SIGMA OUTSOURCING SERVICES PRIVATE LIMITED Vs. RISHI KUMAR

JUDGEMENT

(1.) This application is filed under section 24(b) CPC for transfer of the suit bearing CS(COMM) No.272/2021 pending in the court of learned District Judge (Commercial), Patiala House Courts, New Delhi to be heard alongwith the present suit.

(2.) The plaintiffs have filed the present suit seeking the following reliefs:

(3.) It is the case of the plaintiffs that in 2007 plaintiffs No.2 and 3 set up a company (plaintiff No.1) which is engaged in the business of outsourcing domestic business process management services. In 2013, a Memorandum of Understanding (MoU) was arrived at between plaintiff No.2, plaintiff No.3 and defendant No.1. The business was also being carried out through a partnership firm, namely M/s SIGMA (plaintiff No.4), which was constituted on 01.06.2011 with plaintiff No.2, plaintiff No.3 and Mr.Vivek Manchanda. In 2014, Mr.Vivek Manchanda submitted his resignation and plaintiff No.4 firm was reconstituted. Defendant No.1 was inducted as a partner and started drawing salary as a consultant of plaintiff No.1. In 2017-18, defendant No.1 was made an Associate Director of plaintiff No.1.