BLOOMBERG TELEVISION PRODUCTION SERVICES INDIA PRIVATE LIMITED Vs. ZEE ENTERTAINMENT ENTERPRISES LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) On 1/3/2024, an ex-parte ad interim order was passed by the ADJ 05 of the South Saket Courts, New Delhi("trial Judge") directing the appellants (a media platform, one of its editors, and the concerned journalists) to take down an article dtd. 21/2/2024 published on their online platform within a week. The appellants were also restrained from posting, circulating or publishing the article in respect of the respondent-plaintiff on any online or offline platform till the next date of hearing.

(3.) The order of the trial Judge indicates that the discussion, after recording the submission of the respondent, commences at paragraph 7. The only reasoning which is found in the order of the trial Judge is in paragraphs 8-9, which read as follows: