Delhi High Court - Orders
Pramit Sanghavi vs Riana Kriplani & Ors on 3 April, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 212/2025, I.A. 8625/2025, and I.A. 8627/2025
PRAMIT SANGHAVI .....Plaintiff
Through: Mr. Shivek Trehan, Mr. Pranay
Mohal Govil and Ms. Ayushi Sinha,
Advs.
versus
RIANA KRIPLANI & ORS. .....Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 03.04.2025
I.A. 8626/2025 (Exemption)
1. Plaintiff shall file legible/original/certified and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
2. The application for exemption is allowed, subject to the plaintiff granting inspection of the documents filed, as and when required to do so, or filing the original documents at the stage of admission/denial.
3. The application stands disposed of.
CS(OS) 212/2025
4. Heard.
5. The instant civil suit is for the following relief:-
a) " A decree of permanent injunction restraining the Defendants and all others acting for and on their behalf from defaming the Plaintiff 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 03/04/2025 at 22:28:03 in any manner;
b) A decree directing the Defendants and all others acting for and on their behalf to forthwith remove all defamatory videos about the Plaintiff, including but not limited to those posted on the platform of Defendant No. 9, more particularly described in paragraphs 43 and 44 in the plaint, and any other directly/indirectly controlled channel/platform where such defamatory content is being made available.
c) A decree directing the Defendants and all others acting for and on their behalf to forthwith block the links/deactivate the links to the videos dated 13.12.2024 and 23.12.2024 about the Plaintiff, made available on Defendant No. 9's platform, as detailed in the "List of URLs with Defamatory Content" annexed to the plaint
d) A decree for damages of 5,00,00,000/- (Rupees Five Crores Only), or such further amount as may be ascertained by this Hon'ble Court for defamation and tarnishing the image of the Plaintiff by Defendant Nos. 1-4
e) A decree for costs in the proceedings."
6. The plaint be registered as a suit. Summons be issued to the defendants by all permissible modes on filing of process fee. Affidavit of service be filed within two weeks.
7. Summons shall state that the written statement(s) shall be filed by the defendant within 30 days from the date of receipt of summons. Along with the written statement(s), the defendants shall also file affidavit(s) of admission/denial of the documents of the plaintiff, without which the written statement(s) shall not be taken on record.
8. Liberty is given to the plaintiff to file replication(s) within 15 days of the receipt of the written statement(s). Along with the replication(s), if any, filed by the plaintiff, affidavit(s) of admission/denial of documents of the defendant, be filed by the plaintiff, without which the replication(s) shall not be taken on record. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the timelines.
9. It is made clear that any party unjustifiably denying documents would 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 03/04/2025 at 22:28:03 be liable to be burdened with costs.
10. List before the Joint Registrar for further proceedings on 15.09.2025. I.A. 8625/2025 (under Order XXXIX Rule 1 and 2 of CPC, 1908 for ad interim ex parte injunction) and I.A. 8627/2025 (under Section 63 of the Bharatiya Sakshya Adhinyam, 2023 read with Section 151, CPC, 1908 seeking exemption from filing hash value certificate)
11. Heard.
12. On plaintiff taking necessary steps, let notices of these applications be issued to the defendants by all permissible modes, returnable on the next date of hearing.
13. In addition, the plaintiff is also granted liberty to serve the notice of these applications upon defendants No.1 to 4 through dasti.
14. Let requisites be filed during the course of the day.
15. Dasti notice be handed over to the plaintiff by tomorrow.
16. Let the affidavit of service be placed on record by the plaintiff before the next date of hearing.
17. List on 24.04.2025.
PURUSHAINDRA KUMAR KAURAV, J APRIL 3, 2025/DPA/SP Click here to check corrigendum, if any 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 03/04/2025 at 22:28:03