Bombay High Court
Akshay Bardapurkar vs Faceboook Inc And Anr on 22 October, 2019
Author: R.I. Chagla
Bench: R.I. Chagla
3-LPETNL-394-19.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
LEAVE PETITION (L) NO. 394 OF 2019
IN
COMMERCIAL SUIT (L) NO. 1139 OF 2019
Akshay Bardapurakr ...Plaintiff
Versus
Facebook Inc & Anr. ...Defendants
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Mr. Rashmin Khandekar, a/w Mr. Dhruva Gandhi, Mr. Rajendra, i/by
Harsh Parte, for the Plaintiff.
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CORAM : R.I. CHAGLA J.
DATE : 22 October 2019
ORDER :
1. This Petition is under Clause XII of the Letters Patent. The proposed Suit is for restoration of the personal accounts of the Plaintiff on Facebook and Instagram. The Plaintiff resides within the territorial jurisdiction of this Court.
2. The accounts of the Plaintiff has been disabled and he is not able to access them any longer at the place where he resides. 1/2
October 22, 2019 ::: Uploaded on - 23/10/2019 ::: Downloaded on - 23/10/2019 23:37:44 ::: 3-LPETNL-394-19.doc The Defendant No. 2 also situated within the territorial jurisdiction of this Court. However, the Defendant No. 1 is carrying on the business outside the jurisdiction of this Court.
3. I am satisfied that the material part of cause of action has arisen within the territorial jurisdiction of this Court. Accordingly, leave is granted under Clause XII of the Letters Patent. This Court will have jurisdiction to entertain and try the Suit.
4. Leave granted. The Petition is made absolute.
[R.I. CHAGLA J.] 2/2 October 22, 2019 ::: Uploaded on - 23/10/2019 ::: Downloaded on - 23/10/2019 23:37:44 :::