Delhi High Court - Orders
Operation Mercy India Foundation And ... vs Facebook Inc, And Ors on 31 August, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 262/2020 & I.A.8109/2020
OPERATION MERCY INDIA FOUNDATION AND ORS.
..... Plaintiffs
Through: Mr. Rajshekhar Rao, Senior Advocate
with Mr. Varun Singh, Mr. Gaurav
Nair, Mr. Rahul Saxena and Ms.Sonal
Sarda, Advocates.
versus
FACEBOOK INC, AND ORS. ..... Defendants
Through: Mr. Gauhar Mirza with Mr. Shyamal
Anand, Mr. Thejesh R., and Mr.Akhil
Shandilya, Advocates for D-1.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 31.08.2022 I.A.13894/2022 By way of this application under Order VII Rules 10 and 11 read with section 151 of the Code of Civil Procedure 1908, defendants Nos. 2 and 3 seek return of plaint on the ground that this court has no territorial jurisdiction over the matter; and for rejection of plaint on the ground that it does not disclose a cause of action.
Notwithstanding the apparent contradiction in the prayers made, issue notice.
Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:03.09.2022 CS(OS) 262/2020 Page 1 of 2 13:05:10Learned counsel for the plaintiff accepts notice and seeks time to file reply.
Let reply be filed within 04 weeks; rejoinder thereto, if any, be filed within 03 weeks thereafter; with copies to the opposing counsel.
Re-notify on 08th December 2022.
ANUP JAIRAM BHAMBHANI, J AUGUST 31, 2022 ds Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:03.09.2022 CS(OS) 262/2020 Page 2 of 2 13:05:10