WITS INTERACTIVE PRIVATE LIMITED Vs. ASHOK BISHT

JUDGEMENT

(1.) The Appellant/original Plaintiffemployer has challenged order dated 25 October 2013 passed by the learned Judge, City Civil Court, Bombay, whereby refused to grant any ad interim relief against the Respondents/Defendantsexemployees. There is no dispute with regard to the contractual terms of the employment which deals and covers the aspects of "confidentiality", "nondisclosure", "retention of documents and material", "noncompetition", "injunctive reliefs" and the "employer's clientage list".

(2.) The Respondents worked with the Appellant for more than eight years. They resigned. Their resignation was accepted.

(3.) The learned counsel appearing for the Appellant, however, contended that though the injunction sought is only against the Respondents, not to deal with the client of the Appellant's company as listed in paragraph 15, there is no specific prayer against the parties who, even otherwise, can approach and/or meet and/or deal with the Respondents independently.