Calcutta High Court
Nicco Corporation Ltd vs Autodesk India Pvt. Ltd on 12 September, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
GA NO.2681 OF 2013
CS NO.315 OF 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
NICCO CORPORATION LTD.
Versus
AUTODESK INDIA PVT. LTD.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 12th September, 2013.
MR.ABHRAJIT MITRA, MR.J.CHOWDHURY, ADVOCATES
FOR THE PETITIONER
The Court : A software of the respondent was
purchased by the petitioner and it is under the said software that an inspection is sought to be made by the respondent to which the petitioner has an objection as the data stored in its systems is 2 confidential and is in respect of agreements between PSUs and the petitioner. Therefore, any inspection made will amount to disclosure of confidential material stored in the system. Ernst & Young has been appointed by the respondent to make such inspection. As prejudice will be caused to the petitioner and may make it liable for disclosure of confidential information, let no steps be taken by the respondent to inspect the system of the petitioner till 19th September, 2013.
Matter to appear in the list on 18th September, 2013. All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
( PATHERYA, J.) sb.