LAWS(DLH)-2021-3-34

BUSINESS STANDARD PVT. LTD. Vs. LOHITAKSHA SHUKLA

Decided On March 01, 2021
Business Standard Pvt. Ltd. Appellant
V/S
Lohitaksha Shukla Respondents

JUDGEMENT

(1.) Petitioners in the above captioned two petitions are seeking quashing of order dated 08.08.2016 as well as Complaint Case No. 631499/2016 (CC No.2614/2016), titled as Lohitaksha Shukla Vs. Business Standard Private Limited & Ors., pending before the court of Metropolitan Magistrate, Saket Court, New Delhi.

(2.) The basis of the complaint is an article titled as "The Long and Short of it" which was published on 18.03.2016 in the newspaper of petitionerBusiness Standard and was also available on the website, under the authorship of Mitali Saran.

(3.) In the first captioned petition [Crl.M.C. 621/2017], petitioner No.1 is Business Standard Private Limited, who is running a newspaper under the name and style of "Business Standard" and petitioner No.2- A.K. Bhattacharya is the Editorial Director. In the said petition, respondent No.1- Lohitaksha Shukla is the complainant and respondent No.2- Mitali Saran is the author of the article.