Delhi High Court - Orders
Gaurav Bhatia vs Samajwadi Party Media Cell And Ors on 16 April, 2026
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 679/2025 & I.A. 10325/2026
GAURAV BHATIA .....Plaintiff
Through: Mr. Raghav Awasthi, Adv. (Through
VC)
Plaintiff in person (Through VC)
versus
SAMAJWADI PARTY MEDIA CELL AND ORS. .....Defendants
Through: Mr. Talha Abdul Rahman, Mr. M.
Shaz Khan, Mr. Sudhanshu Tiwari,
Mr. Faizan Ahmad and Mr. Shuktiz
Sinha, Advs. for D-1 (Appearance
Given Later)
Mob: 8726958729
Email: [email protected]
Mr. Apar Gupta, Ms. Indumugi C.,
Mr. Naman Kumar and Ms. Avanti
Deshpande, Advs. for D-2 (Through
VC)
Mr. Ankit Parhar, Mr. Abhishek
Kumar and Ms. Sanchli Sethi, Advs.
for D-6
Mob: 9821624363
Email: [email protected]
Ms. Mani Dikshit and Mr. Uddhav
Khanna, Advs. for D-22 (Through
VC) (Appearance Given Later)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 16.04.2026 I.A. 10325/2026
1. The present application has been filed by the plaintiff under Order Page 1 of 2 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 20/04/2026 at 21:43:12 XXXIX Rule 2A, read with Section 151 of the Code of Civil Procedure, 1908 ("CPC"), seeking action against defendant no. 5 for willful disobedience of the order dated 25th September, 2025, passed by this Court.
2. Learned counsel appearing for the plaintiff submits that defendant no. 5 is arrayed in the suit as "Ranting Gola", operating a verified account on the social media platform 'X' (formerly Twitter), under the handle @therantinggola, with the E-mail address [email protected].
3. It is submitted that vide order dated 25th September, 2025, this Court passed a detailed order, wherein, under Paragraph 36(d) of the said order, this Court directed in unequivocal terms that the defendants are restrained from posting, circulating or publishing any content qua the plaintiff, which is explicit, obscene or sexually suggestive in nature on any online or offline platform.
4. It is submitted that the defendant no. 5 has now, in conscious defiance of the orders, passed by this Court, published a fresh video from her verified handle. Thus, the present application has been filed.
5. Issue notice. Notice is accepted by learned counsels appearing for defendant nos. 2 and 6.
6. Since, the present application is against defendant no. 5, issue notice to defendant no. 5, by all modes, including E-mail, returnable on 22nd April, 2026.
MINI PUSHKARNA, J APRIL 16, 2026/SK Page 2 of 2 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 20/04/2026 at 21:43:12