Bombay High Court
Ms. Poonam Kaur vs Ministry Of Electronics And ... on 28 January, 2026
Author: Bharati Dangre
Bench: Bharati Dangre
Digitally
signed by
2026:BHC-AS:5114-DB
RUSHIKESH
RUSHIKESH VISHNU
VISHNU PATIL
PATIL Date:
2026.02.02
11:58:25
+0530
1/1 23 WP.5424.2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5424 OF 2022
Poonam Kaur .. Petitioner
Versus
Ministry of Electronics & Information
Technology (MEITY) & Ors. .. Respondents
...
Mr. Asim Sarode (through V.C.) for the Petitioner.
Mr. Rui Rodrigues a/w Samita Thakur, for Respondent No. 1.
Mr. Kedar Dighe, Addl.G.P. a/w Ms V. R. Raje, AGP, for the
Respondent - State.
Mr. C. Keswani (through V. C.) i/by Economic Laws Practice,
for Respondent No. 3.
...
CORAM: BHARATI DANGRE &
MANJUSHA DESHPANDE, JJ.
DATED : 28th JANUARY, 2026 P.C:-
1. On being confronted with the reliefs in the Petition, as the Petitioner alleges publication of certain defamatory statements on various social media platforms at the instance of Respondent No. 2, and the Petition seek a restrain order against Respondent No. 2 as well as Respondent Nos. 3, 4 and 5, when we indicated to Mr. Sarode, learned counsel for the Petitioner that the said reliefs cannot be granted in exercise of our writ jurisdiction and the remedy open to him is filing of a suit in which such restrain order can be sought and even compensation can be prayed for, Mr. Sarode seek withdrawal of the proceedings with liberty to avail such appropriate remedy as is available to the Petitioner in law. The Writ Petition is disposed of as withdrawn with liberty as prayed for.
(MANJUSHA DESHPANDE, J.) (BHARATI DANGRE, J.) Rushikesh ::: Uploaded on - 02/02/2026 ::: Downloaded on - 06/02/2026 21:34:57 :::