VISHAL GUPTA Vs. L AND T FINANCE LIMITED

JUDGEMENT

(1.) BY this order, the preliminary issue in the suit concerning the territorial jurisdiction of this Court to try the suit as well as the question of grant of an ad interim injunction are being dealt with.

(2.) THE plaintiff was appointed by the Defendant L & T Finance Limited by a letter dated 19th June 2006 as an Assistant Manager in their Corporate Product Financing Division at New Delhi. Significant among the terms and conditions of employment were following:

(3.) ON 12th February 2007, the plaintiff was informed of the confirmation of his appointment with the Defendant with effect from 3rd January 2007. The updated Human Resource Manual & Procedure of the Defendant as on 13th October 2008 has been filed by learned Counsel for the Defendant. The two clauses relevant for the purpose of present case are follows: