Ganitscience Artificial Intelligence ... vs Marketsof1 Analytical Marketing ...
2026 Latest Caselaw 2287 Mad

Citation : 2026 Latest Caselaw 2287 Mad
Judgement Date : 30 April, 2026

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Madras High Court

Ganitscience Artificial Intelligence ... vs Marketsof1 Analytical Marketing ... on 30 April, 2026

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                    OA Nos. 201 to 203 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                             DATED: 30.04.2026
                                                   CORAM
                       THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
                                         O.A. Nos. 201 to 203 of 2026
                                                      in
                                        C.S(COMM DIV) No. 78 of 2026

                GanitScience Artificial Intelligence and
                Analytics (OPC) Private Limited
                Having Registered Office at
                Xerago Towers Plot Nos. 80 & 93
                Developed Plots Industrial Estates
                Perungudi Chennai – 600 096
                represented by its Director
                Mr.Jayaram Krishnamoorthy Iyer
                                                                        ..Applicant in all
                                                                            applications
                                                     Vs
                1. Marketsof1 Analytical Marketing Services
                            Private Limited
                   Having its Registered Office at
                   Ram Nivas Apart-7, 1st Floor,
                   Old.No.79, New.No,82, DRT Ranga Road,
                   Mylapore, Chennai-600 004 rep. By its
                   Director Mr Mahadevan Jayaraman

                2. Mahadevan Jayaraman
                   S/o.Radhakrishnan Jayraman,
                   Residing at Villa B, 24/37,
                   Dr Radhakrishnan Nagar Main Road,
                   Thiruvanmiyur, Chennai-600 041.

                3. Pranion Technology Ventures Private Limited
                   Having its Registered Office at
                   No 73/30, Flat 5D Block 3,
                   Indus Amber Apartments,
                   West Jones Road, Saidapet,
                   Chennai-600 015
                   Rep by its Director
                   Mr. Kanniappan Sundara Moorthy

                                                                   ..Respondents in all
                                                                          applications

                                                                                 __________
                                                                                  Page1 of 5
https://www.mhc.tn.gov.in/judis
                                                                        OA Nos. 201 to 203 of 2026




                              For Applicant:        Mr.B.Arvind Srevatsa

                              For Respondents:      Mr.K.Harishankar for R1
                                                    Mr.Cibi Vishnu for R2
                                                    Mr.N.C.Ramesh,
                                                    Senior Counsel
                                                    for Mr.G.Dhyaneshwar for R3

                                                    ORDER

Pursuant to order dated 10.04.2026, brief preliminary responses

were received from the two experts appointed in terms of paragraph

No.5.3 of the above mentioned order. KPMG Forensics has also indicated

the fee payable. In view of objections raised by the first defendant to the

fee estimate, the plaintiff has agreed to bear the entire fees of KPMG

Forensics.

2. Memorandum dated 30.04.2026 was filed by the first defendant

enclosing proof for payment of initial remuneration. Said memo is taken

on record.

3. Both sets of experts have requested that mandate be defined

clearly.

4. Learned counsel for the first defendant submits that it would be

appropriate that an Advocate Commissioner be appointed to act as an

intermediary between the parties and experts.

__________ Page2 of 5 https://www.mhc.tn.gov.in/judis OA Nos. 201 to 203 of 2026

5. Considering the aforesaid, the following directions are issued:

5.1 Ms.Chandini Pradeep Kumar, Advocate, No.53,

Wellingdon Estate, 1st Floor, Unit 1-B, Ethiraj Salai,

Egmore, Chennai – 600 008 (Mobile No.8397056352; e-

mail: [email protected]) is appointed as

Commissioner. As initial remuneration, the parties are

directed to pay a sum of Rs.1,00,000/- each to the

Commissioner;

5.2 The mandate of the experts is as under:

(i) Compare version of the plaintiff's algorithms/software installed on the private cloud hosted by the third defendant with the algorithms/software of the first defendant;

(ii) Take all necessary measures to deactivate the algorithms/software of the plaintiff, which has been installed on the private cloud hosted by the third defendant;

(iii) Examine the information set out in the judge's summons in O.A.No.203 of 2026 and determine whether said information is necessary to carry out the assignment.

__________ Page3 of 5 https://www.mhc.tn.gov.in/judis OA Nos. 201 to 203 of 2026

5.3 If any other or further information is necessary

to fulfil the above mandate, the experts are requested to

communicate the same to the parties through the Advocate

Commissioner. Upon receipt of such request from the

Advocate Commissioner, parties are directed to comply

with such request by providing such information to the

experts through the Advocate Commissioner;

5.4 In order to avoid any allegation of bias, the

experts are requested to route all communications through

the Advocate Commissioner;

5.5 The initial remuneration of the experts has