Delhi High Court - Orders
Jasdeep Munjal vs Union Of India & Anr on 7 February, 2024
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3932/2022, CM APPLs. 11730/2022 & 38832-33/2023
JASDEEP MUNJAL ..... Petitioner
Through: Mr. Mukesh Sharma, Mr. Raghav
Awasthi, Ms. Lohitaksha Shukla and
Mr. Kunal Tiwari, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Manish Mohan, CGSC with
Mr. Abhishek Khanna, GP for UOI.
Ms. Shloka Narayanan and
Mr. Abhishek Kumar, Advocates for
X Corp/R-2.
CORAM:
HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 07.02.2024
1. The present petition is filed under Article 226 of the Constitution for quashing of decision dated 24.02.2022 taken by the respondent no. 2 by suspending the petitioner's Twitter account. The petitioner has made the following prayers:
a) Issue a Writ/Order/Direction in the nature of Certiorari quashing the impugned decision of the Respondent No.2 dated 24.02.2022 whereby the Petitioner's twitter handle @MeghUpdates has been suspended.
b) Pass any other Writ(s)/Order(s)/Direction(s)/Relief(s) in favour of the Petitioner and against the Respondents in the interest of justice.
2. The counsel for the respondent no. 2 stated that the Twitter account of the petitioner has already been restored by the respondent no. 2.
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 12/02/2024 at 21:27:46
3. The counsel for the petitioner stated that as the Twitter account of the petitioner has already been restored by the respondent no. 2, the prayers made in the present petition are satisfied as such, he seeks permission to withdraw the present petition.
4. Accordingly, the present petition along with pending applications, stands dismissed as withdrawn.
DR. SUDHIR KUMAR JAIN, J FEBRUARY 7, 2024 N/ABK 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 12/02/2024 at 21:27:46