Madras High Court
Vit Bhopal University vs John Doe/S And 2 Others on 14 May, 2026
OA Nos. 473 & 474 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14-05-2026
CORAM
THE HON'BLE MR.JUSTICE N.SENTHILKUMAR
OA Nos. 473 & 474 of 2026
in C.S.No.122 of 2026
VIT Bhopal University
represented by its Authorised Signatory,
Mr.Kesavan Nair,
Having Registered office at
No.26/47, Moosa Street,
T.Nagar,
Chennai-600017
..Applicant(s)
Vs
1. John Doe/s and 2 others
Nil
2. You Tube
Google LLC
Unit No.26, the Executive Centre,
Level 8, DLF Centre, Sanda Marg,
Connaught Place, New Delhi-110001
3. Kambi Kattum Kadhaigal
First Floor, 13/6A, Ponnangipuram,
Tirumurthy Nagar,
Nungambakkam,
Chennai-600034
..Respondent(s)
Prayer in O.A.,No.473 of 2026: To grant an order of interim injunction
restraining the 2nd Respondent/ Defendant -2 namely Google LLC /Youtube
from hosting , transmitting, publishing , reposting, or continuing to make
available the defamatory videos and contents concerning the Applicant/ Plaintiff
through its platform pending disposal of the suit.
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https://www.mhc.tn.gov.in/judis
OA Nos. 473 & 474 of 2026
Prayer in O.A.No.474 of 2026: To grant an order of interim injunction
restraining the 3rd Respondent/ 3rd Defendant, their men, agents, servants or
anybody claiming through or under them from in any manner publishing,
uploading, reposting, transmitting, circulating or disseminating any videos or
defamatory contents concerning the Applicant/ Plaintiff University in any
online platform pending disposal of the suit.
In both Applications:
For Applicant(s): Vijayan Subramanian
COMMON ORDER
The Applicant/plaintiff is VIT Bhopal University, having its registered office at Chennai. According to the plaintiff, certain YouTube channels have telecast and published allegations stating that the University supplies contaminated water and does not maintain the required educational standards. This has popped up on every occasion whenever there are campus interviews and admissions. It is further alleged that such contents have been repeatedly circulated on social media platforms, particularly through YouTube Channels, thereby causing serious damage to the reputation and goodwill of the plaintiff University.
2. Considering the averments made in the applications, finding a prima facie case, balance of convenience and irreparable loss in favour of the applicant, there shall be an order of interim injunction as prayed for.
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3. Issue notice to the respondents, returnable by 15.06.2026.
4. Private notice is also permitted.
5. Post the matter on 15.06.2026.
6. Applicant/Plaintiff shall comply with Order 39 Rule 3 of the Code of Civil Procedure.
14-05-2026
MPA (1/2)
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https://www.mhc.tn.gov.in/judis OA Nos. 473 & 474 of 2026 N.SENTHILKUMAR, J.
MPA OA Nos. 473 & 474 of 2026 in C.S.No.122 of 2026 (1/2) 14-05-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis