Delhi High Court - Orders
Mohan Lal Jat vs The Indian Express & Ors on 30 May, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~98
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8344/2024
MOHAN LAL JAT ..... Petitioner
Through: Ms. Sumitra Choudhary and Mr. M.
K. Raghav Raman, Advocates.
versus
THE INDIAN EXPRESS & ORS. ..... Respondents
Through: Mr. Himanshu Pathak, SPC with Ms.
Vidhi Gupta and Ms. Rashi Mangal,
Advocates for R-4.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 30.05.2024 CM APPL. 34131/2024 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 8344/2024 & CM APPL. 34130/2024
1. The present Writ Petition has been filed with the following prayers:
"a) Direct the Respondents to remove/ de-refer/ de-list/ de-index the URLs of the news articles pertaining to Petitioner from all platforms, search engines, var1ous domain name extensions and from those search engines to which the search is automatically redirected recognizing the Right to be forgotten as part of the Right to Privacy of the Petitioner under Article 21 of the Constitution of India.
b) Direct the Respondents to ensure that there is no further re-publication of the said article/news bite by any other electronic/ digital portals, WhatsApp, YouTube etc. and it is permanently deleted from the 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 03/06/2024 at 22:03:35 archives as well.
c) Allow cost of litigation in favor of the Petitioner.
d) Pass any such other order or direction in favor of the Petitioner as this Hon'ble Court may deem fit and proper on the facts and circumstances of the case."
2. Learned Counsel for the Petitioner seeks permission to withdraw the present Writ Petition with liberty to take such steps as may be available to the Petitioner under law.
3. Leave and liberty, as sought for, is granted.
4. The Writ Petition is disposed of as withdrawn, along with the pending applications, if any.
SUBRAMONIUM PRASAD, J MAY 30, 2024 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 03/06/2024 at 22:03:35