Delhi High Court - Orders
Honeywell International India (Pvt) ... vs Kush Kumar Bhateja on 22 February, 2019
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (OS) 351/2018 & I.A. 9586/2018
HONEYWELL INTERNATIONAL INDIA (PVT) LTD. ..... Plaintiff
Through: Ms. Manjula Baxla, Advocate.
(M:9599684696)
versus
KUSH KUMAR BHATEJA ..... Defendant
Through: Mr. Ashish Dholakia, Mr. D. Kishore
Kumaar and Mr. Gautam Bajaj,
Advocates. (M:9560343410) with Mr.
Deepak Gugnani, Power of attorney
holder.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 22.02.2019 Ld. counsel for the Defendant submits that his client has not misused or disclosed the confidential information received from the Plaintiff, during the course of his employment to any third party or competitor, in any manner. He, in fact, submits that the veracity of the chart mentioned at pages 39 to 62 can be called to question, as there is no clarity as to what is the confidential information contained in these files which are identified. However, to put the matter to an end he is willing to undertake that he has not disclosed any confidential information to any third party or competitor in the past and he does not intend to do so in future as well. Ld. counsel for Plaintiff to seek instructions on the above statement made by Ld. counsel for Defendant prior to framing of issues.
List on 23rd April, 2019. Interim order to continue.
PRATHIBA M. SINGH, J.
FEBRUARY 22, 2019/dk