Free Legal Advice from Top Lawyers in India
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : Dear Sir,
You must engage a professional advocate in the filed. The law is as follows:
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The Indian courts have been reluctant to restrain the employee from joining a competitor/other employer
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Non compete clause, it is prohibited under the Law of Contracts.
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Section 27 of the Indian Contract Act-1872 provides that ”Every agreement by which anyone is restrained from exercising a lawful profession or trade or business of any kind, is to that extent void”.
MORE GUIDANCE IN PERSON.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : Dear Sir,
The following section protects you. Please come to my office In Bengaluru.
Section 27 of the Indian Contract Act-1872 provides that ”Every agreement by which anyone is restrained from exercising a lawful profession or trade or business of any kind, is to that extent void”.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : You can ask the chief pf this website for my contact information. I can defend you in the case.
Prabhakar Law Associates
Bangalore City , Bangalore
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : contact me 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : IN order to ascertain the situation the first and first thing to be looked into is the contract on which the suit is filed. , then the same has to be gone into details . if there is a way put work out else i suggest go for settlement if there is a violation on your part.
since i do know have the copy of contract or copy of law suit in front, commenting anything on merit would be giving false assurance.
these are things that require detailed study so better hire a lawyer who is expert on contracts or may be corporate law firm who is good at negotiations .
Pratik Duhan
Panipat City , Panipat
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : As the suit has been filed against you it affects you directly so you can approach the court appear there and file a written statement as a party respondent in order to place your defense in the case.
Akash Keshav
B.H.Colony , Patna
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : First verify the details of the cases filed by your employers... It would be better to share the documents with the lawyer to provide an appropriate opinion to your question.
Abhishek Bhutada
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : You should contest the case filed against you and shall intimate your last employer all the actual facts.
Upadhyay & Associates
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : We need to see the copy of petition filed by your first employer to further advise you in the matter.
N Shekhar
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : Find out if the notice is served to your present employer or get the details of suit filed like the case no from previous employer or if any paper publication is made .. Later, you can go and findout the stage of suit and represent along with a advocate and do the needful.
Deeja C G
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : Find out if the notice is served to your present employer or get the details of suit filed like the case no from previous employer or if any paper publication is made .. Later, you can go and findout the stage of suit and represent along with a advocate and do the needful.
Deeja C G
Question : My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.
Subject : Non compete Agreement
Answer By Lawyer : Collect documents from Court and then proceeded accordingly
