Swami Ramdev & Anr vs Facebook, Inc. & Ors on 14 January, 2022

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Delhi High Court - Orders

Swami Ramdev & Anr vs Facebook, Inc. & Ors on 14 January, 2022

Bench: Suresh Kumar Kait

$~2 (2019)
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 27/2019, I.A. 855/2019 & 3595-96/2020
       SWAMI RAMDEV & ANR.                                 .... Plaintiffs
                          Through      Ms. Neha Gupta, Advocate

                          versus

       FACEBOOK, INC. & ORS.                              .... Defendants
                    Through            Mr. Ajit Warrier, Mr. Gauhar Mirza,
                                       Mr. Varun Pathak, Mr. Shyamal
                                       Anand, Mr. Thejesh R. and Mr.
                                       Vishesh Sharma, Advs. for defendant
                                       No.1
                                       Ms. Mamta Jha, Ms.Shruttima
                                       Ehersa, Mr. Rohan Ahuja, Mr.
                                       Vatsalya Vishal, Ms. Riya Gupta,
                                       Advs. for defendants-2 & 3
                                       Mr. Deepak Gogia, Adv. for
                                       defendant No.5

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
               ORDER

% 14.01.2022 The hearing has been conducted through video conferencing. I.A. 669/2022 (u/O. 1 R. 10 (2) r/w S. 151 CPC )

1. The present application has been filed by applicant/defendant No.5 seeking substitution of defendant No.5, i.e. Twitter International Unlimited Company, with Twitter, Inc. from the array of parties.

2. Notice issued.

3. Learned counsel for plaintiffs accepts notice. Since the application has relevance between plaintiffs and defendant No.5, notice is not issued to CS(OS) 27/2019 Page 1 of 2 remaining non-applicants.

4. Learned counsel for plaintiffs submits that she has no objection if the present application is allowed.

5. In view of above, present application is allowed and defendant No.5, Twitter International Unlimited Company, is substituted with Twitter, Inc. in the array of parties.

6. Amended memo of parties be filed before the next date of hearing.

7. Application stands disposed of.

I.A. 674/2022 (u/O. 1 R. 10 (2) r/w S. 151 CPC )

8. The prayer made in the present application is same as in I.A.669/2022.

9. In view of order passed in I.A.669/2022, the present application has become infructuous.

10. Accordingly, the present application is dismissed being infructuous. CS(OS) 27/2019, I.A. 855/2019 & 3595-96/2020

11. Renotify on 12.04.2022.

SURESH KUMAR KAIT, J JANUARY 14, 2022/rk CS(OS) 27/2019 Page 2 of 2

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Delhi High Court - Orders