Dr. Gaurav Dahiya vs Mrs. Leenu Singh & Ors on 14 August, 2020

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Delhi High Court - Orders

Dr. Gaurav Dahiya vs Mrs. Leenu Singh & Ors on 14 August, 2020

Bench: Mukta Gupta

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 174/2020
       I.A. 5615/2020 (under Order XXXIX Rule 1 and 2 CPC)

       DR. GAURAV DAHIYA                                        ..... Plaintiff
                Represented by:          Mr.Jasmeet Singh, Advocate.
                                versus

       MRS. LEENU SINGH & ORS.                     ..... Defendant
                Represented by: Mr.Parag P.Tripathi, Sr. Advocate
                                with Mr.Ajit Warrier, Mr.Udit
                                Mendirata Nayantara Narayan,
                                Mr.Thejesh R. and Mr.Laltaksh Joshi,
                                Advocates for the applicant/D4
                                Ms.Mamta R.Jha, Advocate with
                                Ms.Shruttima Ehersa and Ms.Sakshi
                                Jhalani, Advocate for D2/Google
                                LLC.

       CORAM:
       HON'BLE MS. JUSTICE MUKTA GUPTA
                          ORDER

% 14.08.2020 The hearing has been conducted through Video Conferencing. I.A. 6898/2020 (exemption from filing notarised and apostilled version of vakalatnama and application)

1. By this application, the applicant-defendant No. 4 seeks exemption from filing the affidavit in support of the application and the apostilled vakalatnama at this stage. The same be filed within one week of the resumption of the normal Court functioning.

2. Application is disposed of.

CS(OS) 174/2020 Page 1 of 2

I.A. 6897/2020 (under Order XXXIX Rule 4 CPC-by defendant No.4)

1. The applicant-defendant No. 4 i.e. Facebook Inc. seeks limited modification of the order of this Court dated 15th July, 2020 whereby the defendant No. 4/Facebook Inc. has been directed to take down the posts from Facebook as mentioned at page 66 of the plaint within one week from the date of intimation of the order.

2. Learned counsel for the Facebook Inc. states that unless URLs are provided to the defendant No. 4/Facebook Inc., the defendant No. 4 will not be in a position to pull down the posts as noted at page 66 of the plaint.

3. Learned counsel for the plaintiff states that he would file the URLs of the Facebook posts mentioned at page 66 of the plaint within three days from today with this Court with an advance copy to the learned counsel for the defendant No. 4 i.e. Facebook Inc. On receipt of the URLs of the posts as mentioned at page 66 of the plaint, the defendant No. 4/Facebook Inc. is directed to pull down the said URLs within five days thereafter.

4. Application is disposed of.

5. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

AUGUST 14, 2020 akb CS(OS) 174/2020 Page 2 of 2

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Delhi High Court - Orders