MERINO INDUSTRIES LIMITED Vs. MAYANK BANSAL

JUDGEMENT

(1.) The present petition has been filed under Ss. 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of sole Arbitrator to adjudicate disputes inter-se the parties.

(2.) Petitioner is in the business of manufacturing, marketing and selling of Laminates, LPL Board, HPL Board, Rest-room cubicles and other interiors solutions and provides a wide array of products for homes, offices, commercial and public areas.

(3.) Pertinently, respondent applied and was granted the post of Senior Manager, Marketing in the field of laminate panel industries on 12/10/2018 and an "Agreement of Confidentiality and Not transferring knowledge and Skill" was executed between the petitioner and respondent on 12/12/2018 wherein respondent shall not directly or indirectly associate with any competing laminate, panel or panel related products for one year after his separation from the company. However, in March, 2021, respondent apprised to petitioner that he got a better offer from one M/s. Kandla Agro and Chemicals Pvt. Ltd. as a Chief Product Manager.