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 already been paid by both parties;
5.6 Once Indian Institute of Technology, Madras is in a position to indicate the fee payable, the same shall be communicated through the Advocate Commissioner to the Court.
6. Parties and experts are granted leave to apply in case of any difficulties in fulfilling the above mandate.
7. List on 15.06.2026 for an update on the progress.
30.04.2026 mmi __________ Page4 of 5 https://www.mhc.tn.gov.in/judis OA Nos. 201 to 203 of 2026 SENTHILKUMAR RAMAMOORTHY J.
mmi OA Nos. 201 to 203 of 2026 in C.S(COMM DIV) NO. 78 of 2026 30.04.2026 __________ Page5 of 5 https://www.mhc.tn.gov.in/judis