(1.) This hearing has been done through hybrid mode.
(2.) The Plaintiff, in the present suit, posted a tweet on her social media handle 'X' (formerly known as Twitter) which was a comment about an interview of a public political figure. It is the case of the Plaintiff that she had tweeted anonymously from her 'X' handle. However, considering the political figure involved in her tweet, various posts and tweets appeared on multiple Twitter handles, the identities of whom is not available at this point, wherein comments were made against the Plaintiff. In some of the said tweets her entire professional identity, photographs, image was also disclosed and an email was written to her employer.
(3.) It is averred by the Plaintiff that the present case is the one of 'Doxing', wherein the various Defendants have searched for and published private information about the Plaintiff on the internet with malicious intent.