Delhi High Court - Orders
Transformative Learning Solutions ... vs Pawajot Kaur Baweja & Ors on 10 November, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 817/2018 & I.A. 5583/2018, 6193/2018
TRANSFORMATIVE LEARNING
SOLUTIONS PVT. LTD. & ANR. ..... Plaintiffs
Through: Mr. Saikrishna Rajagopal,
Ms. Sneha Jain, Ms. Suhasini Raina and
Ms. Anjali Agrawal, Advocates.
versus
PAWAJOT KAUR BAWEJA & ORS. ..... Defendants
Through: Mr. Kshitij Sharda, Advocate
for D-1.
Mr. Rajat Aneja and Mr. Yash Gupta,
Advocates for D-2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 10.11.2022
1. With the consent of the parties and based on the pleadings, following issues are framed :-
1. Whether the suit as framed is maintainable in the light of the judgment in Navigators Logistics Ltd. v. Kashif Qureshi & Ors., 2018 SCC OnLine Del 11321? OPD
2. Whether the Defendants have breached their obligations under their respective employment agreements? OPP
3. Whether the Defendants have infringed copyright in the Plaintiffs' customer database, website and packaging material? OPP
4. Whether the Plaintiff is entitled to damages as claimed by the Plaintiff? OPP
5. Whether the employment agreements of the Defendants No. 1 and 2 are void and unenforceable under Section 27 of the Indian Contract Act, 1872? OPD
6. Whether the suit is bad for mis-joinder of parties? OPD
7. Relief, if any?CS(COMM) 817/2018 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:14.11.2022 16:31:44
2. Needless to state that Issue No. 1 will be decided as preliminary issue.
3. List for arguments on the preliminary issue on 07.02.2023.
JYOTI SINGH, J NOVEMBER 10, 2022/sn CS(COMM) 817/2018 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:14.11.2022 16:31:44