PRASHANT RAJ Vs. ARUNABH KUMAR AND ORS.

JUDGEMENT

(1.) The plaintiff and defendant No.1 were friends and became business associates initially in the sole proprietary concern of defendant No.1 who was later to incorporate and has incorporated defendant No.3 for the purpose of carrying on what is stated to be a "technology startup". The sole proprietor of defendant No.1 (defendant) is essentially the contesting party.

(2.) The plaintiff sought declaration that the oral agreement between the parties dated 20.09.2012 is valid and subsisting, for specific performance of the agreement, for damages for nonperformance of the agreement and for other incidental reliefs.

(3.) In the Notice of Motion the plaintiff has sought injunction restraining the defendant from transferring, encumbering, alienating or creating any third party rights in the assets of defendant No.1 including its brand name TVF or incorporating or carrying on a competing business. The plaintiff has also prayed for the mandatory injunction against the defendant to reinsert the credits given to the plaintiff in certain broadcasts on the defendant's channel and to grant access to the plaintiff's work email ID.