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Delhi High Court - Orders

Swami Ramdev & Anr vs Facebook, Inc. & Ors on 31 January, 2023

Author: Yashwant Varma

Bench: Yashwant Varma

                    $~23
                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +     CS(OS) 27/2019, I.A. 855/2019(U.O. XXXIX R. 1 & 2), I.A.
                          3595/2020(Direction), I.A. 3596/2020 (Direction), I.A.
                          11608/2022(Deletion of Youtube LLC)

                          SWAMI RAMDEV & ANR.                            ..... Plaintiffs
                                              Through:      Ms. Rhea Dube and Mr. Pulkit
                                                            Gupta, Advs.
                                       versus
                          FACEBOOK, INC. & ORS.                          ..... Defendants
                                              Through:      Mr. Kapil Sibal, Sr. Adv. with
                                                            Mr. Tejas Karia, Mr. Ajit
                                                            Warrier, Ms. Gauhar Mirza,
                                                            Mr.    Varun Pathak,        Mr.
                                                            Shyamlal Anand and Mr.
                                                            Vishesh Sharma, Advs. for D-1.
                                                            Ms. Mamta Jha and Ms.
                                                            Shruttima, Advs. for D-2.
                                                            Mr. Divyam Nandrajog and Mr.
                                                            S. Sahu, Advs. for GNCTD
                                                            with IO Sujit Singh, Cyber Cell.
                                                            Mr. Deepak Gogia and Mr.
                                                            Aadhar, Advs. for D-5.

                          CORAM:
                          HON'BLE MR. JUSTICE YASHWANT VARMA
                                              ORDER

% 31.01.2023

1. Mr. Nandrajog, learned counsel has appeared and submits that although pursuant to the order of 14 November 2022, the matter was duly placed before the DCP Cyber Cell, Delhi Police and the matter also investigated to a certain extent, it could not proceed further in the matter since defamatory contents and other similar allegations are to be investigated by the jurisidictional Cyber Cell investigating authorities. In the facts of the present case, according to Mr. Nandrajog, the matter would have to be remitted to the DCP South West (Cyber).

Signature Not Verified Digitally Signed By:NEHA Signing Date:01.02.2023 17:21:46

2. The Court, consequently, directs the DCP South West (Cyber) to proceed further in terms of the order of 14 November 2022. The Court requests Mr. Nandrajog to inform the said authority of the passing of this order. Any material that may have been gathered by the DCP Cyber Cell, Delhi Police may also be transferred to the competent authority for further investigation.

3. Let the matter be called again to review progress on 24.04.2023.

YASHWANT VARMA, J.

JANUARY 31, 2023 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:01.02.2023 17:21:46