Delhi High Court - Orders
Swami Ramdev & Anr vs Facebook, Inc. & Ors on 21 January, 2019
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (OS) 27/2019
SWAMI RAMDEV & ANR. ..... Plaintiffs
Through: Mr. Rajiv Nayyar, Senior Advocate
with Mr. Siddharth Mahajan, Mr.
Rohan Ahuja, Ms. Sonali Dhir and
Mr. Aadhar Nautiyal, Advocates.
(M:9205109664)
versus
FACEBOOK, INC. & ORS. ..... Defendants
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 21.01.2019 I.A.857/2019
1. The Ld. Counsel prays for extension of time to deposit court fee. Let the challan showing deposit be placed on record by tomorrow. Court fee stamp be deposited in a week.
I.A. 856/2019 (exemption)
2. This is an application seeking exemption from filing original documents. Recording the Plaintiffs' undertaking that the inspection of original documents shall be given, if demanded, or that the original documents shall be filed prior to the stage of admission/denial, the exemption is allowed. I.A. is disposed of.
CS (OS) 27/2019, I.A. 855/2019 (u/O XXXIX Rules 1 & 2 CPC) & 857/2019
3. Let the plaint be registered as a suit.
4. Plaintiffs have filed the present suit seeking directions against Facebook, Google, Youtube and other social media websites seeking mandatory injunction, directing them to take down the defamatory and disparaging posts which have been uploaded on their platforms. On a query, Mr. Rajiv Nayyar, learned Senior Advocate appearing for the Plaintiffs, submits that they are not aware about the person who has uploaded these posts. He further states that some of the social media websites have expressed helplessness to take down the posts on their own and without a Court order to that effect. Considering the nature of averments, let summons and notice be issued to the Defendants and also through their counsels on filing of process fee, returnable on 24th January, 2019. Service to be effected to the Defendants through e-mail as well. Notice dasti in addition.
PRATHIBA M. SINGH, J.
JANUARY 21, 2019/dk