Gujarat High Court
Diyora Bhanderi Corporation vs Sarine Technologies Ltd on 1 May, 2018
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/SCA/4468/2018 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 4468 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law
as to the interpretation of the Constitution of India or any
order made thereunder ?
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DIYORA BHANDERI CORPORATION
Versus
SARINE TECHNOLOGIES LTD
==========================================================
Appearance:
MR SN SOPARKAR, SENIOR COUNSEL WITH MR MANAN A SHAH(5412)
for the PETITIONER(s) No. 1,10,11,12,13,14,2,3,4,5,6,7,8,9
MR GOPAL JAIN, SENOR COUNSEL WITH MR SANDEEP GROVER,
ADVOCATE WITH MR ISHWAR UPNEJA, ADVOCATE WITH MS
PANKHURI BHARDWAJ ADVOCATE WITH MR DILIP B RANA(691) for the
RESPONDENT(s) No. 1
for the RESPONDENT (s) No.2,3
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 01/05/2018
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C/SCA/4468/2018 CAV JUDGMENT
CAV JUDGMENT
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY)
1. This Special Civil Application is filed with the prayers, which read as under:
"(A) YOUR LORDSHIPS may be pleased to admit and allow this petition and be pleased to declare that Section 8 of The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 is ultra vires to the Constitution of India as it curtains/takes away the jurisdiction of Hon'ble High Court under Article 226 and 227 of the Constitution of India and thus the same may be struck down to the extent mentioned above.
(B) YOUR LORDSHIPS may be pleased to allow this petition and be pleased to issue a writ of certiorari or any other appropriate writ, order or direction, quashing and setting aside the impugned order dated 16/03/2018 passed below Exhibit 75, 76 and 85 by Ld. Commercial Court in Commercial Trade Mark Suit No.8/2017, and Page 2 of 27 C/SCA/4468/2018 CAV JUDGMENT further be pleased to grant the Application Exhibit 76 and 85 filed by the present Petitioners in Commercial Trade Mark Suit No.8/2017(Annexure F and G) in terms of its prayer clause, in the interest of justice;
(C) Pending the admission, hearing and final disposal of this petition, YOUR LORDSHIPS be pleased to stay the further proceedings of Commercial Trade Mark Suit No.8/2017 pending in the Court of Ld. Commercial Court, Vadodara, in the interest of justice;
(D) YOUR LORDSHIPS may be pleased to grant adinterim, exparte relief in terms of prayer clause (c) above, in the interest of justice;
(E) YOUR LORDSHIPS may be pleased to grant such other and further reliefs as may be deemed fit and proper by this Hon'ble Court, in the interest of justice."
2. Necessary facts, in brief, for the disposal of this Special Civil Application, are as under:
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2.1 The petitioners herein are the defendants in the suit in Commercial Trade Mark Suit No.8 of 2017, pending on the file of the Commercial Court at Vadodara. The said suit is filed by the respondentplaintiff with the following reliefs:
"(i) a decree of permanent injunction be passed in favour of the Plaintiff and against the Defendants, their affiliates, subsidiaries, related parties, officers, directors, representatives, agents, distributors, assigns, nominees and customers restraining them from using, distributing, selling, offering for sale any inclusion scanning services that infringe the Plaintiff's copyright as well as any future machine / device that incorporates the copyrighted software of the Plaintiff and infringes the copyright of the Plaintiff in its AdvisorTM software, for which copyright subsists under common law and also version 6.0 whereof, the code for which also includes programming from previous versions, has been registered in the USA as copyright No.TX 8252522;
(ii) a decree of mandatory injunction be Page 4 of 27 C/SCA/4468/2018 CAV JUDGMENT passed directing the Defendants, their affiliates, subsidiaries, related parties, officers, directors, representatives, agents, distributors, assigns, nominees, and customers to:
(a) deliver to the Plaintiff's attorneys or its nominated representatives, for the purposes of destruction, all devices, hardware, software, computers, hard disks, pen drives, CDs etc. and all other devices which store the pirated software of the Defendants and which violate the Plaintiffs rights inter alia in its copyright in the AdvisorTM software (all versions), whether registered or subsisting under common law; and
(b) recall all infringing components/elements, semimanufactured products, product(s) manufactured which incorporate the Plaintiff's software and which violate the Plaintiff's copyright in the AdvisorTM software (all versions), which have been distributed, used and sold by the Defendants at its own costs.
(iii) an order for redintion of accounts Page 5 of 27 C/SCA/4468/2018 CAV JUDGMENT of the Defendants in respect of the gross sales and revenue figures for last 5 years qua the infringing / pirated software which has been used, sold and distributed by the Defendants;
(iv) a decree of damages of Rs.50,00,00,000/(Rupees Fifty Crores Only) be passed in favour of the Plaintiff and against the Defendants. The Plaintiff submits that the valuation of damages is in approximate figures and on the complete disclosure of revenues earned by the Defendants in terms of prayer (iii) above, the Plaintiff craves leave to claim further damages and undertake to pay further court fee as may be determined by this Hon'ble Court;
(v) costs of the suit be awarded to the Plaintiffs;"
2.2 The respondentplaintiff is a company incorporated as per the laws of Israel. It is the case of the plaintiff that, it has established its business in Israel and is engaged in the business to provide diamond dealers, merchants, directly or indirectly with the best Page 6 of 27 C/SCA/4468/2018 CAV JUDGMENT inclass equipment and services for the mapping, processing and trade of diamonds and other gemstones. It has invented the software (Advisor TM software), which is most widely used in rough gemstone planning. The software integrates internal inclusion scanning information and geometrical 3D analyses and objective of the said software is to generate an optimal planning and polishing plan so that the maximum value can be derived from the rough stone. The said software computer programmes are recognized as literary works in both the USA and Israel and the respondentplaintiff is having valid subsisting copyright in the said software. Over the years, the respondentplaintiff has established a formidable brand name for itself in the diamond industry.
2.3 The reliefs in the suit are sought, mainly alleging that, the petitionersdefendants have violated the copyright of the aforesaid software.
Page 7 of 27 C/SCA/4468/2018 CAV JUDGMENT 2.4 Pending the suit, the respondent plaintiff filed application under Exh.5, seeking injunction orders against the petitioners defendants. The petitionersdefendants have filed written statement, denying the various allegations made against them in the suit. They also filed reply to the application Exh.5. It was the case of the petitionersdefendants that the application filed by the respondentplaintiff is baseless and not maintainable, both on law and facts. The relief sought is totally on figment of imagination, falsehood and misrepresentation and such application is filed to harass the petitionersdefendants, by abusing the process of law so as to eliminate the competition and create monopolistic scenario with malafide and oblique motive.
2.5 After hearing both the sides, the learned Commercial Court, Vadodara, has rejected the injunction application Exh.5. Aggrieved by the Page 8 of 27 C/SCA/4468/2018 CAV JUDGMENT said order rejecting Exh.5 application, the respondentplaintiff filed appeal in Appeal From Order No.310 of 2017 before this Court, which is disposed of by a Coordinate Bench of this Court by order dated 21.12.2017. By the aforesaid order, this Court allowed the Appeal From Order filed by the respondentplaintiff and set aside the order passed by the Commercial Court, Vadodara, on Exh.5 application and remanded the matter to the said Court for deciding Exh.5 application afresh, in accordance with law and on its own merits. The operative portion of the order dated 21.12.2017 passed in Appeal From Order No.310 of 2017 reads as under:
"7.0 In view of the above and for the reasons stated above, present Appeal From Order succeeds. Impugned order passed below Exh.5 application by the learned Judge, Commercial Court, Vadodara in Commercial Trade Mark Suit No.8/2017 is hereby quashed and set aside and the matter is remanded to the learned Judge, Commercial Court, Vadodara for deciding the application Exh.5 afresh in Page 9 of 27 C/SCA/4468/2018 CAV JUDGMENT accordance with law and on its own merits, however while deciding the application Exh.5, the learned Judge, Commercial Court to call upon the plaintiff and the defendants to provide their respective source code and object code of their respective software to the Court and the Court may send the same to some impartial and independent expert for comparison with the source code and object code of the plaintiff. The aforesaid exercise shall be completed within a period of 4 weeks from the date of receipt of the present order and/or the receipt of the writ of the present order. Present Appeal From Order is allowed to the aforesaid extent. No costs."
2.6 Against the aforesaid order passed by the Coordinate Bench of this Court, the petitioners herein have carried the matter to Hon'ble Supreme Court by way of Special Leave to Appeal (Civil) No.5772 of 2018. The said Special Leave petition is dismissed by the Hon'ble Supreme Court by order dated 16.3.2018. 2.7 In view of the orders passed by this Court, the source code and object code of both Page 10 of 27 C/SCA/4468/2018 CAV JUDGMENT the parties are collected by the Commissioner appointed by the Court.
2.8 In view of the directions issued by this Court in the order dated 21.12.2017 to appoint an impartial and independent expert for comparison of the source code and object code of the respondentplaintiff and the petitioners defendants, the respondentplaintiff filed Exh.75 application under section 151 of the Code of Civil Procedure, suggesting the names of experts. In the aforesaid application, the petitioners defendants filed reply. The petitioners defendants also filed application vide Exh.76, suggesting the names of technical experts. The petitionersdefendants also filed additional application for appointment of experts vide Exh.85. In the aforesaid applications under Exhs.75, 76 and 85, the impugned order dated 16.3.2018 is passed by the Commercial Court, Vadodara, in Commercial Trade Mark Suit No.8 of 2017, by appointing Mr. Robert "Bob" Zeidman as a Page 11 of 27 C/SCA/4468/2018 CAV JUDGMENT technical expert to compare the software of the respondentplaintiff and the petitioners defendants and to report to the Court as to whether any copyright of the respondentplaintiff is infringed. Aggrieved by the appointment of such technical expert, this petition is filed. 2.9 As much as section 8 of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 bars jurisdiction to entertain any Civil Revision Application or any petition against any interlocutory order passed by the Commercial Court, the petitioners have also challenged the constitutional validity of the said provision. While challenging the constitutional validity of the said provision, they have also challenged the order dated 16.3.2018 passed by the Commercial Court, Vadodara.
3. We have heard Mr. S.N.Soparkar, learned Senior Counsel appearing with Mr. Manan A. Shah, learned counsel for the petitionersdefendants Page 12 of 27 C/SCA/4468/2018 CAV JUDGMENT and Mr. Gopal Jain, learned Senior Counsel appearing with learned counsels, Mr. Sandeep Grover, Mr. Ishwar Upneja with Ms.Pankhuri Bhardwaj with Mr. Dilip B. Rana for the respondentplaintiff.
4. As much as the learned counsels on both sides have advanced the arguments on the validity of the order dated 16.3.2018 passed by the Commercial Court, we have heard the learned counsels and also perused the material on record and the order dated 16.3.2018. Though the validity of the provisions of section 8 of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 is also challenged, as we do not find any merit in this petition, so as to interfere with the order dated 16.3.2018 passed by the Commercial Court, Vadodara, we are of the view that it is not necessary to go into the validity of the provisions of section 8 of the Commercial Courts, Commercial Division and Commercial Page 13 of 27 C/SCA/4468/2018 CAV JUDGMENT Appellate Division of High Courts Act, 2015, in this petition.
5. Learned Senior Counsel, Mr. Soparkar appearing for the petitionersdefendants has contended that, though there are technical experts on the subject available in India itself, the Commercial Court has appointed Mr. Robert "Bob" Zeidman of USA as the technical expert to compare the software of the plaintiff and the defendants and to report whether the defendants have violated and infringed the copyright of the respondentplaintiff. It is submitted that, in the application filed by the petitioners defendants, they have suggested the names of three institutions i.e. the Centre for Development of Advanced Computing (CDAC), Pune, Department of Computer Science and Engineering, Indian Institute of Technology, Bombay and Department of Computer Science and Engineering, Indian Institute of Technology, Madras. It is submitted that in spite of naming such top Page 14 of 27 C/SCA/4468/2018 CAV JUDGMENT institutes of the country, which have name and fame all over the world, the trial court has chosen to appoint only Mr. Robert "Bob" Zeidman, as suggested by the plaintiff. It is the submission of learned Senior Counsel, Mr.Soparkar that the said order is passed by appointing overseas person as an expert merely based on the selfproclaimed profile in internet, who is abroad and not accountable to Indian laws. It is the contention of the learned Senior Counsel that when such experts from various world renowned institutions are available in India, there is no reason or justification for appointing Mr. Robert "Bob" Zeidman, to make a comparison of source code and object code. It is further submitted that the petitionersdefendants have already deposited their complete source code with the trial court, which is largely a trade secret developed by the inhouse of the Research and Development of the petitionersdefendants and, therefore, in case of any harm by intent or by default is caused by the expert, who is not Page 15 of 27 C/SCA/4468/2018 CAV JUDGMENT subjected to Indian jurisdiction, the petitionersdefendants will be put to great hardship.
6. On the other hand, Mr. Gopal Jain, learned counsel appearing for the respondent plaintiff has submitted that this Court has directed to appoint an expert to compare the source code and object code of both the companies and to submit a report on the allegations made by the respondentplaintiff that the petitioners defendants have violated the copyright of the respondentplaintiff in using the software developed by them. Referring to the provisions under section 45 of the Indian Evidence Act, 1872, he has submitted that specially skilled persons on the subject only can be said to be an expert within the meaning of section 45. He has submitted that the scope of expert under section 45 of the Indian Evidence Act has been considered by the Hon'ble Supreme Court in the judgment in the case of State of H.P. vs. Jailal and Others Page 16 of 27 C/SCA/4468/2018 CAV JUDGMENT reported in (1999)7 Supreme Court Cases 280. Paragraphs 13 and 17 of the said judgment, which are relevant for the purpose of disposal of this Special Civil Application, read as under:
"13. An expert witness is one who has made the subject upon which he speaks a matter of particular study, practice, or observation; and he must have a special knowledge of the subject. Shri P.C. Panwar in his evidence has stated that he passed B.Sc.
(Agriculture) Honours from the University of Delhi in 1959; thereafter he did his M.Sc. (Horticulture) in 1967 from Punjab University. He joined the Agricultural Department in the year 1969 as a Research Assistant; he was promoted as Horticulture Development Officer in the year 1973 and at the time of the assessment he was working as District Horticulture Officer, Shimla. He has also stated that in the year 1986 he attended a 3 months' training course on apple technology in the University of Tasmania, Australia. The assessment in the orchards in question were made on different dates in November 1984. He has fairly accepted the suggestion that he had not received any training with respect to Page 17 of 27 C/SCA/4468/2018 CAV JUDGMENT assessment of apple crop but that has been a part of his job. The witness could not state the number of scab cases in which he had been called upon to make assessment. He has specifically stated in the case against Jai Lal and others that that was his first and last assignment till date as a commission for assessing productivity of an apple orchard.
14. ....
15. ....
16. ....
17. Section 45 of the Evidence Act which makes opinion of experts admissible lays down that when the court has to form an opinion upon a point of foreign law, or of science, or art, or as to identity of handwriting or finger impressions, the opinions upon that point of persons specially skilled in such foreign law, science or art, or in questions as to identity of handwriting, or finger impressions are relevant facts. Therefore, in order to bring the evidence of a witness as that of an expert it has to be shown that he has made a special study of the subject or acquired a special experience therein or in other words that he is skilled and has adequate knowledge of the subject."Page 18 of 27 C/SCA/4468/2018 CAV JUDGMENT
7. It is contended by learned Senior Counsel, Mr. Gopal Jain that Mr. Robert "Bob" Zeidman is a specially skilled person on the subject and is an expert on intellectual property disputes, especially copyright infringement and trade secret theft cases, as such, it cannot be said that order passed by the trial court is illegal. It is submitted that, pursuant to directions issued by this Court, the respondent plaintiff suggested three names and the petitionersdefendants also suggested names of three institutions. It is submitted that considering the relevant aspects, the trial court has passed the order appointing Mr.Robert "Bob" Zeidman and merely because the said expert is not from India, it cannot be said that such order passed by the trial court is without any authority of law and jurisdiction. It is submitted that, the issue is not relating to nationality and in view of the specific claim made by the respondentplaintiff, the said order Page 19 of 27 C/SCA/4468/2018 CAV JUDGMENT is passed, which is in conformity with the law. It is submitted that the trial court has appointed Mr. Robert "Bob" Zeidman as an expert and expert is a person, who has special knowledge and skill in the field and study. In this connection, learned Senior Counsel, Mr. Gopal Jain has placed reliance on the judgment of the Hon'ble Supreme Court in the case of State of H.P. vs. Jailal and Others reported in (1999)7 Supreme Court Cases 280. Further, it is submitted that, the very objective of the Commercial Courts Act is for resolution of commercial disputes in an expeditious manner, in spite of the same, contrary to objectives, such disputes are prolonged by raising untenable objections.
8. Having heard the learned Senior Counsels on both sides, we have perused the impugned order and other material placed on record.
9. When the application filed by the respondentplaintiff for injunction is refused by Page 20 of 27 C/SCA/4468/2018 CAV JUDGMENT the trial court, matter was carried by the respondentplaintiff by way of appeal in Appeal From Order No.310 of 2017. This Court, vide order dated 21.12.2017, has allowed the appeal and remanded the matter to the Commercial Court, Vadodara for deciding the application below Exh.5 afresh, in accordance with law and on its own merits. In the said order, further directions are issued to the trial court to call upon the plaintiff and the defendants to provide their respective source code and object code of their respective software to the Court and the Court may send the same to some impartial and independent expert for comparison of the source code and object code. Further, a time frame of four weeks was fixed to complete such exercise. In view of such order passed by this Court, the source code and object code of the parties are also collected by the Commissioner appointed by the Court and the respondentplaintiff has filed Exh.75 application, suggesting the names of the experts. The reply affidavit is filed to such Page 21 of 27 C/SCA/4468/2018 CAV JUDGMENT application. The petitionersdefendants also filed application below Exh.76 and additional application below Exh.85 for appointment of expert.
10. In the application filed by the respondentplaintiff, it suggested the name of Mr. Robert "Bob" Zeidman, stating that, he is a highly qualified technical expert and has wide experience in the field of comparison of source code and object code. It is also the case of the respondentplaintiff that he has published several books and articles on the subject and is a very competent person. The second name suggested by the respondentplaintiff is of Mr.Robert Dezmelyk. It is pleaded that, he is also a technical expert and his profile is attached with the application. The third name suggested by the respondentplaintiff is of Technisights and the plaintiff has placed on record profile of the said company and other experts.
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11. Whereas the petitionersdefendants have suggested the names of three institutions of repute i.e. the Centre for Development of Advanced Computing (CDAC), Pune, Department of Computer Science and Engineering, Indian Institute of Technology, Bombay and Department of Computer Science and Engineering, Indian Institute of Technology, Madras. It is the case of the plaintiff that the institutes, which are suggested by the defendants, are related one way or the other to the firms of the petitioners' counsels. The plaintiff has apprehended impartiality and independence of the said institutions. Merely because such an apprehension is expressed by the respondentplaintiff, the same is no ground to doubt about impartiality and independence of such institutions. The institutions suggested by the petitioners defendants are renowned institutions not only in India but abroad also. At the same time, it is to be noticed that the defendants have suggested the Page 23 of 27 C/SCA/4468/2018 CAV JUDGMENT profiles of Professors of Indian Institute of Technology, Bombay, Indian Institute of Technology, Madras and Centre for Development of Advanced Computing (CDAC), Pune. The trial court has considered the profiles of the Professors visavis the profiles of names suggested by the respondentplaintiff and found that the profiles of Professors suggested by the petitioners defendants are engaged in research in computer science, as such, such persons cannot be treated as experts to compare the source code and object code. Looking at the profiles of the three experts suggested by the respondentplaintiff, the trial court has considered the name of Mr. Robert "Bob" Zeidman and appointed him as an expert to submit the report on the subject, by a comparison of the source code and object code of both the companies. Merely because such a person appointed is from abroad is no ground to interfere with the order passed by the Commercial Court. The respondentplaintiff is an Israel based company and in view of its apprehensions Page 24 of 27 C/SCA/4468/2018 CAV JUDGMENT expressed and in compliance of directions issued by this Court, it is open for the Trial Court, either to appoint an expert available in India or any other foreign expert. Having regard to the material placed on record and the profiles suggested to the Court, the trial court has assigned valid reasons for accepting the suggestion for appointment of Mr. Robert "Bob" Zeidman as an expert. As rightly argued by learned Senior Counsel, Mr. Gopal Jain, anybody cannot be termed as an expert. Here is a case where we need an expert on the subject for comparison of the source code and object code. It also cannot be said that there are no such experts in India, but at the same time, having regard to the material placed on record in the case on hand, the order is passed by the trial court, by assigning the reasons for choosing one of the names suggested by the respondent plaintiff, as such, it cannot be said that trial court has committed any error to interfere with the same.
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12. The learned Senior Counsel, Mr. Soparkar appearing for the appellants, has submitted that, as the software of the petitioner Company is developed in their Research and Development, if the same is shared with third parties, knowingly or unknowingly, the petitionersdefendants would be at great risk and face hardship. In such eventuality, there are remedies available in law to proceed against such expert in the event of any intentional or unintentional sharing of such trade secrets to third parties but, the same is no ground to interfere with the impugned order, at this stage.
13. For the aforesaid reasons, we do not find any merit in this petition, so as to interfere with the impugned order. As we are satisfied on merits that the order dated 16.3.2018 passed by the Commercial Court, Vadodara, in Commercial Trade Mark Suit No.8 of 2017 does not call for any interference, as such, it is not necessary to deal with other Page 26 of 27 C/SCA/4468/2018 CAV JUDGMENT contentions about maintainability of this petition, challenging the order of the Commercial Court, in exercise of power under Article 226 of the Constitution of India. Equally, there is no need to consider the constitutional validity of the provision of section 8 of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015, in this case. It is left open to consider such issue in appropriate case.
14. For the aforesaid reasons, this Special Civil Application is required to be dismissed and is accordingly dismissed. No order as to costs.
(R.SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J) RADHAKRISHNAN K.V. Page 27 of 27