AFFLE HOLDINGS PTE LIMITED Vs. SAURABH SINGH

JUDGEMENT

(1.) OMP 1257/2014 AND IA No. 23684/2014 (u/O. 39 R. 4 CPC by R -1)

(2.) ON 16.10.2014, I had granted an exparte interim order in favour of the petitioner in terms of prayer clause (a), (d) and (e). In so far as relief sought in prayer clause (b) was concerned, injunction was restricted to the car owned by respondent no.1, which is a BMW 5 Series Car, bearing registration no.UP 16A U5599.

(3.) THERE were two clauses in the letter of offer, which are relevant for the purposes of the adjudication in the instant matter. The first such clause is, clause no.6, which prohibited respondent no.1 from accepting any full time or part time employment of any nature with any corporation during the course of the employment. The other relevant clause is, clause no.9, which required respondent no.1, to execute and observe standard non -compete, non -disclosure and assignment of inventions agreements with the employer, i.e., Affle Appstudioz Pte. Ltd., Singapore (HQ).