- (1.) The plaintiff has filed this application principally against its ex-employees in respondent Nos.1 to 5 praying, inter alia, for an order of injunction restraining the said respondents from divulging and/or using in any manner the petitioner's computer database containing confidential informations and trade secrets and to procure a breach of contract of the plaintiff with its existing customers and/or suppliers.
(2.) The plaintiff manufactures and sells technologically advanced highly engineered products and equipments for power and process sector industries. The plaintiff is also a service provider to power and process industries. The plaintiff also imports and sells certain industrial products and provides installation, commissioning and maintenance of operation and technological services to power and process industries. The respondent Nos.1 to 5 are ex-officers of the plaintiff company.
(3.) The plaintiff alleges that the respondent No.6 is a company formed and/or run by the respondent Nos.1 to 5 for carrying on competing business with the plaintiff.;