Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Kamaljeet Sehrawat & Anr vs Gnn News Agency & Ors on 25 March, 2026

                               $~47
                               *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                               +        CS(OS) 249/2026, I.A. 7951/2026, I.A. 7952/2026 & I.A. 7953/2026
                                        KAMALJEET SEHRAWAT & ANR.                                                           .....Plaintiffs
                                                                     Through:          Ms. Smita Mann, Mr. Vishal Maan,
                                                                                       Mr. Karthik Dabas and Ms. Vrinda
                                                                                       Jain, Advs.
                                                                                       M: 8377888946

                                                                     versus

                                        GNN NEWS AGENCY & ORS.                                                             .....Defendants
                                                    Through: None

                                        CORAM:
                                        HON'BLE MS. JUSTICE MINI PUSHKARNA
                                                                     ORDER

% 25.03.2026 I.A. 7952/2026 (For Exemption)

1. Exemption allowed, subject to all just exceptions.

2. Application stands disposed of.

I.A. 7953/2026 (Seeking permission to place on record a Pen Drive and a DVD containing defamatory videos)

3. The present application has been filed on behalf of the plaintiffs under Section 151 of the Code of Civil Procedure, 1908 ("CPC"), seeking permission to place on record a Pen Drive and a DVD containing the defamatory videos.

4. In terms of Rule 24 of Chapter-XI of the Delhi High Court (Original Side) Rules, 2018, it is made clear that electronic records can be received in CD/DVD/Medium, encrypted with a hash value. The said Rule is extracted Page 1 of 3 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 26/03/2026 at 20:50:56 as below:

"24. Reception of electronic evidence - A party seeking to tender any electronic record shall do so in a CD/ DVD/ Medium, encrypted with a hash value, the details of which shall be disclosed in a separate memorandum, signed by the party in the form of an affidavit. This will be tendered along with the encrypted CD/ DVD/ Medium in the Registry. The electronic record in the encrypted CD/ DVD/ Medium will be uploaded on the server of the Court by the Computer Section and kept in an electronic folder which shall be labeled with the cause title, case number and the date of document uploaded on the server. Thereafter, the encrypted CD/ DVD/ Medium will be returned to the party on the condition that it shall be produced at the time of admission/denial of the documents and as and when directed by the Court/ Registrar. The memorandum disclosing the hash value shall be separately kept by the Registry on the file. The compliance with this rule will not be construed as dispensing with the compliance with any other law for the time being in force including Section 65B of the Indian Evidence Act, 1872."

5. Accordingly, Registry may receive electronic record in a Pen Drive/DVD, so long as it is encrypted with a hash value or in any other non- editable format. The Pen Drive/DVD containing the documents, be placed in the electronic record of the present suit.

6. Accordingly, the present application is allowed and the plaintiffs are allowed to place the documents/videos in a Pen Drive/DVD.

7. With the aforesaid directions, the present application is disposed of. CS(OS) 249/2026 & I.A. 7951/2026

8. Let the plaint be registered as suit.

9. Issue summons to the defendants, through all permissible modes.

10. The summons shall state that the written statement(s) shall be filed by the defendants, within thirty (30) days from the date of receipt of summons. Along with the written statement(s), the defendants shall also file affidavit(s) of admission/denial of the documents of the plaintiffs, without which, the written statement(s) shall not be taken on record.

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 26/03/2026 at 20:50:56

11. Liberty is given to the plaintiffs to file replication(s), if any, within thirty (30) days from the receipt of the written statement(s). Along with the replication(s), filed by the plaintiffs, the affidavit(s) of admission/denial of the documents of defendants, be filed by the plaintiffs, without which, the replication(s) shall not be taken on record.

12. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.

13. If any of the parties wish to seek inspection of the documents, the same shall be sought and given within the timelines.

14. Issue notice in I.A. 7951/2026, by all permissible modes.

15. Let reply be filed by the defendants, before the next date of hearing.

16. Rejoinder thereto, be filed, before the next date of hearing.

17. List before the Joint Registrar on 12th May, 2026.

18. List before the Court on 08th April, 2026.

MINI PUSHKARNA, J MARCH 25, 2026/KR Page 3 of 3 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 26/03/2026 at 20:50:56