Madras High Court
Ganitscience Artificial Intelligence ... vs Marketsof1 Analytical Marketing ... on 10 April, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
OA Nos. 201 to 203 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.04.2026
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
__________
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https://www.mhc.tn.gov.in/judis
OA Nos. 201 to 203 of 2026
For Applicant: Mr.T.Mohan,
Senior Counsel
for M/s.B.Arvind Srevatsa
For Respondents: Mr.K.Harishankar for R1
Mr.Vijay Narayan,
Senior Counsel
for M/s.Cibi Vishnu for R2
Mr.N.C.Ramesh,
Senior Counsel
for Mr.G.Dhyaneshwar for R3
ORDER
In a suit seeking injunctive and monetary reliefs in relation to the use of the plaintiff’s software/algorithms, the plaintiff has applied for several interim remedies.
2. Both learned counsel for the first defendant and learned senior counsel for the second defendant submit on instructions that the first defendant stopped using the plaintiff’s algorithms after 16.12.2025. They also submit that they have developed algorithms/software which are being deployed for the Kalyan Jewellers Project.
3. The contesting parties also agree to the appointment of two experts for purposes of taking necessary measures to deactivate the plaintiff’s software/algorithms hosted on the private cloud operated by the third defendant and for comparing the algorithms/software of the plaintiff with that of the first defendant so as to ascertain whether there was copying.
__________ Page2 of 6 https://www.mhc.tn.gov.in/judis OA Nos. 201 to 203 of 2026
4. The first and second defendants also agree without prejudice to the contentions on merits to deposit a sum of Rs.5,00,00,000/- (Rupees Five Crore only) by way of a fixed deposit in the name of the Registrar General of this Court towards the claims of the plaintiff for the period running from 01.12.2025 to 31.03.2026.
5. Accordingly, the following interim directions are issued:
5.1 There shall be an order of interim injunction as prayed for in O.A.No.202 of 2026 until the next date of hearing;
5.2 The first and second defendants are directed to create an interest bearing fixed deposit account in the name of the Registrar General of this Court in a scheduled bank and to the credit of the suit for a sum of Rs.5,00,00,000/-
(Rupees Five Crore only). The initial term of deposit shall be for one year on auto-renewable basis until the disposal of the suit. The original fixed deposit receipt shall be handed over to the Registrar General and a copy thereof provided to the plaintiff. Such fixed deposit shall be created on or before 24.04.2026;
5.3 The following experts are appointed to take necessary measures to deactivate the plaintiff’s software/algorithms hosted on the private cloud operated by __________ Page3 of 6 https://www.mhc.tn.gov.in/judis OA Nos. 201 to 203 of 2026 the third defendant and to compare the algorithms/software of the plaintiff with that of the first defendant:
1. KPMG Forensics, KRM Tower, No.1, Harrington Road, Chetpet, Chennai – 600 032;
2. A Computer Science expert nominated by the Head of Department of Computer Science, Indian Institute of Technology, Madras.
5.4 The Head of Department, Indian Institute of Technology, Madras is requested to make the nomination as soon as possible, preferably within one week;
5.5 The two experts shall provide a preliminary report specifying the information necessary for them to provide a final report in this regard. The information specified in the Schedule to the Judge’s summons in O.A.No.203 of 2026 is being annexed to this order to enable the experts to indicate whether such information is necessary to carry out this assignment;
5.6 An initial sum of Rs.2,50,000/- each shall be paid by the plaintiff and the first defendant to the experts. Such payment shall be made on or before 17.04.2026;
__________ Page4 of 6 https://www.mhc.tn.gov.in/judis OA Nos. 201 to 203 of 2026 5.7 The information listed in the Schedule to the Judge’s summons in O.A.No.203 of 2026 shall not be deleted by the defendants until further orders.
6. The first and second defendants have consented to the above orders without prejudice to their contentions on the merits, including in relation to the alleged copyright of the plaintiff.
7. List on 24.04.2026.
10.04.2026 mmi To
1.KPMG Forensics, KRM Tower, No.1, Harrington Road, Chetpet, Chennai – 600 031.
2.The Head of Department, Department of Computer Science, Indian Institute of Technology, Sardar Patel Road, Chennai – 600 036.
__________ Page5 of 6 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 10.04.2026 __________ Page6 of 6 https://www.mhc.tn.gov.in/judis