Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Alarcrity E-Commerce Solutions, ... vs Mr. Mohd. Najebuddin And Others on 15 October, 2019

Author: S.M. Modak

Bench: S. M. Modak

                       1                                                               AO 29.18

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH : NAGPUR

                       Civil Application (CAA) No.68/2019
                                         In
                        Appeal Against Order No.29/2018
        Alarcrity E-commerce Solutions V Mohd. Najebudidn and others
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
----------------------------------------------------------------------------------------------
               Shri Sahil Dewani, Adv for appellant.
               Shri A.A. Gupta, Adv for respondent nos.4 and 5.


                      CORAM : S.M. MODAK, J.

DATE : 15.10.2019.

The temporary injunction application of the plaintiff was rejected on 06-04-2018. The said order is under challenge. The applicant wants early hearing of this appeal. The respondents are its past employees. There was a restraint clause from disclosing the data acquired by them while they were in the employment of the appellant Company. The trial Court rejected the injunction for various reasons including alternate remedy of filing of suit is available and also for the other reasons. It is submitted that the period of three years as mentioned in the agreement entered into with the respondents is already over. The respondents have disputed the execution of the said agreement i.e. why the appellants want at least direction to the trial Court to expedite the suit.

Stand over to 20-11-2019.

On that date, the appeal will be heard finally. Civil Application (CAA) No.68/2019 is disposed of. At this stage, I do not think it proper to issue notices to the other respondents again because, respondent nos. 4 and 5 are ::: Uploaded on - 15/10/2019 ::: Downloaded on - 17/10/2019 23:24:18 ::: 2 AO 29.18 represented by learned Advocate Shri Gupta and the other respondents are already served after the appeal is admitted.

JUDGE Deshmukh ::: Uploaded on - 15/10/2019 ::: Downloaded on - 17/10/2019 23:24:18 :::