled a hearing on 19-09-2019.
Source: CNBC Markets
