Gauhati High Court - Itanagar
Facebook India Online Services Private ... vs Pema Khandu And 4 Ors on 16 February, 2026
Page No.# 1/3
GAHC040010882025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
(ITANAGAR BENCH)
Case No. : CRP/73/2025
Facebook India Online Services Private Limited
registered office at 14th Floor, Skyview 10, The Skyview, Survey No.83/1 of Raidurg
(Panmaqtha) Village, Serilingampally Mandal, Ranga Reddy District, Cyberabad,
Hyderabad, Shaikpet, Telangana, India 500081, being represented by its power of
attorney holder Saanjh Purohit, Daughter of Ashoke Purohit.
VERSUS
Pema Khandu and 4 Ors
Son of Late Dorjee Khandu, resident of DDK Road, Near APSSB Officer, Upper C
Sector, Itanagar 791111, Papum Pare District, Arunachal Pradesh. 2:M/s Awadh TV
Group
Age: 0
Occupation :
Awadh TV Group Building
Sector 22
Noida 201309
Uttar Pradesh
represented by its Chief Managing Director and Editor in Chief
Akash Rabindra Shukla.
3:Akash Rabindra Shukla
Age: 0
Occupation :
Chief Managing Director and Editor and Editor in Chief
M/s Awadh TV Group
Awadh TV Group Building
Sector 22
Noida 201309
Uttar Pradesh.
5:Facebook INC
Age: 0
Page No.# 2/3
Occupation :
having its registered office at 1 Hackerway
Menlo
Park
California 94025
United States of America.
8:WhatsApp LLC
Age: 0
Occupation :
1601 Willow Road
Menlo Park
California 94025
United States of America
and also at WhatsApp Attention
Grievance Officer
Post Box No.56 Road No.1
Banjara Hills
Hyderabad 500034
Telangana
India
Advocate for the Petitioner : Tejpal Singh Rathore, Kemo Lollen,Hiranya Kumar Nath
Advocate for the Respondent : Duge Soki, Marnya Ete,1 S Agarwal,S Ahmed,Dani Rieyang,Kiran
Rinya,S D Loda,Kipa Yabi,Jumken Ete,Aruna Rai,Reken Ingo,KeekeLoya,Vijay Jamoh
Page No.# 3/3
BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
16.02.2026 Heard Ms. A. Rana, learned counsel for the petitioner. Also heard Mr. D. Soki, learned counsel for respondent No. 1; Mr. R. Ingo, learned counsel for respondent Nos. 2 and 3; Mr. M. Ete, learned counsel for respondent No. 5; and Mr. S. Khaund, learned counsel for respondent No. 8.
The Trial Court record, as called for, has already been received.
The parties are duly represented.
As agreed by the learned counsel for both sides, list the matter in the admission column on 30.03.2026.
JUDGE Comparing Assistant