SPUNKLANE MEDIA PVT. LTD. Vs. NIVEDITA SINGH

JUDGEMENT

(1.) This writ petition is filed by the defendant No.2 under Article 227 of the Constitution of India, seeking the following reliefs:

(2.) The plaintiff filed a suit for grant of a decree of permanent injunction against the defendants, restraining their servants, agents, attorneys, successors, executors, assignees or any other person acting under or through the defendants from communicating, exhibiting, publishing, distributing, circulating, providing access to or sharing in any manner whatsoever any information, communication, material in relation to ongoing investigation in FIR No.141/2023 registered by Marathahalli police station. Along with the plaint, plaintiff filed IA Nos. 1/2023 and 2/2023 under Order 39 Rules 1 and 2. By order dtd. 17/6/2023, ex-parte injunction order has been granted. After service of summons, petitioner/ defendant No.2 appeared through counsel and filed the written statement and also filed IA No.3/2023 under Order 7 Rule 11(a) and 11(d) of CPC seeking rejection of the plaint. Pending consideration of IA No.3/2023, the proposed plaintiff filed IA No.1/2024 under Order 1 Rule 10(2) of CPC seeking to implead himself as plaintiff No.2. The trial court, after hearing the parties, allowed IA No.1/2024 filed by the proposed plaintiff, by order dtd. 13/9/2024. Being aggrieved by the same, the defendant No.2 is before this Court.

(3.) Learned counsel for the petitioner/defendant No.2 raised the following contentions: