EPSILON EDUVENTURES PRIVATE LIMITED Vs. NIKHIL GOEL

JUDGEMENT

(1.) Brief Background : By way of the present petition filed under sec. 11(6) of the Arbitration & Conciliation Act, 1996 ('A&C Act'), the petitioner seeks appointment of a sole arbitrator to adjudicate the disputes that are stated to have arisen with the respondent.

(2.) The petitioner is a company engaged in providing virtual educational services to schools and other similar institutions. The respondent was previously employed with the petitioner and held the position of Chief Operations Officer.

(3.) The disputes between the petitioner and the respondent are stated to have arisen from a settlement-cum-waiver agreement dtd. 11/9/2019, (the 'agreement') whereby, accordingly to the petitioner, the respondent was entitled to represent himself as co-founder and Chief Operations Officer of the petitioner i.e. the company M/s. Epsilon Eduventures Pvt. Ltd.; and not as co-founder of 'Classplus', which the petitioner contends, is a product developed by the petitioner during the respondents tenure as its employee.