KAILASH GAHLOT Vs. VIJENDER GUPTA

JUDGEMENT

(1.) I.A.10839/2021 (by the plaintiff under Order XXXIX Rules (1) & (2) read with Sec. 151 CPC seeking ex-parte ad-interim injunction against the defendants) & I.A. 12535/2021 (by defendant No.1 under Order VI Rule 17 CPC read with Sec. 151 CPC for amendment of the written statement along with the affidavit)

(2.) This order will dispose of two applications, one under Order XXXIX Rules (1) & (2) read with Sec. 151 CPC, filed by the plaintiff and the second under Order VI Rule 17 CPC read with Sec. 151 CPC for amendment of the written statement filed by the defendant No.1., moved alongwith the plaint, which seeks the following reliefs:

(3.) The plaintiff and the defendant No.1 are members of the Legislative Assembly of Delhi. While the plaintiff is the Minister of Transport, Revenue, Law Justice & Legislative Affairs, Administrative Reforms and Information and Technology for the Government of National Territory of Delhi, the defendant No.1 is the Leader of the Opposition in the House. The suit has been filed by the plaintiff being aggrieved of the various tweets that the defendant No.1 is alleged to have made, which according to the plaintiff, were highly defamatory of him.