MAHUA MOITRA Vs. NISHIKANT DUBEY

JUDGEMENT

(1.) The instant suit has been filed by the plaintiff seeking the following prayers :-

(2.) The prayers in the instant application are as under :-

(3.) The suit is predicated on the averment that the defendants are guilty of defaming the plaintiff on account of (i) making false and defamatory statements which impinge upon the plaintiff's reputation; (ii) the said statements specifically refer to and make imputations against the plaintiff; (iii) publishing of the said defamatory statements.