On Tuesday, the Delhi High Court referred the dispute between former BharatPe Managing Director Ashneer Grover and the Fintech Company to arbitration. The dispute pertains to an employment agreement made in 2021.
The plea stated that in March, BharatPe issued a notice to Ashneer Grover invoking arbitration under their 2021 Employment Agreement. The Fintech Company proposed to appoint a sole arbitrator jointly with Ashneer Grover. Grover through his counsel responded to the notice and did not object to BharatPe’s choice of sole arbitrator.
A bench of Justice C Hari Shankar ordered the appointment of a sole arbitrator to resolve the dispute in plea filed by BharatPe. The Company alleged that Grover had breached the employment agreement by disclosing confidential information about the Fintech Company on social media.
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