Delhi High Court - Orders
Sublime Software Ltd vs Union Of India on 19 September, 2023
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7789/2023
SUBLIME SOFTWARE LTD ..... Petitioner
Through: Mr. Bhuvan Mishra, Mr. Yash
Maheshwari, Mr. Arjun Adrian
Dsouza and Mr. Krishna Kanhaiya
Kumar, Advs.
versus
UNION OF INDIA ..... Respondent
Through: Mr. Vaibhav Gaggar, SPC with Mr.
Vedansh Anand, Govt. Pleader.
Ms. Shefali Munde and Mr. Utkarsh
Tiwari, Advs.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 19.09.2023
1. The present Writ Petition has been filed for a direction to the Respondents to produce the reasons for blocking the open-source messaging application of the Petitioner called 'Briar'.
2. It is stated that by a report dated 15.02.2023, the Ministry of Electronics and Information Technology has blocked 14 mobile apps including the Petitioner's App.
3. Learned Counsel for the Petitioner relies on Section 69A (1) & (2) of the Information Technology Act 2000, to contend that any order of blocking any resource on internet must be supported by reasons.
4. Issue Notice.
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 21/09/2023 at 22:47:52
5. Mr. Vaibhav Gaggar, learned SPC, accepts notice.
6. Let a counter affidavit be filed by the Respondent stating the reasons for blocking the App of the Petitioner herein.
7. List on 02.11.2023.
SUBRAMONIUM PRASAD, J SEPTEMBER 19, 2023 Rahul 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 21/09/2023 at 22:47:52