Delhi High Court - Orders
Sadhvi Deepika Bharti & Anr vs Satlok Ashram Foundation & Ors on 26 September, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
I.A. 24541/2025 and I.A. 24542/2025
IN
+ CS(OS) 511/2025
SADHVI DEEPIKA BHARTI & ANR. .....Plaintiffs
Through: Mr. Raghav Awasthi, Ms. Simran
Brar, Mr. Mukesh Sharma, Ms.
Nabeena N. Alikadli and Ms. Ruhi
Ansari, Advocates.
versus
SATLOK ASHRAM FOUNDATION & ORS. .....Defendants
Through: Ms. Mamta Jha, Mr. Rohan Jha, Ms.
Shruttima Ehersa and Ms. Aiswarya
Debardarshini, Advocates for D-6.
Mr. Varun Pathak, Mr. Thejesh
Rajendran, Ms. Anannya Gogoi and
Mr. Debditya Saha, Advocates for
D-7.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 26.09.2025 I.A. 24541/2025 (under Order VI Rule 17 of the CPC)
1. This application has been filed under Order VI Rule 17 of the Civil Procedure Code, 1908 (hereinafter 'CPC') seeking amendment of the plaint, application under Order XXXIX Rules 1 and 2 of the CPC, application under Rule 3(1) of the Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 and memo of parties.
CS(OS) 511/2025 Page 1 of 5This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/09/2025 at 23:54:37
2. The amendment sought to be made in the plaint and the aforesaid applications are for rectifying typographical errors that crept into the table containing the URLs/ links of the offending/ morphed videos/ images filed along with the plaint and the aforesaid applications.
3. The plaintiffs also seek to amend the memo of parties to add the name of the defendant no.2, which was unavailable to the plaintiffs at the time of filing of the present suit.
4. Counsel appearing on behalf of the defendants no.6 and 7 do not oppose the present application.
5. The suit is at an initial stage and the contesting defendants are yet to enter appearance.
6. In view of the above, I am inclined to allow the aforesaid amendments.
7. The application is accordingly disposed of. CS(OS) 511/2025, I.A. 18629/2025 (under Order XXXIX Rules 1 and 2 of the CPC) and I.A. 18630/2025 (Rule 3(1) of the Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021)
8. In view of the order passed above in I.A. 24541/2025, the amended plaint, amended application under Order XXXIX Rules 1 and 2 (I.A. 18629/2025), amended application under Rule 3(1) of the Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 (I.A. 18630/2025) and amended memo of parties are taken on record.
9. Upon the plaintiffs taking steps, issue fresh summons to the defendant no.2 through all permissible modes.
10. Let a copy of the amended plaint and the aforesaid amended CS(OS) 511/2025 Page 2 of 5 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/09/2025 at 23:54:37 applications be supplied to the defendants no.1 and 2 and counsel for the defendants no.6 and 7.
11. Written statement(s) to the amended plaint and reply(ies) to the aforesaid amended applications be filed within 30 days from the date of receipt thereof.
12. Replication(s), if any, be filed by the plaintiffs within thirty (30) days from the receipt of the written statement(s).
13. Rejoinder(s), if any, to the reply(ies) to the aforesaid amended applications shall be filed by the plaintiffs within (2) weeks after receipt of such reply(ies).
14. List before the Joint Registrar on 6th October, 2025, the date already fixed.
15. List before the Court on 28th January, 2026, the date already fixed. I.A. 24542/2025 (under Order XXXIX Rules 1 and 2 of the CPC)
16. This application has been filed under Order XXXIX Rules 1 and 2 of the CPC seeking a direction to take down five further morphed posts/ videos, which came to the notice of the plaintiffs subsequent to the filing to the present suit.
17. It is submitted that the said posts are similar to the posts/ videos which were injuncted by this Court vide order dated 1st August, 2025 and are ex-facie defamatory in nature.
18. Issue notice.
19. Notice is accepted by counsel appearing on behalf of the defendants no.6 and 7.
20. Notice be issued to the defendants no.1 and 2 through all permissible modes.
CS(OS) 511/2025 Page 3 of 5This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/09/2025 at 23:54:37
21. Reply be filed within four (4) weeks from today.
22. Rejoinder thereto, if any, be filed within two (2) weeks thereafter.
23. I have perused the posts/ videos impugned in the present application.
24. Insofar as the posts made available on Instagram are concerned, Mr. Awasthi submits that since the original post was made by the plaintiffs themselves, the same shall be taken down by the plaintiffs.
25. Insofar as the remaining posts/ videos are concerned, in my prima facie view, the said posts/ videos created fake and morphed videos using the image of the plaintiff no.1 and are similar to the posts/ videos which were directed to be taken down vide order dated 1st August, 2025. Balance of convenience also lies in favour of the plaintiffs and if the same are not taken down, irreparable loss, harm and injury shall be caused to the plaintiffs.
26. Accordingly, the defendant no.6/ Google LLC is directed to take down the following four URLs/ links mentioned in the present application within 24 hours:
Instagram Handle or Weblink available with Plaintiff YouTube handle "@gyantechadvisor" https://youtu.be/f-piIMUZaeE?si=NGu6TxPe1D_JuFWA YouTube handle "@gyantechadvisor" https://www.youtube.com/shorts/M-1wJKSAOXU YouTube handle "@pushpendrakarnal8737" https://youtu.be/78oP-mNo1b0?feature=shared YouTube handle "@SatKabiraup" YouTube https://youtu.be/O4sckwVoZow?si=zYz6awI6hvQAjPOd handle
27. Further, the defendant no.6 is directed to disclose the basic CS(OS) 511/2025 Page 4 of 5 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/09/2025 at 23:54:37 subscription information in respect of the uploaders of the aforesaid videos within three (3) weeks from today. The plaintiffs shall thereafter take steps to implead the aforesaid persons/ uploaders as defendants in the present suit and for issuance of summons thereto.
28. List before the Joint Registrar on 6th October, 2025, the date already fixed.
29. List before the Court on 28th January, 2026, the date already fixed.
AMIT BANSAL, J SEPTEMBER 26, 2025 ds CS(OS) 511/2025 Page 5 of 5 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/09/2025 at 23:54:37