Delhi High Court - Orders
Facebook, Inc vs Swami Ramdev & Ors on 21 March, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Jasmeet Singh
$~38 to 40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) 212/2019 & CM No.47224/2019
FACEBOOK, INC. ..... Appellant
Through Mr Kapil Sibal, Sr Advocate with Mr
Mukul Rohatgi, Sr Advoate, Mr
Parag P Tripathi, Sr Advocate, Mr
Tejas Karia, Mr Gauhar Mirza, Mr
Varun Pathak, Mr Shyamal Anand,
Mr Thejesh Rajendran and Mr
Vishesh Sharma, Advocates.
versus
SWAMI RAMDEV & ORS ..... Respondents
Through Mr Dayan Krishnan, Sr Advocate
with Ms Rhea Dube and Mr Sanjeevi
Seshadri, Advocates.
+ FAO(OS) 222/2019 & CM No.49085/2019
GOOGLE LLC ..... Appellant
Through Mr Gopal Subramanium, Sr Advocate
with Ms Mamta R Jha, Ms Shruttima
Ehessa, Mr Vatsalya Vishal and Ms
Riya Gupta, Advocates.
versus
SWAMI RAMDEV & ORS ..... Respondents
Through Mr Dayan Krishnan, Sr Advocate
with Ms Rhea Dube and Mr Sanjeevi
Seshadri, Advocates.
+ FAO(OS) 223/2019 & CM No.49250/2019
TWITTER INTERNATIONAL COMANY ..... Appellant
Through Mr Sajan Poovayya, Sr Advocate
with Mr Deepak Gogia and Mr Jithin
M George, Advocates.
versus
SWAMI RAMDEV & ORS ..... Respondents
Through Mr Dayan Krishnan, Sr Advocate
with Ms Rhea Dube and Mr Sanjeevi
Seshadri, Advocates.
Signature Not Verified FAO(OS) 212/2019 AND CONN. 1/3
Digitally Signed By:ATUL
JAIN
Signing Date:24.03.2022
11:46:48
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE JASMEET SINGH
ORDER
% 21.03.2022 [Physical Court Hearing/Hybrid Hearing (as per request)] FAO(OS) 212/2019 & CM No.47224/2019 FAO(OS) 222/2019 & CM No.49085/2019 FAO(OS) 223/2019 & CM No.49250/2019[Applications filed on behalf of the appellants seeking interim relief]
1. These matters have been received on transfer.
2. Mr Dayan Krishnan, learned senior counsel, who appears on behalf of respondent nos.1 and 2 i.e., the contesting respondents, says that since these are appellate proceedings, a reply is not required to be filed, and, therefore, he would argue the matter, based on the record made available to the learned Single Judge.
2.1 The statement of Mr Krishnan is taken on record.
3. Counsel for the parties will file their written submissions not exceeding five pages each, at least three days before the next date of hearing.
4. The interim order dated 28.01.2020 will continue to operate during the pendency of appeals.
4.1. To be noted, the interim order dated 28.01.2020 is based on the statement made by the counsel for the respondents that no contempt proceedings will be initiated against the appellants.
5. List the above-captioned matters on 10.05.2022, at the end of board, in the category of "After Notice Miscellaneous Matters".
FAO(OS) 212/2019 AND CONN. 2/3 Signature Not Verified Digitally Signed By:ATUL JAIN Signing Date:24.03.2022 11:46:48CM No.13623/2022 in FAO(OS) 223/2019
6. This is an application moved on behalf of the appellant. The substantive prayers made in the application are as follows:
"a) delete the name of the Appellant, Twitter International Company (now "Twitter International Unlimited Company"), from the array of parties in the present appeal;
(b) implead/substitute Twitter, Inc. as an Appellant in the present appeal;"
7. Issue notice.
7.1. Ms Rhea Dube accepts notice on behalf of respondent nos.1 and 2.
8. Mr Krishnan, on instructions, says that he has no objection to the prayers made in the application, being allowed. 8.1 It is ordered accordingly.
9. The counsel for the appellant will file an amended memo of parties, within the next ten days.
10. The application is disposed of in the aforementioned terms.
RAJIV SHAKDHER, J JASMEET SINGH, J MARCH 21, 2022/pmc Click here to check corrigendum, if any FAO(OS) 212/2019 AND CONN. 3/3 Signature Not Verified Digitally Signed By:ATUL JAIN Signing Date:24.03.2022 11:46:48