MPS LIMITED Vs. MRINAL ZALPURI

JUDGEMENT

(1.) BY this common order, I propose to decide both petitions filed by the petitioner. The petitioner, MPS Ltd. is a public company with its registered office in Chennai. It is involved in providing publishing solutions to national and international companies engaged in typesetting and data digitization services.

(2.) THE respondent No.1 is a former employee of the petitioner, who has started his own company, which is the respondent No. 2 in this matter. He was appointed as a Project Leader in the Software Development Group in 2006. His employment contract required him to maintain confidentiality regarding proprietary information obtained during the period of his employment.

(3.) IT is alleged that the respondent No.1 had started a company which allegedly provides the same service as that of the petitioner. It was also alleged that this was done by using the proprietary information of the petitioner.