VARUN TYAGI Vs. DAFFODIL SOFTWARE PRIVATE LIMITED

JUDGEMENT

(1.) The Appellant has filed the present Appeal under Sec. 104 read with Order XLIII Rule 1(R) of the Code of Civil Procedure, 1908 ('CPC'), being aggrieved by the order dtd. 3/6/2025 ('Impugned Order'), passed by the learned District Judge-06 (South), Saket Courts, South Delhi ('Trial Court') in CS DJ 353/2025 ('Suit').

(2.) The Impugned Order has allowed an interim injunction in favour of the Respondent restraining the Appellant from working with Digital India Corporation ('DIC') and National E-Governance Division ('NeGD') until the final disposal of the Suit filed before the learned Trial Court.

(3.) Vide the impugned order, it was held that the Respondent had a prima facie case against the Appellant, the balance of convenience lay in favour of the Respondent and if the alleged proprietary information, intellectual property, insider knowledge, source code, as the case maybe, is disclosed by the Appellant, the same shall be detrimental to the Respondent and its employees and will result in an irreparable injury to the Respondent.