AMBIANCE INDIA PVT LTD Vs. NAVEEN JAIN

JUDGEMENT

(1.) The plaintiff seeks an ad interim injunction till disposal of the suit to restrain the defendant from continuing in the employment of M/s. Indigo Orient Limited and to divulge information, know-how and trade secrets which the defendant has acquired during his employment with the plaintiff-Company.

(2.) The facts relevant for the disposal of this application, briefly stated, are that the defendant was employed by the plaintiff-Company as a Fabric Technologist. Vide an Agreement dated 30th August, 2003, he was appointed as a Client Executive considering his efficiency and work. According to the plaintiff, the Agreement between the plaintiff and defendant provided that during the continuance of his employment, the defendant shall not engage directly or indirectly in any other occupation, business or employment or any similar business or occupation and would not divulge anything which may adversely affect the business of the plaintiff- Company. It was also provided that during his tenure and for three years thereafter, the defendant shall not reveal any trade information of the plaintiff and for a period of two years after the termination of the service, he would not directly or indirectly take any employment or deal with the plaintiff's present or past customers, vendors, importers, agents, prospective customers, etc.

(3.) According to the plaintiff, on 19th June, 2004, the defendant left the plaintiff's Company terminating the Agreement but on 10th of June, 2004, itself, he had joined one of the customer's of the plaintiff, namely, M/s. Indigo Orient Limited of U.K. with whom the plaintiff had an agreement to supply goods from 17th July, 2001 for a period of three years. This act of the defendant is alleged to be in violation of the Agreement dated 30th August, 2003. It is alleged that the defendant with a view to make illegal personal gains and cause wrongful loss to the plaintiff had clandestinely persuaded the aforesaid client of the plaintiff to open an office in India and joined it in violation of the Agreement dated 30th August, 2003. The plaintiff, therefore, prays for a permanent injunction against the defendant restraining him from dealing with its customers, clients, directly or indirectly and taking any benefit from them. The application under consideration is also on same grounds.