KARIX MOBILE PRIVATE LIMITED Vs. ONEXTEL LIMITED

JUDGEMENT

(1.) The Civil Miscellaneous Appeal arises out of an order dtd. 6/10/2025 passed by the learned VI Additional District and Sessions Judge, Ranga Reddy District at Kukatpally ('Trial Court') whereby the Trial Court rejected the appellant/plaintiff's Application for temporary injunction restraining the respondent Nos.2 - 4 from disclosing confidential information belonging to the appellant/plaintiff to the respondent No.1 and from utilizing the confidential information of the plaintiff.

(2.) The appellant's I.A. was rejected on the ground that the appellant had failed to make out a prima facie case or that the appellant will suffer irreparable loss if injunction is refused.

(3.) The appellant had filed the Suit seeking perpetual injunction, delivery up, rendition of accounts of profits, and disclosure, etc., against the respondents/defendants. The appellant also prayed for perpetual injunction restraining the defendants from soliciting the appellant's existing clients and for a direction on the defendants to deliver up all confidential information belonging to the appellant which is in the possession of the respondents/defendants.