March 05, 2019:

On Monday, China's Government and its leading smartphone maker, Huawei Technologies Ltd, stepped up pressure on the U.S. & Canadian Governments in a dispute over trade & telecoms technology that has ensnared Huawei's CFO, who faces U.S. criminal charges.

China has accused detained Canadian citizen Michael Kovrig of stealing state's secrets passed on to him from another detained Canadian, businessman Michael Spavor, in a move likely to increase tension between Ottawa & Beijing.

The telecom gear maker is also preparing a lawsuit against the U.S. Government over a law that restricts its market access.

It was the latest escalation of an unprecedented crisis for Huawei, the world's largest telecommunications equipment maker and No. 2 manufacturer of smartphones, as Washington calls on Governments around the world to stop using its gear, particularly in the next generation of telecommunication networks, known as 5G.

Spavor, a business consultant with deep ties to Pyongyang, had been trying to drum up international interest in investing in North Korean economic projects. He and Kovrig, a former diplomat, were picked up in Dec, shortly after Canada arrested Huawei Chief Financial Officer Meng Wanzhou, who faces extradition to the United States.

The Communist Party's Central Political and Legal Affairs Commission said Kovrig had often entered China using an ordinary passport and business visas, "stealing and spying on sensitive Chinese information and intelligence via a contact in China."

"We are obviously very concerned with this position that China has taken," Canadian PM Justin Trudeau said about the accusations on Monday.

"We've been engaging and standing up for the two Canadians who have been arbitrarily detained by China from the very beginning."

Lawyers for Meng are suing the Canadian government, its border agency and federal police, alleging their client was detained, searched and interrogated for three hours in violation of her constitutional rights.

Canada arrested Meng in Vancouver on Dec. 1 at the request of the United States, which has charged her with bank and wire fraud to violate American sanctions against Iran by doing business through a subsidiary it tried to hide.

In another escalation of the trans-Pacific dispute, Huawei plans to announce a lawsuit against the U.S. Government on Thursday on grounds related to a defence bill, a source revealed.

Huawei will challenge an addition to the U.S. National Defense Authorization Act (NDAA) signed last year, which controlled U.S. Government contracts with Chinese companies and strengthened the role of the panel that reviews foreign investment proposals.

Beijing has condemned the NDAA act as targeting China.

Trump last year signed the law that limits Huawei and ZTE Corp's access to U.S. government and military contracts.

That is part of an all-out U.S. effort to close the two companies' access to not only the U.S. market but major telecoms markets around the world where 5G networks are being designed and built.

U.S. lawmakers introduced bills earlier this year that would ban the sale of U.S. chips or other components to Chinese telecommunications companies that violate U.S. sanctions or export control laws.

U.S. officials have alleged Chinese telecom manufacturers are producing equipment that allows their government to spy on users abroad, including Western researchers working on leading-edge technologies. Beijing and the Chinese companies have repeatedly denied such allegations.

Trump is considering declaring a national emergency that would bar U.S. companies from using telecommunications equipment made by Huawei and ZTE, three sources familiar with the situation told Reuters in December.

The Justice Department has also charged Huawei with stealing robotic technology from T-Mobile US Inc.

A final decision will likely come down to the Federal Justice Minister, who will face the choice of angering the United States by rejecting the extradition bid, or China by accepting it.

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