DIXITA GOLWALA Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution impugns the ad-interim orders dtd. 17/8/2023 and 18/8/2023 passed by Senior Civil Judge, South West, Dwarka Courts ('Trial Court'), New Delhi in Civil Suit bearing no. 1033/2023 in an application filed by the Respondent under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure, 1908 ('CPC"). Brief facts

(2.) The Petitioner herein is the original defendant and the Respondent is original plaintiff in the civil suit.

(3.) The civil suit has been filed on 17/8/2023 for mandatory and permanent injunction restraining the Petitioner herein from telecasting or broadcasting or printing news spread/shared by Kapil Sangwan also known as Nandu of 'Nandu Gang'. The cause of action pleaded in the suit is with respect to an episode broadcasted by the Petitioner in the afternoon on 17/8/2023, which as per the Respondent is false news.