Vinkal Chadha vs Jasper Colin Research & Anr.

Besides this, an application preferred by respondent no.1 under Section 151 of the CPC to seek modification of the order dated 11.06.2024, passed in the petition preferred by the appellant under Section 9 of the 1996 Act, was also disposed of via the impugned judgment and order.

Hon’ble Mr Justice (Retired) Rajiv Sahai Endlaw, former Judge of this Court, is appointed as the arbitrator.

The learned arbitrator would be invested with the power to appoint an independent domain expert to assist him in the matter.

Respondent no.1, i.e., the contesting respondent shall preserve the data concerning the appellant, Pitchbook and itself for enabling adjudication of the inter se disputes obtaining between the parties herein.

Respondent no.1 shall submit in soft copy the e-mails referred to at page 257 of the case file. In this context, we may note that we have been informed by Mr Ankit Jain, learned counsel, who appears on behalf of the appellant, that the year in which the first eight (08) emails were issued is inadvertently noted as 2024, instead of 2023, which is the correct year in which the said e-mails were issued. For greater clarity, the dates of the nine (09) e-mails referred to on page 257 of the case file are set forth hereafter:

The appellant will be entitled to move the learned arbitrator for interim reliefs by filing an appropriate application under Section 17 of the 1996 Act. This direction is being issued as the appellant claims that he is not able to accept the employment offers on account of respondent no.1 not issuing an appropriate relieving letter. Once such an application is moved, needless to say, the learned arbitrator would give an opportunity to respondent no.1 to file a response qua the same.

The learned arbitrator will, thereafter, render his decision vis-a-vis the application.

The learned arbitrator will endeavour to dispose of the application within three (03) weeks commencing from the date it is placed before him.

The learned arbitrator will be paid fees as per the provisions of the Fourth Schedule appended to the 1996 Act.

The learned arbitrator will adjudicate the disputes obtaining between the parties uninfluenced by the observations contained in the impugned judgment and order.

To facilitate quick adjudication of the matter, the parties/ their authorised representatives are directed to appear before the learned arbitrator on 30.08.2024 at 6:00 P.M.