MINIONS VENTURES PRIVATE LIMITED Vs. HARDIK SHAH

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner is a Company incorporated under the Companies Act, 2013 engaged in the business of operating an Online Technology Platform. The platform is an online marketplace for three kinds of parties viz., the sellers who have sold goods or provided services against an invoice to the customer, the second being the customer who has availed the goods/services from the sellers and is liable to pay the invoice amount to the sellers and the third being the financiers or the purchasers, who wish to purchase the right to receivables under the invoice from the sellers.

(3.) Respondent No.1 is stated to be an ex-employee of the petitioner, who joined the employment of the petitioner as Senior Manager Business Development. It is contended that respondent No.1 had agreed to the terms and conditions of the Employment Agreement dtd. 10/4/2017. The said Employment Agreement is governed by an arbitration clause.