Delhi High Court - Orders
Rajni Devi vs Google India And Others on 2 February, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 46/2023
RAJNI DEVI ..... Petitioner
Through: Mr. Vijay Kumar, Advocate.
versus
GOOGLE INDIA AND OTHERS ..... Respondents
Through: Ms. Mamta Jha, Mr. Rohan Ahuja,
Ms. Shruttima Ehersa & Mr. Vatsalya
Vishal, Advocate for R-1. (M:
9502321779)
Mr Saransh Jain, Ms Shloka
Narayanan & Mr Abhishek Kumar,
Advocate for R-2. (M: 9891116807)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 02.02.2023
1. This hearing has been done through hybrid mode.
2. Ld. Counsel for the Petitioner prays for an adjournment on the ground that the main Counsel is unavailable.
3. In terms of the previous order dated 5th January, 2023, a status report was to be filed by the ld. Standing Counsel (Criminal), GNCTD in respect to FIR No. 0001/2022 registered at P.S. Mansarovar Park, Delhi.
4. Let the status report be now filed within four weeks. Registry to serve this order once again upon the Standing Counsel (Criminal) Mr. Sanjay Lao.
Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:03.02.2023 16:13:555. As per the previous order, the Petitioner was also directed to file the videos and publications sought to be removed/deleted in a pen drive. Let the same be also filed within four weeks.
6. List on 20th April, 2023.
PRATHIBA M. SINGH, J.
FEBRUARY 2, 2023 dj/am Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:03.02.2023 16:13:55