Delhi High Court - Orders
Purshotam Keshwani & Ors vs Nishant Mitrasen Mahimtura & Ors on 6 May, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 825/2018 & I.A. 3269/2020
PURSHOTAM KESHWANI & ORS. .....Plaintiffs
Through: Mr. Akhil Sibal, Senior Advocate
alongwith Mr. Kartik Nayar, Mr. Nikhil
Y. Chawla, Mr. Divyansh Rai and Mr.
Krishnesh Bapat, Advocates.
versus
NISHANT MITRASEN MAHIMTURA & ORS. ....Defendants
Through: Mr. Sameer Rohatgi, Mr. Namit Suri,
Ms. Tanya Sharma, Mr. Anish Singh
and Mr. Preetpal Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 06.05.2026
1. Mr. Rohatgi, learned counsel appearing for the defendants after having obtained instructions states that out of the three landing pages mentioned in the Contempt Application under Order XXXIX Rule 2A of CPC, bearing I.A. No.3269/2020, two landing pages have been taken down and states that within ten days, the third landing page would also be taken down. So far as the Twitter handle is concerned, he states that the said Twitter page does not belong to the defendants and as such, it would be unable to remove the said page on Twitter.
2. However, so far as the corporate name is concerned, he states that the said issue is not covered under the interim order dated 13.02.2019 and therefore, he is under instructions to argue the application on that aspect.
3. Having regard to the aforesaid statement, Mr. Sibal, learned Senior Counsel appearing for the plaintiffs states that impleadment of 'X' (Formerly Twitter) may be necessary for implementation of the directions passed by this Court.
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 08/05/2026 at 22:15:27
4. In the aforesaid circumstances, it would be in the interests of justice as also to ensure that the previous directions passed by this Court are implemented in letter and spirit, the 'X' (formerly known as Twitter) be impleaded and arrayed as a party - defendant to the present suit.
5. Accordingly, 'X' (formerly known as Twitter) is impleaded as party as defendant no.5.
6. The amended memo of parties be filed within one week.
7. List on 28.05.2026 in the 'Supplementary List', for remaining arguments of Mr. Rohatgi, learned counsel for the defendants.
TUSHAR RAO GEDELA, J MAY 6, 2026 kct 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 08/05/2026 at 22:15:27