Delhi High Court
Ritesh Properties & Industries Ltd vs Youtube Llc & Ors. on 9 October, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 9th October, 2019
+ CS(OS) 518/2019
RITESH PROPERTIES & INDUSTRIES LTD ..... Plaintiff
Through: Mr. Gaurav Varma, Mr. Sujoy
Datta and Mr. Surekh Baxy,
Advs.
Versus
YOUTUBE LLC & ORS. ..... Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
IA No.13961/2019 (for exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
CS(OS) 518/2019 & IAs No.13959/2019 (u/O XXXIX R-1&2 CPC)
& 13960/2019 & 13962/2019 (both u/S 151 CPC)
3. The plaintiff Ritesh Properties and Industries Limited has
instituted this suit against (i) YouTube LLC, (ii) Google LLC and
against unknown defendants impleaded as John Doe/Ashok, for (a)
„permanent injunction‟ directing YouTube LLC and Google LLC to
take down, remove and/or block/restrict access to the video/URLs/web
links mentioned in paragraphs 8 and 10 of the plaint and claimed to
have been uploaded by unknown defendants and alleged to be having
content defamatory of the plaintiff; (b) permanent injunction and
mandatory injunction directing the defendants to block/remove the
impugned videos from their websites, from time to time, on receipt of
complaint from the plaintiff; (c) permanent and mandatory injunction
CS(OS) No.518/2019 Page 1 of 7
directing the defendants no.1 and 2 YouTube LLC and Google LLC,
to delete all accounts maintained by the unknown defendants with the
defendants No.1&2; (d) permanent and mandatory injunction
restraining the unknown defendants from issuing any further material
defamatory of the plaintiff; and, (e) for recovery of damages.
4. It is inter alia the case of the plaintiff, (i) that the plaintiff is
carrying on business of real estate and fashion retail and majority of its
clients are situated at Delhi; (ii) that the plaintiff has been developing
an industrial park in the name and style of "Hampton Business Park"
in Ludhiana, Punjab, after acquiring land from Government of India;
(iii) that it has come to the knowledge of the plaintiff that a video has
been uploaded on 10th July, 2019 through the user account "mundian
khurd", by the unknown defendants, on the video-hosting platform
provided by defendants No.1&2; (iv) that it is alleged in the said video
that Hampton Homes Ludhiana is a fraud; it does not own the land;
Hampton Homes is run by a gang of fraudsters including Ritesh
Properties and Industries Limited; no money should be paid to them
and they have shown fake photos and videos; (v) that it is evident
from the content of the video that it conveys a false and defamatory
message to the general public, and the statements therein are untrue
and baseless; and, (vi) that a similar video was also uploaded
sometime in 2018 and notwithstanding the complaint by the plaintiff,
identity of the uploader thereof was not disclosed.
5. A perusal of the documents filed by the plaintiff before this
Court shows the video published in July, 2019 to, besides containing
the aforesaid, content, also making statements of fact, (a) that the
CS(OS) No.518/2019 Page 2 of 7
allotment of land earlier obtained in the name of Ritesh Industries
Limited was cancelled by the High Court on 17th April, 1998 vide
orders in Civil Writ Petition No.6003/1995; (b) that Ritesh Industries
Limited appealed but could not regain the allotment and LPA
Nos.289, 283 to 285, 275, 286 and 347 of 1998 were dismissed on 18 th
May, 1999; (c) that having lost the land allotment in the year 1998,
Ritesh Industries Limited changed its name on 4th April, 2007 to
Ritesh Properties and Industries Limited; (d) that now the land is
owned by the Government of Punjab and others; (e) that Ritesh
Industries Limited and Ritesh Properties and Industries Limited are
the result of fraudulent activities; (f) that Ritesh Industries Limited
does not exist; (g) that the Real Estate Regulatory Authority (RERA),
Punjab registration number given by the plaintiff, is inappropriate and
fraudulently obtained and request has been made to the Secretary,
RERA for cancelation of the registration in the name of Hampton
Homes and Flinton Homes, and which request is pending
consideration; and, (h) that Hampton Homes are going to be built in an
industrial area and building residences therein will be a health risk to
the occupants thereof.
6. The plaintiff, in the plaint, has not disclosed the impugned
video to be containing the aforesaid averments of facts, obviously in
an attempt to obtain an ex-parte order from the Court, if the Court
were not to go through each and every document filed by the plaintiff
and were to believe the plaintiff to have made complete disclosure in
the plaint. It is a clear case of misrepresentation of facts in the plaint.
CS(OS) No.518/2019 Page 3 of 7
7. I have, in Raj Kishore Vs. Delhi Development Authority 2013
SCC Online Del 2508, Mool Chand Sharma Vs. Delhi Prantiya
Raigar Mandir 2017 SCC OnLine Del 12042, Huntsman
International (India) Private Limited Vs. Abiss Textile Solutions
Private Limited 2018 SCC Online Del 7545 and Vijay Abbot Vs.
Super Cassettes Industries Private Limited 2019 SCC Online Del
9458 held that a plaintiff, specially when claiming ex parte relief,
owes a duty to the Court to make a complete disclosure in the plaint,
of all facts / material relevant to the grant / non-grant of ex parte
relief. It was further held that lip service to such duty owed to the
Court cannot be paid, by smuggling in a document amongst the
documents filed with the plaint. It was reasoned, that it is not possible
for the Judges to, before or at the time of hearing, go through each and
every page of the paper book, considering the large number of matters
listed before this Court. Alas, the plaintiff, notwithstanding the
judgments, has chosen to conceal from the plaint, the legal
proceedings and orders therein mentioned in the allegedly defamatory
video in support of the claim therein against the plaintiff. The only
inference is that the plaintiff, in the hope that the Court will not go
into each and every page of the documents and believing the
averments in the impugned video to be vague and without any basis,
grant ex parte order in favour of plaintiff, wanted to steal a march over
the defendants. Needless to state, the plaint is accompanied with an
application for ex parte interim relief directing defendants no.1 and 2
to block access to impugned video. The plaintiff feared, that if
discloses in the plaint the legal proceedings and orders therein for
CS(OS) No.518/2019 Page 4 of 7
cancellation of land allotment in favour of plaintiff, the Court may not
grant ex parte relief.
8. Such conduct of the plaintiff amounts to abuse of process of
Court.
9. The suit is liable to be summarily dismissed on this ground
alone.
10. Not only so, the plaintiff, in the plaint, has not even pleaded that
the contents in the impugned video, with respect to cancellation of
allotment of land pursuant to court orders, are not correct. In the
absence of the plaintiff controverting the contents of the impugned
video and which are specific, and without the plaintiff pleading the
facts with respect to the Writ Petition and LPA referred to therein and
the status with respect to the RERA permission for the project, no case
for the plaintiff to be entitled to any relief as is sought, of taking down
of the impugned content can be granted to the plaintiff.
11. The case of the plaintiff cannot be equated to other cases
coming up before this Court of character assassination without the
complainant / accuser disclosing own identity even. Generally such
accusations are of sexual harassment / misconduct. In such cases,
suits have been entertained and ex parte orders issued to social
networking sites, for taking down the impugned content and to
disclose particulars of the uploader of such content. The reason which
prevailed was, none can be condemned publically, without having an
opportunity to defend him/her self. It was felt that the accuser, in the
matter of own complaint / grievance, cannot also be the judge and
pronounce the accused guilty publically. However while it is not
CS(OS) No.518/2019 Page 5 of 7
possible for a person who is accused of sexual harassment /
misconduct, to prove the negative, that he/she is not guilty of what
he/she is accused of in public domain by unknown persons who want
to hide behind the veil of an electronic identity, when a person in the
market, selling real estate professing good title thereto is accused in
public domain of doing so without having any title and particulars of
legal cases given in support of the allegations, for such person to make
out a case for defamation, it is essential to satisfy the Court of falsity
of the allegations and which can easily be done by producing
documents of Court cases referred to and showing good title to the real
estate being offered for sale. When no effort even in this respect is
made, the only inference is that the allegations are not controverted.
The Court would not injunct a defendant from publishing the truth.
The effect of the injunction, if granted, would be to allow the plaintiff
to continue selling / offering for sale, real estate, without having a
good marketable title thereto, thereby cheating gullible buyers.
12. Thus, the plaint does not disclose the cause of action for the
reliefs claimed and is liable to be rejected.
13. The counsel for the plaintiff seeks to withdraw the suit with
liberty to file afresh.
14. The suit is dismissed with liberty sought, subject to the
condition that the plaintiff, along with the fresh proceedings if any
initiated, files a copy of this order and prominently mentions this order
in the body of the plaint, so that it comes to the immediate notice of
anyone going through the plaint, even if does not go through the
documents filed therewith.
CS(OS) No.518/2019 Page 6 of 7
15. The plaintiff, if files a fresh suit, to also come prepared to
address the Court on the aspect of territorial jurisdiction, inasmuch as
considering the nature of the allegations, it appears that an enquiry
into the title claimed by the plaintiff, will have to be undertaken and
which is the domain only of the Court within whose territorial
jurisdiction the property is situated.
16. The plaintiff to, in the fresh proceedings if any, also make a
categorical statement with respect to receipt of each and every
permission required for the project, defamation whereof is claimed,
along with supporting documents.
17. The counsel for the plaintiff seeks refund of court fees paid.
18. A certificate entitling the plaintiff to refund of court fees paid
less Rs.50,000/- be issued and handed over to the counsel for the
plaintiff.
RAJIV SAHAI ENDLAW, J.
OCTOBER 09, 2019 „bs‟..
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