Delhi High Court - Orders
Trusted Info Systems Private Limited vs Indian Computer Emergency Response ... on 19 October, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7508/2021
TRUSTED INFO SYSTEMS PRIVATE LIMITED
..... Petitioner
Through: Mr. Tarang Gupta, Adv.
versus
INDIAN COMPUTER EMERGENCY RESPONSE TEAM & ANR.
..... Respondents
Through: Mr. Vikram Jetly, CGSC with Ms.
Shreya Jetly, Adv. for R-1 & 2.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 19.10.2022 The Registry shall take appropriate steps to ensure that the Annexure which is titled as a „Copy of Report for Empanelment‟ is duly deleted from all parts of the digital record of the Court. It shall also ensure that no certified copies of the said document which was uploaded is issued to parties.
Learned counsel for the petitioner on instructions states that their representatives would be satisfied if Indian Computer Emergency Response Team ["CERT-IN"] were to arrange for a discussion with relevant officials of CERT-IN and representatives of the petitioner in relation to the issues which stand raised in the present writ petition. The Court grants the said request.
Let CERT-IN, consequently, proceed in light of the above. It shall Signature Not Verified Digitally Signed By:NEHA Signing Date:19.10.2022 18:57:44 also be open to CERT-IN to adopt such safeguards in the course of that meeting as may be deemed necessary and appropriate. The petitioner as well as the representatives who shall appear before CERT-IN shall submit an undertaking that any disclosures that may be made in the course of that meeting shall be kept strictly confidential.
The aforesaid permission as granted shall not be liable to be treated as a precedent obligating CERT-IN to hold discussions in the future.
List again on 27.01.2023.
YASHWANT VARMA, J.
OCTOBER 19, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:19.10.2022 18:57:44