(1.) The adjudication hereunder is on the subject, "whether to a claim founded on tort of unlawful interference with business, as distinct from a claim based upon a contract, Section 27 of the Contract Act, 1872 does not apply".
(2.) The plaintiff instituted CS (COMM) No. 763/2016 for, (I) permanent injunction restraining its ex-employees and the businesses set up by them from (a) using the plaintiff's databases and database relating to consultants, resulting in infringement of plaintiff's copyright; (b) acting as selling agents; (c) using any proprietary or confidential information of the plaintiff including the financial models and rewards systems practiced by the plaintiff; (d) committing breach of contract; and, (e) enticing the customers and other consultants in the marketing network of the plaintiff; and, (II) rendition of accounts and recovery of damages.
(3.) CS (COMM) No. 764/2016 has been instituted by the same plaintiff against seven defendants all of which are also defendants in CS (COMM) No. 763/2016, for permanent injunction restraining the defendants from defaming the plaintiff and for recovery of compensation for defamation.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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