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Ie Online Media Services Private ... vs Nitin Bhatnagar on 6 February, 2026

     ITEM NO.18                                  COURT NO.3                         SECTION XIV

                                     S U P R E M E C O U R T O F              I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s). 4054-4055/2026
     [Arising out of impugned final judgment and order dated 18-12-2025
     in CMAPPL No. 78829/2025 18-12-2025 in FAO No. 346/2025 passed by
     the High Court of Delhi at New Delhi]

     IE ONLINE MEDIA SERVICES PRIVATE LIMITED                                        Petitioner(s)

                                                             VERSUS

     NITIN BHATNAGAR & ORS.                                                          Respondent(s)

     (IA No. 29216/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 06-02-2026 This matter was called on for hearing today.

     CORAM :                HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                            HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)                   Mr. Arvind Datar, Sr. Adv.
                                         Ms. Garima Bajaj, AOR
                                         Ms. Chanan Parwani, Adv.

     For Respondent(s) : Mr. Ashish Choudhury, AOR

                                         Mr. Apar Gupta, Adv.
                                         Mr Naman Basoya, Adv.
                                         Mr. Indumgi C., Adv.
                                         Ms. Avanti Deshpande, Adv.
                                         Mr. Suriti Chowdhary, Adv.
                                         Mr. Ashish Bainsla, Adv.
                                         Mr. Abiha Zaidi, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

1. Issue notice to the respondents, returnable on 16.03.2026.

2. Petitioner’s counsel also to serve the respondent No.1/caveator.

Digitally signed by RADHA SHARMA Date: 2026.02.07

3. Learned counsel, Mr. Abiha Zaidi who is present in 11:10:46 IST Reason: Court accepts notice for respondent No.10. 1

 4. Learned senior counsel, Shri Arvind Datar submitted that the material which is claimed to be offensive by the first respondent herein has already been taken down pursuant to the directions issued by the High Court. He however submitted that the impugned directions ought not to be a precedent for subsequent cases and hence, balancing the interest of the respective parties, the impugned order may be stayed.

5. We find force in the submissions made by learned senior counsel, Shri Datar. Hence, taking note of the fact that there has been compliance with the impugned order by the petitioner herein, we stay the impugned order and the impugned order shall not be treated as a precedent in subsequent cases.

(RADHA SHARMA)                                                 (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS                                       COURT MASTER (NSH)




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